The Jharkhand Highways Act, 2005

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. THE JHARKHAHD HIGHWAYS ACT, 2OO5-
,..,., {lm x.nd,lgm*vxf,nf *n*rqadtm&8t,,Iryvy sn bett*rqt*nt efiarge* und for cefiain other
' ffllttirt of hSlnerE6s of the Jha*hand SHtB whereas, roads are one of the basic needs
fu rcmlerrated SocicFwnomk Oenlelryrsrtof any Sate. ttmns*itrtre an imparbntpartd
bflls Infrnsfutiurc. So it is relevant to prouide provisions for the construclion, mainte-
nlnor rnd devetoprnent d hbhwatm, for$'le restriction of ribbon development along high-
wrtf, forSre prevention ard removal of encroachrnent thereon, for the lerrry of befierment
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t" thort d& axtent and commencement :-
[.tnARKHA]tD ACT 07, 20{HI
$tt*&f&S$Sdry:prndeionsforthemnstruction,main'dqq*l*ryrwr&pp
end for certain other mafters, for the State of Jharkhand.
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Fraliminary
; At{D, WHEREAS it is epedient to provide for the mnstruc{ion. rnaintenance and
drcnlopmorrtof higtruraya, fortle restriction of ribbofi developmerrt along the higrrways, for
' ha prunrantion.ard rcrnor*al otencroacfrrnent thareon, for tfp levy of bettermeni chargee and
hr ocrtatn othe r rnatters-
Tharefore, b,e it sracted by the iegislature of the Ste of Jlurkhand in the fifiy eixth
yrrr ol tha Republ ic of lrdla as iolbc#s:
I b,M.*.*v,,h TIIS t!1 r YS"ry. I,sl''.*'y: Ac( 2 005.
[t sx&Brtds tn &e s&g!g d&e &t€,' df ']h;bffi\e*d
This will come into force immediatety. The State Govemrnent, may, by
f*rytr-fi**@ iil tfm Strciai Gaeette, diffit&a,t'*ll,*r xwg,gdffiaprwi*ion* of this
Ad shail ffirle into form in zuc*r area ard on zudr date ag may he specified in
the notifieatbn;
', FnvMadrftet.ffr*@,Sqy*mrr*rt,maxby.n*$@fi**isryudin,l&anfl8r1fffir,
exdude any road or way or class of Roads or ways situats in such erea frorrr the
operation of allorany of the provisions of thisAct"
2. Osllnlflona :-
ln thisM, unbss lhere is eny4^hirg rapugnant in Slo eu$et* or Contert . -
{a} *Animal" reans arry domestic or captive anirnal;
(b) 'Building' indudes any erection of vvfraboever material and in whatsoerrer
mann*r constnrcfpd $nnfuding'a farrn *xildixg.far apriculh,rral purpoa**) and
abo indudes plinths door, steps; uxalb (incfi.rding mnpourxi walh and fenres)
&e like;
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{ffi ..q3ffi&r,,,?4',lm,{S, &ry 3'
ldtrn*&ffi'lhe xuth{rri$,qfpaint*d aasuetr orto which the' funethns of such authority are errlrusted under section 4;
*' +;ryr{$ 'illgl1{ay boundaries' means the boundaries of a hlghway fixed in respect
of ruch h$hr,llrybya notification undersuFsedion (1) of seciion 7:
" forvehicles sforfoot passergers and includes any streef
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"Hlddls of highwaf means the point hatf-way betwean the highway bound
rrlas;
"Occuplor'includes,-
(D any person who for the time being, is paying or is liable to pay to the
owner rerut or any portion of the rent of the prernises in respec* of whicn*
such rent is paid or is payable;
,.,!{qry1erlivfrrgin..crW..trsirqhispremises;
a licensee in occupation of any prernises, and
any person who is liable to pay fo the owner damages for the use ard
omupation of any premlses;
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'Orynef means, -
(a) urtren used wi*r reference to arry premires, the pers,c,n who receives the
rent of the said premises orwho would bo entitled to receive the rent
thereof if the prernises were let and includes
(U an agent or trustm who receives such rent on arcount of the
oY/fieli
(ii) an agent or bustee wtlo receivesthe rent of, or is entrusted with,
. er,rynsewedtd(-ax:y.Wrarnblwd*vctedtryrutigiotrsorchari
(iii) a receiver, sequestratorormanagerappointed byanycourtof
compelent ju risd iction; a nd
fiv) arn*@agea.,in*po*s*s*icn;1 .r
{b}. ,,&an uqed,wtsl rq&rsnee'ta,an iiadi*utisn nr &r"6U **rpo&r,*, *ru
manager of such instlution or body corporate;
"Prescribod" means prescribed by Rulea rnade urder thisAu,(r)
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tHailxql*tsrl$n&Wa rxo hastlr*,"sams mealr*fiS as in the ll ian fr*ilw
Ad, 1890.
1&llictsl,rincludr*s abariqf;t,xhdgs,r pk{I#h, dmg:*xd a u,trqeled corwcyance
of anydescription capable of being used on a higfTur/ay. \
ttre expressions'lard', "psmons intereshd'ard "personeantit ed to acf r"rsed
in thi$Acf.eMll,have the sarne meaning a$ the,eaid:,s&re*elsn*,,hry& i,rr'tk*
Land Acquisition AcL 1 894.
GHAPTER II
*wljl&xnox oF HlsHwAYs, HtGHYl*8y
AUrH oRrrY L13]t: I'.Yor{uE R AN D
ruH,sTrgils
The State Govenrment may, by notification in the Official Gazette dedare any roed
way or land tro be a highway and classity it as :-
(i) a Stato Highway (Special),
(ii) a &atsHbhway,
(iii) a rnaior district road,
(iv) otherdistridroad.
(v) Vlllage road.
tl. Appointment of Highwayt Authoritiss :-
The $.ate Gowmment rnay, by noiification in the offieial Gazette, appoint for the
purpos€ of this Act or any of ihs provisions any person or any ar.rthority to be a
Highway Authority for all the highways {in the Sate) or, in parts (tfreruoQ or for any
particular highway or highways (therein). specified in the notification.
5. Dutles of highway.&uthoritias :-
Subject to such condilions as may be specifid in the rlotification appolnting a High-
wayAuthority and subject to the general or special ordem of the Sate Governrnent, a
HighwayAuthority shall ocercise powerc and discfiarge dulies in accordance with the
provisions of thisAc[ for the restidion of ribbcn development along higlrways, for the
prevention and remoral of encroacf,rments and for allmaters necess,ary and inciden-
talto anyor allof thaabove sub.jects.Also subiecttothe apprwalof the Serte Govern-
rnentand b*uchryneral*-rspqqialqrderxvvhi&.lhv@GclremNerflrnEy make irr 
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ffiieheheflit*ha$bshr,vfultoaH{ThwayAr"rtf-roritytourdertaketheconm.reii*n,main- $
tsnanue, derrehpment or improvementofhi$tlv{eye. I
6. Offfcers and Employooa of HighwayAuthority :-
Forlhs purposs *f mablin* a.Hlghway,Afiffi*riry ts exercise the powers confered ,
and to discharge $"re duties imposed upon it by or underthe provisions of thisAct, the
Ssee &*uernmcnt rlrx rppoint such officere and emp1ry*e* as it deem necessary to
urork u nder wch Autf*ority.
