(1)Whenever the Highway Authority is of opinion that it is necessary for the prevention of danger arising from obstruction of the view of persons using any highway, specially at any bend or corner of the highway, it may, same as otherwise provided in section 10, serve a notice upon the owner or occupier of land in such manner as may be specified in the notice, the highs or character of any existing wall not being a wall forming part of a permanent structure, fence, hedge, trees, advertisement-posts, bill-board or any other object thereon. so as to cause it to conform with any requirements specified in the notice.
