Section 4 in The Karnataka Information Technology Investment Regions Act, 2010
4. Infrastructure Facilities to be provided by the State Government.
(1)The State Government shall provide the following infrastructure to the Information Technology Investment Regions, namely:-(a)Power connectivity and availability of reliable and good quality power. The units may also seek open access as per the regulations of the State Electricity Regulatory Commission;(b)Provision of bulk requirements of water;(c)Road connectivity (state roads) and Mass transit connectivity to the nearest airport;(d)Sewerage and effluent treatment linkages, from edge of Information Technology Investment Regions, to the final disposal sites;(e)appropriate infrastructure to address the health, safety and environmental concerns;(f)appropriate and adequate residential facilities;(g)educational facilities;(h)health facilities;(i)Local Commercial facilities;(j)Recreational facilities;(k)Socio-cultural and entertainment facilities; and(1)any other facility as may be prescribed.(2)The State Government shall ensure that the norms and standards prescribed by the Ministry of Environment and Forest are followed.(3)Facilities specified in sub-section (1) shall be provided by the State Government through the Developer. However, the Central Government shall also assist as indicated in the policy Resolution.
