Section 23 in Kerala Conservation of Paddy Land and Wetland Act, 2008
23. Penalty.
- Any person who in violation of the provisions of this Act converts or reclaims any paddy land or wetland notified under sub-section (4) of section 5, shall on conviction be punishable with imprisonment for a term which may extend to [three years] [Substituted 'two years' by Act No. 41 of 2017, dated 30.12.2017] but shall not be less than six months and with fine which may extend to one lakh rupees but shall not be less than fifty thousand rupees.
