Section 6 in Kerala Irrigation and Water Conservation Act, 2003
6. Regulation on diversion of rivers, inter-basin transfer of water, etc.
(1)No person or agency or a local authority or any other authority shall divert any river or interlink two or more rivers or effect inter-basin transfer of water from such rivers without obtaining prior permission from the Government.(2)Where any structure is constructed in or across a river for the purpose of diversion or linking of such river the Government or such officer or authority as the Government may authorise in this behalf shall have the right to remove such structure and to recover the cost of such removal from the person or authority responsible for such construction.
