(2)Notwithstanding anything contained in any law, custom, agreement or instrument for the time being in force, on or after the appointed day, the following restrictions shall, subject to the provisions of this Act, be in force, that is to say no person shall, without the previous permission in writing of the Highway Authority-(a)upon any land lying between the highway boundary and the building line, proposed to be fixed under sub-section (2) or fixed under sub-section (1) of Section 12, as the case may be,-(i)construct, form or layout any means of access to or from highway; or(ii)materially alter any existing building; or(iii)make or extend any excavations; or(iv)construct, form or layout any work, however, construction of any building shall not be permitted upon such land;(b)upon any land lying between the building line and the control line proposed to be fixed under sub-section (2) or fixed under sub-section (1) of Section 12, as the case may be,(i)construct, form or layout any means of access to or from a highway; or(ii)erect any building; or(iii)materially alter any existing building; or(iv)made or extend any excavation; or(v)construct form or layout any work;(c)alter the use of any building already erected, in a manner, which will infringe any of the provisions of this Act or interfere with the use of a highway adjoining the land on which such building is erected.
