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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Kerala - Subsection

Section 45(1)(b) in Kerala Water Supply and Sewerage Act, 1986

(b)if after the receipt of written notice from the Authority requiring him to refrain from so doing, the consumer continues to use the water or to permit the same to be used in contravention of the provisions of this Act or any rule or regulations made thereunder ; or