Section 3 in The Karnataka Information Technology Investment Regions Act, 2010
3. Declaration of Information Technology Investment Regions.
(1)The State Government shall identify a suitable location (preferably non-agricultural land), for setting up of the Information Technology Investment Regions and prepare the project and submit the proposal for approval of the Central Government. For this purpose, it shall conduct a techno-economic pre-feasibility survey, through a suitable agency for preparation of a feasibility report, which would inter alia include the following, namely:-(a)Demarcation of the proposed area;(b)Nature and extent of infrastructure required;(c)Land use pattern, i.e., dividing the entire area into specified land uses such as Information technology, industrial, commercial, residential, hospitals, schools, parks, roads etc.;(d)Preparation of a master plan that would clearly identify the above uses with respect to specified plots of land and also include development parameters such as covered area, height restrictions and Floor Surface Integer (FSI);(e)The likely cost of land acquisition and of development of infrastructure phasing of the entire plan into two phases where the first phase shall not exceed twenty percent of the notified area.(2)After receiving the approval of the Government of India, to the proposal, the State Government may, by notification, declare Information Technology Investment Regions (ITIRs) for the purpose of promoting investment in the Information Technology, Information Technology Enabled Services and Electronic Hardware Manufacturing units through the use of common infrastructure and support services.(3)The Information Technology Investment Regions,-(a)shall be specifically delineated investment regions with a minimum area of around forty square kilometers planned for the establishment of Information Technology/Information Technology Enabled Services and Electronic Hardware Manufacturing Units (EHM Units) facilities along with the associated services and infrastructure;(b)shall be a combination of production units, public utilities, logistic, environmental protection mechanisms, residential areas and administrative services;(c)shall have processing facilities where Information Technology/Information Technology Enabled Services and electronic Hardware Manufacturing Units, along with associated logistics and other services/and required infrastructure shall be located;(d)shall have a non-processing area, to include residential, commercial and other social and institutional infrastructure;(e)shall have a minimum processing area of forty percent of the total designated area. Such processing area may or may not be contiguous;(f)may include one or more Special Economic Zones (SEZs), Industrial Parks, Free Trade and Warehousing Zones, Export Oriented Units, or Growth Centres, duly notified by the State Government under this Act. All the benefits available under the relevant Acts in force or policy/or policies shall continue to remain available to the said Zones or Parks, as the case may be forming part of the Information Technology Investment Regions;(g)shall cover existing settlements/industries and estates/services and shall, therefore, benefit from and be complementary to the region.(h)shall also include the new integrated townships.(4)Each Information Technology Investment Regions may have some anchoring Information Technology/Information Technology Enabled Services and Electronic Hardware Manufacturing Units, which shall play an important role in the establishment of Information Technology Investment Regions.(5)The internal infrastructure of the Information Technology Investment Regions shall be built and managed by a Developer or Developers/or a group of Co-Developers selected by the State Government through a transparent mechanism in accordance with the provisions of the Karnataka Transparency in Public Procurement Act, 1999 (Karnataka Act 29 of 2000). The external linkages may be provided by Government of India and the State Government.(6)The users of external as well as internal infrastructure shall pay for its use, except to the extent that the central or State Government supports the service through budgetary resources.(7)After declaration under sub-section (2), the entire area of the proposed Information Technology Investment Regions shall be eligible for conversion of land from agriculture to non-agriculture use in accordance with the terms specified thereunder,(8)The State Government shall provide infrastructure including public amenities, like public roads, parks and utility linkages within the prescribed time limit to such Information Technology Investment Regions.(9)The declared land shall be reserved for the purpose for which it is acquired to ensure proper implementation of the Master Plan.
