The Kerala Industrial Infrastructure Development Act,1993(3 of 1993)

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Rtg. No.
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KERALA GAZETTE
GATCOQ crrrug
EXTRAORDIN/IRY
GDfiUCq)CO5IDo
PUBLISHED BYAUTHORITY
cD(r)'le,co'l&6caoil larou'laDsldslool(mci
vd xxxvllr
ooelo 39
lhin vaanhapuran Saturday
276 Febua.y 1993
t9ll orqo{n Dl 27
8h PM$ra 1914
l914 ^ori{r,lo. 8
No 215
GOVERNMENT OF KERALA
Law (Legislatioil-C) Department
NOTIFICATION
No. 653/Leg. Cgg3/Law. Dated, Thiruvananlhapuram, 27th February. 1993
8th Phalguna.'1914
The follolving Ad ot lhe Kerala State Legislature is hereby published fo. gen€ral
information- This Bill as passod by the Legislative Assembly, received the
assent ot the Govemo. on the 26th day of Februa,y, 1993.
By order of the Governor
T,P. SAROJAM
Special Secrctary Law)
Printed & Published By The
ACT 3 of '1993
THE KERALA INOUSTR]AL INFRASTRUCTURE
DEVELOPUENT ACT, 1993
An Ad to prcvide tor tie esldDrrshmenl ot tndusldat drcas end lor lhe
orgpnisal&n ot ttd/ug/ltid Growlh Csntl€s i,, tt e stdte d Kerala and lor
sotlhtr W lnlras,rudu1E lacilities lor tndustles and tor thet putpose lo
n afaet:sa /],ned€d lrwe,f,illt.
Prr.flrbb - WHEREAO it ls expodient to provire for the ostablishmsnt ot
lhduatld d€ss aAd br th€ o,g€nisafim of lndudrial Glou,th Canttes ln the
Stata o{ Ki,.e and or satting up infrastrut*urE fadlitka b irdustrios and tor
that F pGa b ddilde an lndustial lnfrastn durs De\ralopln€t Corporatim
rd b. firsttss-srtsct€d ths8lrlth.
B€ f il.cld h th. FqtfFqrth Yoar of the R€fi$lic d lrdb as folloilvs :
CHAPTER.I
PREUIIINARY
1. Shoat li&E and @mmoncement - (1) This Acl may be called tho Kerala
lrxluslrial lr ra3tlucture Oevelbpm€nt Acl, 1993.
(2) lt shall be d6em6d to have come into force ofl the lst day of tlovembe(
19S2.
2. Moiliiars - ln this Ad. unloas the coolext othefwls€ rsquires, -
(a) 'Amenitr hdudes road, supply of wat€r or elsdrkjty. sreet lbhting,
&alflagE, se*srag6 and sudr oth6r conwnl€ncs as the Govomment
may, by nolificatiron in th€ @z€tle. spedry b bo an am€nity tor lhe
ptrpoaes d thh Acl:
tU) grjlOng' mdra any sfudur6 or er€dirr. or part of 8 slruclure o(
crsction, tl cfi i! intcrdod to be usd lor roaidontial. induslrial.
commoadal o( otior purposos, wtElher in actual use oI notes.
(c) 'Collecror" means th€ Colhcto. o, [lo dbuicl cooc6rned, and iodud83.
any otfcer autho.ised by the Govonilnent to perrorm tho functions o,
a Colleclor urd€{ thb Act:
(d) 'botporalion' m;ans the Kerala lndust(iat lnlraslructuro
Oovdopmed Corporaiion eslrblishsd unOe seaion I ot tho Act:
(e) 'Oevebp.nenf with its grammatical varialions, moans tho carrying
out ot building, sngineedng. quarrying or othe, operations, in, on,
ovar or urdsr lard, o. tha rnaking ol qny matsrht chango h any
hrilding or land, and indrdes redovolopment, but do€s mt indudo
mining oporations, and th6 torm'lo develop'3hall bo co.l3lruod
acco.dingly:
(0 'Govemrn6nt' moans the Governm€nt of Xarala ;
(9) 'lrduslrbl Ar6a'rneam a.ry arsa dgdarsd to bo snd hdugtrid ar.a
by the Govemmar : by no0fcetixl h.tho Gazstto, rifiich B lo bo
devglopod and whsre indust ios ar€ lo bo accommodalod and
includes an industrial estato and any area containing mlnaral
deposils:
(h) 'lndll3lrtal eststs' ,noans any sile !€Ldd by t|C Go\,3rn1rlcri, rllc !
tho Corporation builds factorias ard oOE building3 and nuk33 lhorn
availabl€ for any indust bs or dars of induslrbs:
(D 'Member' maans a msmber of lho Corporatbn spocifod in s€dion
5 and includes lhe Chainnan:
0) 'Promises- means any hnd. building or part.o{ any building and
includss :
(i) the gardens. grouMs and outhous63, at any. appedainiE to such
building o, parl of the buitding; ard
(ii) any fittings arlixed to such bulldings or part of a buitdirE for rh€
mo.e beneficial snpyrn€nt thorEof :
(k) "Pr3scribod' msans prcacribd by ru16 madc under U*r A(t
{l} 'R€gubtim' rnoans th€ rsgulatbn mads urxlar lhls Act;
(m) 'Stato' m6an3 th€ Slate ot Kerala:
(n) Tha erpression "laod'and the expression 'person intarested" wi
hav6 the rnoaning respoctiv€ly a$ign€d to th€m h socfi 3 ot tha
Land Acquisilion Act, 1894 (Conrrd Ac o, lEgt).
.)
CHAPTER .II
DECLARANOfl OF INDUSTRLAL AREA
3 Dcdarat(lll ol lndust(ial area. -- (1) TIle Governnrent may, by notificatDn
irl llle Gazelle. decbre any area in the slale lo be an induslrial arsa for the
purposs ol lhis Act.
(2) Every sucfi nolilicatidr shall define th6limis o{ the a.ea to which it
relales.
(3) The Ciorrerrn€,f rmy, at arry lim€, by noaincdin h Ulo Gazetto qduda
,ro.[ any irdust id area, ry a.qr (r indudo t|€ €h. any additirEt
afsa, as rnay be specmcd h sudt ndcdo.r.
C}IAFTER.II
ESTABLEHffiIIT AI'IO COIglTruTPiI (T r}G OMORAIXXI
4. Eslablishmenl aN inc,tD€/stiott 
- 
(l) For the purposo6 c, se{uring
and assisling in Ol3 radd and odedy e3tauEtulern ad olgmbatioo ot
indusubs in ixtustid areao and h&rst id 6tal€s in the State and for
lho purpose o, €stabfishirE growth centrB3 ad irfrastrudua fac tbs in
cm,rec{ioo with the establishmor and orgDfik€tbn of $rdt i dugtries,
ther€ shal bc establbhed by lhe Go/ennent, by notificatbn in tE Gazette,
a Corporation by the name thc Kerala lndustrial lntrastructure
Oevebpr€nt Cdporatioo.
