Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(2) in Kerala Highway (control of access and restriction on use of land) Rules, 2000

(2)The application submitted under sub rule (i) shall be accompanied by, a check list in Form No.I duly filled up and signed by the applicant, and a dimensioned drawing to a scale of 1 in 100 showing the property, the approach requested, the portion of the highway from which access is required specifying the location with respect to the kilo meterage of the highway, and centre line section to an enlarged scale of the approach, the road portion and cross drainage works proposed so as not to interfere with the flow of water on either side of the approach. Five copies of the above documents shall be furnished along with the application.