Section 33(3) in Chhattisgarh State Rajmarg Adhiniyam, 2003
(3)If the encroachment is not removed within the period specified in the notice and no valid cause Ls shown for non-compliance, the Highway Authority or the authorised officer referred to in sub-section (1) may request in writing to the Collector to remove the encroachment and thereupon the Collector shall take action for summary eviction as if the matter falls within the scope of Section 60.
