Section 10(2) in Kerala Conservation of Paddy Land and Wetland Act, 2008
(2)Government may grant such exemption after considering the report of the State Level Committee, if in its opinion, such conversion or reclamation will not adversely affect the cultivation of paddy in the adjoining paddy lands, if any, and free flow of water thereto:Provided that Government shall ensure suitable water conservancy measures, as required, are adopted by the applicant within the extent for which exemption is granted:Provided also that, if the area of such parcel of land where the exemption is granted is more than 20.2 ares, ten per cent of such land shall be set apart for water conservancy measures.
