Section 20(1) in Kerala Conservation of Paddy Land and Wetland Act, 2008
(1)After obtaining a report regarding seizure under section 12 or section 19, the [District Collector] [Substituted 'Collector' by Act No. 41 of 2017, dated 30.12.2017] may, if he thinks fit, order confiscation of the object seized:Provided that the owner or the person in custody of the same, shall be given an option to pay, in lieu of its confiscation, a sum equal to one and a half times the value of the seized articles, as may be determined by the District Collector.[Provided further that the District Collector may take any action, in such manner' as may be prescribed, to dispose the seized clay, sand, earth etc. and cause to remit the sums collected to the Fund.] [Inserted by Act No. 41 of 2017, dated 30.12.2017]
