Section 4(3) in Kerala Highway (control of access and restriction on use of land) Rules, 2000
(3)If the work could not be completed within the time specified in the permission under sub-rule(2), the highway authority may, on receipt of a written application from the party giving valid reasons thereof, extend the time for a period not exceeding one month from the date of expiry of the permission granted. The applicant shall complete the work in all respect within the extended time.
