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[Cites 0, Cited by 0] [Section 39(3)] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(3)(ii) in Rajasthan State Highways Act, 2014

(ii)the traffic on the highway from obstruction, and may also impose such fees and other charges as may be prescribed on the person to whom such permission is given in respect of any land forming part of the highway, occupied or applied to the proposed work or construction under permission and also impose on such person the expenditure, if any, incurred by the State Government or such officer for repairing any damage caused to the highway by laying or shifting of any structure, article or equipment under the permission.