Section 62(1) in Kerala Irrigation and Water Conservation Act, 2003
(1)Notwithstanding anything contained in any other law, judgment, decree or order of any court or in any treaty, agreement, contract, instrument or other document, the Authority shall exercise the following functions, namely:-(a)to evaluate the safety and security of all dams in the State considering among other factors, the age of the structures, geological and seismic factors, degeneration or degradation caused over time or otherwise;(b)to conduct periodical inspections of all the dams;(c)to advise the Government on security measures to be adopted in respect of any dam considering its vulnerability to terrorism, sabotage and the like;(d)to direct the custodians to carry out any alteration, improvement, replacement or strengthening measures to any dam found to pose a threat to human life or property;(e)to direct the custodian to suspend the functioning of any dam, to decommission any dam or restrict the functioning of any dam if public safety or threat to human life or property, so requires;(f)to advise the Government, custodian, or other agencies about policies and procedures to be followed in site investigation, design, construction, operation and maintenance of dams;(g)to conduct studies, inspect and advise the custodian or any other agency on the advisability of raising or lowering of the Maximum Water Level or Full Reservoir Level of any dam, not being a scheduled dam, taking into account the safety of the dam concerned;(h)to conduct studies, inspect and advise the custodian or any agency on the sustainability or suitability of any dam not being a scheduled dam, to hold water in its reservoir, to get expert opinion of International repute, and provide advise by dam-brake analysis and independent study and to direct strengthening measures or require the commissioning of a new dam within a time frame to be prescribed to replace the existing dam;(i)to carry out such other functions not inconsistent with the provisions of this Chapter and necessary or expedient to carry out the provisions of this Chapter; and(j)such other functions as may be assigned to the Authority by the Government by notification in the Official Gazette.
