Section 12(1) in Chhattisgarh State Rajmarg Adhiniyam, 2003
(1)In any area in which the provisions of this Act have been brought into force and-(a)where any roadway or land has been declared to be a highway under this Act; or(b)where the construction or development of a highway is undertaken; the State Government, by notification in the Official Gazette, fix in respects to such highways the highway boundaries, the building line and the control line :Provided that having regard to the situation as 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;(ii)not to fix building line or control line;in respect of any highway or portion thereof.
