159. Removal of obstruction or encroachment in or on public road.
- The Board may issued a notice requiring any person to removed any building which he may have built or any fence, rail, post or other obstruction or encroachment which he may have erected, on any public road house gully, public drain, sewer, aqueduct, water-course ghat or any land vested in the board; and, if such person fails to comply with such requisition within forty eight hours of the receipt of the same, the Magistrate may, on the application of the board, other that such obstruction or encroachment be removed; and there upon the board may removed any such obstruction or encroachment and the expenses there by incurred shall be paid by the person who erected the same.
