Section 10(1) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Regulations, 2003
(1)Where a person has carried out any unauthorized development on any land as indicated in sub-section (1) of section 3 of the Act, or continues to use or allows the use of any land or building in contravention of the provisions of sub-section (2) of section 3 of the Act, he may apply for permission of continuance of unauthorized development on the land or continuance of use of the land or the building in contravention of the provisions of the plan, to the Managing Director or any other officer authorised by him generally or specially in this behalf, through an application on a plain paper in writing with the copy of the notice received, stating therein-(i)the details of the unauthorized development or the contravention of the provisions of the plan;(ii)since when the said unauthorized development or the contravention of the provisions of the plan has been continuing;(iii)the circumstances under which such unauthorized development or contravention of the provisions of the plan was made;(iv)the difficulties which may arise in case of removal of such unauthorized development or the contravention of the provisions of the plan;(v)the extent of permission sought for continuance of such unauthorized development or contravention of the provisions of the plan, with justification;(vi)the undertaking of compliance, with the terms and conditions including any payment or reimbursement, specified by the Managing Director or the authorised officer in case of full or partial permission is allowed; and(vii)any other relevant fact or statement looking to the specific circumstances of the matter.