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. @'rrysat{;24 ffi,affi 13
CHAPTER III
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{l} ln rnyrru lfl whhh the provisions of thisAct haue been brought into brce, and
r Sah Gqenrment cons&rers it reeesary to fix, as respee suctr h{;tnwy,
hbfn vay boundary, the hrildiry line or contrd line, *re Sab Govemn'lent
. RESTRIGTION OF RIBBON DEVELOPMEI{T
'b fifhuund** 6$lldlng *nd rtrxt*rl lineo of hlghw*y :-
mry, by notilication in the officialGazetla, frx, as respects suctr highway, tha
Hlghway boundary the buiHing line ard the controllinet ProvUed that, having
,,,;..::..,..,. W,,*r*lr ci-iuelior-rtrttr$* rqu{rmr of s,&&fi}ttiryevertfraemd?l}nrn sfthe
bcal erea ttuough whkf,r a highway possss, it shall be lawful fu $u Sats Ciov-
lmmant to fix dffierent building or control linet in r6sp6c{ of any h}ghway, or
portona trseof.
than cixty days befare i*sulng a notifirxtion under sub-sec{ion (1}, the Sate
ahsll cawo to be pubtished in the OfftcialGazeHe, ard in the pruscribed
mlt*;thsxHlag*;an{ atths'}sa{quartem ef tf** bbcki *uhdfu{*ion and dbtrist in
mefi h{Slx#-a:f is afu'r&d, x n*&fimtlon slaUng that itproprwxis i*suaa notifi*a*
lhn ln brma of aub-sedion (1), and specitying therein aH the ]ards eituated betnreen
;k boundary and ttls ctrrfrt* line proposed to bs fixed urdersuch notifrcathn
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*n$,,in&.g fqqgof r*nwworka, alCIc landeb*na{iting bythe construction ordevetop-
nurt dsre higtnray, as the case may be. A notie shall also be issued sirnuttanoansty
.:ii' 'r*llffirstkmwi&r trsp$t*tlr*i$,sile of suclr a notificati*n,to ff &mittheirohjoclions
sr ru&Sestiofte in writing t* tha High*my&ruthnrity'o,r spp*ar bsfurs sudl autlrrrig.
ndth{n two r}onths of the publkxthn of th€ notificetion in the official Gazette, orwithin
cxrr month form the date of the publicatir:n of the notification in the vilhge, whichever
plrlod expires later.
Th t l*ig hwa,y Au{harity xixall, a&er all eu*h obj*Sic&s or safggestions have beon con-
rldamd or heard, as the cas€ may k, and after suctr further trquiry, if any as I thinks
nGcceaary, fonuard to tfre $ate Goverrrment a copy of the record of itl proceedings
hold by lt together with a report se$ing forth its recornmerdations on the objec*ions or
*u6prx,ti*r'lr.
lf,bsst?rke&am$qqeff*et*neallmM bysr.rb-sec*ion (2) fortflefiling orlaarfng cf
objectbns or suggestions. no objections or suggiestion has been made, the $ate
Govamment shall proceed at once to issue the notifrcation under sub-section (1). lf
*ny euch or euggestio*rs has been made, Ure S&te Govemment shallcon-
ader the record ard Ere report refend to in sub-,section (3) and may eltfier-
(a) abandon the proposal to issue tho notification under sL,b-section (1), or
h$tltrstr!{ txdrlr
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construcl frorn layout any means of access to, or frorn a highway, or
ered any building, or
materially alter any existing building, or
make orextend any excavation, or
construct, form or layout any works; or
upoh rnt laxd lying b*hreen1he buildlrnglbn* a.nd&*. qankol {ln*'pm-
posed to be fixeC under xib-section (2), or fixed under suFsection (1),
of section 7. as the case may bo,
{*} tons.truct, fsrm Br layeut any means of access to, or frryfi a h}glr*
way. or
{ii} sr*Srany buiHipg, *r
(iiii materially aiter any existing bullding;
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:ri: . &qlt{s/ W' w,,fi@ tfls uss sf ryf b$lWi{€t e}lwdyseqtsd',ir? rxfin-
rwr whifi ln tfm opln ion of ttra H{Ifnvry Aufi ority wi$, any ma rmsr whd-
soryer, inftinge any of Ure proviskme of hbAst or irf,erferc wittr trs use
d* fiUtrw-sy adioinrng tfi6 tard on rvhk*Xi s{edt &$MIng' 6 st***
;i.*'ffi1; ,tMfu nr nrffirw ofsw&; *s frc,&sa rn*y k, ts tdxMr*!*
..,',' rPPlieathn rehtes.
icr es lt may consider ne€sEary, shall order in writing either -
{n} gnanttlp panrissbn, subiec*b such mnditions, if any, as maybe W$tld ln the order, or
., m,gti!?surrsl i$*$iefi
PrcvtJed tut-
Permisaion under ctauee {a} of sub-sectiort (1) to tho making of any
.alreav*$netr,$r *srs,& *n,,frrmxtkr sr l*yirw ot{t..*f 'vmlikx in la nd for
he.gurpqss sf fspalrias, r*nryryifi$, *nirypf*g rr araintdning any
undergrwnd safir€r, drainddic lina, pipe, duct or otrrer apparatus
*li*fi rwth* tr1h6ld nor b*'' .*it:ibp*ttr,a{t? mnditio** save sush
es may bs neaessary for eecurinE that the swrcr, drain ebctric !ine,
pipq, dug *f ntfi*r appamtus *hafi h* laid in *uch mar*n*r srd at serch
hwts $|at $e construclion, m&iflbnance, deve&rpment, irnprorernant
,sf,a@,,Qryq{$.i{t@{h*rrrw*!*{'or:prejudiciallya$me*thmr*g
parmigqSn under *l*uee {b} cf cub's,gstlqn (1} to the sreelirn rr
atteration of a buiHing or laying out any rneans of awess to at highway
rrrhich conform to the requirernenB of public health and u,retfars ard of
uafety and convenieflce d traffic on the adjoining road shall neiltrer be
sti&fuS,xm, suffeet&ufi bk'w*ditlryrs:
Provided that In *re case of means of access required for
agricuFtural purposes sudr permissbn thall neisrer ba withheH rpr be
made aubject to any conditions save such as may be necassary for
mcuring tfrat the meane of acess shall be used for agricultural
frlrna**a *tp
(iii) permbsion undor clause (b) of sub-sectbn ( 1 ) to ttre ru-erectirsn or
attoration of a buildirqwhicfiwas in existenco beforethe appointedday
shall neitlaer be withheld nor made subiec* to reetrictions unless such
r+ erection or ahtaration invofue any material alteration to the outside
appearance of tre building,
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Sfkn the HiglwayAutlronty,lxfux*a permission, Sre reasona the,raibrx airxlt
be recondd ard mmmunbated to te applicant.
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Proddd Brat nothing herein coqtained shalldebara person frorn mak-
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n$,a n Sgr,ryrtWry,i*qry $erc:ffts,*hq&rwb& &etilreq fiam*
. : :.,,,.ry111g1i,qgffi,tahkn,**.,#,cfecgido.nsewutltsfwhkhsushppmtl*sionlmwr&*
fused,
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:trf a*tfte expitxtlen:,of a'p*nadrlttltrss ma,ldh* Ekar an applicffien fur au&
pq-rn:*spmrspts*i&&q tlt* r*xm* apd'addreqs *.th*,ryp'f;sqt?tlla*, *n;rnade
to &e Highrra:yAufi1ori&,.or suuh furlherp,erid,,rotr*xcaedittg thrce msl$he as
may haa*b**n llrtifi*d btr tlw,HlgliUmy&uthorql baxlaryed' xlld ne decisiCIn
has been notif,ed in writirq posted or delivered to the applicantattlte addrees,
rt,t'r*n tsxeeptras ma)r ethsnrriee hs agreed in xnitfns hetfirsefl the Hlghlnqy, &t t-
ffwriry 6& frs,aflili&n$,p*rryi**,ion shall be deeined e kuve been given wttlt-
outtae imp*cition by the HighwayAuthcr*y *t xny wndidona,
The Flighway&uth*ris ahaltr rnaintain,a;rogbt*rwilheuffi*iant partieular* d all
ipenni$si*n,gitlsn,or refused by it underthie sse?lon srd'tk* r*gi*tar ahallbx
availahl* &f $nsp ac{icn.ke *f charye,by all nr rryfie',iwtr;rM,and' alc*t per-,
sons shallbe entitled to take extrac*s therefrom.
