(1)Whenever the Highway Authority is of opinion that it is necessary for the prevention of danger arising from obstructions of the view of persons using any highway specially at any bend or corner of the highway, it may save as otherwise provided in Section 16, serve a notice upon the owner or occupier of land alongside or at the bend or corner of such highway to alter within such time and in such manner as may he specified in the notice the height or character of any existing wall (not being a wall forming part of a permanent structure), fence, hedge, trees, advertisement posts, billboard or any other object thereon, so as to cause it to conform with any requirement specified in the notice.
