Section 14 in Kerala Irrigation and Water Conservation Act, 2003
14. Construction of minor and petty irrigation works.
(1)The construction and maintenance of all minor and petty irrigation works within the limit of a local authority shall subject to the provisions of the Kerala Panchayat Raj Act, 1994 and the Kerala Municipality Act, 1994 devolve upon that authority.(2)Where a local authority is unable to carry out the construction and maintenance of any minor or petty irrigation work devolved on it under sub-section(1), the Government may on written request from such local authority, carry out such work or entrust such work, subject to such terms and conditions as they may specify, to any of the societies referred to in section 13.
