Section 5(4) in Rajasthan State Highways Act, 2014
(4)Upon issue of a notification under sub-section (1), it shall be lawful for any person, authorised by the State Government in this behalf, to-(a)enter upon any land with his workmen and make any inspection, survey, measurement, valuation or enquiry;(b)take levels;(c)dig or bore into sub-soil;(d)set out boundaries and intended lines of work;(e)mark such boundaries and lines placing marks and cutting trenches; or(f)do such other acts or things as may be laid down by rules made in this behalf by the State Government:Provided that no person shall enter into any building or any enclosed court or garden attached to a dwelling house or cut down and clear any part of standing crops, or fence without the consent of the occupier thereof or without giving such occupier a notice of at least twenty four hours, in writing, of his intention to do so:Provided further that the State Government shall pay reasonable compensation to the occupier for the damage caused by him to such building, land or other structures.
