155. Power to require repair of public roads and drains and to declare such roads and drains.
(1)When the Board consider that in any road or drain, not being a public road or drain whether or not previously leveled, paved, metalling, channeled, sewered or repaired out of the municipal or other public funds, or in any part of such road or drain, within the municipality, it is necessary, for the public health, convenience or safety that any work should be done for the leveling, passing, metalling, flagging, channeling, draining, lighting or cleaning of the lands or buildings, fronting, adjoining or abutting upon such road or drain or part thereof, to carry out such work in a manner and within a time to be specified in such notice.(2)If such notice is not complied with during the wing time specified the Board may, if it thinks fit, execute the work mentioned or referred to therein, and may, if it thinks fit recover under the provisions of Section 149 the expenses incurred in doing so from the owners in default according to the frontage of their respective lands or buildings and in such proportion as may be decided by the Board.(3)After such works has been carried-out by such owners or, as provided in sub-section (2) by the Board at the expenses of such owners the road or drain or part thereof in which such work has been done may, with the consent of the owners be declared to be a public road or drain, and shall on such declaration vest in the Board.
