Section 15 in The Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001
15. Obligation of the Local Authorities to maintain the Kadavu or river banks in safe condition.
(1)Every Local Authority in the State having Kadavu or river bank for sand removal shall maintain such Kadavu or river bank in a safe condition and protect its bio-physical environment system by taking effective steps to control river bank sliding.(2)Every local authority shall erect concrete pillars at the Kadavu or river bank in such a way that no vehicle shall have direct access to the bank of the river.(3)The local authority shall establish a check post at each Kadavu or riverbank and maintain proper account of the sand removed from the Kadavu.(4)Bamboo and "Attuvanchi" may be planted on the river bank with the help of Forest Department to control river bank sliding.(5)[ All places, where sand removal and transportation are possible other than the places where the Kadavus are permitted, shall be closed by putting up of chains and pillars so as to ensure that no vehicles are taken to river bank and no illegal sand removal and transportation are carried on:Provided that the closure of such places shall not affect any right accrued to any person under the Indian Easement Act, 1882 (Central Act 5 of 1882).(6)the areas from where sand is permitted to be removed shall be demarcated by visible marks.(7)All country boats used for collection and removal of sand and such other vehicles coming under the Explanation to section 23 shall be given separate identify number and no permission shall be given for collection and removal of sand in the vehicles having to such number] [Inserted by Act No. 15 of 2013, dated 7.3.2013].
