Section 5 in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Rules, 2003
5. Scope of inspection or search.
(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.(2)Where the inspection or such is not completed by the time sum sets, it may be continued depending on the circumstance of the case, and where it is discontinued for being taken up on the next day, then necessary precautions shall be taken to avoid the frustration of the process to be continued and to prevent the possible tempering with the work already done.(3)After completion of the inspection or the search, a factual report shall be prepared by the officer who conducts such inspection or search and it shall be signed by him, by the lessee or the occupier of the land or building present and willing to sign, and by the witness, if any. Where the lessee or the occupier refuses to sign the report, a note to this effect and where any witness is not available, a note thereof, shall be made in the report.(4)A copy of the report shall be tendered to or served on the lessee or the occupier of the land or the building, so inspected or searched.(5)A copy of the report shall also be sent to the Managing Director for his information, as early as possible, after the inspection or search is completed.
