Section 32(1) in Kerala Highway Protection Act, 1999
(1)Whoever constructs or lay out any means of access or erects or re-erects any building or structure or does any other work. in contravention of the provisions of sub-section (1) of section 19 or sub-section (1) of section 20 shall, on conviction, be punishable with fine which may extend to five thousand rupees.
