Section 4 in Kerala Highway (control of access and restriction on use of land) Rules, 2000
4. Construction of approach road.
(1)On receipt of permission as provided under rule 3 the applicant shall construct the approach strictly in accordance with the conditions specified therein and in accordance with the drawings approved by the highway authority with modifications, if any, considered necessary by the highway authority for preventing damage to the highway ensuring safety of traffic (pedestrian and vehicular) along the highway and any other relevant factors.(2)The construction of the approach road shall be carried out by the applicant under intimation to the highway authority giving 48 hours notice and the work shall be completed in all respects within the time stipulated in the permission issued by the highway authority.(3)If the work could not be completed within the time specified in the permission under sub-rule(2), the highway authority may, on receipt of a written application from the party giving valid reasons thereof, extend the time for a period not exceeding one month from the date of expiry of the permission granted. The applicant shall complete the work in all respect within the extended time.(4). If the work is not completed within the extended time also, the applicant shall make a fresh application and all the procedures thereto shall have to be followed.(5)If, for a valid reason, the highway authority decides that the permission cannot be granted, the reasons thereof shall be recorded and communicated to the applicant within two months from the date of receipt of application.(6)If the highway authority rejects permission under sub-rule (5), the applicant may prefer an appeal before the appellate authority within thirty days of the date of receipt of the decision from the highway authority.(7)The appellate authority, shall take a decision on the appeal application and communicate the decision to the applicant, in writing, within one month of the date of receipt of the appeal.(8)If the appellate authority rejects the appeal, the applicant may prefer a revision before the Government, within thirty days from the date of receipt of the order from the appellate authority.(9)The highway authority shall maintain a register in Form No. II showing particulars of all permissions granted or refused under these rules.
