(1)No person who is in charge of, or in possession of, any vehicle or animal shall, wilfully or negligently, cause, or allow such vehicle or animal to cause, any damage to any highway.(2)Where, in contravention of sub-section (1), any damage has been caused to any highway, the State Government or an officer authorised by the State Government in this behalf shall have such damage repaired at the expense of the State Government, and such expenses together with fifteen per cent thereof as additional charges shall, without prejudice to any other action which may be taken against the person who has so contravened sub-section (1), be recovered from him in accordance with the provisions contained in section 43 as if such expenses and additional charges were the expenses and additional charges recoverable under that section.
