- On or after the date of the publication of the notification under sub-section (1) of section 8 in relation to any highway or any area, no person shall, in such highway or in such area, in respect of any land lying between the highway boundary and the building line or between the building line and the control line, as the case may be,-(a)erect any building or make or extend any excavation or carry out any mining or other operation in, or over such land or make any material change in the use of, or construct, form, or layout any works on such land; or(b)construct, form or layout any means of access to or from such highway,except with the written permission of the Highways Authority and in accordance with such terms and conditions, as may be specified in such permission.
