(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 may, by notification, in the official Gazette, fix or modify with respect to such highway, the highway boundaries, the building line and the control line with a view to demarcate the area appurtenant to a highway in order to regulate the use of such area :Provided that having regard to the situation or the requirement of a highway or the local circumstances, it shall be lawful for the State Government-(i)to fix different building lines or control lines; or(ii)not to fix building lines or control lines in respect of any highway or portions thereof.
