Section 35(1) in Rajasthan State Highways Act, 2014
(1)Where, in exercise of the powers under section 32, the State Government or an officer authorised by the State Government in this behalf deems it necessary in the interest of the safety of the highway to close the highway or part thereof, it may, by notification in the Official Gazette, give notice of its intention to the public to do so specifying therein the time within which the objections and suggestions received shall be considered under sub-section (3) and in addition to such notice, it shall also notify the contents of such notice in at least two State level newspapers having wide circulation, one of which shall be in Hindi language and another shall be the newspaper being circulated in such area.
