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[Cites 0, Cited by 10] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2) in The West Bengal Highways Act, 1964

(2)The Highway Authority or such officer may, having due regard to the safety and convenience of traffic and subject to such conditions and on payment of such fee or other charge as may be prescribed, grant a permit to any person to use or occupy temporarily any land appertaining to or adjoining a highway for such period as may be specified therein.