Section 21(3) in Rajasthan State Highways Act, 2014
(3)On receipt of an application under sub-section (2), the State Government or the officer authorised by the State Government in that behalf shall, after making such enquiry as it may consider necessary, by order in writing, either -(a)grant the permission subject to such conditions, if any, as may be specified in the order; or(b)refuse to grant such permission:Provided that -(i)the permission required under sub-section (3) for carrying out any excavation, construction, formation or laying out of works in land for the purpose of repairing, renewing, enlarging or maintaining any underground sewer, drain, electric line, pipe, duct or other apparatus shall not be withheld, but may be granted subject to such conditions as may be necessary for securing that such sewer, drain, electric line, pipe, duct or other apparatus shall be laid in such manner and at such levels that the construction, development or maintenance of a road there over will not be prevented or pre-judicially affected thereby;(ii)the permission under sub-section (3) for erection, re-erection or alteration of a building or the making or extending of any excavation which conform to the requirements of safety and convenience of traffic on the adjoining road shall be neither with held nor made subject to any unreasonable conditions;(iii)no permission shall be required for the following works, namely :-(a)agriculture;(b)horticulture;(c)pisciculture;(d)pasture;(e)poultry farming;(f)dairy farming; or(g)construction of wells, tube wells and bore wells.
