(6)Where the encroachment is of such a nature that its immediate removal is considered essential in the interests of safety of traffic on the highway or the safety of any structure forming part of the highway, the Highway Authority or the authorised officer referred to in sub-section (1) may in addition to the prosecution of the person under subsection (3), either,-(i)have such protective work as may be feasible at a reasonable cost carried out so as to minimise the danger to traffic on the highway, or(ii)have the encroachment removed with the help of the police, if necessary.
