Section 17(4) in The Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001
(4)Every pass issued by the Department of Mining and Geology shall contain the signature of the authorised officer of that Department and his seal, which shall be countersigned by [the Secretary of the local authority concerned and an officer of the Revenue Department as may be officially nominated by the District Collector for each Panchayath in that district] [Substituted 'the Secretary of the Local Authority concerned' by Act No. 15 of 2013, dated 7.3.2013] before the sand removal operation.
