Section 33(4) in Chhattisgarh State Rajmarg Adhiniyam, 2003
(4)Where the encroachment is of such a nature that its immediate removal is considered essential in the interest of safety to traffic on the highway on the safety of any structure forming part of the highway and no notice can be served immediately on the person responsible for the encroachment or his representative under sub-section (1) owing to his absence or for any other reason, the Highway Authority or the authorised official may, in addition to prosecution of the person under sub-section (3), either :-(i)have such protective work as may be feasible at a reasonable cost carried out so as to minimise the danger to traffic on the highway, or(ii)have the encroachment removed with the help of the police, if necessary.
