Section 13(2) in Karnataka Industries (Facilitation) Act, 2002
(2)The State level Nodal agency shall also perform functions referred to in sub-section (1) and in addition prepare and regularly update an entrepreneurs guide providing complete particulars relating to,-(i)State and Central Industrial policies,(ii)Procedure to obtain the required clearances from the department and authorities(iii)information on industrial status and advantages existing in the State.(iv)salient features of Acts and the rules made thereunder applicable to an industrial undertaking, and(v)any other information useful to the entrepreneurs.
