Section 36(2) in Kerala Highway Protection Act, 1999
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the preparation of schemes for the development of new highways or improvement or repair of existing highways;(b)the standards that have to be followed in granting permission for access to highway;(c)the form of application for use of land between building line and control line and the fee to be paid in respect thereof;(d)the prevention of obstruction of view or distraction of attention of persons using highway, and of annoyance, danger or injury to the public;(e)the proper maintenance of boundary marks demarcating highway boundaries;(f)the prevention of obstruction, encroachment and nuisances on or near highway and or damage to highway;(g)the form of application required to be made and the form of notice and the bills required to be served on persons, the charges to be made for the supply of copies of plans or extracts and the rent or fee or other charges to be imposed or levied under the provisions of this Act;(h)the general guidance of the highway authority in the discharge of its functions under this Act;(i)the construction or laying of public utility lines along or across the highway;(j)any other matter which is to be, or may be prescribed.
