Section 7(2) in Kerala Highway Protection Act, 1999
(2)Such scheme may provide for, -(a)preparation of plans after having a survey made ;(b)the acquisition of any land ; which in the opinion of the highway authority is considered necessary for its execution ;(c)the laying out or relaying out of all or any of the lands to be acquired;(d)the diversion or closure of any existing highway or a part of such highway(e)the construction or reconstruction of the roadway including its widening, levelling, surfacing, bridging, sewering, draining, water supply and street lighting arrangements, construction of over bridges and underground pedestrian crosses and planting of trees on its sides ;(f)the laying out of foot-oaths, cycle tracks and special traffic lanes for any kind or class of vehicles, the designing and setting of parking bays and petrol filling and service stations, the location of advertisement post and bill boards, and underground ducts for accommodating telecommunication cables, electric lines, water supply pipes and such other public utilities; and(g)the lay out of access roads at suitable distance connecting the highway or the proposed highway with the adjoining properties.
