53. Consent of Highway Authority required to do certain acts on highway.
(1)Notwithstanding anything contained in any other enactment for the time being in force but subject to the provisions of section 72 no person other than the Highway Authority or any person authorized by it shall construct or carry any cable, wire, pipe drain,. sewer or channel of any kind through, across, under or over any highway, except with the permission in writing of the Highway Authority,(2)In giving its consent, the Highway Authority may impose such-condition as it may deem to be necessary, and may also impose a rent ,or other charge for any land forming part of the highway occupied by or applied to the proposed work.(3)If any person constructs or carries out any work in contravention of subsection (1), the Highway Authority may arrange for the removal of such work and restoration of the highway to its former condition in accordance with the provisions of section 23 as if the work constituted an encroachment on the highway, and such expenses as the Highway Authority may incur for this purpose, shall, without prejudice to any other action that may be taken against such person, be recovered from him in accordance with the procedure provided in section 25 in so far as that procedure is applicable.