{2} The Coeo,albn sha0 b€ a body co.porale rith Frpetual $rccessiofl
arld a coflrlDn sed ard sha0. by th€ 36id name. srre arld b3 sued
and shall b€ competeol to acguire, hold aftt dispose ol prof)erty both
rDvablo ard irnmovablo ard to enteI into contracis and to do all
tlings r€c63sary and oxpodiont lor the Ffipoees o( $ris Act.
5. Consliirilr o, ,rlo Wbt - 
(f ). Tho Co.poratirn stra|t coftBist o,
,roa ]lEla tha 15 mofl$o.!, namatyi
(i) Ctlo, Secrdary b Gov€]Irl€nt Chsirman
(ii) Th€ SGatEry b Gotr€rnfllont, Dirsdor
lndl.l3lrio3 Dcaarlm€nt
(iii) SqEtay to C'dr€mrErn, Direcror
Fhup t .DJtn ri
(iv) Cnrfrnm, l(..ab S[ra. E)i, ctor
Elc.ttty Boa.d
3
(v) Director of IndJst ios and Dkoctor
Co.nmdEa o{ tha stalo
(vi) Manegrn0 Ditoafo(, Korala Stat€ Oir€ctor
lndustrial Do\dogncnt Corporalion Ltd.
(vii) Managk! Oitoclo., l(6rala Financlal Diroctor
Corporetion
(viii) Chi6l Torn Planner, Town Pbtring Oireclor
Doparlmont
(X) Ch.illll8,r, ,(rala Stato Udbn Okscto.
Co.ilrol Bord
(X) UaradU Ctmaor of tt€ Corporauon Dirocfo.
appoknod t'rdot s6cfon 6
(ri) Labour Corxtrilsion6r Oiroclor
(2) The remaining Okcctors, shall bo rsprosontativ6 o, finaocing
inttilulirrs and paorarlb|al bodbs nomiralod by Sb Govomtnet
ts 3udr 5nn c may ba Pr€s6rit od.
6. A,4.,,ilnr,ti an wn o[ qfice ol Maaaslrg A,Ddo( qn cgfrlnns al
seMice ol nominalod Olt dot, - (l) Tha uanaglng oirector of tho
Colpq-albn shall ba afPolnbd by tho Ciovsnmonl aad shaf haro 6ucfr
qualiricalirE as rnry ba pG.ctlb€d.
(2) nlo litana{ing DiEe. ol lhe Co.poratlon shall hold offcs to. strdl
lem as lhe Gorstxnonl may spocify in lhis behalr.
(3) Tho Di€clors shat bs entiU€d to dtbw such allotYanc6 as may.be
pro3crlbod for tha purpose of attonding lha meolings ot the
Co.poratirn or of any comnittee tllereol or in dcirE or br pertormitE
such s,!fk or ,undions ol the CoQo.ation which tnay be specifically
entrusted to thern by the Corporalbn o. by any cornmittee th€reol, as
may bo prsscttad.
T. riaelirys oI tp W1 - Tho Cqporatlql srtat mact d ardl ffrBs
and plac6 rmd rhatl obs.rve arch rul6a ol proaadra h ltgsd b tho
tranracdoar o{ ilr hjainoss as mey bo p.r,vldd b, ogulatbna made undcr
rhk Ad.
L Apxi menl o, otrrcors and smployees 
- (t) Th€ Cdporatbn tnay appdnt
with th€ applwd ot lh€ Ciovcmment suah nunb€r ot OficorE and drlrolr€G
as it co.rsiroB noc6laty, to a$lsl tho Cdpadlrn h thc disdarga d ft3
lunctiorls and dutb3 urxt€t ltis Ad and ths ManEing DiGclo. appoinbd
under soctbo 6 shall bo lho Chi€t Execdivg o, up Co.poradm.
4
(2) The Officers aod employees appcnnted under sub-section (1)shall
be under lhe administralive control of the Managing Director and he
shall be the disciplinary au0lorily to impose any punishment as may
be Drescribed on such olficers and emdoyees
(3) Tho method o, appointment, salary and allowances and other
conditions of servlce ol lhe omcers and the employees appointed
under sub-seclion (1) shall be such as may be specified with lie
apEoval ol the Govemment by the Corporation.
CHAPTER.IV .
FUNCIIOI{SANO POWERSOF IHE CORPORATIOT{
9. Functbrs - Th€ functions ot the Co.poratioo shall be 
-(i) gen€rally to promote and assisl h the rapid and orderly astiablishment.
gro th and developrn€nt of industrias in lhe sl,als and
(ii) in part cular and riiUEUt pft)ir.dice to the g€fl€rality o, daus6 (i)
(a) to dovelop industrial areas s€lected by th€ Govamment for the
plrpoGe ,or wtlich it was saled€d and make lhem availabla for
the undertakings lo establish lhems€lves ;
(b) io establish, maintain, develop and manage industrial eslates at
dac6s selBcled by the Gorsmm€nt:
(c) to identiry approprhte industrhl sites, acquire th€m and tie up lhe
required infraslructule facilities, like power, waler, roads.
communications, drainage aod pollulion abatement syslems,
industrlal sheds lor sma[ scah units, and wherever required, sodal
infrastnrlur€ like indnst ial horrsirE ard common arneriity buildir€E
for banks, post otnc€s. lGpilab, fire statins arld th€ lik€;
(d) to c+odinata $rith bth6r govsmrnent depadments or agsnciBs to
omure pro\risbn ot good quality infrslructurs facilities, wilhin the
shortosl pos3iblo time;
(e) lo allol the developod plols or sheds lo enlrepreneurs on terms
and condiirons as may b€ detemined by th6 Corporation:
(0 lo upgrade the facilitios of the oxisting industrial ostates of
lndustrtal arsas trsnst€rrod to tha Corporalion:
5
(9) to undertako schemas for provk ing th€ industrial unats with such
struclurss and ,acilitids as may be nocessary for their ordsrly
oslablishmont, groMh and development;
(h) to procure land on b€halt of modium or large scale industdes
ouBU6 tho irxlGlrial ssfabs or induqriat dovelopment araas by
prchas€. ba36 (x axchang€ ftom any person ;
(i) to acl as sirEle point contacl for clearance roquired frorn different
0) to proanolo, organis€, sponsoa or undertate schemes or wo.ts
sither by ilsolf or Finlly wilh otrer corpo.ate bodies or institulbns
o, with th€ Govemmeot o. local aulhoriti* or on an agency basb
in furlhgrancs ot lho purpose tor which ths Corporation is
Gstablish€d ard all mattsE connecled thara|itt;
(k) such olher funclions as ar€ necossary in fu,fheranco ol the oti€c,ts
ot the Corporation.
