Section 17 in The Karnataka Information Technology Investment Regions Act, 2010
17. Penalties.
(1)If, at any time, the Board is of the opinion that a Developer,-(a)is unable to discharge the functions or perform the duties imposed on him, under the provisions of this Act or rules made thereunder; or(b)has persistently defaulted in complying with any direction given by the Board under this Act; or(c)has violated the terms and conditions of the agreement; or(d)whose financial position is such that he is unable to fully and efficiently discharge the duties and obligations imposed on him by the agreement and the circumstances exist, which render it necessary for it in public interest so to do, the Board may, on application, or with the consent of the Developer, or otherwise, for reasons to be recorded in writing, suspend the agreement, granted to the Developer for a whole or part of his area established in the Information Technology Investment Region for a period not exceeding one year and may also proceed under sub-section (2).(2)Whoever contravenes the provisions of the Act or the rules or the regulations made thereunder shall on conviction be punished with imprisonment for a term which may extend to one month or with a fine which may extend to fifty thousand rupees.(3)A person convicted under sub-section (2), shall be liable to make good the loss caused to the Board failing which the amount may be recovered as an arrears of Land Revenue from such person.
