Section 70 in Kerala Irrigation and Water Conservation Act, 2003
70. Penalties.
(1)Whoever contravenes the provisions of sub-section (1) of section 4 or sub-section (1) of section 5 shall, on conviction, be punished with imprisonment for a term which may extend to one year or with fine which may extend to five thousand rupees or with both;(2)Whoever contravenes the provisions of section 6 shall, on conviction, be punished with imprisonment for a term which may extend to three years or with fine which may extend to one lakh rupees or with both.(3)[ Whoever contravenes the provisions of section 7 shall or sub-section (3) or sub-section (4) of Section 37 shall, on conviction, be punished with imprisonment for a term which may extend to three years or with fine which may extend to two lakh rupees or with both.] [Substituted by Kerala Act No. 16 of 2018, dated 3.7.2018.](4)Whoever contravenes the provisions of clause (b) or clause (c) of section 9, section 38, sub-section (2) of section 40, section 41, sub- section (1) of section 42 or section 44 or any regulation or prohibition under section 43 shall on conviction, be punished with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees, or with both.(5)Whoever contravenes the provisions of sub-section (2) of section 42 shall, on conviction be punished with imprisonment for a term which may extend to one year or with fine which may extend to ten thousand rupees or with both.(6)Whoever, without proper authority,-(a)injures, alters, enlarges or obstructs any irrigation work; or(b)interferes with, increases or diminishes supply of water from any irrigation work ; or(c)interferes with or alters the flow of water in any irrigation work so as to endanger, injure or render less useful , any such work; or(d)being entitled to the use of water from an irrigation work, causes or occasions waste of water in such irrigation work or interferes with the authorised distribution of water therefrom or uses water in any unauthorised manner ; or(e)intentionally corrupts or fouls water of any irrigation work so as to render it less fit for the purpose for which it is ordinarily used; or(f)destroys, defaces, removes or alters any level marked or water gauge or any other mark or sign fixed in an irrigation work shall, on conviction, be punished with imprisonment for a term which may extent to one year or with fine which may extend to five thousand rupees, or with both.
