Section 9 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
9. Maintenance of State road plans.
(1)A State Road Authority shall maintain authoritative plans for the State roads under its control.(2)Such plans shall show clearly the boundaries of the State road, the detailed measurements of road widths, the distances between boundary marks and sufficient measurements from fixed points to enable the re-fixation in position of boundary marks in case they have been displaced or tempered with.(3)The State Road Authority shall have all such authoritative plans prepared after having a survey made of the State road lands and their boundaries in the manner prescribed in Chapter-VIII and in accordance with the record of that survey as notified under section 50 and modified, as may be under section 51.
