Section 18(3) in Karnataka Town and Country Planning Act, 1961
(3)[ The State Government may exempt any Board, Authority or body constituted by or under any law and owned or controlled by the State Government or Central Government or an infrastructure Project promoted or implemented by any Company or person and approved by the State Government or Central Government from the payment of fee specified under sub-section (1).Explanation. - For the purpose of this section and section 18A "Infrastructure Project " means,-(a)road, bridge, air port, port, inland water ways and inland ports, rail system or any other public facility of a similar nature as may be notified by the State Government from time to time;(b)a highway project including housing or other activities being an integral part of that project;(c)water supply project, irrigation project, sanitation and sewerage system."(d)a tourism project with an investment of not less than Rupees one hundred crores as may be notified by the State Government from time to time]
