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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Kerala - Subsection

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

(v)The applicant shall, within three months from date of receipt of the permission, but without interfering in any way with the road traffic, complete the construction of the approach road and shall make provision for drainage to the full satisfaction of the Highway Authority in-charge of the Highway, according to the approved drawings and specifications. The said approach road shall not be brought into use after its completion unless the Highway Authority gives a completion certificate after being satisfied that it has been completed according to the sanctioned drawings and specifications.