10. Ptrars ot lhe Cot,orarion - SubFcl lo the provisions of this Act. tho
Corpoaation shall harro pourers 
-(a) to acquir€ arld hold srrch property both rnovable and immovablo as
lhe Coeoration may deem necessary for carrying out any ol its
&lh/itbs and to leaso, sdl. ercllengs or olhenrise transrer any propedy
held by il on such conditiorB as may bo doem€d proper by the
Corporation;
(b) to purcfEss by age€msr o. b tiaks on leaso or urder any torm of
tenancy, any land, to ared suci buildirEs and to execute strci other
rorks as may be necessary kr the purpose ot carrying out its duties
and functions:
(c) to provide or ceuse lo be provided amenities and comrnon faciliti€s
in induslrial estates and in industtial areas and cooslruct and
inaintain or causa to b€ madntairEd, mrks, buildirEs, amGnities ard
comnofl ,acilitios thersloi
(d) lo rEke availabl€ buiEhgs on hirs or sale to indusllialBts or porsons
htorrding to start induslrlal und6rtaking6;
(e) to construct buildings ,or tha housing ot lhe employees of such
induslrial uMerlakingsi
(0 to irediry and dev€lop polsntial grof,{h contres;
(g) lo provide social inrrastructure like ho|lsing and common amenity
builJings n€aa lho irldustrbl aea;
6
(hl lo allot factory sheds o. such buitdngs or parts ol buitdings inctuding
resadentaal tenemeots to setfl€ persons in the induslrial eslates
establish€d or industdal areas d€valoped by the Corporation:
(i) lo rnodify or rovise o( cancot sucfi alolments. including the right aM
porrcr to evicl lhe alloltees concam€d lo. bfsach of any ol lhe lerms
and cmditions of lheir allolmont;
(i) to recover alt sums payable to th€ Corporation:
(k) lo ovict any antreprgn6ur or porson and resume the land. shod or
buiHing allo sd to him in tha or/ont of hb not adhorlng to th6 t6(ms
and conditions und6. $,hidr the aknmant was made :
(l) to lo€t eramptbns ,rom tho operati)n of any of tho provisions of tho
la!f,s for tho tim6 boing in to.ca:
(mf b cdauirh sSsidbry cdnpadcr as may ba requirEd to d.r,alop
hdurt ld ir rasfidurr and qJbrcribe to lhek.har€ caplt t:
(o) strh other po,yors as ar€ n€oessary or inciJsntral to lho attainmont of
the obids of th6 Co,poratbo.
fi. Arcdbn by Govomn ent 
- 
The Goromrnent may ftom lime lo tirn6 issue
to tho Co.poration such genoral or special diroclions ol policy as th€y
de€rn necessary or exp€dient for th€ purDoso oI carrying od th6 obi6cts of
this Acl and Ur€ Corporatim sha! be bot ff to foll ard act upofl $rch
directions.
C}I.APIER-V
FI}IAI{CE, ACCOUTTTS ANO AUDIT
12. Applicalkn ol B assels o/lrro Corporalbn 
- AllprofErty, lunds and other
ass€ls vo3td in tho Coeoratifi sha b€ hetd arld apptiod by it. subied to
tho prwbicrr3 o, and ,or th6 purposa, d this Act.
13. Ft t dt ol lrlf C,;ry',o/€itbt 
- 
(f ) Tho Corporati)n 3halt havo .nd ]rlaintain
t om furdr, b wftadl lhal b6 crrdit d. -(r, .l mm€yr rEh,rd by lh. Collar0on ftom ftc Gotrrnnrin by
rly d grl . aJhJttm3, brl, advfr a dlrrbq
(b) a{ te.s, co6ls and cfiargss recsirrod by th€ Corptre0on und6r
U$ A.r:
(c) sl rlEoayr ,lcaar,.d by tlo Co.po..to ftcfi, thc dhp6d d lan&.
hJf&rga aa5 drca p.qpada.. nDtr$ls a hrErrabb afil lrun
olltr fra.ctong: 
l.
(d) aI mon€ys rocaiv€d by the Cdporstbn by w'y o' t€t|ts dld Fo6ts
q in any oll|e mamer oa iom arry olhor s(xlroa.
(2) fh€ Corpoaatkn may keop in C'ovamnl€nt troasu,ies o' wilh lhe St'ato
Bank ol lndia o( any ofl€r Bank apgor,€d by tho Govsrtnslt in thb
beha[ st dl sum ol ]txney (xrl o{ iB ftrnd 8s ,nay b€ plstc'lbed ard
any mon€y in orcess ol tt|e said sum shall be in €sted in 3ucn ma,rnor
as rnay be approv€d by the Govemrnd{.
{3} Such account shell be oporatad upon by such o"icer3 ot lhe
Co.po(atbn 4 may bo spocifiod in tho teguL,ldls'
14. Grants, suDvantbns, loans and advances lo Corpo,,flion - fhe
Go/emm€nt mey nld(6 sucfi granB, st$vadionE. loatB and adYafica3 to
the Co,poratid ac thay may desn noc6saly fo' tho p"torlnalc6 ot the
funclions ot lhe Csporalion under th6. Acl and a[ grants. 3u0\'€nti'n8'
loans and advatrcaa mado shall ba on sudt l€tms and co'dilio'E as lh€
Golremm€nt rnay dsGmine
15. Powot ol Cotqalro,, to borToifl - 
(f ) fil3 CoapoEtidt tnay, sut'iec{ to
sudr corditbns I m€y be pfGcrt ed h thb bohalt' botrow tnonoy roquired
lor carrying od ths pllrpocos ol lhis Aai ,rcm tho public o' olhortis€ or
,rom any Corporation owoed ot controlled by lhe Cenltal or State
Govomments or troan any oiller fnancial krstitutio'ls'
(2) All monays bofiolved unde, sub-ssction ('l) may' if requirod' be
guaranteed by thc Govemm€nt as lo the tepayrneot o' pdncipal and
the paymenl of interest at strh rales and on such cooditions as the
Govemmenl may determins at tha time lhe rnonoys are bo'ro€d'
Explanatbn - l|€ Qrpressbn 'to bonow money' wilh all its glamrnatical
variations and cognale exprossions inclt des acceptance of deposits nol
being deposils accepted undet section 16, kom the public 
'or 
a specified
period and payment of intelest lhereon to the depositors at specitied rat€s'
16. Deposrts - 
Tho Corporatixt may accept deposils on sl.lch co'ditions as
it deems fil ftom p€rsons, ault|oritk)s or ins[tulbns to wio'n dlotment of
sale o, land, buildings or 3heds is mad€ or is likaly lo ba mad€ in
fuih€rance of lho obiect ot thh Acl.
