Section 29 in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
29. Usage within Railway Station Premises.
(1)The lessees and sub-lessees of a railway land situated within a railway station premises shall comply with the extant policies of the Central Government and Railway Administration with regard to maintaining cleanliness, hygiene, quality of food or beverages being sold, crowd control and public order.(2)The authorized representatives of the Railway Administration may from time to time inspect the areas under the control of lessee or sub-lessee and issue instructions if any violation is observed.(3)The lessee or sub-lessee concerned shall have to comply with such instructions within a reasonable time and advise the Railway Administration of the action taken and refusal to comply with such instructions or repeated violations shall be considered as a default on the part of the lessee or sub-lessee and action may be initiated by the Authority for termination of lease or sub-lease.
