(2)The Highway Authority or an officer authorised by the Highway Authority in this behalf may, with due regard to the safety and convenience of traffic and subject to such conditions as may be imposed and such rules as may be prescribed by the State Government and on payment of such rent or other charges under such rules, permit any person.-(i)to place a temporary encroachment on or along any highway in front of any building owned by him or to make a temporary structure over-hanging the highway, or(ii)to put up a temporary owning, tent, pandal or other similar erection or a temporary staff or scaffolding on any highway, or(iii)to deposit or cause to be deposited building materials, goods for sale or other articles on highway, or(iv)to make a temporary excavation for carrying out any repairs or improvements in the adjoining building:Provided that no such permission shall be deemed to be valid beyond a period of one year, unless expressly renewed by the Highway Authority or the said authorised officer.
