Section 4(1) in Kerala Irrigation and Water Conservation Act, 2003
(1)Save as provided in this Act, no person or agency shall abstract water from a water course by installation of any mechanical or electrical device, the capacity of which, in the aggregate, is more than five horse power, or any hose, pipe or other similar device or by any other means except with the previous permission of the officer authorised by the Government in this behalf within whose jurisdiction such device for abstraction of water is installed and subject to such terms and conditions and on payment of such fees, as may be prescribed:Provided that the Kerala Water Authority or any local authority shall not be liable to obtain a permit under this sub-section.
