Section 25 in Jharkhand Industrial Area Development Authority Regulations, 2016
25. Cancellation of Allotted Plot.
- i. Any violation of the conditions of land allotment order, lease deed, Indemnity Bond, or the provisions of Industrial Policy as applicable on the relevant date and/or the provisions of Bihar Industrial Area Development Authority Act, 1974 (Bihar Act 16 of 1974 and Bihar Act 27 of 1992) as adopted by the Government of Jharkhand vide Notification No. 339 dated 02.03.2001 issued by the Secretary Department of Science Technology, Information Technology and Industries as Jharkhand Industrial Area Development Authority Act, 2001 shall entitle the Chief Executive Officer to cancel the allotment order, terminate the lease deed and forfeit the lease premium and take possession by observing the principles of natural justice and pass orders to the effect.ii. The following is the illustrative list of acts or omissions on the part of the allottee constituting violation of terms of allotment. Industrial Policy and lease deed warranting action initiation for cancellation proceeding :-(a)None adhering to the schedule in the matter of setting up of industry for which the plot is allotted.(b)Not setting up the industry for which the plot is allotted.(c)Unauthorized surrender in favor of another entity.(d)Unauthorized change of constitution of the allotted entity.(e)Unauthorized change of project.(f)Unauthorized mortgage to any financial institution or otherwise.(g)Making false declaration/giving false undertaking required to be furnished as a condition for certain purpose wherever indicated in this regulation.(h)Any other circumstances which the Managing Director of the Authority considers against the interest of objectives of the Act, Rules made there under this regulations.(i)Non-payment of any dues of the Authority including late action charges/ non action charges shall constitute public demand recoverable under the provisions of Jharkhand Public Demand Recovery Act.
