Section 6 in The U. P. Industrial Area Development Act, 1976
6. Functions of the Authority.
(1)The object of the Authority shall be to secure the planned development of the industrial development areas.(2)Without prejudice to the generality of the objects of the Authority, the Authority shall perform the following functions-(a)to acquire land in the industrial development area, by agreement or through proceedings under the Land Acquisition Act, 1894 for the purposes of this Act;(b)to prepare a plan for the development of the industrial development area;(c)to demarcate and develop sites for industrial, commercial and residential purposes according to the plan;(d)to provide infra-structure for industrial, commercial and residential purposes;(e)to provide amenities;(f)to allocate arid transfer either by way of sale or lease or otherwise plots of land for industrial, commercial or residential purposes;(g)to regulate the erection of buildings and setting up of industries; and(h)to lay down the purpose for which a particular site or plot of land shall be used, namely, for industrial or commercial or residential purpose or any other specified purpose in such area.
