Section 15(5) in The Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001
(5)[ All places, where sand removal and transportation are possible other than the places where the Kadavus are permitted, shall be closed by putting up of chains and pillars so as to ensure that no vehicles are taken to river bank and no illegal sand removal and transportation are carried on:Provided that the closure of such places shall not affect any right accrued to any person under the Indian Easement Act, 1882 (Central Act 5 of 1882).
