14. Powers of Highways Authority and officers and servants appointed under section 6 in respect of surveys.
- For the purpose of carrying out any of the provisions of this Act, the Highway Authority and the officers and servants appointed under section 6 may-(a)enter upon, survey and take measurements and levels of any land;(b)mark such levels, dig or bore into the subsoil of any land;(c)demarcate the boundaries of the highway by planting stones or other suitable marks in different colours of a durable nature at intervals all along the highway in such a manner that the imaginary line joining such stones or marks shows the road boundary correctly;(d)where there are bends or kinks on the road boundary, locate the stones or marks in different colours so as to give the correct configuration of the boundary if they are joined by straight tines;(e)give consecutive numbers to such boundary stones or marks and maintain them on the ground as if they constituted part of the highway;(f)lay out the building and control lines by placing marks in different colours and cutting trenches;(g)if the survey cannot otherwise be made, or measurements or levels taken or boundaries marked and lines laid out, cut down and clear away any standing crop, tree, fence or jungle or any part thereof;(h)do all other acts necessary in that behalf:Provided that the Highway Authority shall not, except with the consent of the occupier thereof, enter or permit any of the officers or servants to enter any premises without previously giving such occupier at least forty-eight hours' notice in writing of its intention to do so.
