(1)The Highway Authority, may cancel any permission granted under section 21,-(a)if any rent or charge is not duly paid;(b)if the purpose for which the permission was given has ceased to exist;(c)in the event of any breach by the holder of such permission of any terms or conditions of such permission;(d)if the land on which such encroachment has been made is required for any public purpose or such encroachment is causing impediment or danger to traffic.
