Section 5(3) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Rules, 2003
(3)After completion of the inspection or the search, a factual report shall be prepared by the officer who conducts such inspection or search and it shall be signed by him, by the lessee or the occupier of the land or building present and willing to sign, and by the witness, if any. Where the lessee or the occupier refuses to sign the report, a note to this effect and where any witness is not available, a note thereof, shall be made in the report.
