Section 23B in The Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001
23B. Revision to the District Collector.
- Any person aggrieved by an order of confiscation under section 23A may, within fifteen days from the date of such order prefer a revision to the District Collector and where the District Collector is satisfied on the basis of documents that the said order requires reconsideration he may revise, amend or cancel such order:Provided that where the District Collector is satisfied that the revision petitioner had sufficient cause for not filing the revision within the time limit, he may condone the delay up to 15 days, but further delay shall not be condoned.
