(10)"highway authority" means :(a)for highways maintained by the State Government, the Department of the State Government responsible for their maintenance or any other authority specially appointed by the State Government in this behalf;(b)for highways maintained by a local authority, the local authority or such other authority as may be appointed by the State Government in this behalf; and(c)form highways not include in clauses (a) and (b), the authority appointed as the "highway authority" under Section 3 or, if no such appointment has been made, the State Government itself;
