(1)In any area in which the provisions of the Act have been brought into force, and(a)where any highway has been declared to be a highway under this Act; or(b)where the construction or development of a highway is under taken;the State Government may, by notification in the Official Gazette, fix as respects such highway, the highway boundaries, the building line and the control line:Provided that having regard to the situation or the requirement of a highway or the condition of the local area through which a highway passes, it shall be lawful for the State Government,(i)to fix different building line or control line or(ii)not to fix building line or control line, in respect of any highway or portions thereof.
