(7)If at the expiration of a period of three months after an application has under sub-section (1) or sub-section (6) been made to the highway authority, no order in writing has been passed by that authority, no order in writing has been passed by that authority, permission shall be deemed to have been given without the imposition of any conditions. Provided that no such automatic grant of permission shall be presumed if the application is one for the construction, formulation or laying out of any means of access.
