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State of Rajasthan - Section

Section 41 in Rajasthan State Highways Act, 2014

41. Grant of licence for temporary use.

- The State Government or an officer authorised by the State Government in this behalf may, having regard to the safety and convenience of traffic and subject to such conditions as may be prescribed and on payment of prescribed rent or other charges, grant lease or licence of highway land to a person for temporary use:Provided that no such lease shall be valid for more than five years at a time from the date on which such lease has been granted unless renewed by the State Government or such officer.