Section 10(3) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Regulations, 2003
(3)Where the application for permission in rejected in full or in part, the Managing Director or the authorised officer shall also si ate in his order as to in which manner and by which time not exceeding thirty days the person making the application, shall remove the unauthorized development or contravention of the provisions of the plan.
