(1)The Authority shall have the boundaries of the highways in its charge demarcated with reference to the authoritative plans maintained by it, by planting stones or other suitable marks of durable nature at intervals all along the highway in such a manner that the imaginary line joining such stones or marks shows the road boundary correctly.(2)Where there are bends or kinks 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 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.(4)The Authority shall conduct regular check of the boundaries of the highways entrusted to it for the purpose of removing unauthorised encroachments, if any.(5)When an unauthorised encroachment has been made on the highway, the Authority shall take immediate steps as specified in section 42 for the removal thereof.
