Section 16(3A) in Kerala Conservation of Paddy Land and Wetland Act, 2008
(3A)[ If the holder of the paddy land does not permit or does not reply to the direction under Section 15 or to the request under sub-section (1), the Committee may again request the holder of the paddy land to cultivate it by himself or through any other person of his choice or to grant permission to cause to cultivate the said paddy land through the Panchayat concerned.
