Section 30(2) in Rajasthan State Highways Act, 2014
(2)Any person desirous of obtaining specific permission referred to in sub-section (1) may make an application in the prescribed form to the State Government or an officer authorised by the State Government in this behalf specifying therein the means of access to which such permission relates and shall also be accompanied with such fees as may be prescribed and the State Government or such officer shall, after considering the application, either give the permission with or without the terms and conditions as may be specified therein or reject the application as it may deem fit.
