Section 39(3) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
(3)All expenses incurred by the Corporation or the agency employed by it, in providing such amenity or carrying out such development, together with interest at such rate not exceeding six and a quarter per centum per annum as the State Government may, by Order, fix, from the date when a demand for the expenses is made until payment, shall be recoverable by the Corporation from the owner.
