Section 35(2) in Rajasthan State Highways Act, 2014
(2)The notice under sub-section (1) shall indicate the alternative route proposed to be provided in lieu of the highway or part thereof intended to be closed specifying therein as to whether such alternative route shall be an already existing highway or shall be newly constructed and shall also invite objections and suggestions from the persons affected on such proposal within the time and to be addressed to the officer as specified in such notice.
