(1)For the purpose of carrying out the provisions of this Act, the Highways Authority and any officer or servant authorised by it, shall have power to-(a)enter upon, survey and take measurement and levels of any land; or(b)mark such levels, dig or bore into the sub-soil of any land; or(c)demarcate the boundaries of the highway by planting stones or other suitable marks all along the highway in such a manner that the imaginary line adjoining such stones or marks shows the road boundary correctly; or(d)give consecutive numbers to such boundary stones or marks and maintain them on the ground as if they constitute part of the highway; or(e)layout the building line and control line by placing marks and cutting trenches.
