(5)If any person fails to comply with the notice served on him under sub-section (1), as amended or confirmed, as the case may be, under sub-section (3) or (4), the Highways Authority may take such action as may be considered necessary to alter the object. The expenditure incurred for such alteration shall be recovered from such person as an arrear of land revenue, without prejudice to any other action which may be taken, against him.
