(3)If any person constructs or carries out any work in contravention of sub-section (1), the Highway Authority, may arrange for the removal of such work and restoration of highway to its former condition in accordance with the provisions of Section 34 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 36 in so far as that procedure is applicable.
