Section 5(3) in Kerala Highway (control of access and restriction on use of land) Rules, 2000
(3)On receipt of the application the highway authority shall arrange for an inspection of the details furnished in the application. The highway authority after satisfying as to the correctness of the details issue a permission in writing to the applicant within two months from the date of submission of the application for the alteration of the level of land, subject to any conditions prescribed under sub-rule (7).
