Section 19(1) in Kerala Conservation of Paddy Land and Wetland Act, 2008
(1)Any officer of the Revenue Department not below the rank of a Revenue Divisional Officer or any Officer authorised by the Government in this behalf or any police officer not below the rank of a Sub Inspector, with a view to ensure the compliance of the provisions of this Act, may enter and search any premises and seize any vessel, vehicle or any other conveyance [or any clay, sand, earth etc. removed from the paddy land or wetland] [Inserted by Act No. 41 of 2017, dated 30.12.2017] or machinery used or deemed to have been used for any activity in contravention of the provisions of this Act, and a report regarding such seizure, whether prosecution proceedings have been initiated or not, shall be given to the Collector having jurisdiction over that area within forty eight hours of such seizure.
