Section 3(4) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Regulations, 2003
(4)The Unit Head of every industrial area, shall regularly send a monthly report by 15th of the next ensuing month to the Managing Director, in which apart from the reference of the important activities being undertaken or carried on in his region, a specific note relating to the offenses committed under the RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Act, 1999, shall be incorporated.
