(1)In any area in which the provisions of this Act have been brought into force; and(i)where any road, way or land has been declared to be a highway under section 3, or(ii)where the construction or development of a highway is undertaken, the State Government may, by notification in the official Gazette, fix, as respects such highway, the highway boundary, the building line and the control line:Provided that having regard to the situation or the requirements of a highway or the condition of the local area through which the highway passes, it shall be lawful for the State Government,-(i)to fix different building or control lines, or(ii)not to fix building or control lines, - in respect of any highway or portion thereof;
