Section 5(2) in Kerala Highway (control of access and restriction on use of land) Rules, 2000
(2)The application shall be accompanied by (i) a dimensioned plan of the land, the level of which is proposed to be altered, drawn to a scale of 1 in 100, showing (a) the location of the land with respect to the highway, (b) boundary of the highway (c) building line fixed for the highway (d) existing level of the land at 3.0 m or lesser intervals both longitudinally and transversely (along and across the land), (e) proposed levels at the respective points and (f) levels of adjacent highway land at its boundary and middle of the highway, (ii) a minimum of three representative cross sections (at no greater interval than 10 m) of the land and the highway at equal intervals drawn to a scale of 1 in 50 showing clearly (a) the existing level and proposed level of the land and (b) existing level of the highway land to their full widths.
