Section 2(m) in Control of National Highways Land and Traffic) Act, 2002
(m)unauthorised occupation means any occupation of the highway land, without permission under this Act for such purpose, by a person who(i)is trespasser on the Highway; or(ii)for the time being is paying or is liable to pay to other person rent or any portion of the rent of the premises on a Highway; or(iii)lives in or otherwise uses any premises on a Highway; or(iv)is a rent-free tenant of any premises on a Highway; or(v)is a licensee of any premises on a Highway for its possession; or
