Section 14(2) in Chhattisgarh State Rajmarg Adhiniyam, 2003
(2)Notwithstanding anything contained in any law, custom, agreement or instrument for the time being in force, on or after the appointed day, the following restrictions shall, subject to the provision of this Act, be in force that is to say,-No person shall, without the previous permission in writing of the Highway Authority,-(a)upon any land lying between the highway boundary and building line, proposed to be fixed under Section (2) or fixed under subsection (1) of Section 12, as the case may be,-(i)construct, form or layout any means of access to or from highway; or(ii)materially after any existing building; or(iii)make or extend any excavation, or(iv)erect any building, or(v)construct, form or layout any works, or(b)upon any land lying between the building line and the control line proposed to be fixed under sub-section (2), or fixed under sub-section (1) of Section 12, as the case may be.-(i)construct, form or layout any means of access to or from a highway, or(ii)erect any building, or(iii)materially after any existing building, or(iv)make or extend any excavation, or(c)use any building or after the use of any building already erected in a manner, which will, in any manner whatsoever, infringe arty of the provisions of this Act or interfere with use of a highway adjoining the land on which such building is erected.
