(2)The Highway Authority or an officer authorized by the Highway Authority in this behalf may, with due regard to the safety and convenience of traffic and subject to such conditions, as may be imposed and such rules as many be prescribed by the State Government, and on payment of such rent or other charges as may be prescribed under such, permit any person,-(i)to place a temporary encroachment on any highway in front of any building owned by him or make a temporary structure overhanging the highway, or(ii)to put up a temporary awning or tent, pandal or other similar erection or a temporary stall or scaffolding on any highway, or(iii)to deposit or cause to be deposited building material, goods for sale or other articles on any highway, or(iv)to make temporary excavation for carrying out any repairs or improvements to adjoining building:Provided that no such permission shall be deemed to valid beyond a period of one year unless expressly renewed by the Highway Authority or the authorized officer.
