Section 33(1) in Chhattisgarh State Rajmarg Adhiniyam, 2003
(1)When as a result of checking of the highway boundaries or otherwise it is found that an encroachment has taken place on a highway, the Highway Authority or any officer authorised in this behalf shall serve a notice on a person responsible for the encroachment or on his representative requiring him to remove such encroachment and restore the land to its original condition as it existed before such within the period specified in the notice.
