LexThe HIMACHAL PRADESH ROAD INFRASTRUCTURE PROTECTION ACT, 2002
Himachal Pradesh · state statute
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AUTHORITATIVE ENGLISH TEXT
Act No.20 of 2003
THE HIMACHAL PRADESH ROAD INFRASTRUCTURE
PROTECTION ACT 2002
(AS ASSENTED TO BY THE PRESIDENT ON 17.09.2003)
AN
ACT
to provide for prevention of misuse, damage, unauth orized use and encroachment of the
road infrastructure.
Be it enacted by the Legislative Assembly of Himach al Pradesh in the Fifty-third Year of
the Republic of India, as follows:
1. (1) This Act may be called the HImachal Pradesh Road Infrastructure Protection Act,
2002.
(2) It shall extend to the whole of Himachal Pradesh.
2. In this Act, unless the context otherwise requires,
(a) “agriculture” includes horticulture, dairy farm ing, poultry farming and the
planting and upkeep of an orchard;
(b) “appellate authority” means the Chief Engineer in-charge of the zone of
Himachal Pradesh Public Works Department, appointed by the Government, by
notification, in the Official Gazette, to perform a ny or all of the functions as
conferred upon him under this Act and the rules made thereunder;
(c) “building” means a house, hut, shed, or other r oofed structure, for whatever
purpose or of whatsoever material constructed and e very part thereof, and
includes a wall or masonry platform or masonry ditc h or drain but does not
include a tent or a fence for agricultural purposes;
(d) “building line” means a line on either side of any road or part of a road, fixed
in the manner prescribed, in respect of such road o r part, by the Government, by
notification in the Official Gazette;
(e) “confirmatory authority” means any authority no t below the rank of Executive
Engineer of Himachal Pradesh Public Works Departmen t appointed by the
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Government, by notification, in the Official Gazett e, to perform any or all of the
functions as conferred upon him under this Act and the rules made thereunder:
(f) “controlled area” for the purpose of this Act s hall mean an area declared as
such under section 3 of the Himachal Pradesh Roadside Land Control Act, 1968;
(g) “controlled line” means a line on either side o f any road or part of a road
beyond the building line fixed in the manner prescribed, in respect of such road or
part, by the Government, by notification in the Official Gazette;
(h) “department” means the department of the Govern ment of Himachal Pradesh
to whom the work relating to road infrastructure has been entrusted;
(i) “Government” means the Government of Himachal P radesh;
(j) “map” means the road infrastructure map of a di vision, notified by the State
Government under section 4 of this Act;
(k) “Official Gazette” means the Rajpatra, Himachal Pradesh;
(l) “place of worship” includes a temple, church, m osque, imambara, tanquia,
idgah, smadhi, math, sati;
(m) “prescribed” means prescribed by rules made und er this Act;
(n) “prescribed authority” means any authority not below the rank of Junior
Engineer of Himachal Pradesh Public Works Departmen t, appointed by the
Government by notification, in the Official Gazette , to perform any or all of the
functions as conferred under him under this Act and the rules made thereunder;
(o) “revisional authority” means Secretary (Public Works Department) to the
Government of Himachal Pradesh, appointed by the Go vernment, by notification,
in the Official Gazette to perform any or all of th e functions as conferred upon
him under this Act and the rules made thereunder:
(p) “road” means a road maintained by the Governmen t of Himachal Pradesh or
any local authority and shall include National High ways declared under the
National Highway Act, 1956;
(q) “road infrastructure” means the roads, paths an d streets for transport or
communication and shall include : -
(i) acquired road land width;
(ii) all types of road and their structure, such as road pavements, shoulders,
retaining walls, breasts walls, toe walls, cross-dr ainage, kerb, road side drains,
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road junctions, medians, speed breakers, i.e. rumbl e strips street lighting,
traffic lights etc;
(iii) any structure ancillary to road transport and communication system;
(iv) bridges including approaches, return walls, wing wa lls, protection works
and allied structures;
(v) expressways including interchanges, grade separator s, dividers and other
ancillary structures;
(vi) road furniture, such as parapets, railings, ke rb stones, kilometer stones,
benches, cat eyes, reflector pedestals and signboa rds, barricades and crash
barriers;
(vii) road over bridges, flyovers and under passes and their allied structures;
(viii)roadside parking area;
(ix) roadside plantation, nurseries, hedges and other landscape items;
(x) toll booths/ plaza;
(xi) tunnels and ancillary structures;
(xii)wayside amenities/structure, such as rain shel ters, lay byes bus lanes,
public conveniences, parks and open spaces located on Government land
along the road;
(r) “Secretary” means Secretary (Public Works Depar tment) to the Government of
Himachal Pradesh and includes any person for the ti me being appointed by the
Government, by notification, to exercise and perfor m all or any of the powers and
functions of the Secretary under this Act and the rules made thereunder; and
(s) “Work Inspector” means any employee of the Hima chal Pradesh Public Works
Department, appointed by the State Government by no tification, as such, and
includes Road Inspector and Work Supervisor of the department.
