130. Fencing of buildings or lands and pruning of hedges and trees.
- Where a public road is vested in a Panchayat Union Council or Village Panchayat, the Commissioner or Executive Authority may, by public notice, require the owner or occupier of any building or land near such road to -(a)fence the same to the satisfaction of the Commissioner or Executive Authority;(b)trim or prune any hedges bordering on such road so that they may not exceed such height from the level of the adjoining roadway as the Commissioner or Executive Authority may determine; or(c)cut and trim any hedges or trees overhanging such road and obstructing it or the view of traffic or causing it damage; or(d)lower an enclosing wall or fence which, by reason of its height and situation, obstructs the view of traffic so as to cause danger.
