Section 3(1) in Control of National Highways Land and Traffic) Act, 2002
(1)The Central Government shall, by notification in the Official Gazette,(a)establish, for the purposes of this Act, a body or authority consisting of one or more officers of the Central Government or the State Government to be known as Highway Administration to exercise powers and discharge functions conferred on it under this Act; and(b)define the limits of the Highway within which, or the length of Highway on which, a Highway Administration shall have jurisdiction:Provided that the Central Government may, in the notification issued under this sub-section or by any general or special order, impose any condition or limitation subject to which a Highway Administration shall exercise powers and discharge functions conferred on it under this Act.
