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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Kerala - Subsection

Section 45(1)(f) in Kerala Water Supply and Sewerage Act, 1986

(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