Section 22 in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
22. Redevelopment Works by Developer.
(1)Wherever a development project involves re-building of staff quarters, office complexes, station buildings and other railway assets either at the same location or at different location(s), as agreed in consultation with the Railway Administration, the same shall be developed in following manner as may be determined by the Authority -(a)by the developer free of cost as a part of consideration for the lease rights; or(b)by the Authority at its own cost.
