Section 4 in Himachal Pradesh Road Infrastructure Protection Act, 2002
4. Road infrastructure map.
(1)Executive Engineer in-charge of the road infrastructure shall prepare on a scale of 1:500 a map of the road infrastructure within his jurisdiction showing therein the length and width of the road.(2)The map shall also show important landmarks including 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 newspapers, inform the public regarding the existence of maps of the roads showing their boundaries and other important landmarks and the availability of such maps of public inspection in office of the Executive Engineer-in-charge of the road infrastructure 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 existence and availability in the Executive Engineer's office for reference and use.(5)After action under sub-section(3) has been taken, the map shall become the reference record of road infrastructure in the division 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 within the jurisdiction of the prescribed/confirmatory authority may be determined with reference to this road infrastructure map of the concerned division of Himachal 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 Engineer concerned of the area on payment of prescribed fee.(8)For control of land along highways and for removal of encroachments, the Government shall demarcate and enforce building lines and control lines on the private lands beyond the right way of National Highways.
