Section 6(2) in The U. P. Industrial Area Development Act, 1976
(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.
