(6)On the expiry of any period for which a licence has been granted under this section, the Secretary, may, without notice, cause any [construction] [Substituted 'projection or construction' by Act 14 of 1999, w.e.f. 24-3-1999.] put up under sub-section (1) or sub-section(2) to be removed, and the cost thereof shall be recovered in the manner provided in section 538 from the person to whom the licence was granted.
