(2)Where the works to be executed consist of the laying [or placing] [ Inserted by Act 1 of 1922, Section 4.] of any [* *] [ The word " underground" omitted by Act 1 of 1922, Section 4.] service-line [* *] [ The words " immediately attached or intended to be immediately attached to a distributing main" omitted by Act 1 of 1922, Section 4.], the licensee shall, not less than forty-eight hours before commencing the work, serve upon the telegraph-authority a notice in writing of his intention to execute such works.
