- If any or pool well, tank or other excavation, whether on public or private ground, be for want of sufficient repairs or protection, dangerous to passers-by, the Board shall forthwith require by notice such Owner or occupier or such owners and occupiers within eight days properly to secure or protect such well, tank or other excavation; and if after the said period the word is not executed, the Board shall cause a temporary board offence to be put up for the protection of passers by and recover the expenses so incurred from the owner or the owners and occupiers of the land on which tanks, well or other excavation is situated.
