(1)The highway authority shall have the boundaries of the highways in its charge demarcated with reference to the plans maintained by it under sub-section (1) of section 9, by planting stones or other suitable marks of a durable nature at intervals all along the highway in such a manner that the imaginary line joining, such stones or marks shall show the road boundary correctly.(2)Where there are bends or links in the road boundary, the stone or marks shall be so located as to give the correct configuration of the boundary when they are joined by straight lines.(3)The boundary stones or marks, which may be given consecutive numbers, shall be maintained on the ground as if they constitute part of the highway.
