Section 25(1) in The Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001
(1)The Court having jurisdiction may, upon a written complaint by an officer referred to in section 23 or of a Geologist of the Mining and Geology Department or upon a police report under sub-section (2) of section 173 of the Code of Criminal Procedure, 1973 (Central Act of 1974), constituting an offence under this Act, take cognizance of such offence.
