34. Power of Government to restore or complete works at the cost of the Board if, at any time, the Board.
(a)allows any work or appliance constructed or provided by or vested in it to fall into disrepair, or does not, within a reasonable time, complete any work commenced by it or included in any estimate sanctioned by Government; or(b)does not, after due notice in writing, proceed to carry out effectually any work or repair or to provide any appliance which is necessary in the opinion of Government for the purposes of this Act, Government may cause such work to be restored or completed or carried out or such repair to be executed or such appliance to be provided; and the cost of any such restoration, completion, construction shall be paid by the Board; and shall be recoverable in the manner provided in the Local Authorities Loans Act, 1914 (9 of 1914).
