Section 15(5) in THE DELHI INDUSTRIAL DEVELOPMENT, OPERATION AND MAINTENANCE ACT, 2010
(5)When any such notice is issued, the Government shall give a reasonable opportunity of being heard to the plot holder and other persons interested in the plot and it shall be open to the plot holder or any other persons interested in the plot to appear and object to such acquisition on the ground that the unutilized portion is required by the plot holder himself for the purpose of immediate expansion of his own industry and that he has already taken effective steps for utilizing such portion.Explanation.- For the purposes of this sub-section, the expression “effective steps” shall mean the following steps, namely :(i)the plot holder has prepared the necessary project report in respect of the proposed expansion of his industry indicating the requirements of such expansion; and(ii)(a)the plot holder has obtained, whenever necessary, letter of intent or industrial licence or has got acknowledgement of Industrial Entrepreneurial Memorandum from the Government of India as required under the Industrial (Development and Regulation) Act, 1951 (LXV OF 1951); or(b)the plot holder has completed the negotiations with financial institutions for raising the required finance and sixty percent or more of the capital requirements for such expansion have been subscribed in the case of the company which has to go in for public issue where applicable; or(c)the plot holder has placed a firm order for purchase of at least fifty percent of the plant and machinery required for the purpose of expansion.
