Section 4(1) in Rajasthan State Highways Act, 2014
(1)All state highways shall vest in the State Government as the owner thereof, and for the purposes of this Act such highways shall include -(i)all lands appurtenant thereto, whether demarcated or not;(ii)all bridges, culverts, tunnels, causeways, carriageways and other structures constructed on or across such highways;(iii)all road furniture, signals, sign boards, fences, trees, posts and boundary stones of such highways or any land appurtenant to such highways; and(iv)all wayside amenities.
