Section 38(4) in Rajasthan State Highways Act, 2014
(4)Any person who has unauthorised occupation on a highway land shall be summarily evicted by the officer authorised by the State Government in this behalf in the manner specified in section 42 for removal of unauthorised occupation and shall be liable to fine imposed by such officer, which shall not be less than two thousand rupees per square meter of the unauthorisedly occupied land by him but which may be extended to the cost of private land adjacent to the highway.
