Section 8 in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Regulations, 2003
8. Power of entry, inspection or search.
- Where any case of default or contravention committed or made against the provisions of the Act comes to the knowledge of the corporation through any means, the officer authorised under Regulation 4(1) shall be empowered to make entry, inspection or search and to take all other steps required to be taken, in accordance with the provisions of section 10 of the Act and the rules made thereunder.
