Section 10(1) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(1)The State Road Authority shall have the boundaries of the State roads in its charge demarcated with reference to the authoritative plans maintained by it, by planting boundary stones or other suitable marks of a durable nature, signage/geo-tagging at intervals all along the State road in such a manner that the imaginary line joining such stones or marks shows road boundary correctly in a true horizontal plan without sloped or inclined measurement. Photographic/videographic images containing GPS record of prominent reference land marks of boundaries of state road shall be maintained by State Road authority.
