Section 10 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
10. Demarcation of State Road Boundaries.
(1)The State Road Authority shall have the boundaries of the State roads in its charge demarcated with reference to the authoritative plans maintained by it, by planting boundary stones or other suitable marks of a durable nature, signage/geo-tagging at intervals all along the State road in such a manner that the imaginary line joining such stones or marks shows road boundary correctly in a true horizontal plan without sloped or inclined measurement. Photographic/videographic images containing GPS record of prominent reference land marks of boundaries of state road shall be maintained by State Road authority.(2)Where there are bends or links in the road boundary, the stones or marks shall be so located as to give the correct configuration of the boundary if they are joined by straight or curve 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 State road.(4)Where standard widths have been prescribed for any State road under section 12, the distance between the State road boundaries so demarcated shall correspond to that width.
