(2)Notwithstanding anything contained in sub-section (1), the Highways Authority may, with the concurrence of the Collector and with due regard to the safety and convenience of traffic and subject to such conditions, and on payment of such rent or other charges as may be prescribed, grant permission, of a temporary nature, to any person-(a)to make any temporary use of any highway in front of any building owned or occupied by him or make a temporary structure overhanging the highway; or(b)to put up a temporary awning or tent, pandal or other similar erection or a temporary stall or scaffolding on any highway; or(c)to deposit or cause to be deposited building materials, goods for sale or other articles on any highway for a specified period; or(d)to make a temporary excavation on any highway for carrying out any repairs or improvements to building on lands adjoining such highway:Provided that no such permission shall be deemed to be valid beyond a period of one year, unless it is expressly renewed by the Highways Authority.
