Section 42(1) in Rajasthan State Highways Act, 2014
(1)When, as a result of the periodical inspection of highway land or otherwise, the officer authorised by the State Government in this behalf is satisfied that any unauthorised occupation or encroachment has taken place on highway land, such officer shall serve a notice on the person causing or responsible for such unauthorised occupation or encroachment requiring him to remove such unauthorised occupation or encroachment and to restore such highway land in its original condition as before the unauthorised occupation or encroachment within the period specified in the notice.
