Section 2(f) in Kerala Highway Protection Act, 1999
(f)"encroachment" means occupation of a highway or part thereof for purposes other than traffic and any act which causes damage to the highway and includes, -(i)unauthorised erection of a building or any other permanent or temporary structure, balcony, porches, facades or projections on, over or overhanging the highway;(ii)occupation of highway, for stacking building materials or goods of any other description, for parking automobiles for maintenance and repair, for exhibiting articles for sale, for erecting poles, awnings, tents, pandals, arches, platforms, rostrums, hoardings, display boards statues, monuments of all kinds, steps, ramps and other similar structures or stabling domestic animals and poultry and cultivation of any kind including horticulture or for any other purpose;(iii)excavation or embankment of any sort made or extended on any highway;(iv)dumping of waste and filthy materials which may cause hygienic and environmental hazards, letting of waste and polluted water or other effluents into the highway and using the highway for bathing, washing, watering and defecating;(v)blocking, closing, choking or restricting water flow along the sides of the highway or across it, either free flow or guided flow through drains, channels, conduits, sewers, cross drainage works such as culverts, weirs, under tunnels, bridges, or aqueducts; and(vi)blocking or closing of channels, streams or any water course which passes through any property, either private or public, and forming part of a natural water course which may result in accumulation of water on a highway causing damage to road crust;