Exllanatl** #'nr the purpoxarcf '&ie swti*n, the "app uinleddxt' *llalt w4ifi
,,tr*fur&rlo&k cfiy.h.igry{ay b*umdary,,,buildirgr lina'ei eiry&CIl line, mean-
{i}, t}reday.nxwhidr s. M*nri*,pr:hl.lsM,irt}t* #fitiwt&,ew**,uRdst:
. suhee*rlion.t2)rfsEefiqri?propeaiingkfixgd*x*fttrigh{eaybwlu;Mary,'
building line or control line and
{ii},ff *ny madifi cation ts rrmda in a a*h higltvt:ay.boundary buitrd ir*g line or
control line, the day on which *re notification is published under sub
s*{tl,on {t} sf eedion ?tixingmxch liighumyboundary build[rrp line *r
conholline.
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10" Appeat :-
ttl lf snyapplieent,kaagrieu4- by any deei i$nof thn High$myAutharity uMer
seffti*n 9, withholding permi,*s!ffr, nr Imp.ocing.any *$:rdlfian. he rnay appeal
to the Satre Goremrnentwithin thrty days from tIp date on which such decision
was communicated to him.
,i3l Tlrc $tate G*vernmemt may* after6ivin6,4glopp**ilnif1, tntheapplicantto be
h*ardu make sudr srder as it ihinks fit uV*ntk** a;,rywladttwdwision of tre
State Govemment shallbe final.
11. Exsmptions for works in progrese etc. :-
{t} Hs *estrietiffir irrfurc* under section I shall apply to the erestion or rnaking d a
buiXding or exesvati&ft orto lhe coryludi9n, formation of laying frrt, qf_ryy
ffiean$ rf a*eees or xrork* begun before the appointment day rekrred to'in
secfiori-S.
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3,F':;l.&si'r*|itti*lioax.ir*- force $Rder iection g, except reetrtctirrn as to the
,?&s n, & un or taying out or'maarc sf &ms; *hall aBplyta sny
lrnd forming part of a burial or cremation ground or other placa for tre iispoeaf
d he <lead belng lard which has, before tre passing of thisAot, Ueen useC tor
ruch purpose.
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"ffiN,' c m*iri*lonsin forse ulds,w{nn$ ehall apphr;;;y**r.fio* *rrrmdry
,,:,:r .,rrr:,,r,.',- fl*s8**ry'in eonnee$EnMth,eny dtgin*;drt , or other drainage worka for
rgrlcullure purpos€s or to any wod<s necessary for the rep"ir, reflewal,. rnlargermnt or maintefiance of any serr/er, drain, electric line, pipe, duct, or
other apparatus, osnstucted ln or upon the land before the dataon whl* the
raaklctions cam€ intoforce orwitr tre consortof the HigtwayAuthority on or
tf,arthatdab.
brck to bullding Iine or control :-
ffhrnrvor any building.or any part thereof erected bsfore the appointed day
ilfrntd to ln section I lies Letween the building line and the *iUOte of the
hlghwry, thc HighwayAuthority, may w{renever any s-uch buitding or part has either
fntlnly or ln groater part been taken down. burnt down or fallen down by notice
ruch building or partwhen re-erected to be sent back to the building line
dlvrnlon of right of accegg to highway :-
aKqry€ {ffitEr{rt} 1I@r wq{,
anterupon, surveyand take rneasurements and levels of any land,
msrk euch levels, dig or bora in to the aubsoil of any land,
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'nE HhhwayAulr!'nty may, if it b considered essential in the interest orsafety
or convenience of traffic, regulate or divert any existing r€ht or amess to e
!i,.,i'i&ff gry-csajardllying f* *!*,sofltr,sllinaanilttm higtx,rrayboundary:
Provtded that the existirq right of acoffis shalt not be diverted until
afrsmetiw acc€ss has been given. -
Whers tha existing right of access is diverted, tho point at which atternative
.',,,,i,,,,,,*@s* {t $*en to the hrgh,way srral}'ngl,b& ilfir&Bsonably distant from the
rxlating point of access.
Tfre Xtg|t'wayAuthority shall, by notification in the fficial Gazette, publish ttrc
dtlo on which the existing right of access has been diverted and altemativs
eccesa haa been given.
f l, Fowefl of hlghway authority and ofEcers and employees appolntnent urdsr
tlodon 6 ln rwpoct of surueys :-
For lho pur-pose of carrying out any of Bre provisions of thisAc*, the Highr,myAuhority
rncl tha officars and ernployees appointed under se{tion 6 may -
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demaru*&r tlw bounda@ of the higl'ult*y by plantiryg st*nee &rfither wrrterbtr
ryarksin dtff*mrimkt@ sf a dumhle nature at inteffals,all,aEml#{ts ffihwa!
in such a manrerthat the irnaginary line joining such stones or marks shows
the road boundary conecty:
Whero there are bends or kinks on the road boundary locate the etones or
marlrs: ifi dlffer*nt *al*ure so a$ to, Sfe ifte eaneet csn.{i8rlrrrstiriln cf the
.',,,,b&rr*d ty if tky,,er*&i{n ,by xtraightlins&'''
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$i!€, *&rxqq*ffie nur*b.*,rx,l* audr. b*undfi ry:ehfiffi: sr markx a** maintain
tharn*n *m*r*xnd asif,the$ u@ffiiloftheh;tg y.
!&yquf $le br$lding and mntrol lines s'y plariing rnarke,ln *tffi*rent oefeutx and
cuRing trenches:
if tha mrtey eennot offienolge hp {*ade, or mea6ure_me*te sf }ermfg,rtaken,or
' bcxrtd*ri*simarkedrffind line* lsH'cut, rut d*utn *rrd'ofusr wmv'r$nva n&ng
qqqprry!,e$Ba&r:i{rll{l*ore rteem , ,' ,,
-,, ,dcaln nttieraets f-i$*eg$e{y [tr,thatrbsh&i{:" ''
Frsvid*d HighyryfW;1y*trXll,m,etre*pt@*:ie.wn&$.*
ths **cq$i*r&*p{;, enter rr p**xlt.any cf:the'*ffice,r* crrmplaffig t* emter
anry premisq? vry&qrlf,ptaviausly Sivirq s *ghryt:$er a{:ktetrfury,q,&Xht lpxrs,
$qtlee'intrri*ru,sf.?hihtelnllry:w:W*a,'w,. : ::"'
16.Powera to acquire land etc. :-
(1) Arnf land required by the Hlghway Auttrority for discharging its function urder
this A*t shalf bm deerned'tc ba thp.la ndrleredad'f*r e puhli*,p{,rrcss and such
Iand may on s rqques{ being received kom tha Aut!:ority, ba a,ryuir*d by tne
State Govemment for the said Authority uncler the provision of thisAct.
