Section 21(2) in Rajasthan State Highways Act, 2014
(2)Any person who proposes to construct any building or other work within the control zone shall make an application in writing to the State Government or an officer authorised by the State Government in this behalf, in such form and containing such information as may be prescribed in respect of the building, alteration, excavation, works or means of access, as the case may be, to which the application relates.
