Section 19 in Kerala Conservation of Paddy Land and Wetland Act, 2008
19. Power of entry and seizur.
(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.(2)The provisions of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) relating to search and seizure shall, so far as may be, apply to search and seizure under this Act.
