Section 21(1) in Rajasthan State Highways Act, 2014
(1)No person shall, on any land situated within the control zone, -(i)construct, form or layout any means of access to or from a highway;(ii)erect any building;(iii)materially alter any existing building by increasing its height, length or width, as the case may be;(iv)make or extend any excavation; or(v)construct or layout any work,save and except in accordance with a general or special permission granted under this Act.
