In exercise of the powers
conferred by sub-section (3) of Section 58 of the Kerala Irrigation and Water
Conservation Act, 2003 (Act 31 of 2003), read with Section 94 of the said Act,
the Government of Kerala hereby make the following rules further to amend the
Kerala Irrigation and Water Conservation Rules, 2005, issued under G.O. (P) No.
60/2005/WRD dated the 5th. December, 2005 and published as S.R.O. No. 1076/2005
in the Kerala Gazette Extraordinary No. 2660 dated the 10th December, 2005,
namely: (1)
These rules may be called the Kerala Irrigation and Water
Conservation (Amendment) Rules, 2020. (2)
They shall be deemed to have come into force on the 1st day of
October, 2020. In Rule 23 of the Kerala
Irrigation and Water Conservation Rules, 2005, in clause (ii) of sub-rule (1),
for the figures and word "70 years" the figures and word "71
years" shall be substituted.KERALA
IRRIGATION AND WATER CONSERVATION (AMENDMENT) RULES, 2020
PREAMBLE