Section 27D in Kerala Conservation of Paddy Land and Wetland Act, 2008
27D. Establishment of a Development Fund.
(1)There shall be established a Development Fund, referred to as "the fund", for the purposes of this Act.(2)All sums realized under this Act shall be deposited in the fund.(3)The fund shall be utilized for the expenditure necessary to,-(i)undertake development schemes in the State;(ii)restore a paddy land or wetland or un-notified land to its original position;(iii)audit accounts, under sub-section (4);(iv)meet any other expense incurred by the Collector for the purposes of this Act;(v)meet any other expenses as Government may order in public interest.(4)The management of the fund shall be vested with a State level officer designated by the Government, and shall be audited annually by a Chartered Accountant and also liable to be audited by the Accountant General.(5)The collection, management and utilization of the Fund shall be in such manner, as may be prescribed.]
