Section 30(4) in Rajasthan State Highways Act, 2014
(4)If any person contravenes the provisions of subsection (1) or sub-section (2) of section 29 or violates any terms and conditions subject to which permission has been given under sub-section (2) including non-renewal of licence obtained under sub-section (3), his access to the highway under the permission under sub-section (1) or sub-section (3), as the case may be, shall be deemed to be unauthorised access and the State Government or the officer authorised by the State Government in this behalf shall have the power to remove such access and where necessary, the State Government or such officer may use the necessary force with the assistance of the police to remove such access.
