Section 22(2) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(2)Land lying within 50 feet on both sides from centre line of any State Highway falling within the municipal limits and maintained by the PWD of the State and/ or the Board or the Trust provided that land so reserved shall neither be sold, leased or otherwise transferred nor shall be let out to any person by the Trust.
