Section 4(1) in The Karnataka Information Technology Investment Regions Act, 2010
(1)The State Government shall provide the following infrastructure to the Information Technology Investment Regions, namely:-(a)Power connectivity and availability of reliable and good quality power. The units may also seek open access as per the regulations of the State Electricity Regulatory Commission;(b)Provision of bulk requirements of water;(c)Road connectivity (state roads) and Mass transit connectivity to the nearest airport;(d)Sewerage and effluent treatment linkages, from edge of Information Technology Investment Regions, to the final disposal sites;(e)appropriate infrastructure to address the health, safety and environmental concerns;(f)appropriate and adequate residential facilities;(g)educational facilities;(h)health facilities;(i)Local Commercial facilities;(j)Recreational facilities;(k)Socio-cultural and entertainment facilities; and
