253. Power to require trees, hedges, etc., to be trimmed.
(1)The Chief Municipal Officer may, if he thinks fit, by notice, in writing, require the owner or the occupier of any land in the municipal area on which trees, shrubs or hedges are growing to keep such trees, shrubs or hedges in a trim condition, and remove any such tree, shrub or hedge, if it obstructs traffic on any street or poses a danger to public safety or overhangs any street causing inconvenience or danger to the passers-by.(2)If it appears to the Chief Municipal Officer that immediate action is necessary for public safety, he may, without notice, because such trees, shrub or hedge to be removed from the land as aforesaid and the expenses thereof shall be paid by the owner or the occupier of such land.B. Regulation of Public Bathing, Washing, etc.
