Section 16(10) in Kerala Conservation of Paddy Land and Wetland Act, 2008
(10)The agency to whom the cultivation of paddy land is entrusted under subsection (4) shall,-(i)be entitled to an undisturbed right to cultivate paddy for the period for which the cultivation is entrusted;(ii)be entitled to obtain crop insurance, relief from Disaster Response Fund or any other benefits or facilities provided to farmers by the State Government during the period for which the cultivation is entrusted;(iii)not cause any damage to the paddy land and shall be liable to the holder of the paddy land for damage caused, if any;(iv)not disturb the boundary of the land and survey stones during the period for which the cultivation is entrusted;(v)not extract sand or any minerals from the paddy land;(vi)not build permanent structures or fixtures on the paddy land without the written permission of the landowner:Provided that the permission granted to build permanent structures or fixtures shall not make the license irrevocable.
