(1)The Authority shall maintain authoritative plans for the highways entrusted to it under this Act.(2)The plans referred to in sub-section (1) shall show the boundaries of the highway, the detailed measurements of road widths, the distances between boundary marks and sufficient measurements from fixed points to enable the refixation of the position of boundary marks, in case they have been displaced or tempered with.(3)The Authority shall have all such authoritative plans prepared after having a survey made of the highway and their boundaries in the manner prescribed.
