7. Power to do certain acts for execution of highway schemes.
- When the competent authority has sanctioned the highway scheme prepared in pursuance of Section 6 and provided the necessary finances for its execution, the highway authority shall proceed to carry out the work and may, for this purpose:-(1)enter into and perform and such contracts on behalf of the competent authority as may be considered necessary.(2)make arrangements for the acquisition of the lands required under the schemes by outright gift or purchase by agreement with the owner of owners, or, failing such agreement, by resort to the procedure set out in the Land Acquisition Act, 1894,(3)turn, divert of close either temporarily or permanently any existing highway or portion thereof, and(4)regulate, subject to such rules as may be prescribed in this behalf, the kind, number and speed of vehicles using any highway or portion thereof by means of barrier, diversion roads or other means.
