Section 29 in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
29. Power of the Authority to provide amenity or carry out development at the cost of owner in the event of his default and to levy cess in certain cases.
(1)If the Authority is satisfied that any amenity has not been provided but which ought to be provided or that any development of the land for which permission, approval or sanction had been obtained under this Act or under any law in force before the commencement of this Act has not been carried out, it may after affording the owner of the land or the person providing or responsible for providing the amenity a reasonable opportunity to show cause, by order require him to provide the amenity or carry out the development within such time as may be specified in the order.(2)If any amenity is not provided or any such development is not carried out within the time specified In the order, 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 deems fit:Provided that before taking any action under this sub-section, the Authority shall afford a reasonable opportunity to the owner of the land or to the person providing or responsible for providing the amenity 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 at such rate, as the State Government may, by order fix from the date when a demand for the expenses is made until payment may be recovered by the Authority from the owner or the person providing or responsible for providing the amenity as arrears of land revenue, and no suit shall lie in the Civil Court for recovery of such expenses.(4)The expenses incurred by the Authority or the agency employed by it under this section shall be certified by such Authority and such certificate shall be, final.
