315. Power of Board on failure of persons to execute work.
- If the person or persons required to execute the, work or to do the thing fail, within the time specified in any requisition as aforesaid, to begin to execute such work or to such thing, and thereafter diligently to execute the same to the satisfaction of the Board until it is completed, the Board or any person authorized by in that behalf, may after giving forty-eight hours notice of its intention by a notification to be posted upon or near the spot, enter upon the land and perform all necessary acts for the execution of the work or doing of the thing required, and the expenses thereby incurred shall be paid by the owners or by the occupiers if such requisition was addressed to the owners or to the occupiers respectively, and by the owners and the occupiers if such requisition was addressed to the owners and the occupiers.
