Section 11(2) in East Kolkata Wetlands (Conservation and Management) Act, 2006
(2)The Authority may use appropriate technology any method in determining whether a land comprises or has comprised a wetland or whether water is being or has been drawn from a wetland so as to change the character or mode of use of the wetland or whether a wetland is being or has been filled up partially or fully or whether a wetland is being or has been encroached upon in any manner.
