Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(8) in Kerala Highway (control of access and restriction on use of land) Rules, 2000

(8)The above rules except clause (b) of sub-rule (7) shall not be applicable for digging or deepening of wells or ponds in the land adjacent to the highway land.Form No. I[See rule 3(2)]Check List for Approaches
Division :
Sub Division :
Section :
1. Name and Location of highway :
2. Name and address of the applicant applying forpermission :
3. Nature of permission required :
4. Amount of fee remitted :
5. Details of Approaches :
6. Details of drain proposed :
7. Existing land width :
8. Distance of approach drain from centre line ofcarriageway :
9. Whether 5 copies of the plan (including costsections) have been submitted :
For Office use
10. Whether the permission may be granted or not :
(a) If yes, modification if any, upon which condition permissionis accorded :
(b) If not reasons for refusal :
Form No. II[See rule 4 (9)]Register for permission for approaches
No Name and address of applicants Date of receipt of application Name and location of highway Date of disposal Nature of disposal Remarks
(1) (2) (3) (4) (5) (6) (7)
             
Form No. III[See rule 5 (1)]Form of application for altering the level of land adjoining a highway
1. Name of applicant :
2. Address of applicant :
3. Details of land, level of which is to be altered :
  (a) Area :
  (b) Survey No., Village and Taluk :
  (c) Maximum height / depth of land from the adjoining highway :
  (d) Name and location of the adjoining highway :
  (e) Height of filling/depth of cutting proposed :
  (f) Maximum height/depth from the adjoining highway after theproposed alteration. :
4. (a) Whether there is a natural water coursewithin the land :
  (b) whether there is a drain along or across thehighway adjacent to the land :
  (c) whether there is any channel leading to orfrom the to the highway in or near the land. :
5. If the answer to 4 (a), (b) or (c) is yes,whether the proposed alteration will block, choke up, alter thecourse, restrict or divert the flow of water in the water course,drain or leading channel. :
6. Amount of fee remitted :
DeclarationI ...............................hereby declare that the details furnished above are true to the best of my knowledge and belief.Signature of applicantForm No. IV[See rule 5 (5)]Register of permission for altering level of land adjacent to a highway
Sl No Name and address of applicant Date of receipt of application Name and location of highway Sy. No. of the land, Name of Village Date of disposal Nature of disposal Remarks
               
Explanatory Note(This does not form part of the Notification, but is intended to indicate its general purpose).Section 36 of the Kerala Highway Protection Act, 1999, empowers the Government to make rules providing the standards or that have be followed in granting permission for access to highways. The Government intend to provide rules for the highway boundary and building line and other related matters.This notification is intended to achieve the above object.