Section 5(1) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Rules, 2003
(1)Inspection or search, to the extent possible, shall be related or restricted to the purpose or object for which such inspection or search is required to be conducted and it shall be carried in the presence of the lessee or the occupier of the land or building, and also in the presence of one witness, if such witness is available at the time of such inspection or search.
