Section 13(2) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
(2)in particular, and without prejudice to the generality of the provisions of clause (1),-(a)to develop industrial areas or part thereof, for the purposes of new growth centres and make the same available for industrial and commercial undertakings and trading concerns to enable them to establish industries and to carry on trade and commerce therein,(b)to frame any scheme to develop any industrial area and undertake any development work in respect thereof, particularly in relation to-(i)reclamation and improvement of land,(ii)water supply,(iii)drainage,(iv)captive power generation and supply,(v)roads,(vi)transport and communication, and(vii)housing accommodation;(c)to develop any area comprised in any industrial estate or development scheme in all or any of the following manners, namely :-(i)by acquisition of land or other immovable property within the said area by purchase, lease or otherwise,(ii)by laying out or relaying out of the land in the said area,(iii)by raising, lowering or levelling of land in the said area,(iv)by laying out and constructing (including levelling, paving, metalling, flagging and channelling) roads in the said area (including bridges, cause-ways and culverts) and planting flower bushes or trees on both sides of such roads,(v)by sewering and draining of such roads, and making provisions, by the side of such roads, for water, lighting and other sanitary conveniences as are ordinarily provided within the Municipal areas,(vi)by providing supply of power to such area through installation of captive generating plants,(vii)by making provisions for housing facilities and good communications therein,(viii)by making provisions for gardens, parks, playgrounds, lakes, athletic tracks, recreation buildings and other necessary aids to field or aquatic sports in such area and by taking special steps towards making such area attractive and beautiful,(ix)by making specific arrangements therein for entertainment of the public,(x)by controlling the use of land within such area, dividing the same into different zones, and reserving each of them exclusively for a specific purpose,(xi)by taking other suitable steps and making other provisions for purposes consistent with the objects of the Corporation;(d)to undertake execution of development schemes or works either jointly with persons, firms, companies, associations, Government or local Authorities, or as agents for furtherance of the objects of the Corporation;(e)to organise industrial areas or industrial estates by acquiring suitable sites and providing them with roads, water supply, electricity and other amenities, to lease out plots thereof for industrial purposes and to control and manage the affairs of administrations of such areas or estates;(f)to advance loans to industries to enable them to shift their factories into aforesaid areas and estates.
