180. Power to require repairs of streets and to declare such streets public.
(1)(a)When the committee considers that in any street other than a public street, or in any part of such street within the municipality, it is necessary for the public health, convenience or safety, that any work should be done for the levelling, paving, metalling, flagging, channeling, draining, lighting or cleaning thereof, the municipal committee may by written notice require the owner or owners of such street or part thereof, to carry out such work in a manner and within a time to be specified in such notice.(b)Should the owner refuse or should he fail to carrying out the work within the time specified, the committee may, by written notice, require the owners of the land or buildings, fronting, adjoining or abutting upon such street or part thereof to carry out the work in such manner and within such time as may be specified in the notice.(2)If compliance with the terms of the notice issued under clause (b) of sub-section (1) is not effected within the time specified, the committee, may, if it thinks fit, itself execute the work and may recover under the provisions of Section 95 the expenses incurred in doing so in such proportion as it may deemed equitable from the owner of the street and the persons served with notice under clause (b) of sub-section (1).(3)After such work has been carried out by the persons served with a notice under clause (b) of sub-section (1) or as provided in sub-section (2) by the committee at the expense of such persons and the owner of the street, the street or part thereof, in which such work has been done, may, and on the requisition of the owner or owners of the major portion of the said street or part thereof or on the requisition of a majority of the persons served with a notice under clause (b) of sub-section (1), it shall be declared by a public notice to be put up therein by the committee to be a public street and shall vest in the committee.(4)A committee may at any time, by notice fixed up in any street or part thereof not maintainable by the committee, give intimation of their intention to declare the same a public street, and unless within one month next after such notice has been so put up, the owner or any one of several owners of such street or such part of a street lodge objection thereto at the municipal office, the municipal committee may by notice in writing put up in such street, or such part, declare the same to be public street vested in the committee.
