Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Kerala - Section Section 34 in Kerala Highway Protection Act, 1999 34. Penalty for causing damage to highway. - Whoever wilfully causes or allows vehicle or animal in his charge to cause Try damage to any highway shall, on conviction, be punishable with fine which may extend to ten thousand rupees.
