(1)Where a highway authority is of opinion that it is necessary for the prevention danger arising from obstruction of the view of distraction of the attention of persons using any highway, specially at any bend or corner of the highway in may server a notice upon the owner or occupier of land along side or at the bend or comer of such highway to alter or remove altogether, within such time and in a such a manner as may be specified in the notice, the height or character or any existing wall (Not being a well forming, part of a permanent structure), fence hedge, tree, advertisements post, bill board or any other objective thereon, so as to eliminate or minimise the apprehended danger.
