Section 13 in Himachal Pradesh Road Infrastructure Protection Act, 2002
13. Permission to certain facilities with respect to road infrastructure.
- Every person who intends to have the following facilities, namely:-(i)an approach to private property from the road infrastructure;(ii)laying of services such as pipeline, sewerage line, electrical cables, telephone cables etc. either along or across the road or bridge;(iii)mining activities within 50 metres from either side of existing road or 500 meters upstream or downstream of a bridge;(iv)carrying out any private or commercial activity within the acquired and controlled area;(v)display of hoardings within the acquired and controlled area;(vi)installation of hand pumps, within the acquired and controlled area;(vii)parking of accidented vehicles/machinery on the road up to 48 hours; and(viii)temporary stacking of materials/goods on the road for a period not exceeding 48 hours, shall apply for permission in writing to the Executive Engineer-in-charge of the road infrastructure within his jurisdiction in respect of facility under clauses (i) to (vi) above and to the Junior Engineer-in-charge in respect of facility under clauses (vii) and (viii) of this section and every such application for permission shall be in the prescribed manner:Provided that failure to comply with the requirements as contained under this section, shall be liable to pay cost/fee as per provision of section 11 of this Act:Provided further that the facilities as contained in this section shall be provided by the department as a deposit work for the beneficiary.
