(1)If any applicant is aggrieved by any decision of the Highway Authority under section 8, withholding permission or impOsing any condition, he may appeal to the concerning superintending Engineer, within thirty days from the date on which such decision was communicated to him.(2)The Superintending Engineer may, after giving an opportunity to the appellant to be heard, make such order as he may think fit and the decision of the Superintending Engineer shall be final.
