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 4] [Entire Act]

State of Kerala - Subsection

Section 4(1) in Kerala Highway (control of access and restriction on use of land) Rules, 2000

(1)On receipt of permission as provided under rule 3 the applicant shall construct the approach strictly in accordance with the conditions specified therein and in accordance with the drawings approved by the highway authority with modifications, if any, considered necessary by the highway authority for preventing damage to the highway ensuring safety of traffic (pedestrian and vehicular) along the highway and any other relevant factors.