Section 53(4) in Kerala Water Supply and Sewerage Act, 1986
(4)It shall be lawful for any officer authorised in this behalf by the Authority to make any entry into any place to open or cause to be opened any door, gate or other barrier,-(a)If he considers the opening thereof necessary for the purpose of such entry, and(b)If the owner or occupier is absent, or being present refuses to open such door, gate or barrier.
