Section 16(2) in Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999
(2)Whoever, without proper authority, damages, alters or obstructs any part of the public water supply system shall on conviction, be punished with imprisonment which shall not be less than two months but which may extend to one year or with fine which shall not be less than two thousand rupees but may extend to five thousand rupees or with both.
