Section 19(4) in Rajasthan State Highways Act, 2014
(4)A person referred to in sub-section (1) may use, or cause to be used, or sub-licence, the land or property forming part of a highway, in accordance with the provisions of this Act and the rules made thereunder, as if such person is the State Government or the Authority, as the case may be, but always subject to the provisions of the agreement referred to in sub-section (1).
