Section 11(6) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Regulations, 2003
(6)The Officer-in-charge shall maintain a serially numbered register of such cases with index in the beginning and having allotted some pages to each case. At the beginning of the page allotted to a case, short details of the case shall be recorded and thereafter, a few lines on proceedings carried out on each date of hearing shall regularly be entered into.
