(3)If any person constructs or carries out anywork in contravention of sub-section (1), the Highway Authority may arrange for the removal of such work and restoration of the highway to its former condition in accordance with the provisions of section 32 as if the work constituted an encroachment on the highway. and such expenses as the Highway Authority may incur for this purpose, shall. without prejudice to any other action- that may be taken against such persons, be recovered from him in accordance with the procedure provided in section 35 in so far as the procedure is applicable.
