(1)The highway authority shall have the boundaries of the highways in its charge demarcated with reference to the authoritative plans maintained by it, by planing stones or other suitable marks of a durable nature at intervals all along the highway in such a manner that the imaginary line joining such stones or marks shown the road boundary correctly.(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 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)Where standard widths have been prescribed for any highway under Section 11, the distance between the highway boundaries so demarcated shall correspond to that width.
