Section 14(1) in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
(1)Subject to directions from Central Government, railway land can be developed for any purpose including but not limited to residential, commercial, institutional, hospitality, entertainment consisting of developments including but not limited to offices, shops, hotels, shopping malls, theatres, etc. as may be decided by the Authority based on the feasibility and market study:Provided that specific Approval of Central Government shall be required for residential development on railway land.
