Section 46(1) in Kerala Water Supply and Sewerage Act, 1986
(1)No person shall -(a)will-fully obstruct any person acting under the orders of the Authority in setting out the lines of any work or pull up or remove any pillar, post or stay fixed in the ground for the purpose of setting out the lines of such works, or deface or destroy any works made for the same purpose ; or(b)will-fully or negligently break, injure, turn on, open, close, shut off or otherwise, interfere with any lock, cock, valve, pipe, meter or other work or apparatus belonging to the Authority; or(c)unlawfully obstruct the flow of or flush, draw off or divert or take water from, any water works belonging to the Authority or any water course by which any such water is supplied ; or(d)obstruct any office or other employee of the Authority in the discharge of his duties under this Chapter or refuse or will-fully neglect to furnish him with the means necessary for the making of any entry, inspection, examination or inquiry thereunder in relation to any water works; or(e)bathe in, at or upon any water works, or wash or throw or cause to enter therein any animal, or throw any rubbish, dirt or filth into any water works or wash or clean therein any cloth, wool or leather or the skin of any animal, or cause water of any sink, or drain or any steam engine or boiler or any polluted water to turn or be brought into any water works or do any other act whereby the water in any water works is fouled or likely to be fouled.
