(4)Where the encroachment is made for the purpose of exposing articles for sale, opening temporary booths for vending or other like purpose of a trival nature the Highway Authority or the authorised officer referred to in sub-section (1) may, with the help of the police, if necessary,have such encroachment summarily removed without issuing a notice as required by sub-section (1), or in lieu of removal of the encroachment, may give the person responsible for the encroachment option executing a lease in favour or the Highway Authority on payment of rent for the area encroached upon.
