Section 46 in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
46. Overriding powers of State Government to issue directions to local authorities.
- Notwithstanding anything contained in any other law, or in any licence or permit, if the State Government is satisfied, either on a recomplendation made in this behalf by the Corporation or otherwise, that the setting up of an industrial undertaking (whether within an industrial area or outside) is impeded by a local authority's refusal to grant, or by such authority's insistence on conditions which the State Government considers unreasonable for the grant of, any amenity, the State Government may direct the local authority to grant the said amenity, on such conditions as it may consider fit and thereupon the amenity shall be granted :Provided that no such direction shall be issued by the State Government without giving the local authority a reasonable opportunity to show cause against the proposed direction :Provided further that the charge for granting or continuing such amenity (which shall not be less than the cost incurred by the local authority or the licensee concerned for providing such amenity) shall be paid to such local authority.
