Section 114 in The Orissa Development Authorities Act, 1982
114. Power of the Authority in default by persons.
(1)If the Authority after holding a local enquiry or upon report from any of its officers or other information in its possession, is satisfied that any amenity which in the opinion of the Authority is to be provided for any land but has not been provided for such land or that any development of the land for which permission, approval or sanction has been obtained under this Act but has not been carried out, it may, after giving reasonable opportunity of show cause, serve upon the owner of the land or the person responsible for providing the amenity or carrying out the development, as the case may be, 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 such amenity is not provided or any such development is not carried out within the time specified in the notice, then the Authority may itself provide the amenity or carry out the development or have it provided or carried out through such agency as it may think fit :Provided that before taking any action under this sub-section, the Authority shall give reasonable opportunity to the owner of the land or to the person responsible, for providing the amenity or for carrying out the development to show cause as to why such action should not be taken.(3)All expenses incurred by the Authority or the agency employed by it in providing the amenity or carrying out the development, together with interest from the date when a demand for expenses is made until payment at such rate as the State Government may by order fix, shall be recovered by the Authority from the owner or the persons responsible for providing the amenity as arrears of land revenue.
