Section 27(1) in Kerala Highway Protection Act, 1999
(1)No person shall wilfully or negligently cause or allow any vehicle or animal in his charge to cause any damage to any highway.Explanation. - For the purposes of this section habitual parking of vehicle for repairs or for any other purpose, letting animals to graze on highway and keeping animals and poultry to stay on the highway land shall be deemed to be acts causing damage to the highway.
