Section 38(1) in Kerala Water Supply and Sewerage Act, 1986
(1)The Authority shall on an application made in that behalf by the owner or occupier of any premises, grant supply of water for domestic purposes for -(a)any premises situated within a distance of thirty metres from an existing main ; or(b)any premises situated beyond a distance of thirty metres from an existing main ; if the applicant undertakes to bear the cost of extension beyond the distance of thirty metres.
