Section 19(1) in Rajasthan State Highways Act, 2014
(1)Notwithstanding anything contained in this Act, the State Government or the Authority, as the case may be, may enter into an agreement with any person in relation to the development and operation of the whole or any part of a highway, and such agreement may, where deemed necessary, include the terms and conditions for development of wayside amenities, habitations, townships or industrial corridors in the vicinity of such highway:Provided that no such agreement shall be entered into except with a person who has been selected through a process of open competitive bidding on such terms as may be approved by the State Government:Provided further that the development of habitations, townships and industrial corridors shall be undertaken in conformity with the applicable laws.
