44. Prevention and rectification of damage to highway.
(1)No person shall wilfully or negligently cause, or allow any vehicle or animal in his charge to cause any damages to any highway.(2)Where in contravention of sub-section (1) any damage has been caused to any highway, the highway authority shall have the damage repaired and the expenses involved, together with 15% departmental charges, shall, without prejudice to any other action that may be taken against the person responsible for the contravention of sub-section (1), be recovered from him in accordance with that procedure prescribed under Section 23 in so far that procedure is applicable.
