13. Restriction of building etc. in the area between the highway and the building line.
(1)Notwithstanding anything contained in any other law for the time being in force, it shall be unlawful for any person, except the highway authority or any person working on behalf of the highway authority-(a)to construct or lay out any means access to or from a highway;(b)to erect or re-erect any building or materially alter the outside appearance of any existing building ;(c)to make any excavation ; or(d)to construct, form or lay out any works, upon land lying nearer to the middle of a highway than a distance equal to one-half of its standard width prescribed under Section 11, or upon land lying between the boundary of a highway and the building line determined in respect of the highway under Section 12 ; provided, however, the these restrictions shall not apply to any works necessary for the repair, renewal, enlargement or maintenance of any sewer, drain, electric line pipe, duct or other apparatus, constructed in or upon the land before the date on which the restrictions came into force or with the consent of the highway authority, on or after that date.(2)Should any building (including a wall) or any part thereof lie within the area between the building line and the middle of a highway, the highway authority may, whenever such building or part has been either entirely or in greater part taken down or burnt down or has fallen down, by notice require such building or part when rebuilt to be set back to the building line.
