Section 13(3) in The Gujarat Special Economic Zone Act, 2004
(3)Ensuring that the Units and the residents have access to the following basic and essential infrastructure facilities and amenities, namely:-(i)public streets, bridges, sub-ways, culverts, causeways and the like;(ii)public transportation facilities;(iii)power supply;(iv)water supply;(v)adequate drains, drainage facilities and public latrines, water-closets, urinals and similar conveniences;(vi)collection and treatment of sewerage;(vii)collection, treatment and disposal of industrial and township solid waste;(viii)lighting of public streets, municipal markets and other public buildings;(ix)maintenance of public monuments, open spaces and other public property.
