Section 5(1) in Kerala Highway (control of access and restriction on use of land) Rules, 2000
(1)Any person desirous of altering the level by lowering, raising, digging or filling up of any land owned by him or in his possession and lying between the boundary of any highway and control line thereof shall apply in writing in the Form No. III to the highway authority under whose jurisdiction the said highway falls, together with a non-refundable fee Rs. 250/- (Rupees two hundred and fifty only)
