250. Power of Executive Officer to order work to be carried out or to carry it out himself in default.
(1)If any private road or part thereof, is not levelled, paved, metelled, flagged, channeled, drained, conserved or lighted according to the direction of the Executive Officer, he may by notice require the owners or occupiers, as the case may be, of buildings or lands fronting or abutting on such road or part thereof to carry out any work which in his opinion may be necessary and within such time as may be specified in such notice.(2)If such work is not carried out within the time specified in the notice the Executive Officer, may if he thinks fit, execute it and the expenses incurred shall be paid by the owners or occupiers, as the case may be, in default according to the frontage of their respective buildings or lands and ¦in such proportion as may be settled by the Executive Officer.
