(1)The Highway Authority may cancel any permit granted under section 8 if -(a)any fee or charge therefor is not duly paid, or(b)the purpose for which the permit was granted has ceased to exist, or(c)there is breach of any of the terms and conditions of such permit, or(d)the land covered by such permit is required by such authority, or(e)the use or the occupation of the land covered by the permit by the permit-holder is causing impediment, obstruction or inconvenience to the use of the highway by the public.(2)Where the permit is cancelled under clause (b) or clause (d) of sub-section (1), the permit-holder shall be entitled to a refund, in respect of the unexpired period of the permit, of a proportionate amount of any fee or charge which may have been paid by him.
