Section 62(5) in Kerala Irrigation and Water Conservation Act, 2003
(5)Where any order or direction issued under sub-sections (1) or (4) is not complied with within the time frame specified therein, the Authority, may direct the Government to take possession and control of the dam for such period and take such measures or do such things or refrain from doing such things as may be necessary to give effect to the order or direction of the Authority and the cost incurred by the Government on that behalf shall be recovered from the custodian or any other agency to whom the order or direction was issued, as if it were arrears of revenue due on land, to the State.]
