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State of Kerala - Section

Section 33 in Kerala Highway Protection Act, 1999

33. Penalty for encroachment.

- Whoever occupies or encroaches on any highway land in contravention of the provisions of section 13 shall, on conviction, be liable to pay a fine which may extend to two thousand and five hundred rupees for the first offence, and further fine which may extend to a lumpsum penalty of five thousand rupees plus a daily levy not exceeding five hundred rupees for each day for which the offence continues.