Section 25(2) in Rajasthan State Highways Act, 2014
(2)Notwithstanding anything contained in this Act, no permission for change in land use or for diversion of agricultural land for non-agricultural purposes shall be granted in respect of any land forming part of the control zone and situate within a distance of twenty five meters from the boundary of a highway, save and except any permission which may be granted under this Act for construction of wayside amenities:Provided that the restriction under this section shall not apply to the control zone situate within municipal limit.
