(2)The Highway Authority or an officer authorised by the Highway Authority in this behalf may with due regard to the safety and convenience or traffic and subject to such conditions as may be imposed and such rules as may be prescribed by the State Government, and on payment of such rent or other charges as may be prescribed under such rules 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, pendal or other similar erection 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 article on any highway, or(iv)to make a temporary excavation for carrying out any repairs or improvements to the adjoining buildings:Provided that no such permission shall be deemed to be valid beyond the period of one year unless expressly renewed by the Highway Authority or the authorised officer.
