(10)"highway authority" means :(a)for highways maintained by the State Government, the Department of the 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)for highways not included in clauses (a) & (b), the authority appointed as the highway authority under Section 3 or, if no such appointment has been made, the State Government itself.
