Section 8 in Chhattisgarh State Rajmarg Adhiniyam, 2003
8. Power to do certain acts for execution of highway schemes.
- When the Competent Authority has sanctioned the Highway schemes prepared in pursuance of Section 7 and arranged the necessary finances for its execution, the Highway Authority shall proceed to carry out the work and may for this purpose :-(a)enter into and perform all such contracts on behalf of the Competent Authority as may be considered necessary;(b)make arrangements for the acquisition of the lands required under the scheme by outright gift or purchase by agreement, with the owner or owners, or, filing such agreement, by resort to the provision of the Land Acquisition Act, 1894, as amended from time to time;(c)turn, divert or close either temporarily or permanently any existing highway or portion thereof; and(d)regulate subject to such rules as may be prescribed in this behalf, the kind, number and speed of vehicles using any highway or portion thereof by means of barrier, diversion roads or other means.
