(1)Notwithstanding anything contained in any law, custom, agreement or instrument for the time being in force, on or after the appointed day the following restrictions shall, subject to the provisions of this Act, be in force that is to say,-no person shall, without the previous permission in writing of the Highway Authority,-(a)upon any land lying between the highway boundary and the building line proposed to be fixed under sub-section (2), or fixed under sub-section (1), of section 7, as the case may be, -(i)construct, form or lay out any means of access to, or from, a highway, or(ii)erect any building, or(iii)materially alter any existing building, or(iv)make or extend any excavation, or(v)construct, form or lay out any works; or(b)upon any land lying between the building line and the control line proposed to be fixed under sub-section (2), or fixed under sub-section (1), of section 7, as the case may be,-(i)construct, form or lay out any means of access to, or from, a highway, or(ii)erect any building, or(iii)materially alter any existing building;(c)use any building or alter the use of any building already in a manner which in the opinion of the Highway Authority will, in any manner whatsoever, infringe any of the provisions of this Act or interfere with the use of a highway adjoining the land on which such building is erected.
