Section 6 in The Rajasthan Industrial Area Development Authority Act, 1995
6. Functions of the Authority.
(1)The object of the Authority shall be to secure the planned development of the industrial area specified by notification under Section 2 (c) into industrial townships.(2)Without prejudice to the generality of the objects of the Authority, the Authority shall perform the following functions:-(a)to acquire land and other properties in the industrial area, under and in accordance with the provisions of the Land Acquisition Act, 1894 (Central Act 1 of 1894) for the purposes of this Act;(b)to prepare plans for the development of the industrial area;(c)to demarcate and develop sites for industrial, commercial, residential and other social infrastructure purposes according to the plans;(d)to provide infrastructure for industrial, commercial, social and residential purposes;(e)to provide civic amenities including transport, electricity, water supply, housing, sewerage, removal of waste etc.;(f)to provide for common facilities for industry such as testing centres, tool room facilities, raw-material depots, training etc.;(g)to officiate and transfer either by way of sale or lease or otherwise plots of land, structures, buildings or any other properties for industrial, commercial, residential and other social infrastructure purposes;(h)to regulate the erection of structures, buildings and setting up of industries; and(i)to lay down the purpose for which particular site or plot of land shall be used namely for industrial, commercial, residential or other social infra structure purpose or any other specified purpose in such area.