17. Rese/w,s aN olt:r,( furds - (l ) Tho Corpo,atbn sllal make p'ovisir for
such tes€rve and other specially denominated funds in such mann€r and
lo such extent as the Govsmment may, ftom lime to time' direcl'
(2) Ihs managoinonl of the fut'ds rersrsd b in sub-sodbn (t )' tho eutns
lraNleryod ftorn time lo time lo th€ crodil tloreof eatd Ole apdidbo
I
ol money comprised therein' shall be as determined by the
CorPoration.
(3) The funds retened to in sub-section (1) shall nol' wilhoul lhe previous
approval of the Govemmsnt. be utilised for any purpose other thao
thal for which it wtss constituted.
18. Ex@nditure tmm runds - 
(1) The Corporation shall havs the authorily to
spend such sums as it lhioks ,it for lhe purpose of this Act flom out of lhe
lunds ot the Corporation refened to in soction 13.
(2) Wilhout preiudice to the g€nerality ol the pott€rs con,ened by suF
section (1), the Coryoration may conlributs such sums as it thinks lil
torards exponditura incrxIod or to bo ilrcured by any local aulhorily
or statutory / public undsrl*irB in lho p€rformance' in relation to any
of ils industrial estales or industrial ateas' o{ any of the statutory
funclions of such authotity or underlaking, including expenditure
incurred for the acquisition of land.
(3) No expenditure oth€r than capital expeoditure s,hall be incuned by
the Corporation out'of moneys borrowed or received by way ot
deposits.
19. BudgB, and Nogmmno ol wuk - l1llh€ Corpo€tion shall, by such date
in each year as may be prescribed, prepare and submil to the C'ovemment
lor approval an annual linatrial statement in such torm and with details'
as may be prescribed and the programme of vrork {or the succeeding
linanchl year.
(2) The annual tinancial statement shall show the estirnated receipts
and expeoditure during the succeeding financial year
(3) The Corporation shall with th€ apploval of the Government be
competent to rnake variations in the paogramme of vrork:
Proviled lhal all suci vadatbris and reappropriations, if any, out of lhe
sa,lctiq|€d budgpt sha[ b. bougt]t to tho no{ico ol tho Go,emmont by a
supplem€nt8ry linanclal 8tatomqrt.
(4) A copy ea.fi of lho annual fmardd statotnent and lho programrne o,
ryo* and th€ suppl€msntary tinancial statoment, il any, shall on
submissbn to lhe Govemment, be placed as sooo as may b€. before
the Legislative Assembly.
20. A6,o.,nls aN audit- (1) Tho Co.Po.ation shall maintain books o, accounts
and oth6r registers in ralalkn lo its busin$s and lransactions in such
loam and in such mann€r, a3 tmy be prescribed
I
(2) Tho accounts of ths Corporatiofl shdl be audited by tho .Controllc.
and Audilor General of lndia
(3) As soon as the acrounts ot tho Corporataon aro.audited, th6
Corporatbn shall seod a copy thereof togelher wilh the copy of lhe
audit repo.l to the Govsrnmenl.
(4) The Gflemrnenl shall cause tlE audiled accounls ol the Corpo.ation
logether with the audit report to be held belore the Legislative
Assembly.
CHAPTER.VI
EVICNON FROT COf,FORATIOI{ PREHISES
21. Oelinitkms 
- 
ln lhis cfiapler -(a) 'Competent authorily' means the Managing Oirector of the
Co.poration. and inchdes srrdt other oflicer of the Corporatbn as the
Govemment may, by nolificalbn in the Gazette, aullrcrise to p€rtorm
th€ tunciions o, a competent autho.ity under this chapter for suci
area as rmy be specmod h lhe notification;
(b) 'Corporalbn premises'means any premises beloging to o. vested
in the Corporation or laken m lease by lhe Corporation or entrusted
to the Corporation under tho Acl for managemenl aM uss foa the
Purposes of lhis Act:
(c) 'Premises" means any bnd, buihing or part of a building and includes
a hul, shed or olher structure or parl lhereof.
22. Powet lo evbt persons lrom Co(Wrulion Premis€s 
- 
( 1 ) It lhe competent
aulhority is satisfied -
(a) thal th€ person ajfpdsed lo @rpy any Corpaatbn prer[s€s has -
{i} not pat b\€ rsot lawlully dua frorn him in r6pecl of $ch premises
ba a psfi]d of ,norB than tvvo months; or
(ii) sub-let, without lhe pemisilon o{ the Corporation, the wtlole or
any part of sucfi premises: or
(iii) Otherwise acted in conlra\€nlim of any of the lefi|s, express o.
inplied, riifer whk$ he b axhodsed to occr.py $cfi p.emises; o.
(b) lhat any person is in unautprised occupation ot the Corpo.ation
premises:
10
the comp€tent authority may, notwithslanding anrhing contained in
the Kerala Public Buildings lEvicliofl ol Unaulhorised Occupants)
Act, i969 (25 ol 1968). by notice served by regisleled post, or by
affixing a. copy of it on the outer door ol lhe buildi4g or some othet
consricuous part of such premises, ot in such other rnanner as may
be presarib€d, ordet that the person aulhorised to occupy as tvell as
any other persofl wtro is in ocdjpation of the wtlole or any part of the
promises shall vacate them with one rnonth of the date of the service
ot th€ notice.
(2) Before an order under suEssction (f) b rEde against any person,
the compelenl authodly shall inftlfm the p€rson, by nolics in writing
arld served in .tho maoner plol/ided b servica of notico undor sub-
.section (1), of ths gtounds on t$bh tho proposod ord€r is to be
made and give him.a roasonabl€ oppotlunity to ofter an exphnation
and to produce evk enco. if any, and tosholY cause nithin a p€ri(, to
be specilied in sudt ,ptioe why sucrl an o(d8r should not be made.
(3) The competent authority may, oo aPplication, grant edonsion of the
period specmed in such notice oo such terms as to payments and
.ecovery of lhe amount daimed in the notie as he deems lit.
(4) Any writlen statement put in by sutit persons and the documents
produced in pursuance of the notice shall be liled before the competent
authority and such persons shall be entilled to appear before him
either in person or bY Pleader.
(5) lf any ptson refusos or fails to corllply with an order made under
sub-section ( t ), the competenl authodty may evicl thal person from
and take possession of the premises and may for that purpose use
such force as may be necessary.
(6) lf any person who has been ordered to vacate any premises under
sub-clause (i) or (ii) oI clause (a) o, suFs€ction (1) . wilhin one month
of the dat8 of seoice ol the nolica or such longer time as the competenl
authodty rnay aUolx, pays to lhe Corporation lhe ront in arears or
carias ot.t o. otherrus€ cornply wilh lho t6ms contravsn€d by him to
the satisfaction of lhe competsnt authority, as the cass may be, the
competdnt aulhority shall, in lieu ot evicling such Prsons uMer suF
seclion (5). cancel its order made under sub-section (1), and
lhereupon suctr petsons shall hold th€ premises on tha sarne lerms
on wht$ he held lhern immodialaly betote such notice was sbrv€d
on him.
