Section 44 in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
44. Assistance from Railway Administration.
(1)The Authority shall seek assistance of the Railway Administration in facilitating the lessee in obtaining access to all necessary facilities and utilities (subject to availability) during the project execution stage, including water, electricity, telecom facilities at the rates and on terms of the Central Government.(2)The Authority shall seek assistance of the Railway Administration, wherever required, in obtaining various clearances and authorizations in connection with development of railway land by the lessee from local municipal and other concerned authorities.(3)The Authority with the assistance of the Railway Administration shall provide support to lessee on best effort basis in obtaining clearances and connection to utility services from local authorities for the development of the project.
