Section 30 in The Goa Information Technology Development Act, 2007
30. Powers of Corporation in case of certain defaults by owner of land Integrated IT Townships/IT Parks.
(1)If the Corporation, after holding a local inquiry or upon report from any of its officers or other information in its possession, is satisfied that the owner of any land in Integrated IT Townships/IT Parks has failed to provide any amenity in relation to the land which in the opinion of the Corporation ought to be provided or has failed to carry out any development of the land for which permission has been obtained under this Act, the Corporation may serve upon the owner a notice requiring him to provide the amenity or carry out the development within such time as may be specified in the notice.(2)If any such amenity is not provided or any such development is not carried out within the time specified in the notice, then, the Corporation may itself provide the amenity or carry out the development or have it provided or carried out through such agency as it deems fit:Provided that before taking any action under this sub-section, the Corporation shall afford reasonable opportunity to the owner of the land to show cause as to why such action should not be taken.(3)All expenses incurred by the Corporation or the agency employed by it in providing the amenity or carrying out the development together with interest at such rate as the Government may by order fix, from the date when a demand for the expenses is made until payment, shall be recoverable by the Corporation from the owner.
