Section 13 in Kerala Conservation of Paddy Land and Wetland Act, 2008
13. Power of the District Collector.
(1)Notwithstanding anything contained in this Act, the [District Collector] [Substituted 'Collector' by Act No. 41 of 2017, dated 30.12.2017] may take such action, as he deems fit, without prejudice to the prosecution proceedings taken under the Act, to restore the original position of any paddy land reclaimed violating the provisions of this Act, and realize the cost incurred in this regard from the holder or occupier of the said paddy land, as the case may be, so reclaimed after giving him a reasonable opportunity of being heard.(2)[ Where the decision is to restore the original position of paddy land or wetland, the District Collector may take any action in such manner, as may be prescribed, to dispose clay, sand, earth etc. removed from the paddy land or wetland in the process of such restoration and cause to remit the sums collected to the Fund.] [Inserted by Act No. 41 of 2017, dated 30.12.2017]