11
Explanalion -- For tha purpose of this seciion, thd expression
"unauthoris€d occupation' in relation to any p€raon authdisod b oc@py
any Cofporalio premises. includ€s th€ continuanco of occupalion by him
or by any person claiming ttrqrgh or under him of th€ pr€mbo3 aier lhe
aulhority under which he was allolf,od to occupy tho paemises ha3 bs6n
duly detemin€d.
23. App€6t - 
('l ) Any person aggrievod by an orde, ot th6 compotent autlDrity
under sectk n 22 may, '/vithin ons .nonth fom lho date of service of lhe
rrlice ot sucfi oder, p.ofer an appea, to tho C,o\remmont
P,ovided that lhe Golemrnent may entoriain tho appoaf ansr iho e4rry d
tho saH pedod ot ona rnonth, tlEy arq satbliod tlut tho appelant was
preyonbaf Uy eutrcirxrt cause frun ,iting lho appeal h tim;
(2) On receipl of an appoal uoder sub-section (t ) Govemmart may aner
calirE ,or roport trom lhe competent autlority arld aftcr maldng such
furlhor enquiry, if arry, a3 may bo nGsary, pass srrdt ordef3 as they
thir* lit, and thg o.der €l, tlo Gor,ommeot slla{ ba nml
(3) On such appeal batng preforred, the Govemmant.may slay ths
arcculbn ol th6 order of tlre corpeferil aufhority lor sucrr psk, alrd
oo sudr corditiorls as t|€y ti* ff.
2a. Afrlicaw ol the Kerata Eitildings. (Leas€ aN Rent @ntnt) M, 1 S
(2 ol 1965) 
- 
The Kerala Euiditps (Leass and Rent Conft{) Act, t 965 (2
of 1965) shall not apply to any premises belonging to or vested in the.
. Corporatim under this Acl.
CHAPTER.VII
ACQUISITION AI{D DISPOSAL OF I.ATiIO
25. @tnp{|/sE[y acquisilim ol laruf fu @iirudt/it - 
(t ) Uidisir€r ily tand
b rcqdrcd by t,l€ corpo.ation br any purpG€ in nno*aniii A'ifre iiififs
of th€ A.t ard the Corporatim b unaue to prmrro ii fy iilpdinent, UB
govommsnt may. upon an applhatim mado by the CoDoratkjn in that
behalf, order proce€dings to b€ l,aken uMer th€ Lar|d Acquisitbn Adr
1984 (Cantral Acl of 1894) tor acquiring ths &rsr€ on pahal, ot OiB
Co(porarixl as it suc'l lan(ts €e n6€d€d for a nrOli pirifoufO*r tn
rn€anim ol the sai, Act-
12
(2) Tho afllol rl o{ compomalbn awatded and dl ottlcr c'larges hcunsd
. .in.0p'acquiC0on of aoy st ch hrd s,ln[ be palt by the CoQoratim
anf figranpon ulo land shaU vest in lha Co,Doraiho'
26. Transtot ot @wrr,nr,n, ,8rd - 
(1) Fot.the furlhera'rce.of the obiecls ol
ffis'Aa, 0T Goariiirelrt mrv uFn-cdditons as may be agregl upo'l'
pl@ af tt6 disDocaldtB Cotpordbn any lad vesfod in the Governrnenl'
(2) vVtrere any 3uttr lard tlas ti|€n dev'doped by or under lhe control and
supervbith dfhg Co.poratki6, lt sttalt be dealt with by th€ CoQorafin
h adoribiit- srih ho msqbtonc itade atd tho dkedioris given by
tha Gov€.tmdt ln thb behaf.
I any L$d ilacei al the ([sposd dl,le Coiporatbn under sub€eclion
tll ig reqrlleO * anry trne fh€lbdtq.by th3 GovammGnl, lhey shalt
frr* p"* to torm" trre ladiandfp Corpordon shal thereupon
sufiErdof tha lard to Gorsrrnonl '
(3)
ctlAgIEB'\fl|
SUPPLEilEilTANY AilO TCEUAI{EOT'IS PROVT$ONS
27. Powet ot l}E @tiroE, ion in case d defaafi by otYners oflands * (1) lf the
Corporatbn afler inquiry oI upon a repoh frorn any of ils officers or other
inbmlatin h iB pcsession, is satisfed that ule oflner ol any land in an
indusfial area has hilsd to provile any ametlity in relalbn to the land
whidr in lhe opinion of the Corporatbn ought to b€ provided or to cary out
any developmenl of lhe land fot rt hich permission has b€en obtained
undet thb Act thc CoDoration may, afier givilg th€ o''fler a reasonable
opporfll'liry oJ being heard, seIve on the oxms a rDlice requiring him lo
prorrEe fr anrenity or carry out tha dovologrront within strh tifile' as may
bo spedfiod h tho m$co.
(2) f any $.fi arn€.fty b not p.utd.fed d ar|y sllci (bvelopmenl b not
' ' 
caniea od withh tr time spedtleO h th6 notics' lho Cotporation
. nuy ifef pwila tho amenity or cdry od lho do\'€loprnar s lrava il
pro"ileO ot catti"O o,rt ttrrougtl srlcfi agency a3 it deems f :
Provided that beiore taiing action undor this suEs€ction' the
Corpaaton st* aforU reasaraOte oppoqrnity b' lht o\'ier of the
brd f sfpw caae rltJ slJdt aclbn shot'lld nol b€ taka'
13
(3) All expenses.incurred by the Corporatbo or the agenq €flpbyed by
it in providing the amenity or carrying out the develcpm$t together
wrlh inleresl. al such rate as the Govemment may b, order Jix. from
the dale when a d€.nand fdr the expenses is.made trom the o,ner
unlrl payment, shall be recrverable by the Corpoaalion irorn ttre owner.
(4) An owner aggri€ved by a notice issued to.him un<ter subsacfion (l),
may within a period ol sixty days rrom the date of receipt o, such
nolice, ,ile an app€al to such authority as may be authorised in this
behalt by the GoVemment and be shalt aispoGe of such appeat in
sucfi manner as may be presoibed.
(5) A decision on sucfi appeat shall be,inal and condusive.