' W *n the l-tlg,hxtayAuthcri$ apprca*hing th* $tate Gsue,rnmerlt ao pr*vid*d
under subr-section (1) with such requisition and the $tate Government being
satisfied that for a public purpose any land is required for the building,
notifieation in the officlal Gazette, declare its intention to acquire such land;
Pruu{ed,that, if tli* land {ntended to be acquired is sifuated in the
S*heduNed*-lea; hs{aradec{aring itx intenUsntoacEuire*u*h *arrd, the State
Gouemrnent or the of{icer authorized in this behatf shall consult the follcnning, in
such.rnanner.ae rnay t !r,.C !ow_n by the $ate Government by a g*"*ril ot
sp**ialcrderi*sr*@ {n thir baha[.
{i} the Eram Ssbh* *r F anchryat coneemed, if ttre land *s faXling within the
)rmt,dm'*t a vitrtage;
tit) '{r* P1y*haVaJ ftmia rynryl*1, if fl:* land b fal}lng ffiz*ntfre linnits nf
rx*t* tba* nne villagex in a Slaeilr
(cl
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Exph neson +or the purposes o{ this sub.section -
:$li,11121;1;r'1:11.
{&}l
the expressions "Gram sabha' and'schedured Area" shali have ths
m te&pecti*ely *at&gnsdtCI,thern i,a tlre Jharkhard Fancltq6rrt Rqj
Act 2001.
eeerryfe_u*ios* uFarrdraM Sqfni$ ar$ ?3lla parishd, shsE have the
meeniry ru*pe$&k-regrgnd tc'Hr*niin$x* Jha rd &n*ranat Rai
Act.20Ol
Evory notificatbn issuod undersub,.sedion (2) shall give a brief description of
$!c hnd.
Iny officerauthorized by the $tate Govemmenl, by notificafion in the officiai
.-.,,.}tm {Acqunn:itionom shattcanes&s.subetanwofthenotification
' ir..:' fiillir,rtlhli$hrd ill'fkv* looal ne$repapsre; she of,vyhich will be in a vernacqrlar
hnguage.
b rnirr or turyey etc. :-
thc lrtuo of lhe notification under subsection {2) of settion 1 S, it shall be laurfi.rl fur
ffi cer or any person a uthorized by ttre $ate Govem ment in th b
Ier
ett
?is
d
ns
lS'
by
hE
ryffi
cr
rnakq gny,jnssqdb*:,eunqy.r measpreman{r yalu ion:cr iruuiry;
&ftglav#r;
dlg er bom lnto srrb.s&it'
rctaut boundarias and lntended lines of worli;
mefl< guch bveb boundaries and lines by phcing marks and cutting kenches;
or
ds such otheracts orthings as may be prescribed.
{?. H*rrlng *f rhJ*ctlorrE l*
' 'ill' Anyperaonirrteresred'ifi,&e land otherthan the pel*onsx,tlsfi*oh.lectiona orrt.U6estinn* alieadSpbeenconside{Bdortr*ardhy*rgH6fN$xaiA111hpriry
klrqqpofise.tothe, nis*urdbytheHiglr&ffilrn*frryWun*r,imdioni
may, witfiln tu.*nty a*e dey*,fuirn &nerdat* of publiea*rn of t}re *otification
under sub- section (z) of sectiln 1s, object t thtr* ,t trr* uro fo,r't;purpore rf pu{pose.s ment*or*ed in that eub-eecson-
ts}
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r
' ,i:t3) €very shjectlon under sub-sectian tt) rhail e*,BedB to lhs LaM Acquk tlsrt
0ffiffir in writing and shall s€rt out he$lunds theresf and the Lard@uisition
. offi@sfrallgiue *re epctor an opprilni$of beirq heard, ei*rar in person ot
bya {egal practitioner, and rnay, after.heSring all eu*l* obia&ionaramd a*mr
ffieklrry su$rfurlFffir€rlquiry, rf ary, a* th* {;4rrle@l*isftinn &fi?a*rdri#m nec-
ecrary by,+da[ si&ar al* w wr diexltlrygr@ *b]&6ticns.
Explanation - For the purposes of this sub-section, "legalPr:actjtioner' has
the 19€1 same meaning as in clause (i) of sub- section (1) of section 2 of the
;*{1ry&s*ct {e61
tfr* , *ny wd u1@*byt*la l-snd Asquisition ofimr undmr sub. sertisn fi} ehall be
nn8l.
*,
.laii*if..
$E*,
ficBt ,
tQq-
@
tS{t'
,Erx ?rt W&; :SS$
rmllas anyotrwpereon who msy ba in poeeseakrn of such lard to
wket*'flxn d wxtrd,l*&tak ,6srrerrffirs?rt r*
**td,,,.6* ather ac{ n*s*s**ry up*n the lar*d f*r carqfing otrt the building
ffiiiilikihffi S*rmf ts tt*a LaM8rqillaflion &r or afty
*ti e$it rby,h&rir*6rixbslteff**ittiirrq$ff dry*-,*fths*eMca of
lf rny p€rson refuses or fails to comply with any directiofl made under
tubrsction (1), the Land Acquisition 0fficer shall app$ to the Oeputy
Cortrmleeioner of the ooncemed Disfid; and the Depu$ Commissinner ehaH
t .ttra *unerder d'thc [end, to the 1*a*d'A*q*isltlon *ffiffi or to Sre
duty ar.rthorized by hirn.
,,,ffiffiry i, 1tfd bs fel@Ws ss@st'llr &s.laln&xn*trre&r{er of
'* ran&yryr6,!s*nrt,*,,g1s,1alx6 u**i{ififin strc*r f?*a'**,, ruryer &in tf
{xWlg,W
l.'*t*ikmt '&ryry*wt*0futkryate ctu erxc on't8,itsha{b*
kltMt*r$? uiriltiorifmiler:oranyperaoiil6,utt&ri'ryhimhfl.rkb*h8ff, k
.(ll Whcre any land is acqulred by the Sate Govemment underthb chapter&ere
''il' rhrll be pakl an arnount of compensation wtrich shall be debrmined in
i,-:i il'il:li;:::ri'j'i'r.,jir:l:;':;li.i.rtlll,-.t:,,,.-..,*rrr..j*,
i B!finsusrlrefit sr ary*retion of a higtmmy oripxrt- thelxfu,r$ $r any oflef
rdtherewitr"
of ,xnno unt pxyklo'ax vwr*Wrlrlx&wr >
X&t{6triw l**erryrkAn,gf,tlirceahn.
idgr:'
&'
p.erf
&lly,
**r
a sf'
isf:
Sstt
iwx:
rOBf
la*a
,frr*
,... Wbg$ *:r*:f66unl*fryrpqfirattan hae,been detennked by'esrepmsr,lt hs-
"'' ' - 'tffi,'gt ;,,9&rrsn?ffi&r* and tflerpqxo* a.n*',*rnwllda*s,,it pfias h*
{*ts*rnincd,in q l rrliith eu{h.ag nem
Where no such agreementcan be reacfied, the State Government shall refer
thc caae to the Land Acqulsition fficer for determination of the amount of
**mpans*ion tn b* pair{ fipr rarctrr a*qai*ili*n'and *l*a'*re person or pereong
to wtrorn sucfr compensation shallbe paid:
Provided that, no compensation exceeding such amount asthe $ate
Governmentrnay by generalorder speqif$ $tral* r:'e det*minad hytha Land
&gqui*itisn Offissru*thout Sl* pnevifiW epprorral *f th* St*le ' Gov*rnmant cr
rucfr Officer as the $ane Gowmment may sppoint in Sris behalf.