3. No person shall –
(i) encroach upon the Government land under road infrastructure;
(ii) raise any permanent, temporary or movable structur e on or from road
infrastructure;
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(iii) misuse a road by erecting workshop and carrying out commercial activity
including tethering of livestock on road infrastructure;
(iv) block/damage roadside damage and cross drainage system;
(v) divert sullage/muck from private properties to the road;
(vi) stack/throw excavated earth/debris on roads and una uthorisedly stack material
on roads;
(vii) dig/damage road infrastructure without permission from competent authority;
(viii) un-authorisedly install hand pumps and petrol pumps;
(ix) damage/deface bridges, road over bridges, flyovers and under-passes
including approaches, return walls and wing wall, p arapets, railing and
lighting system, protection works, tunnels and thei r ancillary structures and
other structures such as road pavement, shoulders, retaining walls, breast
walls toe walls, cross-drainage and roadside drains , road junctions, medians,
speed-breakers, i/c rumble strips, street lighting, traffic lights, barricades,
crash barries, sign board, kilometer stone, referen ce pillar, boundary pillar,
road identification marked infrastructure, pedestal s benches, toll booths/plaza,
way side amenities such as rain shelters, lay byes, bus lanes public
conveniences parks and open spaces along the road a nd building any other
structure meant for facilitating road transportation and maintenance of roads;
(x) park accidented or condemned or serviceable or unse rviceable vehicles or
goods/machinery on the road;
(xi) damage/uproot roadside plantation, nurseries, hedge s and other landscape
items;
(xii) un-authorisedly display of hoardings;
(xiii) commit an act prohibited under the Himachal Prades h Open Places
(Prevention of Disfigurement) Act, 1985;
(xiv) un-authorisedly erect welcome gates arches etc;
(xv) commit any act of omission or commission that may b e notified by the
Government under this section as injurious to the road infrastructures;
(xvi) damage road infrastructure due to mining in the area; and
(xvii) erect or construct any structure in the controlled area.
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4. (1) Executive Engineer in-charge of the road in frastructure shall prepare on a
scale of 1:500 a map of the road infrastructure wit hin his jurisdiction showing therein
the length and width of the road.
(2) The map shall also show important landmarks inc luding building and control
lines and landmarks fixed by the Revenue Department along the road infrastructure as
reference points for identification and demarcation of the road infrastructure and the
map shall be approved by the Chief Engineer in-charge of the Zone concerned.
(3) The Government shall, through publication in ne wspapers, inform the public
regarding the existence of maps of the roads showin g their boundaries and other
important landmarks and the availability of such ma ps of public inspection in office
of the Executive Engineer-in-charge of the road inf rastructure and the Government
shall also invite public objections within sixty days of first publication of the notice in
newspapers and similarly for every addition or change made therein subsequently.
(4) After adjudicating upon the objections raised, the Government shall finalise
such maps and inform the public regarding their exi stence and availability in the
Executive Engineer’s office for reference and use.
(5) After action under sub-section (3) has been tak en, the map shall become the
reference record of road infrastructure in the divi sion of the Himachal Pradesh Public
Works Department and shall be known as ‘road infrastructure map’ of a division.
(6) The occurrence of all prohibited activities wit h in the jurisdiction of the
prescribed/confirmatory authority may be determined with reference to this road
infrastructure map of the concerned division of Him achal Pradesh Public Works
Department.
(7) It shall be open to public to inspect the road infrastructure map of a division
and obtain certified copies from the Executive Engi neer concerned of the area on
payment of prescribed fee.
(8) For control of land along highways and for remo val of encroachments, the
Government shall demarcate and enforce building lin es and control lines on the
private lands beyond the right way of National Highways.
5. It shall be the duty of the prescribed authori ty or Work Inspector, as the case may be
to ensure that no activity prohibited under section 3 of the Act occurs within his
jurisdiction.
6. (1) On noting the occurrence of any activity p rohibited under section 3, the
prescribed authority shall issue an order directing the defaulter to stop forthwith the
prohibited activity and where necessary, order the restoration of status quo of the road
infrastructure.
