Section 4(3) in Kerala Irrigation and Water Conservation Act, 2003
(3)If any person abstracts water from a water course in violation of the provisions of sub-section (1) or an order of the Collector under sub-section (2), the officer authorised under sub-section (1) or any person authorised by him in that behalf shall, without prejudice to any other action that may be taken for such violation, have power to enter any property, place or premises in which any device is installed for abstraction of water and to remove or cause such device to be removed or also to confiscate such device if he is satisfied that such confiscation is necessary for the prevention of abstraction of water.
