Section 11 in East Kolkata Wetlands (Conservation and Management) Act, 2006
11. Restoration of land to original character or mode of use.
(1) If the Authority is, either suo motu or on receipt of any information, satisfied that the character or mode of use of a land is being changed or has been changed in contravention of any provision of this Act, it may, by order in writing, require the person responsible for the change to restore the land, at his own expense, to the original character or mode of use within such period as may be specified in the order and, in case of default by such person, undertake the restoration by itself and recover the cost thereof as arrears of land-revenue :Provided that before passing the order the Authority shall give the person a reasonable opportunity of being heard.(2)The Authority may use appropriate technology any method in determining whether a land comprises or has comprised a wetland or whether water is being or has been drawn from a wetland so as to change the character or mode of use of the wetland or whether a wetland is being or has been filled up partially or fully or whether a wetland is being or has been encroached upon in any manner.