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(2) An order of the prescribed authority under sub- section (1) shall clearly describe in
writing the prohibited activity and also indicate b y way of sketch, the location of the
occurrence of prohibited activity on a relevant por tion of the map and the extent of
such activity and the damage already caused or being caused.
(3) The prescribed authority shall also direct the defaulter to restore the status of the
road infrastructure to its original position within a specified period of time by starting
the process of restoration within 3 days from the i ssue of notice and complete the
same within the allowed time.
(4) The prescribed authority shall indicate specifi cally that in the event of failure to
comply with any direction or order passed under thi s section, steps shall be taken to
restore the status quo at the risk and cost of the defaulter, in addition to the restoration
cost to be imposed. The expenditure so incurred sha ll liable to be recovered as arrears
of land revenue and the prescribed authority shall confiscate to the Government and
sell the dismantled property used in the commission of a prohibited activity in the
prescribed manner.
(5) The service of notice shall be effected in the manner as provided in Code of Civil
Procedure, 1908.
(6) Any order passed under this section shall not b e liable to be challenged in any
civil court on any ground whatsoever.
7. Save as provided in section 11 of this Act, the pre scribed authority shall impound
vehicles/machinery/goods abandoned on road infrastr ucture and in addition to the
cost of removal, impose a penalty @ Rs. 1000/- per day for the period during which
the vehicles / machinery / goods remain in the custody of the prescribed authority:
Provided that if an impounded vehicle / machinery / goods remain in the custody
of the prescribed authority for a period more than 10 days, the confirmatory authority
shall take action under sections 25, 26 and 27 of t he Indian Police Act, 1861 for
disposal of abandoned property.
8. The aggrieved party may file objections, agains t the order issued by the prescribed
authority, to the confirmatory authority within a p eriod of 3 days from the service of
said order and confirmatory authority shall thereaf ter shall afford an opportunity to
the aggrieved party to be hard in person and therea fter shall pass an order within a
period of 5 days confirming or setting a side the o rder passed by the prescribed
authority through a self speaking and reasoned order.
9 (1) No appeal shall be entertained against any orde r passed by the confirmatory
authority, unless, the appeal is filed within 15 da ys from the passing of order by the
confirmatory authority;
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Provided that an appeal may be admitted after the e xpiry of the period specified
under this section, if the appellant satisfies the appellate authority that he has
sufficient cause for not preferring appeal within that period:
Provided further that the appellant while filing the appeal against such order, shall
deposit 50% of the anticipated restoration cost as assessed by the department.
(2) The appellate authority shall, within 15 days of the filing of the appeal, pass
an order confirming or setting aside the order passed by the confirmatory authority.
10. (1) Any person aggrieved by an order passed in appeal by the appellate authority
under section 9 may, within 15 days of communicatio n of such order, make an
application to the Government seeking revision.
(2) The revisional authority shall within 15 days o f the filing of revision
application against the order of the appellate auth ority pass an order confirming or
setting aside the order of the appellate authority. The Government shall not pass an
order under this section prejudiced to any person w ithout giving such person a
reasonable opportunity of being heard.
11. (1) The prescribed authority may order any pers on, who has indulged in a
prohibited activity as referred to in clauses (i), (iii) and (viii) of section 3 to restore
road infrastructure to its original state and if su ch person fails to start the restoration
work within a period of 3 days from the date of pas sing of such order and completing
it within the time allowed, the prescribed authorit y shall take such measures as may
appear to him to be necessary, to give effect to the orders at the cost of the defaulter.
(2) If a person contravenes or fail to comply with, any provisions of this Act or
any order made under sub-section (1), the prescribe d authority may, after giving a
reasonable opportunity of being heard, direct such person to pay, by way of
restoration fee, in addition to the cost of restoration of road infrastructure –
(i) for contravention of any prohibited activities as r eferred to in clauses (ii),
(iv), (v), (vii), (ix), (xi), (xvi) and (xvii) of section 3, an amount which
shall be five times of the restoration cost;
(ii) for contravention of prohibited activities as refer red to in clause (vi) of
section 3, an amount @ five hundred rupees per cubi c meter or part
thereof per day in respect of excavated earth/dever is and @ one thousand
rupees per truck load or part thereof per day in respect to stacked material;
(iii) for contravention of prohibited activities as refer red to in clause (xii) of
section 3, a amount @ five hundred rupees per squar e metre per week till
the time such act continues;
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(iv) for contravention of the prohibited activities as referred to in clause (xiv)
of section 3, an amount @ one hundred rupees per ru nning metre of the
erection per day till the time the act continues; and
(v) for contravention of the prohibited activities as referred to in clause (xiii)
or (xv) of section 3, an amount @ six times the cost of removal.
