Section 9(3) in East Kolkata Wetlands (Conservation and Management) Rules, 2006
(3)On receipt of the order by the Collector of the concerned District, in case the Authority requires the applicant to create a compensatory water body prior to granting sanction under sub-section (4) of section 10, it shall, after the conversion is granted by the Collector of the concerned District, communicate its decision to the applicant in Form 2 :Provided that the Authority shall, while communicating its order in Form 2, mention the time limit for compliance of the order, a copy of which shall be returned to the Authority by the applicant, duly filled, within the time allowed. '
