Section 5(7) in Kerala Highway (control of access and restriction on use of land) Rules, 2000
(7)Conditions for granting permission, -(a)The highest level of land proposed in the alteration shall be at least 50 cm lower than the lowest level of the highway land adjoining the land level of which is to be altered.(b)The alteration shall not disturb, divert, choke or interfere with the flow in any natural watercourse along, across, leading to or away from the highway land.
