Section 12 in The Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001
12. General conditions for the sand removal operations in a Kadavu.
(1)The Grama Panchayat or the Municipality concerned shall, before carrying out the sand removal operation obtain passes from the Geology Department which shall issue them on the recommendation of the District Expert Committee for a period of one month in advance, on payment of royalty as provided for in the law applicable for the payment of royalty.(2)No sand removal operation shall be carried out in a Kadavu [before 7 a.m. and after 4 p.m.] [Substituted 'before 6 a.m. and after 3 p.m.' by Act No. 15 of 2013, dated 7.3.2013](3)The Grama Panchayat or Municipality concerned shall subject to the other provisions of this Act and the rules made thereunder, make necessary arrangements to carry out the sand removal operations.(4)Removal of sand shall be permitted only from the reverbed and no sand removal operation shall be done within [15] [Substituted '10' by Act No. 15 of 2013, dated 7.3.2013] metres of the river bank.(5)[ No sand removal operation shall be carried out within a distance of 500 metres from any bridge or any irrigation project or pumping station of water supply projects or check dams or from their retaining wall or the venue of any religious or cultural activities conducted on river bank or the sand bank in river or in part of the river.Explanation. - For the purpose of this sub-section the expression "water supply project" shall have the same meaning as assigned in the Kerala Irrigation and Water Conservation Act, 2003 (31 of 2003)] [Substituted by Act No. 15 of 2013, dated 7.3.2013].(6)The vehicle for loading sand shall be parked at a distance of at least 25 metres from the river bank, and no vehicle shall be brought to the river bank for loading.(7)No sand removal shall be done in a Kadavu or river bank in excess of the quantity fixed by the District Expert Committee.(8)No 'Kollivala', pole scooping or any mechanized method shall be carried out in the sand removal operation.(9)No sand removal shall be done where there is likelihood of saline water mixing with river water.(10)No sand removal shall be done in a river or in any river bank where Government have expressly prohibited the same by general or special order.(11)[ The sand removal operations in a Kadavu and transportation of such sand shall be carried out only subject to such conditions and restrictions as may be prescribed] [Inserted by Act No. 15 of 2013, dated 7.3.2013].
