(1)The Highway Authority shall maintain authorities plans for the highways in its charge.(2)Such plans shall show clearly the boundaries of the highway, the measurements of road widths, the distances between boundary marks and sufficient measurements from fixed points to enable the refixation of the position of boundary marks, in case they have been displaced or tempered with(3)The Highway Authority shall have all such authoritative plans prepared after having a survey made of the highway and their boundaries in the manner prescribed.
