Section 33 in Karnataka Industrial Areas Development Act, 1966
33. Powers of the Board in case of certain defaults by owner of land in industrial area.
(1)If the Board after holding a local enquiry is satisfied that the owner or lessee of any land in an industrial area has failed to provide any amenity in relation to such land which in the opinion of the Board ought to be provided or to carry out any development of the land for which permission has been obtained under this Act, the Board may serve upon the owner or lessee 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 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.
