Section 10(5) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Regulations, 2003
(5)Where in the case of grant of the permission for continuance of unauthorized development or contravention against the provisions of the plan, in full or in part, the person making the application fails to comply with the terms and conditions in the manner and the time, specified in the order of the Managing Director or the authorised officer, the said permission, in full or part, as the case may be, shall stand withdrawn automatically.
