Section 6(5) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999
(5)If within the period specified in the notice or within the said period after the disposal of the application under sub-section (4), the notice is partially complied with or deemed withdrawn partially, for so much of it as stands not complied with, the Corporation may,-(a)prosecute the lease-holder for not complying with the notice and where the notice requires the discontinuance of any use of land, or to any other person also who uses the land or causes or permits the land to be used in contravention of the notice; and(b)where the notice requires the demolition or alteration of any building or works or carrying out of any building or other operations, itself cause the restoration of the land to its condition as it stood before the unauthorised development took place and secure compliance with the conditions of the permission or with the permission as modified by taking such steps as the Corporation may consider necessary including demolition or alteration of any building or works or carrying out of any building or other operation; and recover the amount of any expenses operation; and recover the amount of any expenses incurred by it in this behalf from the lease-holder and/or the occupier as arrears of land revenue.
