Section 8(2) in Rajasthan State Highways Act, 2014
(2)If any person refuses or fails to comply with any direction made under sub-section (1), the competent authority shall apply, -(a)in case of any land situated in any area falling within the metropolitan area, to the Commissioner of Police; and(b)in case of any land situated in any area other than the area referred to in clause (a), to the Collector of the District,and such Commissioner or Collector, as the case may be, shall enforce the surrender of the land to the competent authority or to the person duly authorised by it.
