Section 28 in Jharkhand Industrial Area Development Authority Regulations, 2016
28. Miscellaneous Provisions.
- i. Jharkhand Industrial Area Development Authority reserves its right to change/ modify / work out from time to time and notify by displaying the same on its notice board, a detailed transparent and objective policy of transfer, allotment of plots including the provisions of lease deed and revision in land rent, development charges/ land levy/ maintenance charges, street light charges etc. from time to time, subject to ratification by the Department of Industries, Government of Jharkhand.ii. If Jharkhand Industrial Area Development Authority at any point of time intends to earmark certain area for the development of certain specific economic activities including IT/ITES/EMC, the procedure and principle for allotment of such purposes shall be decided by the Authority.iii. The allottee shall obtain water, drainage and power connection by making application in a prescribed form to the respective competent authority.
