Section 18B(1) in Kerala Water Supply and Sewerage Act, 1986
(1)Notwithstanding anything contained in this act, the Authority.-(a)shall transfer any water supply scheme or sewerage service covering the area of a single village panchayat; and(b)may transfer any water supply scheme or sewerage service covering the area of a single municipality; on a request from such village panchayat or the municipality, as the case may be in the manner, as may be prescribed.