fi) Hei&i&semding'affiir€cnnt*fnedi**u:tr (3), if afterthecaeeisre-
fened tc the LandAaquisition fficer under&o sa$d sub-sedion {3) but before
h6fmAllyde{e{ryIined*1r}'afi,lnu*tcf eamperls#istr, sLr6h arnaunt is determlned
byryreeryffitbetlyeen trro Sate G*vprlrmentandiha Frson to be compen-
sated, the cornpensation ahall be determined by the LardAcquisition Officer
in affirdancs with such agreemed
* . .,-,,,,, ,fffs*q 1ryr {rerqrqi {ryqrt, :+ 3ffi,, ryq* . - -- .
m' WnW*.me right,*f u*er*r arly $ght ix tlrs neture sf &n a*eenrsnlsn&fiyknd is
a&ur@ und*rih**Ae& there shall be paid. to tlrs *ryrter und any *t:}ier pryqcn:
s4.lose iisht sf Bnj#yr**nt in tfi*t land,tras $**n affe$*d in any wem'rx*{
wfrx*o*&r by resson of,srrch sqquixifi**1, a* arno*nt, wle&delqq at ten percent
of ttm a rno u n f dete nn i ned u nd er s ub -s*ctisn {t} or x u&*edicn {*}, xV'|&€ Ww
mey be:forthai lxnd,'fmth* p*riM tomrner:rnin6 *r **d {r*m M*,* Pu,bii-
m,ttm *f *e rutifiratlnn or the date oi taking p$**es*i*n *f&g lxnd wh*xhw*wr
is earlier-
(6t Sefrre prn***d!n6 tr deterrnine the ameunt under sub- secti** t&3 xr
. *uh.secticn {$}, the Land Aequi*iti*n *ffic*r xfiall giva a pu'blia x*l\xw
p,ublished in tw* loca{ new*pa$}*rs, arlra rf which shal} he irz v*raa*_til*t
ianguugu, irruiting claims kom all persons int*rssted in ths land tn b*aWuirw&.
(?l *u*h nCItiee *hall stm{e the particulars of the land and sha}l'rAWXrw wtrl
psrson* i*terested in such land t* appear in p*rs*n *r &y an a:g'****r by'x
. ,, iqsa1 pra*tit$om*r rcfe{r*d t* in *ub-aestlon {?} *f xcdirn 17 k'*fers tha Land
Afqui*iticn affic*r, at a tirne amd piarix, efid t* sta'te the ,nature cf tNrmir
reap*etirr*'ilrt*r,eit in xueh lxnd irr wrili*6 and *igned by the party or his
. agent or legal Practitioner
t8) If the amount detenrrineelhy&* {-xncikq*is#lirrn fiffi*erundsreUb'g{3&*nte?
arsussecti*r: {S} i* ne{ a666pt*bl*t* either*f thepx*iux:,th*amsuftt'x7'rxltr'*n
an appli*afi&fi,by either of the parties, be deterrxi**d,by th* afhttrat*:rl*b*
, xppcin{ed by,th*$tatc sovrrament'
{g} Sub}ecf t* tha pr*vicic*s ryf tiri* e{ the provi*i*n cf the Arhitrethn axd
C*neillatisn &ct.'t 6$S xh a{N apprly,t* ev*ry erhitrntirn tlnder tht* Afit
,,t1'tfr Yhe, Land A*qulsiti*m,*{fiwr *r thm arbitr*t*n whila de{ermining the *rnurynt
r.lndsr *n$s661i*rr {*i*r sub"*e*tiem'{S},.-*s the *xx* rngy*e, s,hstl t*kxir*t*
cnnsiderxllsll, ;
the market, value of the land on the date of publbation of fie notifrcation
undersecfuon 15:
the damag,e; if aRy, su.*tsin*d by the p*f$sn in,bers*t*d at th* tlrn* cf
laking p*dssrni*n*f thc,land, by rea*an *f {he r*vering of such land
from oiherland;
the damag*, ifa*y, sustieinmd,by th,e persea int*restrsd at th* tirne *f
takins p*ss*asirn of the tand. by reassn ef tlre a*quiakion iniurior*r{y
af**ry *ris sther immovabla propertry in any ffsnner, rr hl* earninge;
if, in c*m*eqdrenm*$ sf the asEuixlti*rl d *?wlg1nd. th* peruo,n intsrmxteiJ
ia crxnpqiled tuieh*nge his resiclerce cr place cf businags, tha rea*crc*
abte expenses, if any, incidental to such change.
{a}
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(d)
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, . ; ., .1 ;^ f'.'$1.- .. ;: a l
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',;. , rBI per6qn*&itr, b bc irt&les[ed in ste srnountdepe@,undar
rt$+ectlon (1) tle LandAquisitkm fficer shalldetermine the personstlltro
.&lil*Ap{fi,ffi effieKM ts *ethearnsu$r*yabbbisachofth*tli'
rf rrncunt:*
tnfi.rnt determined undersedion 1SB sha[ be depwited by tto SatB
h the prescribed man na, with the hrd Aquisition OfficEr befors
uf th*land'
bptle $i$€s aartei,@ app,@qnrywnt of&e arnount or any part&sm arf
& rttypsfgsflto),l|h !!!ther,aanreCIrsnypt{trthqlppf,ie'pqrab,l*, tfrs Ls*d
Aoqulrttlon Officershall referthe dispute to the decision of the Principal Givil
tf,l
{u
{c}
{d}
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4,.*
$rd,,
r*f
&.
ipi.
&{
n*Souft of orhinaljurisdk*inn within the limits sf tntose the hrd is situated.
tho emount determlned under sub-section (8) of sectiqn 198 by the
k in scess ol tre amount detremined by the Land @ubition- dlher, Srs arbiEator rnay award interest lvhicfr shall nc( bs h6s Sran the
":: ":,,,';',:.:,,,'ffivxtllng bank interast rates, gghjeet tc a rnaxirnurn ef nine Fqrmnt per
rnnunx on euch excess amount fonr the date of taking possession under
:i*, "**tltrlllie*a*s.lrf,lheri&,i4dw,cilthereof.
Whuo the amount determined by the arbitrator is in exoess of the amount
dttonnined by the t^a nd Aquisition ffi cer, the excess amount together with
rn lntsr@L if any, awardd under sub- secikrn (5), shall be depa$ted by ths
&tU Governrnerfr, in tfn prescribed manner, wlh the LandAcquisition Ommr
rnd the provisions of subeection (2) to {4} shall apply to such deposit,
Jfid rcqulriUon offtcer to have csrtaln powsra of civil court :-
Tft* t*xdA,qufeitio.t Wrschalf haveiforSle puposes of trrlsAct allthepsffersafa
ofollcourtwhiletryingasuitunderthaCodeof CivilProcedure, 1908, inrespectof the
ldkmtng Lard rnattrsrs nanrely:-
xmr*ord{& md e*&rr*ng thc a&qndance *f *ny psmcn amd axarnining
him on oa$t,
rqulrtqq tl,s diecrrue{y and pmdu$$pn af any doolm€flL
receptiur of evidence on affidavits,
reqryi*i$oning e.ny puh,Xe rwrd k*rn any c*u*pr ffi*&,
bsuing commission forercmination of witnsses.
