Section 21(2) in Kerala Highway Protection Act, 1999
(2)On receipt of an application under sub-section (1) the highway authority shall, after making such enquiries as it may deem fit, by order in writing, either, -(a)grant permission, subject to such conditions, if any, as may be specified in the order; or(b)refuse to grant such permission:Provided that the highway authority shall not ordinarily refuse permission for the erection of a building or structure, or alteration of level of land or a means of access to a highway which conforms to the requirements of safety and convenience of traffic on the adjoining highway, or the re-erection of a building or structure which was in existence on the date of commencement of this Act unless such re-erection involve any material alteration to the outside structural features of the building or structure.
