Section 22(5) in Kerala Highway Protection Act, 1999
(5)If any person fails to comply with the notice served on him under subsection (1) as amended or confirmed under subsection (3) or finally decided under sub-section (4) the highway authority may, without prejudice to any other action which may be taken against him, take action to alter or remove the object causing obstruction or distraction of view at its own expense and such expenditure together with fifteen per cent overhead charges thereon, shall be recovered from such person in the manner as may be prescribed.
