Section 10(6) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Regulations, 2003
(6)Where the application for permission of continuance of unauthorized development or contravention of the provisions of the plan is rejected by the Managing Director or where any permission granted but stands withdrawn under sub-regulation (5), the person making the application or the person making the default shall be liable to legal action under the provisions of the Act.
