(2)The highway authority or the authorised offer may, with due regard to the safety and convenience of traffic and subject to such conditions as may be imposed and rules as may be prescribed by the State Governments and on payment of such rent or other charges as may be prescribed under rules, permit any person ;(i)to place a movable encroachments on any highway in front of any building owned by him or make a movable structure overhanging the highway,(ii)to put up a temporary awning or tent, pandal or other similar erections or a temporary stall or scaffolding on any highway, or(iii)to deposit or cause to be deposited building materials, goods for sale or other articles on and highway, or(iv)to make a temporary excavation, for carrying out any repairs or improvements to adjoining buildings ;Provided that no such permission shall be deemed to be void beyond a period of one year unless expressly renewed by the highway authority or the authorised officer.
