Section 47(1) in Chhattisgarh State Rajmarg Adhiniyam, 2003
(1)Whenever the Highway Authority is of the opinion that it is necessary for the prevention of danger arising from obstructions of the view of person using any bend or comer of the highway, it may, save as otherwise provided in Section 16 serve a notice upon the owner or occupier of land alongside or the bend or corner of such Highway to after within such time and in such manner as may be specified in the notice the height or character of any existing wall (not being a wall forming part of a permanent structure), fence hedge, trees, advertisement-posts, bill-boards or any other obstruction thereon, so as to cause it to conform with any requirements specified in the notice.
