Section 17(2) in The Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001
(2)Every Local Authority having a Kadavu or river bank shall contribute fifty per cent of the amount collected by the sale of sand towards the River Management Fund maintained by the District Collector:Provided that the cost of collection of sand and the Royalty paid shall not be included in the amount of collection.Explanation. - For the purpose of this sub-section, "cost of collection" shall include the maintenance charges and the cost of erection of concrete pillars in the Kadavu.
