Section 70(6) in Kerala Irrigation and Water Conservation Act, 2003
(6)Whoever, without proper authority,-(a)injures, alters, enlarges or obstructs any irrigation work; or(b)interferes with, increases or diminishes supply of water from any irrigation work ; or(c)interferes with or alters the flow of water in any irrigation work so as to endanger, injure or render less useful , any such work; or(d)being entitled to the use of water from an irrigation work, causes or occasions waste of water in such irrigation work or interferes with the authorised distribution of water therefrom or uses water in any unauthorised manner ; or(e)intentionally corrupts or fouls water of any irrigation work so as to render it less fit for the purpose for which it is ordinarily used; or(f)destroys, defaces, removes or alters any level marked or water gauge or any other mark or sign fixed in an irrigation work shall, on conviction, be punished with imprisonment for a term which may extent to one year or with fine which may extend to five thousand rupees, or with both.
