Section 4(3) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Rules, 2003
(3)Where the application made under sub-rule (1) is rejected by the Managing Director or the authorised officer, he shall send the copy of his order directing the lease-holder and/or the occupier of the land, to comply with the directions given in the notice received by him, within such period not exceeding thirty days, as specified in the order and a copy of such order shall also be sent to the officer who had issued the notice.
