(3)If any person constructs or carries out any work in contravention of subsection (1), the Highways Authority may arrange for the removal of such work and restoration of the highway to its former condition as if the work constituted an encroachment on the highway, and such expenses as the Highways Authority may incur for this purpose shall, without prejudice to any other action that may be taken against such person, be recovered from him in accordance with the- procedure provided in section 29, in so far as that procedure is applicable.
