(2)The highway authority or the authorised officer may, with due regard ton the safety and convenience of 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 movable encroachment on any highway in front of any building owned by him or make a movable structure over-hanging the highway.(ii)to put up a temporary awning or tent, pandal or other similar erections 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 articles on any highway, or(iv)to make a temporary excavation, for carrying out any repairs or improvement to adjoining buildings.Provided that no such permission shall be deemed to be valid beyond a period of one year unless expressly renewed by the highway authority or the authorised officer.
