Section 5 in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Regulations, 2003
5. Removal of encroachment or obstruction.
(1)The officer authorised under Region 4(1), shall be empowered to get removed (he encroachment or the obstruction on any land with the help of any officials or employees of the Corporation, including the help of paid labour, in accordance with the provisions of section 4 of the Act.(2)The said authorised officer shall issue a notice on plain paper stating the short details of the encroachment made or the obstruction caused, of not less than three days to the person who has made the encroachment or has caused the obstruction, for removing the same under sub-regulation (1).(3)The expenses incurred for removal of such encroachment or obstruction shall be recoverable by the said authorised officer from the person who had made the encroachment or caused the obstruction.
