Section 42(5) in Rajasthan State Highways Act, 2014
(5)Where the service of notice under sub-section (1) has been made under sub-section (3) or sub-section (4) and the unauthorised occupation on the highway land in respect of which such notice is served has not been removed within the time specified in the notice for such purpose and no reasonable cause has been shown before the officer authorised by the State Government in this behalf for not so removing unauthorised occupation, such officer shall cause such unauthorised occupation to be removed at the expense of the State Government, and impose penalty on the person to whom the notice is addressed which shall be two thousand rupees per square meter of the land so unauthorisedly occupied and where the penalty so imposed is less than the cost of such land, the penalty may be extended equal to such cost.
