Section 12(2) in Kerala Conservation of Paddy Land and Wetland Act, 2008
(2)The Authorized Officer may, for the purpose of inspecting whether any of the provisions of this Act have been violated, or to prevent the commission of any of the offences under this Act-(a)enter any premises or any place connected therewith with such preparation as he thinks necessary for the inspection or investigation into the alleged offence under this Act;(b)require any person to stop any act in contravention of section 3 or section 11 ;(c)[ seize any vessel, vehicle or other conveyance or any implements used or purported to be used in contravention of the provisions of this Act or seize any clay, sand, earth etc. used for filling up or removed from the paddy land or wetland in contravention of the provisions of this Act and send a report to the Collector for initiating proceedings for their confiscation;] [Substituted by Act No. 41 of 2017, dated 30.12.2017](d)require any person to furnish such information as he may consider necessary;(e)take photographs, make inventories or do other things necessary for collecting evidence regarding the commission of the offence and send a report to the Court of competent jurisdiction in order to prosecute the accused.
