(3)[ Where any tree standing or lying near an [overhead line] [Substituted by Act 1 of 1922, Section 5, for sub-Section (3). ] or where any structure or other object which has been placed or has fallen near an [overhead line] [Substituted by Act 32 of 1959, Section 2, for " aerial line" . ] subsequently to the placing of such line, interrupts or interferes with, or is likely to interrupt or interfere with, the conveyance or transmission of energy or the accessibility of any works, a Magistrate of the first class or, in a presidency-town [* *] [ The words " or Rangoon" omitted by A.O. 1937.], the Commissioner of Police, may, on the application of the licensee, cause the tree, structure or object to be removed or otherwise dealt with as he thinks fit.
