Section 39(1) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
(1)In the Corporation, upon report from any of its officers or from other information in its possession or after holding a local inquiry, is satisfied that the owner of any land in any industrial estate has failed -(a)to provide any amenity in relation to such land which, in the opinion of the Corporation, is required to be provided in the interest of development of industry, trade and commerce within such area, or(b)to carry out any specific development of the land for which permission has been obtained from the Corporation under subsection (1) of section 38,the Corporation may serve upon such owner a notice requiring him to provide such amenity or carry out such development, as the case may be, within such time as may be specified in the notice.
