Section 26(7) in Control of National Highways Land and Traffic) Act, 2002
(7)Notwithstanding anything contained in this section, the Highway Administration or the officer authorised by such Administration in this behalf shall have power without issuing any notice under this section to remove the unauthorised occupation on the highway land, if such unauthorised occupation is in the nature of(a)exposing any goods or article(i)in open air; or(ii)through temporary stall, kiosk booth or any other shop of temporary nature,(b)construction or erection,whether temporary or permanent, or(c)trespass or other unauthorised occupation which can be removed easily without use of any machine or other device, and in removing such occupation, the Highway Administration or such officer may take assistance of the police, if necessary, to remove such occupation by use of the reasonable force necessary for such removal.
