(5)If any person falls 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 highway authority may take action to alter or remove the object causing obstruction or distraction of view at it own expense and such expenditure together with 15% departmental charges, shall be recovered from such person in accordance with the provisions of Section 23 without prejudice to any other action which may be taken against him.
