Section 5(1) in Rajasthan Road Development Act, 2002
(1)The State Government may enter into an agreement with any person or any local body in relation to the development of any road or section thereof:Provided that where the State Government has not initiated any scheme for development of any road or section thereof and any proposal is received from any person or local body unsolicited or suo moto, it may after considering the same, invite competitive proposals by public notice and the original proposer shall be given priority.
