Section 45(1) in Kerala Water Supply and Sewerage Act, 1986
(1)The Authority may cut off the water supply from any premises. -(a)if any tax, fee, rental, cost of water or any charge or other sum due under this Act, is not paid within a period of thirty days after service of a bill for the same ; or(b)if after the receipt of written notice from the Authority requiring him to refrain from so doing, the consumer continues to use the water or to permit the same to be used in contravention of the provisions of this Act or any rule or regulations made thereunder ; or(c)if the consumer damages or causes to be damaged the water meter or any connection pipe or ferrule ; or(d)if the consumer refuses to admit any officer or servant of the Authority duly authorised in this behalf into the premises which he proposes to enter for the purpose of executing any work or placing or removing any apparatus or of making any examination or enquiry in connection with the water supply or prevents any such officer or servant from executing any work, or placing or removing any apparatus or making such examination or enquiry ; or(e)if the service pipe or any tap or other fitting or work connected therewith is found on examination by an officer or servant of the Authority duly authorised in that behalf to be out of repair, to such an extent as to cause wastage or contamination of water and immediate prevention thereof is necessary ; or(f)if the consumer causes or allows to be caused the service pipe or any tap or other fitting or work connected therewith to be piped, removed, repaired or otherwise interfered with, in contravention of the provisions of this Act or of the rules or regulations made thereunder ; or(g)if by reason of leakage in the service pipe or any tap or other fitting or work, damage is caused to a public street and immediate prevention thereof is necessary.
