Section 23D in The Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001
23D. Return of the confiscated article or the amount paid in lieu of confiscation.
- Where the District Collector, in a revision filed under section 23B or the District Court in an appeal filed under section 23C, amend or cancel an order under section 23A or section 23B as the case may be the articles confiscated or the amount paid in lieu of confiscation shall be returned to the owner or person having its control and in case of refund of the amount it shall be paid form the River Management Fund.]
