Section 14 in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
14. Establishment of Industrial Township.
(1)The Governor may, having regard to the size of an Industrial Area and the municipal services being provided or proposed to be provided by an agency in that area and such other factors as he may deem fit, by public notification under the proviso to clause (1) of article 243 Q of the Constitution of India, specify that area to be an Industrial Township Area.Explanation. - In this section the expression an industrial area means an area benefited by an industrial area.(2)Upon any area being specified an industrial township in the manner stated in sub-section (l), such area, if included in a Panchayat constituted under the Kerala Panchayat Raj Act, 1994 (13 of 1994) or, as the case may be, in a municipality constituted under the Kerala Municipality Act, 1994 (20 of 1994), shall, with effect from the date of such notification be deemed to be excluded from such Panchayat or Municipality, as the case may be.(3)The authority shall have all the powers of a Municipality in an industrial town ship area.(4)The Industrial Township Authority shall have the power to collect the taxes and fees and to realise the fine that can be collected or realized under the Kerala Municipality Act, 1994 (20 of 1994) from the area within the jurisdiction of the Industrial Township Area.