?8. Order ol denolition ot buitw - lllwhere th6 ereciir.l cd any hliHing in
an industrial estato or industrial area has been commencad, or being
canied on, or his been completed, or any existing building is altered, in
contravention of the tems on u/hich such building or the land on $trich it
stands is held or granted under this Act any officer of the Corpo..alion
empowered by it in Ihis behalf may, in addilifi to any prosecrnim $Et may
be instituted under this Act make an order irirecling that srch erectbn
shall be demolished by tha owner thereo, within sucfi period not exceeding
two rdonths as may be specified in the order and on thg failure of the
owner to comply with the order, the oflicer may himsel, causa the erection
to be demolished and the exponse of such demolition shall be recoverable
by lhe Corporation from the owner :
P.ovided th3t m such order shall be made unless th6 olvn€r has been
given a reasonable opporlunily to show cause why such an order should
nol be made.
(2) Any person aggrieved by an order unde. sub-section (1) may appeal
aga inst that order within I hirty dalrs from the date thereo, to a Committee
o, the Corporation set up for the purpose by rGgulatiohs rnade in this
behalf. Such Committee may after hearirB th€ parties lo the appeal
oa revers€ (x vary any part of Ihe order.
(3) The decision o, the Cornmittee on such appsal shall bo final.
29 . Powet lo stop buildiig @rsrrirrs - 
( 1 ) Whoro the orectbn o{ any boilding
in an industrial estata or industrial area, has been commenced, or is
being canied on, or has been completed or any existiflg building is altered
in contraventiofl ol the lerms on which such h,|ilding or lhe lard on which
it stiands is held or gr.anted tj,der this Aci, any otrrcar of the Corpo.atbn
empowered io lhis behaf may, in addition to any pr$ecrlbn lhat may ba
'14
insututgd, und€r this Ac1, make an order requiring the tuilding @eralions
in relation to such erection to be discor inued on and [rom lhe date ot
servrqg ol tho o{der :
Provided that belore passing an orde, urder this sub-sectim. lhe pe.son
agEinst whorn such order is passed shall be given an oppodunity of b€ing
heard.
(2) Wh€re stlch building op€ration ate not discontinued in pu.suance of
lhe order under' sub-section (1). the Corporation or the olficer
ernpof,ored may raquire the assistance of any polico officer to remove
th€ porson by u/tbrrt the erection of the building has been commenced
and all hb assistants and $orknren ftom tlle place of th€ buibing,
within suc,l tirrE as rnay be spedfed in the order, and suct police
otrcer shall cornply with th€ order accodingly.
30. Pandty for conslructbn u ue ol lad aN D/'ri/dings @tltarf lo tetms ol
holding 
- 
(1). Any person who, $,helher at his own instance or at lhe
foistancg of any other person, underlakes or carries olrt construdbn ol or
aIeratiofls to, any buiHing in an industrial estate or industrial area contrary
to lh€ term under which h6 holds such buiUing or hnd under this Act shall,
on coovictjon. be punished with fine wtlich may extend to len thousand
rupees.
(2) Any person who, uses any land or building in an indusllial estiate or
industrial area conlrary lo lhe lerms under wtlich he holds such land
o, building under lhis Act or in conlravention of the provisions of any
regulations made in lhis behalf, shall be punished with fine vrhich
may exlend to five thousand rupees.
31. Powet lo lay gas pipelines elc 
- l1l (a) For the purpose ol -(i) carrying gas, waler or electricity wilhan any area taken up tor
development under paragraph (a) ol clause (ii) of seclion I
(h€reinafter refened lo as 'the sail area'): ot
(ii) constructing any sewers or drains necessary tor carrying of
wo ings and waste liquirs of an industrial p.ocess through the
said area,
the Corporation may.afrer giving reasooable notjce to the o^rner or occupier,
of any building or land in the said area, lay dov'm, place. maintain. alte(
rernove, or repair, any pipes, dp€lines, conduits, suppty or service lines,
posls or oth6a appliances or apparatus in, on, under, over, along o, across
any land in the sakt atea,
15
(b) For the purpose of -(i) carrylng gas, \raler or eleclricity lrom a source of supdy to an
iodustrial estate. centre or industrial area, such sourca of supply
being in an area outside such eslate. &ntre or area (hereinafter
retered to as 'oulside area'): or,
(ii) cooslructing any sewers of draans necessary tor carying otf
xorking and wasle liquils of an induslrial process to or lhrough
an outside area,
any person eflpo'rrted in this behal, by tho Govemment, by mtficalion in
lhe Gazelte (hereinafier rofefl€d to as "ths authorisod persdr') may afrer
giving roasmable nolke !o th€ or}ner or occupier ol any buibitE or land in
th€ drtside area, lay doun, place, maiotain, altaf, remov€ oa reoair any
pipes, pipelines, conduits, supply or service lin€s, po6ls or other appliarEes
or apparatus in, on, under, o/er, along (r across any land in the oulside
atea.
(2) The Corporatioo o{, as the case may be, lhe authorised persori, may
al any time enter upon any land in any such area and h such ovenl
the prorisions ol secti{rn 32 shall mdalis mdandts apdy.
(3) Compensation to all persons interesled for extinguishment or
tnodification ot rights in property. any damage suslained by them in
consequence of the etercis€ of the sucfi po /efs as afo(esaid, shall
be paid by lhe Corporalion inespective of whether the area is lhe said
area or the outside area :
Provided that lhe amount of coanpensation in lump sum or in the lorm of
annual renl. according as lhe ciraJmslances ot the case may require,
shall be lixed and, where necessary. apportioned by the Colleclor in
accordance wilh lhe provision ol OE Land Acquisitbn Act. 1894 (Central
Acl '1 of 1894 )
(4) Nothing herein shall authorise or empo €( tha Corporation or the
aulhorisod p€rson to lay dow'r or placo any dpo o. other wo.ts hlo,
throrgh or agaiost my hrilding or in any land ,lol d6dicatsd to pnuac
usa without th6 conscnt ol the oldners and occuplcrs thor€ot, axcepl
lhal th6 Cofporalion or sucfi porson may al any tim€ ontor upon and
lay or place any new pipe in place ol an exisling pipe in any land
wherein any pipe hes beeo akeady hwlully laid dowl or placed in
pursuance of lhis Ad and nray tspair or aller any pipe so lai, dolvn :
16
Prorirod ttlat noding h lNs sub-soclion shall be conslnjcd to meao thal
i}|" C"tp".r,i- o, o-,h"' p"'"on is totbidden lrotfi havino the said land
acquireO at any time by th€ Govetnment in lhe nornal course'
(5) (a) Where the o$'ner or the occupier ol any buildifig or land does.l:t
*' '-' reply in wririrq to ths Co@oratlon d ttto aulln is€d persm withh
" 
p",tod of fn*n O"yt from the dato on wtfctl the consent leferred
lo in sub-saclbn (4) b sought' o( Gfuses to give srtch consent to
Uy ao*n a pace any Fipo o( oth6( rorts into' through or againsl
such building, the Co@oration or th€ autholised p€rson shall
b(t ith maie a repo't in wriling ot the 
'act 
to lhe Collector'
(b) On r€coiPt o, th€ repo{t, il uro Co{€dor aff6r makirE an inquiry
a]d afror tiving the om€I atd th€ occuBr ot such buildilE ot
UnO, as tre case rray b€' an opPortunity ol stathg his obiection
to give sudr consont' is satisfied lhat lor snsuing the 
'ull 
and
effi;€flt development o' tho industrial ostate' o( as the case may
b€, indtrstrial aroa it is n€cessary to petmit lhe CotPoralion or lhe
aulhorised p€rson lo lay dorvn u placa any Pips or other u'o'ks
inio, rttrough ot,g6inst the buildirE or in thc hnd ascortemplated
by fhe Corporation or the authodsed person' lhe Collector shall
notrUUstanOing anyfring conlainod h sub-seclion (4)' by an order
in writing grant the p€rmissbn lo the Corporation or the authorised
person.
