45. State Government to order survey and appoint survey officer when so requested by the highway authority.
(1)Where, in pursuance of sub-section (3) of Section 8, a highway authority wishes to have a survey made with a view to the preparation or authoritative plan or plans for any highway in its charge, it shall request the State Government in writing to order the survey and appoint a Survey Officer for the purpose.(2)If, on receipt of such request and after making such further enquiries as may be deed necessary, the State Government is satisfied about the need for such survey, it may, by notification published in the official gazette, order that the proposed survey shall be made and shall simultaneously appoint a Survey Officer for the purpose.
