Section 29(3) in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
(3)The lessee or sub-lessee concerned shall have to comply with such instructions within a reasonable time and advise the Railway Administration of the action taken and refusal to comply with such instructions or repeated violations shall be considered as a default on the part of the lessee or sub-lessee and action may be initiated by the Authority for termination of lease or sub-lease.
