Section 38 in Kerala Water Supply and Sewerage Act, 1986
38. Supply of water by the Authority..
(1)The Authority shall on an application made in that behalf by the owner or occupier of any premises, grant supply of water for domestic purposes for -(a)any premises situated within a distance of thirty metres from an existing main ; or(b)any premises situated beyond a distance of thirty metres from an existing main ; if the applicant undertakes to bear the cost of extension beyond the distance of thirty metres.(2)In cases falling under clause (b) of sub-section (1), the Authority shall bear the cost of extension only in respect of so much distance, not exceeding thirty metres as is sufficient to connect the nearest existing main with the outer limit of the premises.(3)Notwithstanding the fact that the cost of any extension has been borne under clause (b) of sub-section (1) by the person to whom water is supplied, the property therein shall vest in the Authority.(4)The Authority may on application made in that behalf grant supply of water for any purpose other than domestic purposes.(5)The supply of water for domestic or other purposes shall be subject to such terms and conditions as may be provided by regulations.(6)Notwithstanding anything to the contrary contained in the regulations referred to in sub-section (5), the Authority may supply water to the Government or any local authority or other statutory corporation or to any educational or charitable institution on such terms as to payment and as to the period and conditions of supply as may be agreed upon.
