Section 21(2) in The Kerala Ground Water (Control and Regulation) Act, 2002
(2)If for the unauthorized digging or construction or use of wells any user of ground water or the owner of a well.(a)Contravenes any of the provisions of this Act or the rules made thereunder of fails to comply with the same; or(b)obstructs the Authority or any other person authorized by it exercising any of the powers under this Act, he shall be punishable,-(i)with fine which may extend to two thousand rupees for first offences;and(ii)with imprisonment up to six months or a fine which may extend to ten thousand rupees for the second or subsequent offences.
