(1)If any tree or any branch of a tree standing on land adjoining a public road vested in a Panchayat Union Council or Village Panchayat appears to the Commissioner or Executive Authority to be likely to fall and thereby endanger any person using, or any structure on such road, the Commissioner or Executive Authority may, by notice, require the owner of the said tree to secure, lop or cut down the said tree so as to prevent any danger therefrom.(2)If immediate action is necessary, the Commissioner or Executive Authority shall himself, before giving such notice or before the period of such notice expires, secure, lop or cut down the said tree or fence off a part of the public road or take such other temporary measures as he thinks fit to prevent danger and the cost of so doing shall be recoverable from the owner of the tree in the manner hereinafter provided.
