(1)The State Government may make rules for the regulation of construction and maintenance of Highways and generally for carrying into effect the purpose of parts II to IV of this Act.(2)In particular and without prejudice to the generally of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the preparation of schemes for the development of new or improvement of, or repairs to existing, highways ;(b)the standards that have to be followed in determining a standard with and building and control lines in respect of various types of highways.(c)the prevention of obstruction of view or destruction of attention of persons using such highways and of annoyance, danger or injury to the public.(d)the prevention of obstruction, encroachment and nuisance, or or near, and of damages to such highways.(e)the proper maintenance of boundary marks demarcating boundaries and building and control lines ;(f)the prescription of various forms of application required to be made and the forms of notice and the bills required to be served on persons, the charges to be made for the supply of copies of plan, etc. and the rent or other charges to be imposed or levied under the provisions of this Act;(g)the general guidance of the highway authority and the Planning Board in the discharge of their functions under this, Act;(h)the transaction of business by a Planning Board including appointment of a Chairman, his powers, his remuneration and travelling allowance, etc. and those of the other officers of the Board and the appointment of staff of the Board ;(i)the maintenance of accounts by a Planning Board and the method of audit of such accounts and(j)any other matter which is to be or may be prescribed.
