Section 41(2) in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
(2)The pre-condition referred to in the sub-regulation (1) shall be but not limited to the following, namely :-(a)payment of the specified amount of the lumpsum payment;(b)creation of a company as per the provisions of the Companies Act, 1956, if required;(c)submission of Performance Guarantee, etc.
