Section 24(2) in Control of National Highways Land and Traffic) Act, 2002
(2)The Highway Administration or the officer authorised under sub-section (1) may, on an application made by a person in this behalf and having regard to the safety and convenience of traffic, grant permission to such person(i)to place a movable structure on the Highway in front of any building owned by him or to make movable structure on support of such building and over the Highway, or(ii)to put up a temporary clawing or tent or other similar construction or a temporary stall or scaffolding on the 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 improvements to adjoining buildings, and such permission shall be granted subject to the conditions and on payment of the rent and other charges by issuing permit in the form as may be prescribed:Provided that no such permission shall be valid beyond a period of one month at a time from the date on which the permission has been granted unless it is renewed by the Highway Administration or such officer on an application made by such person for the renewal of the permission.