a
flr{6u-g rr{d t,{{Hrr}I$T} ,}{ w*, }ss&
CHEPTf;& 
'V
PREVEHTION OF UNAUTHOREECI OCCUPATICIN AI{D ENCROACT{fif,ENT ON A.. :.... ilIGHWAY AT{D RE}II*WL {}F T,?{frHQE0IWMX*AT
20. Lsnd fomring part of highway deenred to ba Govemment prop€rty :-
All lands forming part of higfrway v*rch do not already vest in Sate Goverrurrent ehal
furthe purpss*,frf this Chapier, bcdesrne$ to'hB'*re pWwW sf'the &tmte Govern
merrt
21. Prevention of unautrorized occupation of Highway :-
{1} },1* pareen xhall qq_c*py *r *n*{6edh s{1 er}y higfrwxy.within tha highwal
boundaries without obtaining the previous pemission in wrtting of the Highwal
Authority or an officer authorized in Sis bdralf bythe HighwayAuthority
(2t Tlre HighwayAuthority or an officer authorized bythe HighwayAuthority in thr+
behatf may, wrth due regard to the safety and convenience of trafific and subjec
. to such conditions as may be irnposed and such Rules a6 may be prescribec
be prescribed under such Rules. perrnit any person,
(i) to place a ternporary encroachrnent on any highway in frcnt of an1
buifding swned by him ormake a temporarystructure overhanging the
hiol'rwavcr'-a- -"--, - -
(ii) to put up a temporary awninE or tent. pandal or stfier similar erection o
,aternp*rxry,xtallat" din ,i*n,anyhg or
{iii} to deposit or cause to be deposited building materials, goods for sair
or other articles on any hlghway or
(iv) to make a tcmporary excavalion for carryrng frrt any repairs onrnprove
rnent to adjoining bui{ding;
Provided that no such permrssion shallbe deemed lo be valii
beyond a period otone year unl*ss expressl'y renewed bythe Highwar
,., 
,, ,,,&:r&lw:t*$ *r,*z*,airthryY ***n 
,
Ytr*perrni*eion ee,Srxrtted xft*ll, *l*aftr qp*crfy the da[* wh** the p*nnixx]*r
expires i.e, up to which the person is authorized to occupy the highway, thr
S{Jfp*sffi.,t*,f w}tkh oc*qpati*n,,ia cut*rorized and the exa*t p*r,tion af tht
highway permitted to be occupied and shallabo be accompanied by a plan o
sketch of that po*ion of the hrghway if necessary The slretch shall contain thr
expiry date reference nurnber ard the seal and endorsernent of the Highwa,
auttimrff duly auth*rired fur thi* purp**e
Th* pera*n in whse* f*vnur sil&h & perffiissicrr ka* bserr glsen **altr*rrd;u*r
th'*'perm'Kfnr,irmpe*tion.whenaver ealled up*n ta do so by the Higiwal
ts)
{4}
j,*r:ii$;*i:rti:q4.
.sr{sry (e{WqTryr) qlF-ryf{, w{q{-},
Au*ror*ty or any ofiicer by a general or special order emporarered in trat behalf
;rmd,,*h*l!,at thssrld *, t?6,fbrlsd spqtrfisr, ifi th6 permit re*sese Hr* i*nd1*r:tr,lu:':atI lrlJ!,,.,tl! tttlP !Er'
ooeupation by him.
?,|K,highsq$ 4{,lt|r*rirf ;;**'r***n isxuing tho prmie*io* slr*lt matntsin *
a.*siltplsbt$S$g;d cf altsrrch p*ffiisrisn$ilBxled and sh**l,also causs a ched<
, ,gF tstu -ade i&,,8qry'pg;ry,fi,$i;*.ryimtion of &a:period ap to wfrich oce{lpa-
Sgn hax hseniauthq@{ b snsu}a *}ffttts land,hss.actilal:ly.kn y*cated"
.**fit*[pry|,r'i{z*
$a h{ighurayAu&ari$:,xry,,W*Ar,thn pq{sd of ,aBdiryof lhe penrrtt, canc*I1rfi)frpslmb*$nn gr,finted,ruffi*r So1fi6f tp. se{*ion ?1 -
{*}
&ey
rifiavq if any rerrt or charge is not duly paid,
if he purpose forwhich the permission was given has csas€d to exist,
J6i*ha sys*l,rf *nyrbrcaofi,br ho,Qgo! su*h'pqrfiisslan ar af nny
terms and conditions of sucfr penntssion,
f fre land onwhicfr sucfi encroachmeni has been made is reguiredfor
" rany publielpurpmri,er eil& enff{oadtru*er*,i*rmuailq imped,imert or
danger to traffic.
tth&s
,ft&trtrths'pqr:ni**irn hssfueCIncancelkl urder,clauea (b) or (d) of sub."sac-
tlan.fi} enyrent'*f.chargs$aid Inadyancseh*ll b* rcfilnded to ttre holder of
*{,lsh pen'nissl&c,ks$ thEarno{rm, if *ny; dua to &e Sate Govemment
slsfi
the
&e
.lt&l
itha
@V,
,'t t1.,
Whon as a result of check of highway boundaries made or otherwise it
lranupires that an encroachrnent his talen place on a highwry n" nist *"y
Althority or *re officer authorized urder sub.section (1) of section 21 shalis€rve
I notlca on the psrson responsible forthe encroachment or his rcpresentative
ref uldrlg him't* re es*l encraaefrmentan* regiorsih* tanA ta its ariginat
ssndikns bsfo rc.the e*crusch:rw*t**hin].thprpqrf*d spe*tfiad,in the rn*tice,
Tho notice shall speclfy 8re hnd encroached upon and the time limit udthin
which such encroachment shall be !'emovpd and shallatsostatethat failure togryf$lywrthln ths,&redned tpat'{fl xhefl renderlh* perasn liabta to prosec*rtion
end aleo to summaryevic*ion.
tl the encroachrnent b not removed wi*rin Ors timo{imit specified in ths notice
and no valid cause is shown for non- compliance, the Highwaynutnonty oiu,,"
rulhoriusd ofllcer referred to in sub-section {1) may pLsec;te suctr'person
bsfuro the approprtate Magistrateof his having made orcaulsed the encroacfr-
mont and for his failure to remove it within the specified time.
{$}
ar.
.. .i, l.r:rir,:.,.
,.... * ..,#-- ,r;j;;rr\idi*i&ii..+,--4,*
{i} have such pr*{e&ive v*ulk, ae raay bs'fe*gih}* at & raaxrlrnahis eost"
exxi*d'cut ss #$ t* mirrimira the danger tr tra#ls on's.r Vttghwatl, *r,
*
I
i
q._., , ,, ,, ffi':ry*ffirn*i g**, ,j_Ysi 3y ,, ,, .. ,,,
t4) . lffkre,*f:e anrwlimqrtt i* made fur ttre ,purpq*q rf *xpr*ing atkkfu{ssk,
-',ryray'rrf&,r*h*,hslr,of gha pofke, [f nate**ary have Euch encroachment
' . s{rt!fi*ar*lyrqryeyedwit utixq{*ing nrn*@,asffiquit# hy,s&$e$!o,?,{1}, *l:
tmili*,,ti d rsmrual *lfth* er*croachrner* may giw the perffirt n**po krqr &*
,,'sncqqqlt rlt ry@n cf *Wcrylfn6g' ae:{Rfxtmxr c,f ee HegMay Atdhori$ ott
pa{nst* rf rentfnrtlle erw encrqanhm*r:t upn.
