Section 4 in Chhattisgarh State Rajmarg Adhiniyam, 2003
4. Appointment of Highway Authorities.
- The State Government may, by notification in the Official Gazette, appoint for the purposes of this Act or any of the provisions, official of the State Government, or any Authority to be a Highway Authority for all the highways in the State or in part of the State or for any other particular highway or highways in the State, specified in the notification.
