Section 16 in Chhattisgarh State Rajmarg Adhiniyam, 2003
16. Exemptions of works in progress.
- No restriction enforced under Section 14 shall apply to any excavation or work necessary for the repair, renewal, enlargement or maintenance of any sewer, drain, electric line, pipe, duct or other apparatus constructed in or upon the land before the date on which the restrictions came into force or with the consent of the Highway Authority on or after that date.
