Section 5(2) in Kerala Irrigation and Water Conservation Act, 2003
(2)Where any structure is constructed in violation of the provisions of sub-section (1), the Government or the authority authorised by the Government under that subsection shall, without prejudice to any other action that may be taken for such violation, have power to remove such structure or cause it to be removed and to recover the cost of such removal from the person or persons responsible for such construction.
