Section 13(1) in Kerala Conservation of Paddy Land and Wetland Act, 2008
(1)Notwithstanding anything contained in this Act, the [District Collector] [Substituted 'Collector' by Act No. 41 of 2017, dated 30.12.2017] may take such action, as he deems fit, without prejudice to the prosecution proceedings taken under the Act, to restore the original position of any paddy land reclaimed violating the provisions of this Act, and realize the cost incurred in this regard from the holder or occupier of the said paddy land, as the case may be, so reclaimed after giving him a reasonable opportunity of being heard.
