(5)Nothing contained in sub-section (1) shall be deemed to authorise or empower any licensee to open or breakup any street not repairable by [the Central Government or the [State Government] [ Substituted by A.O. 1937, for " the Government" .] or a local authority, or any railway or tramway, except such streets, railways or tramways (if any), or such parts thereof, as he is specially authorised to breakup by his license, without the written consent of the person by whom the street is repairable or of the person for time being entitled to work the railway or tramway, unless with the written consent of the State Government:Provided that the State Government shall not give any such consent as aforesaid, until the licensee has given notice by advertisement or otherwise as the State Government may direct, and within such period as the State Government may fix in this behalf, to the person above referred to, and until all representations or objections received in accordance with the notice have been considered by the State Government.
