168. Board may require land holders to trim hedges, etc.
- The Board may require the owner or occupier of any land within three days to trim or prune the hedges thereon bordering on any public road or and to cut and trim any trees or bamboos thereon over hanging any public road, drain or tank, or any well used for drinking purposes or obstructing any public road or drain or causing or likely because damage to any public road or drain or any property of the Board or likely to cause damage to person using any public road or fouling or likely to foul the water of any well or tank.
