(1)The highway authority may, with the previous approval of the State Government, determine a building line and a control line in respect of any highway or part of a highway in its charge along one or both sides of the highway.(2)The distance between the middle of a highway and the building line or that between the building line and the control line, which shall be fixed with due regard to the requirement of safety and convenience for traffic and of public health and welfare, may vary in different portions of the highway according to local conditions.(3)When a highway authority proposes to determine a building and a control line in respect of a highway, the same procedure shall, as far as applicable, be followed as prescribed under sub-section (3) to (7) of Section 11 for the prescription of standard width.(4)The building and control lines as finally determined shall be demarcated on the ground by distinctive stones or other suitable marks which may be painted with different colours and serially numbered.
