Section 10 in Chhattisgarh State Rajmarg Adhiniyam, 2003
10. Demarcation of road boundaries.
(1)The Highway Authority shall have the boundaries of the highways in its charge demarcated with reference to the authoritative plans maintained by planting stones or by other suitable marks of a durable nature i.e. R.C.C. boundary stones as per I.R.C. code at intervals all along the highway in such a manner that the imaginary line joining such stones or mark 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 are marked, which may be given consecutive numbers, shall be maintained on the ground as if they constitute part of the Highway.
