(2)The Municipal Commissioner or the Executive Officer may at any time by a notice require that any person doing or proposing to do any of the acts referred to in sub-section (1) shall refrain from commencing or continuing the act unless he puts up, maintains, and provides from sunset to sunrise with sufficient lighting such hoardings or screens as are specified or described in the notice and may also at any time, by notice require the removal, within a time to be specified in the notice, of any hoarding or screen erected in anticipation or in pursuance of any of the said acts.
