Section 26(3) in Kerala Highway Protection Act, 1999
(3)Where any person constructs or carries out any work in contravention of sub-section (1) or sub-section (2), the highway authority may arrange for the removal of such work and restoration of the highway to its former condition, in accordance with the provisions of section 15 as if the work constitutes an encroachment on the highway and such expense as the highway authority may incur for this purpose, together with fifteen per cent overhead charges thereon, shall, without prejudice to any other action that may be taken against such person under this Act, be recovered from him in such manner as may be prescribed.
