(3)If any person constructs or carried out any work 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 21 as if the work constituted and encroachment on the highway and such expense as the highway authority may incur for this purpose, together with 15% departmental charges thereon, shall without prejudice to any other action that may be taken against such person, be recovered from him in accordance with the procedure prescribed under Section 23 in so far as that procedure is applicable.
