Section 39 in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
39. Powers of the Corporation in case of certain defaults by owner of land in industrial area.
(1)In the Corporation, upon report from any of its officers or from other information in its possession or after holding a local inquiry, is satisfied that the owner of any land in any industrial estate has failed -(a)to provide any amenity in relation to such land which, in the opinion of the Corporation, is required to be provided in the interest of development of industry, trade and commerce within such area, or(b)to carry out any specific development of the land for which permission has been obtained from the Corporation under subsection (1) of section 38,the Corporation may serve upon such owner a notice requiring him to provide such amenity or carry out such development, as the case may be, within such time as may be specified in the notice.(2)If any such amenity is not provided or any such development is not carried out within the time specified in the notice, then the Corporation may itself provide the amenity or carry out the development or have it provided or carried out through such agency as it deems fit :Provided that before taking any acting under this sub-section, the Corporation shall afford reasonable opportunity to the owner of the land to show cause as to why such action should not be taken.(3)All expenses incurred by the Corporation or the agency employed by it, in providing such amenity or carrying out such development, together with interest at such rate not exceeding six and a quarter per centum per annum as the State Government may, by Order, fix, from the date when a demand for the expenses is made until payment, shall be recoverable by the Corporation from the owner.
