(2)Such a scheme may provide for,-(a)the acquisition of any land, which in the opinion of the Highway Authority is considered necessary for its execution;(b)the demarcation and for preparation of layouts of all or any of the lands so acquired for different purposes;(c)the diversion or closure of any existing highway or a section of such highway;(d)the construction or reconstruction of the roadway including its widening, levelling, surfacing, bridging, severing, draining, water supply and street lighting arrangements and planting of roadside trees;(e)the laying out of footpaths, cycle tracks and special traffic lanes for any kind or class of vehicles, the designing and setting or parking bays and petrol, filling and service stations and other road side amenities, the location of advertisement posts and billboards; and(f)the layout of access roads at suitable distance connecting the highway or the proposed highway with the adjoining properties.
