Section 4 in The Himachal Pradesh Roadside Land Control Act, 1968
4. Plank of scheduled roads to be deposited at certain offices.
(1)The Collector shall deposit at his office and at such other places as he considers necessary, plans showing the alignment of roads declared to the scheduled for the purposes of this Act, and setting forth the nature of the restrictions, applicable to the land within five metres on their either side.(2)The plans so deposited shall be available to the public for inspect on free of charge at all reasonable times.(3)Provision may be made by rules made in this behalf with respect to the form and contents of the plans and with respect to the procedure to be followed and any other matter in connection with the objections thereto.(4)The Collector may authorise any person to enter into or upon any land and building with or without assistants or workmen for the purpose of making an inquiry, inspections measurment or survey or taking levels:Provided that no entry shall be made except between the hours of sunrise and sunset and without giving twenty four hours' notice to the occupier or owner of such land or building.
