(1)Where in the opinion of a railway administration—(a)there is imminent danger that any tree, post or structure may fall on the railway so as to obstruct the movement of rolling stock; or(b)any tree, post, structure or light obstructs the view of any signal provided for movement of rolling stock; or(c)any tree, post or structure obstructs any telephone or telegraph line maintained by it,it may take such steps as may be necessary to avert such danger or remove such obstruction and submit a report thereof to the Central Government in such manner and within such time as may be prescribed.
