Section 10(2) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Regulations, 2003
(2)on receipt of the application under sub-regulation (1), the Managing Director or the authorised officer may, after conducting such inquiry as he deems proper, after going into the facts on records oi obtained otherwise and after hearing the person making the application-(a)either reject the application for permission in full stating the grounds of rejection in the order; or(b)accept the application for permission in full with such terms and conditions as specified in the order; or(c)partly accept and partly reject the application for permission, stating the grounds of part acceptance and of part rejection in the order.
