(1)No restrictions in force under section 8 shall apply to the erection or making of a building or excavation or the construction, formation or laying out of any means of access or works begun before the appointed day referred to in section 8.(2)No restriction in force under section 8 shall apply to any excavation or works necessary for the repair, renewal, enlargement or maintenance or any sewer. drain, electric line, pipe, duct or other apparatus constructed in or upon the land before the date on which the restrictions came into force or with the consent of the Highway Authority on or after that date.
