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[Cites 0, Cited by 0] [Section 70(6)] [Section 70] [Entire Act]

State of Kerala - Subsection

Section 70(6)(f) in Kerala Irrigation and Water Conservation Act, 2003

(f)destroys, defaces, removes or alters any level marked or water gauge or any other mark or sign fixed in an irrigation work shall, on conviction, be punished with imprisonment for a term which may extent to one year or with fine which may extend to five thousand rupees, or with both.