Section 33(2) in Karnataka Industrial Areas Development Act, 1966
(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 Board may itself provide the amenity or carry out the development or have it provided or carried out through such agency and at the expense of the owner or lessee of the land as it deems fit:Provided that before taking any action under this sub-section, the Board shall afford a reasonable opportunity to the owner or lessee of the land to show cause as to why such action should not be taken.