(31 'Wh*n the *ntrrs*hrnent is s{ * *mpfirary natur:e snd,mn *sailyl'ba rsmsv*'S
' , br;tisnotsucl1&s qq{!be descrrbsd *s kivialwi&in &* msaning sf*ub-secf,k}n
i*i, th* HUt yeuthsrfb *r theautlmrird rfficer refurrsd l* in *Hh-section {1 }
may in addition to or in lieu of prosecuting the person responsible for the en-
cma*rman{ u:*der *utF.se{*islr t*} have Bt* encrc**hrnwlt w1*ra&li?f rcrn*@
wilh the assistance of ttrc polic€, if necessary"
,,,,. {S} .,!!{g*re.the encp4chnrentip cf xu*hix rdttlr*,B}at ,?ts immediste rernoval is,
c&&tg*lg , al igl'1*re';n*rre€e *f, W ,$,,1raffi,*.*n th* kigf ryay,sr tlw
- ,,fitlt,ir ,,ffirc,r,ref*trad tr in,*ub*s*efi fir\,tll. rnaK lB addit;ofi m $r&efifitiefi
of the perstrl undersub- section (3) either*
*b
:l
t:
, ' '{ii} ,liavr,,th*'srrcro@il}sr}trery6$&dy,-ith:th*.h*lpaf_@p*fire,ifn "
sary.
23A. A copy of such nolice issued under sec 23 shall be sent to the various public utilities
s*e*ct*s lirt slqdricity tdeph*ne rryat'*r a*ppW xew*raqe',beard M,urutl*ipg&,8*
*uth*ritisx ,wf** sra}} initi& preen*ses ef S6@lkti*rr rf su*lt , f*c*l*t&er 6r*mtmd.te ,rtxt
,V6.*pp*1,,*sxirrai rra$*c* *sr,nad *rnd*r *r*bq l*l'x€.xa$[*rn tI :*
Wh*re th*ip*r*sfi,*R,,wh*m nrtlre tc r*rn*vs an encroachment has besrl
sarv*drunder sub-section (ti of seetion ?t l'aya elaitn'that *h* ia*d ir
',,,,r&$$*et,*f,:lrhi*h *r,r*r*,a*ir,ment'ha*:been al{*g*d ic hi*,prrperty sr that
rrtrise he,shall,t*r}.{hin tltsrtima *imit piA*cr}b*d in't}rer,**t}**,'fcr the rernoval
af tha:*ncrcarhmant- file &fl ?p,pssl ,he{*rg *h*':'?**l;ty frrmm'iasisner
under intlrnatlan,tm the *ighway.&xlhorfty- .60 'gn* offia*r auth*rized u nder
,8ub'*$action {1} rf s,sct,ion 31, a,x {h* ease'msy b*" The ft,rp*t'y
, f;cmtrni6gi*rl*r*hsll sft*r due,irrqui6y, rec*rd'hix'dseisian in.writir*g and'
communicates the same to the appeltant and the Highway authority or
ra;c.l+ *ffi*sr, Th* *"tighraay A*th*rity rr xuah sf{lesr shcll desist frorn
'laking furth*r,salirr in tlre r*atter''till the r:eceipt of the communi$*tl*n
sf tlre Seputy *crnrniaei*n*r"
lia.$ti
r,s
,,f;I
*rr! .
si:
n e,,
gil
Bd.
r* .s,:i
t1,1
*fh
ed.
ffi
:l !:&t4j*ai*-u.jilr{F -. -.,
34 !F,Tfi*, 20Sd,
6 sri*i*axkmant;-
i HlghrmyAuthority orthe ofiicer authorized undersub- sectbn
has underttm pncvbions dsectbn 23 renrcued anyencroach
,{:*"!4t.*,r.ry p{otssthi* }1,prltr i* reaped,sf any snffi}achmtsnt. the
:Self'bu,o.**r$d,'rrern the perao*, ra*ponsiblB for trre
x her*n tsliidqg;,:,,
*e ikr*insurr€S.shs?f:bex*rtred,bytheHighway
lllrhrll ba accompanied by a certificate from the HighwayAuthor-
6,
S:r&
&e
lCIn
$thqrixed offioer ref*rradtp in rub-seeticn (1) to the affect
ount of expenditure indicated in the bill represents the charges
{fd*u*tl a cstificate shall ba conclusive piar{thatths,charl*s
rilly been incuned.
Sstf!
trin
hxt
lsri
,uel
fisl:
dsr
ill$'
*nri
rqr
r*fi}
llrri
:,',' *ei:i
::t&,a.:..t;i.:1.::L:'r:.::'\a::::..::.. .... . .i_.
lf lt!&pf sf$e *u&ion salads hat coverthebtal amountbilkd:fnr; fl:e
tx*6&n wer.thq anneunt rerlited by the oah rf mster{als; or if there ara no
m*t6rial* tp ditpgae,of and thq: hilted amnunt har not beelr paid by th* per
ron rE*poneihp, the encroachrnentrlriilhktt*e*p**ifiedpericd,'ihe *i,rtr*
trllowlt,sflhe-hilf*haU be recovgred frsmlsue.h pare*n,gs an a.rearot..land
r6v€nue.
ln case the encroachment is done by any group or organization, each
sf tha,trustqss xnd employees working urlth pr in aesoeiation sf the
tnfiroa$her nhall he liable t* pay ttre_'praqesds and in case of non-
fteeipt, the ssm& can, bs 'regev*reld sa &fI grrear of land
rev*n q*{ee rtifiqqtq prryedlinq;}, i 
s rch i rs*6e$l trg * c& n ei m u lta **nurly
b* initi*trd,,i6 the piare'ti the off*nEe; in,,the,,hcrne dletricrt of tlrepmeon{x} ar wftcr*ver:th6 penron'hte irnrN'avabtre property in his own
nam6 or in the name of his associates-
tlt Allrr tha road-line/cortbol-line has been redefinod, ths oafter/conboller of any utilig-,line
nr *kuctum thati*elqde*, eler{riei&, $rater-surfl kmptlsllr, OF* ete_. ahalf ainelrri**r'rostreffi*vel*hifthe sryTre te.$ $efiraW*errtttratlrquld nrtint*$are *if,n"
purprys of the highway, The safe alignrnent-forthis purpose shall be determi;;,
lhc Highways auhority.
4* ww6 ,rixm tqEm*an"rj q6-En, ?4 tfi'ffi, a**s' E
Whil*,.exerc-i*{ng.,th* pcryqre uneler'trr-e fc,llrwing, pirviei*n* b?rrlha Higfvway
Anrttr*iiry'?r *uy,affir*r *r *mplaye* xpp*intedr'xnd,erAnd section 
"S 
or
&nyotherp*ryenxu{i1srixedby *r *nd*r thi* A*t by th* St*t*
'&overnm*;r{ it,*hal* he eneured,{hat: as,*itt}e damage as san is done and
err,{rrx}[ V
eff&tr&$l$siffi{}}i{
Frqvirled th&t msalxerd anlm*ilrg e*mpensatis*t exe*eding *urh
&&ffip*nsati*n in titr manner pf*,**fibe<l by or under thi*Aet, shall be
paid ta, any p*r6ofl who sustainS dgm66e ln Son*6qperics *f th*
exercise of such power namelY;
ths ixlpssiti*n of rsrtr{*tianx undsr secfi** S;
til* settins h*ck *f xtty building cr part tlrer*cf uneler x*ctisn 12.
fihe regulalion sr divarsiCIn cf xny,right *.a*ry* t*1tr*cltwar *noe, 
Y.l I ::
th* *nyy, st iv*y r&eas.Urqnne;rtand #*ing o{ *ny Of{h* Aetc sfl arry land x;ndar
section'14,
(e) the clozure of any hrghway or pa!"t thereof under section 52.
