Section 3 in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Regulations, 2003
3. Responsibility of the officers of RIICO.
(1)Every Sr. Dy. General Manager, Sr. Regional Manager, Regional Manager, Assistant Regional Manager or any other officer as directed generally or specially by the Managing Director, shall ensure in the industrial areas falling within his jurisdiction or control, then-(i)no person at his own instance or at the instance of any other person commences, undertakes or carries out development on any land-(a)without permission required under the Land Disposal Rules; or(b)which is not in accordance with any permission granted; or(c)which is in contravention of any condition subject to which such permission has been granted; or(d)after the permission for development has been duly revoked;(ii)no person continues to use or allows the use of any land or building in contravention of the provisions of a plan without being allowed to do so under the Land Disposal Rules, or where the continuance of such use has been allowed under the aforesaid rules, or rules or regulations made under the Act, continues such use after the period for which such use has been allowed or without complying with the terms and conditions under which the continuance of such use has been allowed;(iii)no person makes any encroachment on any land, not being private property, except steps over drain in any public street; and(iv)no person makes any obstruction upon any land not being private property, except steps over drain in any public street.(2)Where any person is fund indulged in any unauthorized development or unauthorized use of any land or building or is found responsible for encroachment or obstruction on any land, the Unit Head of the industrial area concerned or in his absence any other officer authorised by the Managing Director, shall immediately send a specific detailed report thereof together with the action initiated by him. to the Managing Director.(3)The Managing Director or in his absence, the Executive Director, after having examined the report, may issue further directions as considered necessary by him to the Unit Head of the industrial area or any other authorised officer of the Corporation, as the case may be.(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.