(c) When such permission is granted' il shall be lawful for lhe
. Co(po6tion or ths authoris€d person to lay down or plac€ any
' 
Eip€line ot other wo(ks into' lhrough or against such building or
in such land as it the necessary consert under sub-section (4)
has been given
32. Power ol entry -Any 
officel of the Govemmenl' any membetor any petson
"- 
";[t n"*.fV or sPcially authorised by the Corporation in this behalt
nla, "iartntor 
rpon any land or building w h or without assistaots o'
$orkm€n lor the PUrPoco ol -
(a) making any insredbo, survey' me:rsutement' valuatim or enquiry
or traking levds of su"l land or buiHings i
(b) exaqining u,orts under @nstruction and ascertaining the @urs€
ol sdrers and drains;
(c) dtgging o. boring hlo tho suFsdl;
(d) sotting oljt boundath and intsnded lines ot nork;
17
(e) n)ark[E such l€vels, boundaries and lioes, placing marts aod
Culting trenches :
(l) doing any oher thing necGssary ro( the erricient amptarnentalion
ol this Act :
Provided thal - I(i) no such entry shafi be made ercept b6tt\E€n the hour6 ot sun iseaM sunset and dlhout giving reasonable notice to trte occupier
or if thef3 bs no occupiar to th6 oxmer of the land o. building :
(ii) suffidor opporlunit shall in avary hstence bo givon to €naue
women. it any, to withdraw from sucfi lend oa buildng ;
(iii) duo rogard sha sh,ya)6 be had, so lar a3 may bo cdnpafiuo
with the exigendes ot the plrpos€ fo. wld.h the entry is m;e, tothe socid and rolllious usagas ot th€ occupanB o{ tho land orhlitding entor6d.
33. Oveffiding powers o{ &wmi@nt to issue cti,ecti}/. to l@d aut lorrtirs _
l, th€ Govarnment is salbfied m a rscommGndatim made in this bohd,by lhe Corporalion, that the settirE up ot an indust,ial area or inOusfrilundsrtaking within an industrial araa or oulslds ls ampedod by a local
authority's retusd to grant of by such authority,s insislence m aryamenity,
the Go\remment may dir€cl th6 locd auttldily to gfant ths sai, arrBnity onsuch conditbns as they co.tsider lir and ltl€roupo.t ffre ameoity stratt Oegranted:
Provided that lha charga to bo pakl ,or granting or continuing sudt a.nenitylo tho local authority concemed shall not be less than ttre it to tre tocat
authorily ot license€ concern€d ,or providing such arnenity :
Provided furthe, that no such dlr€ctioo sha be made by ths Govemrn€nt
unless the locat authorily is given 8 Joasomble opportunity to sl|ol,r carsawiy arry such dir6ctbn shorrld not b€ made.
U. LiaMdy ol tess€/e to Ny taxes etc _ Wtl€.e any tand B tea.€d by 0|€
Corporation, lhB bs3oo shalt pay b th. Corpaatkn befure arctr rlata ar
may ba p.oscribod, an amount aqual lo tha tand ]3rrruo, r!|l, ora.6t
ratos and olhor tax6, if any, pa!,8bb ln rospocl of ludt lar|d, rfildt mu|d
havo bosn psyabte by the Co.poratisr, had thc land,Et b6n loa!.d.
35. RecDwry ol sums due to Cot@,€/lioa as arrars ot bN ,r,tla, ]f. _ Al
8ums payeble by any p€rson l,o the Co.poralbn o. ,scorr€r&b by I by o.
uxror tl$ Act and ell chargcs a crpo.Eas inornO h corrreaon Oeetnfrdral, wllholrl prcidbr ro any olhaa moda o( ,acorrsy, ba ,@vs*lc !a
18
an anear ot pt bli6 t€venuo due ofl land under the provisiorts of the Revenu€
Ra:o/ary Acl to. fhe timo b€ing io forcs, on the apdication ot the Corporation.
36. Sa/vba otnolrce elc - Th€ p(oceduro ,or s€wbe ot notice aM p{oducliofl
of documGnts etc.. shall. as far as possibl€, be governed by the provisions
o, th€ Code ol Civil Pr6edurc: l90E (Centtal Acl 5 ot 1908).
37. Pubtic norkns - Every public nolice giveo under thB Act or any rule or
regulalbn made thersurder shall b€ in writing over lhe signature of lhe
offc€l concomed and shall b€ widoly mad€ kiox,n in the locality to be
arfedod lhsoory, afrxing co{ios lh€r€o{ in corBpioJolrs public dac6' urilhin
15€ said locality, ot by publishing tho s€mo by beat of drum or by
advortis€rnont in a nsvrspapsr havirE wido circubtion in the localily, or by
any tso or rpre ot lh€se means, and by cfflot means as tho officer may
thi*ltr.
*. Fumishing ol rotums arc - (1) Ths Corporation shall turnish to the
Government such returns, statistics. reporls, accourils and other
infornatbn wilh r€sp€cl lo it3 co.ldtld ol afrairs, plopottiB s aclivitiss or
h regBnt to any p.oposed so,k or s{rErno as ths Gorernrnent may ftom
time to lime require.
(2) Tha Co.poration shall in addition to the audit rapotl ratetred to in
seclbn 20 fumish to tho Govemmsnl an anrual roport on its woaking,
as s@n as may be aner Ih€ end ol each fnancial )roar in such form
and wilh d€tails. as may be prescrib€d. ard a copy of the annual
report shall bo placed before the Legislalive Assembly as soon as
may be aftor it is received by the Govemmenl.
