14. Powers of Highways Authority and other officers.
(1)For the purpose of carrying out the provisions of this Act, the Highways Authority and any officer or servant authorised by it, shall have power to-(a)enter upon, survey and take measurement and levels of any land; or(b)mark such levels, dig or bore into the sub-soil of any land; or(c)demarcate the boundaries of the highway by planting stones or other suitable marks all along the highway in such a manner that the imaginary line adjoining such stones or marks shows the road boundary correctly; or(d)give consecutive numbers to such boundary stones or marks and maintain them on the ground as if they constitute part of the highway; or(e)layout the building line and control line by placing marks and cutting trenches.(2)For the purpose of making the survey, taking measurements, levels, boundaries or for making lines, the Highways Authority or its officers or servants may cut down and clear away any standing crops, tree, fence, jungle or any part thereof and do such other acts as may be necessary in this behalf:Provided that the Highways Authority or its officers or servants shall not enter any premises, except with the consent of the owner or occupier thereof and after giving such person at least forty eight hours notice in writing of their intention to do so, and if the owner or occupier is not available, record the fact in a notice and affix such notice in the place, before carrying any such work.
