Section 4 in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Regulations, 2003
4. Filling of complaint under the provisions of the Act.
(1)An officer of RIICO, not below the rank of an Assistant Regional Manager, authorised generally or specially in this behalf by the Managing Director, shall be competent to file a complaint in the court of the competent jurisdiction against a person who is found guilty of breach of any of the provisions of the Act.(2)The Managing Director may, after a complaint is filed in a court, in appropriate cases, take any decision or take any steps as he deems proper, under the provisions of section 9 of the Act.
