Section 3(2) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Regulations, 2003
(2)Where any person is fund indulged in any unauthorized development or unauthorized use of any land or building or is found responsible for encroachment or obstruction on any land, the Unit Head of the industrial area concerned or in his absence any other officer authorised by the Managing Director, shall immediately send a specific detailed report thereof together with the action initiated by him. to the Managing Director.
