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State of Kerala - Section

Section 16 in Kerala Highway Protection Act, 1999

16. Recovery of cost of removal of encroachment.

- Whenever a highway authority or the officer authorised by it remove any encroachment or carry out any protective work in respect of such encroachment, the actual expenditure incurred for such removal or protective work together with fifteen per cent of such amount as overhead charges, shall be recovered from the person responsible for the encroachment, in the manner as may be prescribed.