Section 226(3) in Chennai City Municipal Corporation Act, 1919
(3)If any obstruction is caused in any street by the fall of structures, trees, or the fences, the owner or occupier of the premises concerned shall within twelve hours of the occurrence of such fall, or within such further period-as the commissioner may [by written order] [Substituted for the word 'by notice' by section 116 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] allow, clear the street of such obstruction.
