21. Prevention of unauthorized occupation of highway.
(1)No person shall occupy or encroach on any highway within the highway boundaries without obtaining the previous permission in writing of the Highway Authority or an Officer authorized in this behalf by the Highway Authority.(2)The Highway Authority or an officer authorized by the Highway Authority in this behalf may, with due regard to the safety and convenience of traffic and subject to such conditions, as may be imposed and such rules as many be prescribed by the State Government, and on payment of such rent or other charges as may be prescribed under such, 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, pandal or other similar erection or a temporary stall or scaffolding on any highway, or(iii)to deposit or cause to be deposited building material, goods for sale or other articles on any highway, or(iv)to make temporary excavation for carrying out any repairs or improvements to adjoining building:Provided that no such permission shall be deemed to valid beyond a period of one year unless expressly renewed by the Highway Authority or the authorized officer.(3)The permission so granted shall clearly specify the date up to which the person is authorised to occupy the highway, the purposes for which occupation is authorized and the exact portion of the highway permitted to be occupied, and shall also be accompanied by a plan or sketch of that portion of the highway, if necessary.(4)The person in whose favour such a permission has been given shall produce the permit for inspection whenever called upon to do so by the Highway Authority or any officer by a general or special order empowered in that behalf and shall at the end of the period specified in the permit release the land occupied by him after restoring it to the same state as before the occupation by him.(5)The Highway Authority or the officer issuing the permission shall maintain a complete record of all such permission issued, and shall also cause a check-up to be made in every case at the expiration of the period up to which occupation has been authorized to ensure that the land has actually been vacated.
