Section 10(4) in East Kolkata Wetlands (Conservation and Management) Act, 2006
(4)On receipt of the order from the Collector of the concerned District, the Authority may pass, in such form and with such restrictions and conditions as may be prescribed, an order granting sanction for change of character or mode of use of the land :Provided that if the sanction may result in filling up of any water body, the Authority shall, prior to granting sanction under this sub-section, require the person to create at an appropriate place within the East Kolkata wetlands a water body of Which the area shall not be less than the area of the water body which may be so filled up.
