19. Restriction on use of land between the highway boundary and building line.
(1)Notwithstanding anything contained in any other law for the time being in force or in any agreement or other instrument, no person shall, -(a)construct, form or lay out any means of access to or from a highway, or a compound wall without a written permission of the highway authority; or(b)erect or re-erect any building or materially alter the outside structural features of any existing building including any additions; or(c)alter the level of land by lowering, raising, digging or filling up except with the written permission of the highway authority; or(d)construct, form or lay out any works, upon land lying in between the boundary of a highway and the building lines determined in respect of that highway:Provided that these restrictions shall not apply to any work in connection with the repair renewal, enlargement or maintenance or improvement of any sewer, drain, electric line, pipe, duct or other apparatus, constructed in or upon the land before the date of commencement of this Act.(2)Where any building or any part thereof lies within the area between the building line and the boundary of a highway, the highway authority may, whenever such building or part thereof is to be rebuilt for any reason, by notice require that such building be set back to the building line.
