Section 4(2) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Rules, 2003
(2)Where the application made under sub-rule (1) is accepted by the Managing Director or the authorised officer, he shall send the copy of his order to the lease-holder and/or the occupier of the land, with a copy thereof to the officer who had issued notice under sub-section (1) of section 6 of the Act.
