Section 13 in Chhattisgarh State Rajmarg Adhiniyam, 2003
13. Map to be prepared and maintained.
- Within two months from the date of publication of the notification under sub-section (1) of Section 12 fixing the highway boundary, building line and control line with respect to any highway, the Authority shall cause a map to be made showing the alignment of the highway, the highway boundaries, building and control line and any other particulars necessary for the purpose of the Act and within one month from the date of making any alteration or addition thereto, cause the said map to be corrected and such map, with the date indicated thereon of the last time when the same shall have been so corrected shall be kept in the office of Highway Authority. Such map, which shall bear the seal of the Highway Authority, shall be open to inspection. Copies of such map shall be made available to any person on payment of prescribed fees.
