Section 25(1) in Kerala Highway Protection Act, 1999
(1)Where, in pursuance of clauses (c) and (d) of section 8, section 23 and section 24, the highway authority desires to close temporarily any highway or part of it to traffic or to restrict or regulate traffic thereon in any manner, it shall in writing request the authority authorised to control traffic under any law for the time being in force to enforce such restrictions or regulations in the said manner.
