Section 26(2) in Kerala Highway Protection Act, 1999
(2)The authority competent to give consent under sub-section (1) shall be the highway authority and it shall ensure that as far as possible any such construction is carried out along the extreme edge of the right of way and may impose such conditions as it may consider necessary and levy such charges, as it may deem fit, for any land forming part of the highway occupied by, or applied to, the proposed work.
