(1)the Board may close temporarily any public road, or part of a public road for the purpose of repairing such road, or for the purpose of constructing or repairing any sewer, drain, culvert or bridge, or for any other public purpose; or divert, discontinue or close permanently, any such road;Provided that the Board so closing any such road shall be bound to provide reasonable means of access for persons occupying holdings adjacent to such road;Provided also that the power to divert, discontinue or close permanently any road shall only be exercised by the Board at a meeting.(2)Whenever, owing to such repairs or construction, or from any other cause, any such road or part of such road shall be in a state which is dangerous to passerby, the Board shall course sufficient barriers or fence to be erected for the security of life and property, and shall cause such barriers or fences to be sufficiently lighted from sunset to sunrise.(3)When any public road or part thereof is permanently closed, the Board at a meeting may sell or lease the site of so much of the road way as is no longer required, making due compensation to, or providing means of access for, any person who may suffer damage by such closing. In determining such compensation, allowance shall be made for any benefit accruing to the same premises or any adjacent premises belonging to the same owner from the construction or improvement of any other public road at or about the same time that the public road on account of which the compensation is paid, is closed. Provided that the Board cannot sell or otherwise dispose of the site if it is vested in the Board under Section 62 and is not of the nature specified at Section 63.
