46. Prevention and rectification of damage to highway.
(1)No person shall willfully cause, or allow any vehicle or animal in his charge to cause, any damage to any highway.(2)Where any damage has been caused to any highway in contravention of sub-section (1), the Highways Authority shall repair such damage and recover the expenses incurred in this regard from such person who caused such damage, as if it were an arrear of land revenue, without prejudice to any action that may be taken against such person for such contravention under section 50.
