Section 66(1) in Kerala Water Supply and Sewerage Act, 1986
(1)Any bye-laws by whatever name called made by the local bodies in relation to the provision of water supply and sewerage services under the Acts constituting such local bodies before the date of constitution of the Authority and in force immediately before the said date shall continue in force to the extent they are not inconsistent with the provisions of this Act, until such time as regulations are framed by the Authority under section 65.
