Section 43(4) in Rajasthan State Highways Act, 2014
(4)Where the officer authorised by the State Government in this behalf has removed any unauthorised occupation or made any construction including alteration of construction in respect of any unauthorised occupation or repair any damage under subsection (2) of section 37, the material, if any, recovered as a result of such removal, construction, alteration or repair shall be retained in possession of the State Government or such officer till the payment of the bill in respect thereof served under sub-section (2) and on payment of such bill such material shall be returned to the person entitled for the material, but in case of the failure of such payment within the time specified for the payment in the bill, the material may be sold by auction by the State Government or such officer and after deduction of the amount payable under the bill from the proceeds of the auction, the balance, if any, shall be returned to the person entitled therefor.