39. Withtuawal d area o( eslate ot pad ltBreor- Vwtere the Governmer is
sa snd lhal in r6pecl of any particular industrial estats, induslrial area,
or any part lhereol, lhe Arposes {or whii;h tho Corporation was established
unde, this Acl have been substantially achieved so as lo render the
continuod existencs of Such estate, centIe tr area or part thereo, under the
Corporatirn unnacessary, lhe Govemm€nt may, by notificaton in tio
@zslte, dedaro lhat sucfi industrial estalo, or itdusfial atea or palt th€rsof,
has b6€n tomovod from lho jurisdiclion of the CoQoralbn. Th€reupon,
tho Go\€mment may. alter Consulling ths CoaDo€fon, pass sucfi orders
in resp€cl ot consequentbl financlal arangprn€nts with the Corporation
and the transfer or apportionment of any assels and tiabilities ol lhe
Co(poration as they may deem tit. The Govemmonl may also make such
oth€r incE€ntal ararEsnants for th€ adrinbtralidt ot such estet6, centro
o. araa o. pa.l Olcrcot 8s lhey think til.
'19
40 Oeraull in perlormance ot duly - tf lhe Governnrent alter giving lhe
Corporation an opportunity to offer an exptanation. is satisfied lrat the
Corporatron has made a defau in pertorming any duly or obligatron
imposod or casl on it by or under thas Act. the Govemment may lix a penod
lor lhe perlormanca ot thal duty or obligation and give nolice to the
Corporation and lhe Corporetion shall, lhereupon, be bound to perform
such duty o{ obligalion. as lhe case may be, within th€ perbd so lixed.
41. Dissolution ol Co[Wrarb, - 
The Govemment may, lf satisffad that the
purpos€s ,or which Coeor"albn was establish€d under thls Act hava been
substantially acfiie\rsd so as lo reM€f its continuanco unfl€aessary, by
notitication in ttre Gazete, dedara that lh6 CoDoration shafl be dbsolvsd
with 6ffec1 ,rom such date as may be spocirigd in lie notifioation and
thereupon lhe Co,poratbn shall slaM dbsolved and ttl6re upo.l -(a) a[ propenies, tunds and dues wtlich ara vssted in. or roalisable
by tha Corporation sha vest in, or be realisabla by, th6
C0r6mmont and
(b) a[ liabfiilies *ich ar6 enlo.ceaue against the Co@oratht shalt
be enfdceable against the Go/€mmer .
42. Authot y ,or prosecdbn - Unlsss othen|ise expressly provided, no Coun
shafl take cognisance of any ofrence relatlng to prop€rty bolongir€ to, or
vesled by or under lhis Ac1 in the, Corporatbn punbhablo under this Acl,
except on the complaints ot, or upon inlormation receivod trom the
Corpo.ation or some p€rson authorised by tha Corporatbn by g€neral or
sp€cial order in lhis behalf.
43 . Comrpund,ng of orfancas 
- 
The Corporalion may, for suffcbnl reason lo
be recorded ln writing, compound any offonce punishabl6 under this Act.
44 Oltences by Companies 
- 
Where an ollence unde, this Act has been
commitled by a company. every persoo wto at the time th€ ofi€Irce was
cornmitted. was in charge of. or vras responsible to. tho company fo,r the
conduct ot the busimss ol the company, as ridl as lhe company, sha$ bc
deemed to b6 g[dty of th€ ofienca ard shall bA liabl€ to b€ p.oc€dod
againsl a,xt punished accodingly:
Provk ed that nothing contah€d In this suFsoctbn shall Gndor any sucit
psrson liable to any punishrnenl, urder this Act, i, ho poves lhat tho onence
was commitled without his knowledge or that he had er(orcised all due
diligence to D;evont ths cornmission o, such offenca.
(2) Notwithslanding any&lng conlainsd in suFs€ctlon (1), wllero any
ofisnco under this Act has boen committod by a company end it is
a
pmvod lhal the ofenco hss b€on co'nmitted with lha coGant or
connivarice oi, o. ig 
"tttiOut"bt" 
to' any n€Ooct on tha parl ol any
dir€clot, manager, socretary ot othor ofiicot ol ths coqlpany' such
drsdor, ,nanagpr, 3{rr6tsry or dh€' ofi€f sfia{ bo d€6med lo be
guily o, UlaI dfi€nco and shal bo lisus lo be poc€sdod against and
Pmbhod scco(dtuigly'
E,@ptlq : - Fq Ble prrpoG€s of thb s'ctl(rr' 
-(a) 'Company' msans any body GotDortL end hclttdos a litm or
otie ar&cla0on ol Ltdiiddutb; and
(b) 'fl€dor, h ddio.l to a firm m{rs a P6]tro' h Ula f,rm'
a5. My b Mt o, t|fy olc - &ly Pssm wlE obsl',Ui'r tho 6ntrv
- 
da prrrm alroacro rrd.r r€don 32, b'dds' m 6 Won aly la'd or
ir{ng or rrro ooetuaa ltre b\rnta cq€'cts' by hLd atry ry-cottf.otttd
oy or irno"t thit Act lh.ll, arr convidioo. b€ punirh'd x'ith simple
inp,itclrr*,t loa 
" 
tgm tnUl may srtond b ttroe mon0ls or trilh lino
wflct my exfmd O ltYE ltu,aend n.9s d*fi Do$'
.8. fuI,,|yfq o{x,l,vdd/q F*rrsfiua lf,ffirg <Ml tndet@ntncl- Y
try paalon oDsfn.EB .ny pqlon lllh tllt.tl tho Cdpora0on has enlered
hb ! confocl h tt'l. pefi.nane c d'onoo by 
'udl 
potlon ol his &ty
o. dly,U{ng lrlddl he b dnPo sltd tr f0ql.ed b do urdar thb Ad' ho
sfref, oo corActon. bo Fmish€d rllh imFbo(ment br a btm whlcfi fitay
ourrO fo t r* n onfnu or with fite rftbh nuy dsrd b lhre€ thousatd
rup€63 or wilh both.
41. Pe'r,,tl fu ,anonng nf,/kg elf," 
- 
U any potsdl r€filoves any mart sct up
td thaBl.pose ot indiding any lsvd botfif y [m o' dir€ctir flsc€ssary
to lhe ;xecrition of $,o*s autho'ised urd€t lhis Act' ha sttall' on convictbn'
b€ punished with simple imprisofltn€nt tor a term Yvhhh r€y extend to
lhro€ monlhs or with fne wlli,l may €xlerd to ive hodiod rupeos or wilh
both.
4S. Perlaty brobshrctmC oxa cis, ofp6a's und, c,ldp'rr y' 
- 
Any peFon
t*o isrnrtc ltt€ btrtul cxqc'lra d any p(llrct emlit'!6d by or undsr
Chaga.. U .hal, m convtctbn. bo B,nish€d rith ftt uhkh tnsy 6xtord to
al. lhol.t.arxl tupol'
49. tuIors i, mr&o n 6s 
- 
(1) Tho Go\rcrmdll may md(6 rulss. oither
ptospc6wely o. retAspoclively for lh€ purpos€ of carrying

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