Section 3 in Himachal Pradesh Road Infrastructure Protection Act, 2002
3. Prohibition of certain acts on road infrastructure.
- No person shall-(i)encroach upon the Government land under road infrastructure;(ii)raise any permanent, temporary or movable structure on or from road infrastructure;(iii)misuse a road by erecting workshop and carrying out commercial activity including tethering of livestock on road infrastructure;(iv)block/damage roadside drainage and cross drainage system;(v)divert sullage/muck from private properties to the road;(vi)stack/throw excavated earth/debris on road and un-authorisedly stack material on roads;(vii)dig/damage road infrastructure without permission from competent authority;(viii)un-authorisedly instal hand pumps and petrol pumps;(ix)damage/deface bridges, road over bridges, flyovers and under- passes including approaches, return walls and wing wall, parapets, railing and lighting system, protection works, tunnels and their ancillary structures and other structures such as road pavement, shoulders, retaining walls, breast walls, toe walls, cross-drainage and roadside drains, road junctions, medians, speed breakers, i/c rumble strips, street lighting, traffic lights, barricades, crash barriers, signboards, kilo meter stones, reference pillars, boundary pillars, road identification marked infrastructure, pedestals, benches, toll booth/plaza, way side amenities such as rain shelters, lay buys, bus lanes, public conveniences parks and open spaces along the road and including any other structure meant for facilitating road transportation and maintenance of roads;(x)park accidented or condemned or unserviceable vehicles or goods/machinery on the road;(xi)damage/uproot roadside plantation, nurseries, hedges and other landscape items;(xii)un-authorisedly display of hoardings;(xiii)commit an act prohibited under the Himachal Pradesh Open Places (Prevention of Disfigurement) Act, 1985 (12 of 1985);(xiv)un-authorised erect welcome gates arches etc;(xv)commit any act of omission or commission that may be notified by the Government under this section as injurious to the road infrastructure;;(xvi)damage road infrastructure due to mining in the area; and(xvii)erect or construct any structure in the controlled area.
