Section 39(4) in Rajasthan State Highways Act, 2014
(4)If any person, in contravention of sub-section (1), makes any construction or carries out any other work, the officer authorised by the State Government in this behalf may, at the expense of the State Government, cause such construction or other work to be removed from the highway and restore the highway in the condition as it was immediately before giving permission for such construction or other work under sub-section (3) and such expense together with fifteen per cent thereof as additional charges and fine imposed by such officer taking into account the nature of the damages caused by such construction or other work, which shall not be less than two thousand rupees per square meter of land used for such construction or other work, but shall not exceed the cost of any adjacent private land, shall be recovered from such person in accordance with the provisions contained in section 43 as if such expenses, additional charges and fine were the expenses, additional charges and fine recoverable under that section.
