Section 6(1) in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003
(1)Within such time as may be prescribed, after the coming into force of this Act or the notification under sub-section (1) of section 4, as the case may be the custodian shall cause to demarcate the boundaries of ecologically fragile lands vested in the Government under section 3 or section 4.