Explanation : (1) All restoration costs and fees pa yable under the provisions of
this section shall be deposited with the prescribed authority within seven days,
failing which it shall be recovered as arrears of l and revenue with interest
commencing from the day following the last day allowed for deposit.
(2) Cost of removal/restoration shall be determined as per the current
schedule of rates/principles of costing of the Hima chal Pradesh Public Works
Department duly indexed for inflation.
12. (1) Any person who commits any act prohibited u nder section 3 or fails to
perform their duties assigned under section 5 of th is Act shall be punished with
imprisonment of either description for a term which may extend to two years or
fine, or with both.
(2) No court shall take cognizance of an offence p unishable under sub-section(1)
against any person, unless a complaint in writing i s made by public servant
authorised by the Government, by notifications, in the Official Gazette .
13. Every person who intends to have the following facilities, namely:
(i) an approach to private property from the road infrastructure;
(ii) laying of service such as pipeline, sewerage line, electrical cables,
telephone cables etc. either along or across the road or bridge;
(iii) mining activities within 50 metres from either side of existing road
or 500 metres upstream or downstream of a bridge;
(iv) carrying out any private or commercial activity wit hin the acquired
and controlled area;
(v) display of hoardings within the acquired and controlled area;
(vi) installation of hand pumps within the acquired and controlled
area;
(vii) parking of accidented vehicles/machinery on the roa d upto 48
hours; and
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(viii) temporary stacking of materials/goods on the road for a period not
exceeding 48 hours, shall apply for permission in w riting to the
Executive Engineer-in-charge of the road infrastruc ture within his
jurisdiction in respect of facility under clauses ( i) to (vi) above and
to the Junior Engineer-in-charge in respect of facility under clauses
(vii) and (viii) of this section and every such app lication for
permission shall be in the prescribed manner:
Provided that failure to comply with the requiremen ts as contained under this
section, shall be liable to pay cost/fee as per provision of section11 of this Act:
Provided further that the facilities as contained in this section shall be provided by
the department as a deposit work for the beneficiary.
14. The confirmatory authority/prescribed authorit y shall, for the purpose of
performing any function under this Act, have the sa me powers as are vested in a civil
court under the Code of Civil Procedure, 1908 when trying a suit in respect of the
following matters, namely: -
(a) summoning and enforcing the attendance of any p erson and examining him on
oath;
(b) requiring the discovery and production of documents; and
(c) any other matter which may be prescribed.
15. No suit or prosecution shall be entertained ag ainst the prescribed authority or any
other officer of the department authorized under th is act acting under the order or
direction of superior authority of the department, for anything, which is done by him in
good faith or intended to be done under this Act or any rule made thereunder.
16. No civil court shall have any jurisdiction to e ntertain or to decide any question
relating to matter failing under this Act or the rules made thereunder.
17. All the road infrastructure shall be deemed to be in the custody of the department on
behalf of Government, as soon as it comes into existence.
18. The Government may, by notification, in the Off icial Gazette, empower officer of
Municipal Corporation, Municipalities, Nagar Pancha yats and Development Authorities
within the State of Himachal Pradesh to exercise su ch powers and perform such
functions, as may be specified in the notification under this Act, in respect of road
infrastructure within their jurisdiction.
19. (1) The State Government may, by notification, in the Official Gazette, make rules for
carrying out the purposes of this Act.
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(2) In particular and without prejudice to the gene rality of the foregoing power, such
rules may provide for all or any of the following matters, namely: -
(a) the form of any notice required or authorized t o be given under this Act and
the manner in which it may be served;
(b) the conduct of proceedings under this Act;
(c) the distribution and allocation of work to pres cribed authority and transfer of
any proceeding pending before a prescribed authorit y to another prescribed
authority;
(d) the manner in which the damage resulting from a cts of prohibited activities
may be assessed and the principles which may be tak en into account in assessing
such damages;
(e) the manner of the laying out of means of access to road infrastructure ;
(f) the manner in which permission under this Act, may be granted or refused and
fees to be charged; and
(g) any other matter, which may be prescribed.
(3) All rules made under this section shall be subj ect to the condition of previous
publication.
(4) All rules made under this section shall be laid bef ore the Legislative Assembly, as
soon as they are framed.