(1)The Highways Authority may cancel the permission granted under sub-section (2) of section 26 for violation of the conditions of permission subject to which the same has been granted:Provided that no such cancellation shall be ordered without issuing a notice to the holder of the permit, to make his representation, if any.(2)Where any permission is cancelled under sub-section (1), the holder of the permission shall not be entitled to any amount in respect of such cancellation or to the refund of any rent or charge paid by him in advance.,
