Section 44 in Kerala Water Supply and Sewerage Act, 1986
44. Prohibition of wastage of water.
(1)No owner or occupier of any premises to which water is supplied by the Authority shall cause or suffer any water to be wasted or cause or suffer the service pipe or any tap of other fitting or work connected therewith to remain out of repair so as to cause wastage of water.(2)Whenever the Authority has reason to believe that as a result of defect in a service pipe or tap or other fitting or work connected therewith water is being wasted, the Authority may, by written notice require the consumer to repair and make good the defect within such time as may be specified in the notice.(3)If such repair is not carried out within the time specified, the Authority may without prejudice to any action against the consumer under any other provision of this Act cause such repair to be made, and the cost of such repairs shall be realized from the consumer.
