Section 27 in Rail Land Development Authority (Constitution) Rules, 2007
27. Works including Development Schemes to be undertaken by the Authority.
(1)Subject to any directions of the Central Government, the Authority shall prepare development schemes and execute all works for the commercial development of Railway land; in accordance with the International Building Code or the National Building Code, but without any interference or restraint from any official of the authority, body or instrumentality.(2)The Authority may undertake all types of commercial development on, below or above the Railway Land, including airspace above existing railway structures or any other land based-on market demands on business principles.(3)The Authority may execute any projects or works allotted to it by the Central Government, with concomitant funds.(4)A committee appointed by the Board shall holistically scrutinise all schemes for commercial development of railway land, including aspects of safety, aesthetics vis-a-vis surroundings and user amenities.(5)The Central Government shall consider for approval, the proposals including any scheme/schemes for use of railway land submitted by the Authority through a fast track mechanism, which shall, however, be subject to proper scrutiny by the appropriate directorates of the Railway Board, but in a definite time frame to suit the business requirements of the Authority.(6)The Authority may, under the provisions of clause (iii) of sub-rule (2) of section 4D of the Act, undertake to carry out for the Government or any local authority or any other organisation any works or services or any class of works or services on such terms and conditions as may be agreed upon between the Authority and the Government or local authority or the organisation concerned.(7)Subject to any regulations made in this behalf, any person, generally or specially authorised by the Authority in this behalf, may whenever it is necessary to do so at all reasonable times, enter upon any land or premises to carry out the following activities namely:-(a)make any inspection, survey, measurement, valuation or inquiry;(b)take levels;(c)dig or bore into the sub soil;(d)set out boundaries and intended lines of work;(e)mark such levels, boundaries and lines by placing marks and cutting trenches, or(f)do such other acts or things as may be prescribed :Provided that no such person shall enter any boundary or any enclosed court or garden attached to a dwelling house, except with the consent of the occupier thereof and without previously giving such occupier at least twenty four hours notice in writing of his intention to do so.
