Section 21(1) in The Kerala Ground Water (Control and Regulation) Act, 2002
(1)If any owner or user of a well contravenes any of this provisions of this Act of Rules made thereunder or fails to comply with the rules, in furnishing any information in the manner prescribed, he shall be punishable.(i)with fine which may extend to five hundred rupees for the first offence; and(ii)with fine which may extend to one thousand rupees for the second and subsequent offences.
