Section 3(3) in The Karnataka Information Technology Investment Regions Act, 2010
(3)The Information Technology Investment Regions,-(a)shall be specifically delineated investment regions with a minimum area of around forty square kilometers planned for the establishment of Information Technology/Information Technology Enabled Services and Electronic Hardware Manufacturing Units (EHM Units) facilities along with the associated services and infrastructure;(b)shall be a combination of production units, public utilities, logistic, environmental protection mechanisms, residential areas and administrative services;(c)shall have processing facilities where Information Technology/Information Technology Enabled Services and electronic Hardware Manufacturing Units, along with associated logistics and other services/and required infrastructure shall be located;(d)shall have a non-processing area, to include residential, commercial and other social and institutional infrastructure;(e)shall have a minimum processing area of forty percent of the total designated area. Such processing area may or may not be contiguous;(f)may include one or more Special Economic Zones (SEZs), Industrial Parks, Free Trade and Warehousing Zones, Export Oriented Units, or Growth Centres, duly notified by the State Government under this Act. All the benefits available under the relevant Acts in force or policy/or policies shall continue to remain available to the said Zones or Parks, as the case may be forming part of the Information Technology Investment Regions;(g)shall cover existing settlements/industries and estates/services and shall, therefore, benefit from and be complementary to the region.(h)shall also include the new integrated townships.