X{.*x**rxlix,ati*ia ;tfxmr*l*t *f'**m*3**nx*tir:n h.*' agrtcmcnt :*
Yh* arn*unt af e*mpe**ati*n payable xnder rection 26, the persons to whorn
itisb* paidxnd the apportronmentof such arnountof an*rnE'ffie.perxansintarestad
lherein *haltr be,d*t*'rrnln*O,by agrcem*nt he&rceil tlre l-'lighwayAathority or any
*ffie*r a#ranzed by the State *overnnren*:and'thx perssn,or pqr$sll* *tairning
[nterest tterein"
28. De terminatiou cf amount of compensatiua in default of ngrtemenl :-
tn dafxultsf any agreetllent under section 27, the HighwxyAxthrnifyttr* cffic*rautk*-
rized by rhe State bovernrnent sh.rll sublect to the provisions o{ Sris Act. after holding
{aI
e)
{c}
{d}
an inquiry make an award detetmtrring.
(ai the'am*un{ e#crmp*ncaticn to b* paid urlder xseticrr 26,."
ffi the apporiisnRr*nt* if any *f such r#rfipsn*eti*n enl*ng all pcr*rm* kncwn
believed to be entiUed thereta;
ax,thg, SAte : S*vgrnm*nt may, by general *r, xp**iw I *fi*Br specify, sha I I
rrade wi&cut th* pr*vior:o&ppfifiral of theffi*t* &olremrlft&nt or &uch ofrr*r
tha &tmt* Spvernmrnt rn*y app*int in tllis bmhaK
?S" t'1p c.6;t?psmsetitln tf rim*lar rerytrlciis*s in {or** undsr eny &th*r lanr rr if anyrl
compsnsation already rocaived :-
l{m eorl"}petlsat}an *hall be aw*rded-
{* if and in xc f;ar ar the'trn* ix subi**t to rabxtantiallysimilar rs*?riet{*n in forc*
undar some other law whieh w6$ in f*r*e an tl'le *at* *n wtiieh tlre reatri*ti*m*
were lnnp*rxed bY ti:eAct.
s,lar
Ssri
ste
*nrJ
1r',be.
rh,s
1:,tSi
m*er,
...
nretlon ln respectof same rcstr*Hions impos€d underthisActorsub
:l&tillark {bm an ixny rfaw hffi €tra*dy kn,paidi&t**&& rf *ra l*g ts &s, *talr-nant:en ta sny predeee*osr:in fult rsat sf .ths
#mnt
W:*riod," Af lsfuaef rf, psi?H lax';i
trtMlr&rgklnibf err ** *xe ,***uf ai&?nafi!re accosgi*
rrlghtof aocass to a higl'n ray has been destroyed as a result of lhe diversion
thrraof and an altsrnalive aess or has been given, the amounr of com-
lnphxltln tTo,e6se exmedftq orer *laytng,a,6swme*ns nfeccess frorn sra
of ho claimantto such altemative route.
,.,-..i
t{' q*4*l 2ffi
forcutting of shnding crops, hss etc.:-
,i*
'':lS_
hq*It
*M
lr.$lY
flns
At trc tkne of an entry, survey or rneasurement or doing of any of the things
;' yrryTiry 1+,,!f3.ifffcer malne the,er@,',*@ CIrriiesxurerrm r*:w dcrtrry
iil',ffi;llfff#Xru&ffi;;#'#
""''' t@#m'r S*rn*ge done ae a result' 6f , g*fih: e'&$,iuru*y;, *g6*un*m*nt *r
,., *X*S!8lon *frthe}ryrltinqqdlngrthg *u$ilg ffsendlEgre?pq, tr&eq, sr,r*mot*l
of tomporary atructures, if a ny, on the tanl. tt trs sum"i.n.ry of the amount so
:.,,p*tr,ot1a\ 1@{$,, kpi*AX;,g1Br$mffir*n*,ifratiat oncs,r*&i tfrc'dtrpute ** th*,flryxu.?y nuno$y and:: a&id A liori$ishxll $rith ttrs, lsast
,,,Px@4,blr*&hy eecido,0re,dieputs [email protected]{rs pqrcon enti{t*d tfis arrfiunt
f,) lf rt thatimo of taking possession of the land undersection 1g there sre any' lhndtng ffoPs, treesortemporarystructurs on the landthe ffigfrrrrrayAu1'tority
,,,,,,,1 , , ;Wil$ayorl eftott'tqpe$et Entffi$d&eernoilntef,ssrnp6fis*1ion torsudl,' '*t&nfilngamF&ryspr s{nictilrer. nlhesufficiericyrofsudrarnount
tf,kerr Ints *finsideratb* in' in$dlthe:ffia*dr*rrinapanc*tion for thehnd underseclbn 198.
*l'HgcrmtprnrrUrnfbr'unautlr*ritrederection*:*
lf ery prnon hss unau&mi:*ogqry@; ,,added *igtter nny huiHtng on
nny *xnd whlch is'aqulredl f6r tfte pt"lr'p$$e sf t hkh$Nai *oy incmas,e in *ra vitua
'w-*;*
il
:t -.
rfthe,kn*trerpr*qq{lr*ryS*nseryS*q@,, ttian,*dditisntrY&,*,tt&ltrfieth*
*tffi.,W*aryxr&r&.@ ,V val;wdtW'Ia;*d" 
.
&*, Hr .r*mpenxatlan Sar mmrml Ef *n*raanttlfisnt :*
lse tr{$psffietiry}$r{ r" Wyfbb'€*r @trcryg1.{ #a'ry Kqry?ry, .
$$" fi,rfelwnr* *&lxixxt xtsxyd:a*.Mi,&hwxy@*?15,*r a,x*hrrXxad *fficef under
ssstion 28:-
,::.,', . ::'let;di,?wfrx&l,:x:nger,Ec*inm'rg*-E*lellhraffi*f**,i@qi: &,tlq@,
'r, , i ,,, .fil*{$,ar di ,lwuktflat,fiw, *rW@i &.,&A appdr*od
und*r,auh's rnt&)cf &n'l[S&" 
.-
,,,,,,,,,,, ,fi), 4 Vgre*l:af'p{i**t}q*sMlb*rl@euvfihin six$@:M'ttr*,d&,*f$:s i,
'and sfiAjN i* su*&,furm e* rnqy fus prercrib'ed';
.l..l..:]]....:..$@nr,aaner-ac.rwy.frx#bd1.
$*, fr6,6sdum and pm, tt,af,ttre auttryr*tiw awl,rrrrv*wr&ts &*ida ry - nce undsr
asction 35 and 44 :-
::,,., :: 6$'!,,::,, Helhremerun@s@qr,! xw*s,**dtellbedggrrredtoh*p-*@t* vmw*
,,,,,,:,,' ,r ,,,&a ,ih gx$tlo@, id, !*h,W:fur
-r,r,,,,,.,,,:,, rqry,[email protected]€,,xf'x,,,,W,,,Wr1$n&*,v*zrt *r&,'
1 , , . i s, e{dem *f ths rfia&er$ mif*nx t* t}i*xstfiwffitgg.nww'
#T;.qaqrrinl*als*lsr rf trn{*c* *r n*at**t.gup*dnknde*"'x* p*tl,e* ts eafov**6*tt?w7t*
'd*rprra*gtocrr s'rw:,*wbraetr;hiwrrki* : : -
f UE HighwayArfrhortty or any offcer or employree faces opposttion or im@iment in
'' , - g,crqf ,r&r.in,rqg!qy!;1g *It iar*.*rtd*r thi*$#. th&,r{igh$ray
Auffrority or ofur or emptoyee conemed shall apply to tfre CIisbict $uperintendent
,,,,,,,,i r.,,,*f p*tim,or*&*b f@rwtdmpf$e by.,@&.$-ovemment in this behatf, ard the
,...' ' .,,,*.&qf .surp

Excerpt shown. Open the full act in Lexace.

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