Section 192(1) in Rajasthan Municipalities Act, 2009
(1)If any part of a building projects beyond the regular line of a public street as prescribed under Section 183, the Municipality may,(a)if the projecting part thereof is a verandah, step or some other structure external to the main building, then at any time; or(b)if the projecting part is not such external structure as aforesaid then whenever the greater portion of such building or whenever any material portion of such projecting part has been taken down or burned down or has fallen down, require by written notice either that the part or some portion of the part projecting beyond the said regular line, shall be removed or that such building, when being re-built, shall be set back to or towards the said regular line and the portion of land added to the street by such setting back or removal shall thenceforth be deemed part of the public street and be vested in the Municipality.
