Section 27(2) in Kerala Highway Protection Act, 1999
(2)Where, in contravention of sub-section (1), any damage has been caused to any highway, the highway authority shall have the damage repaired and the expenses involved, together with fifteen per cent overhead charges, shall, without prejudice to any other action that may be taken against the person responsible for the contravention, be recovered from him in such manner as may be prescribed.
