Section 21(5) in Kerala Highway Protection Act, 1999
(5)If after the expiration of a period of two months from the submission of application under sub-section (1) or sub-section (4), no order in writing has been passed by the highway authority, permission shall be deemed to have been granted as applied for:Provided that no such permission shall be deemed to have been granted if the application is for the construction, formation or laying out of any means of access.
