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State of Rajasthan - Section

Section 13 in Rajasthan Highways Act, 1995

13. Powers of Highway Authority and its officers and servants in respect of surveys.

- For the purpose of carrying out any of the provisions of this Act the Highway Authority and its officers and servants may,-
(a)enter upon, survey and take measurements and levelS of any land:
(b)mark such levels, dig or bore into the sub-soil of any land:
(c)lay out the building and control line by placing marks in different colours and cutting trenches;
(d)If the survey cannot otherwise be made, or measurement or level taken or building or control lines laid doubt, cut down and clear away any standing crop, tree, fence or jungle or any part thereof:
(e)do all other acts necessary in this behalf,
Provided that the Highway Authority shall not, except with the consent of the occupier thereof, enter or permit any of its officers or servants to enter any premises without previously giving such occupier atleast twenty-four hours notice in writing of its intention to do so.