Section 62A(2) in Kerala Irrigation and Water Conservation Act, 2003
(2)Notwithstanding anything contained in any other law or in any judgment, decree, order or direction of any court, or any treaty, contract, agreement, instrument or document, no Government, custodian or any other agency shall increase, augment, add to or expand the Full Reservoir Level Fixed or in any other way do or omit to do any act with a view to increase the water level fixed and set out in The Second Schedule. Such level shall not be altered except in accordance with the provisions of this Act in respect of any Scheduled dam.
