27. Prevention of damage to and repair of highway.
(1)No person shall wilfully or negligently cause or allow any vehicle or animal in his charge to cause any damage to any highway.Explanation. - For the purposes of this section habitual parking of vehicle for repairs or for any other purpose, letting animals to graze on highway and keeping animals and poultry to stay on the highway land shall be deemed to be acts causing damage to the highway.(2)Where, in contravention of sub-section (1), any damage has been caused to any highway, the highway authority shall have the damage repaired and the expenses involved, together with fifteen per cent overhead charges, shall, without prejudice to any other action that may be taken against the person responsible for the contravention, be recovered from him in such manner as may be prescribed.
