Section 3(1) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Regulations, 2003
(1)Every Sr. Dy. General Manager, Sr. Regional Manager, Regional Manager, Assistant Regional Manager or any other officer as directed generally or specially by the Managing Director, shall ensure in the industrial areas falling within his jurisdiction or control, then-(i)no person at his own instance or at the instance of any other person commences, undertakes or carries out development on any land-(a)without permission required under the Land Disposal Rules; or(b)which is not in accordance with any permission granted; or(c)which is in contravention of any condition subject to which such permission has been granted; or(d)after the permission for development has been duly revoked;(ii)no person continues to use or allows the use of any land or building in contravention of the provisions of a plan without being allowed to do so under the Land Disposal Rules, or where the continuance of such use has been allowed under the aforesaid rules, or rules or regulations made under the Act, continues such use after the period for which such use has been allowed or without complying with the terms and conditions under which the continuance of such use has been allowed;(iii)no person makes any encroachment on any land, not being private property, except steps over drain in any public street; and(iv)no person makes any obstruction upon any land not being private property, except steps over drain in any public street.
