Section 17(5) in The Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001
(5)The amount payable towards contribution to fund by a Local Authority shall be paid by means of cheque or demand draft to the District Collector or an officer authorised by him in this behalf, who shall countersign it in token of having received it. The account shall be settled before the 10th day of the succeeding month by remitting the balance amount due for payment.
