No person, without the written permission of the Executive Engineer in charge of a Government road or place or other officer appointed by the Provincial Government in this behalf, hereinafter referred to as the competent authority, shall on any such road or place, by means of any building, fence, pit, embankment or ditch, or any other obstruction, or by means of cut, drain, or watercourse intended for the purpose of drainage or irrigation or by keeping thereon any substance or material,-(a)obstruct traffic; or(b)cause any inconvenience to passengers; or(c)hinder or impede the flow of water; or(d)hold a mela (fair) or jatra.
