(5)If at the expiration of a period of three months after an application for such permission specifying the name and address of the application has been made to the Highway Authority, or such further period not exceeding three months as may have been notified by the Highway Authority has elapsed and- no decision has been notified, in writing, posted a delivered to the applicant, at the address, then (except as may otherwise be agreed in writing between the Highway Authority and the applicant.) permission shall be deemed to have been given without the imposition by the Highway Authority of any conditions.
