Section 15(1) in THE DELHI INDUSTRIAL DEVELOPMENT, OPERATION AND MAINTENANCE ACT, 2010
(1)With a view to ascertaining whether any industrial area, industrial estate or flatted factories complex developed by the Corporation originally or any other Government agency in the past or non-conforming clusters having industrial concentration notified by the Government for redevelopment has been fully utilized for industrial purposes or not, the Government may direct the Corporation to submit to it a six-monthly report containing the following information in respect of such area, namely(a)the total number of plots or flats and the area of each plot or flat in the industrial area, industrial estate or flatted factories complex, as the case may be;(b)the number of plots or flats allotted to the plot or flat holders and the number of plots or flats, as the case may be, still in possession of the Corporation;(c)the date on which possession of each plot or flat was delivered to the plot or flat holder, the period for which the plot or flat is allotted and the premium or rent paid or payable by the plot or flat holder;(d)unutilized buildable area in each plot, having due regard to the building regulations of the Corporation or the local authority concerned within whose jurisdiction the industrial area or industrial estate is situated;(e)how much unutilized area of each plot is capable of sub division and whether the unutilized area can be utilized for accommodating another industry, after sub-division;(f)the period for which the area of any plot (whether whole of part) remained unutilized from the date of delivery of possession to the plot holder and the reasons therefor as stated by the plot holder.
