53. Prevention and rectification of damage to highway.
(1)No person shall wilfully cause or allow any vehicle or animal in his charge to cause any damage to any highway.(2)Where in contravention of sub-section (1) any damage has been caused to any highway, the Highway Authority shall have the damage repaired and the expenses involved shall, without prejudice to any other action that may be taken against the person responsible for the contravention of sub-section (1), be recovered for him in accordance with the procedure provided in Section 36 in so far as procedure is applicable.
