Section 38(2) in Rajasthan State Highways Act, 2014
(2)Where any obstruction on the highway is caused in contravention of sub-section (1), the vehicle or animal causing such obstruction shall be caused to be towed away by the officer authorised by the State Government in this behalf and the vehicle or animal so towed away shall be taken into possession by such officer and shall be handed over to the owner thereof upon payment of the expenses incurred by such officer in such removal and shall be liable to fine imposed by such officer, which shall not be less than one thousand rupees and not more than five thousand rupees.
