Section 13(viii) in Himachal Pradesh Road Infrastructure Protection Act, 2002
(viii)temporary stacking of materials/goods on the road for a period not exceeding 48 hours, shall apply for permission in writing to the Executive Engineer-in-charge of the road infrastructure within his jurisdiction in respect of facility under clauses (i) to (vi) above and to the Junior Engineer-in-charge in respect of facility under clauses (vii) and (viii) of this section and every such application for permission shall be in the prescribed manner:
