Section 8(5) in East Kolkata Wetlands (Conservation and Management) Rules, 2006
(5)The Authority shall, after examination of the merit of the case"and inspection of the proposed site, refer the application with observations thereof, in duplicate, to the Collector of the concerned District, within sixty days, for taking necessary action for issuance of an order under section 4C of the West Bengal Land Reforms Act, 1955 (West Bengal Act No. 10 of 1956).
