- Wherever any village headman, village accountant, village watchman or other village official, by whatever name called, becomes aware of any offence involving unauthorised occupation, damage or destruction of a highway, he shall forthwith inform the nearest police station or the nearest office of the Authority or any officer authorised in this behalf by the State Government or the Authority, the commission of such offence and shall also be duty bound to assist the State Government or the Authority and such authorised officer in prosecuting the offender of the offence.
