Section 62A(4) in Kerala Irrigation and Water Conservation Act, 2003
(4)Any act or work or preparation by any custodian, or any other agency is in progress as on the date of commencement of the Kerala the Irrigation and Water Conservation (Amendment) Act, 2006 shall immediately be stopped and the Government, custodian, or any other agency shall submit an application to obtain prior consent of the Authority for such intended increase, augmentation, addition or expansion of the storage capacity or for increase of Full Reservoir level Fixed of the Scheduled dam and shall recommence the act or work or preparation only after, prior consent in writing of the Authority is obtained.
