Section 3 in The Special Economic Zones Rules, 2006
(3)The Department of Commerce has provided the following norms with respect to areas to be earmarked for residential, commercial and other social facilities:-(a)The Developer or Co-developer shall submit an application in the format as specified by the Central Government to the Development Commissioner indicating therein the portion of the non-processing area where social or commercial infrastructure and other facilities are proposed to be used by both Special Economic Zone and Domestic Tariff Area entities and the said application shall be accompanied with a copy of the Infrastructure Plan and No Objection Certificate from the concerned State Government and supporting documents.(b)The Development Commissioner shall forward the said application to the Board of Approval (BoA) for approval.(c)The area restrictions for duty paid dual use non processing area in the Special Economic Zones shall be as follows:-(i)Housing - not more than twenty five per cent of non-processing area;(ii)Commercial - not more than ten per cent of non-processing area;(iii)Open area and circulation area-not less than forty five per cent of non-processing area;(iv)Social and institutional infrastructure including schools, colleges, sociocultural centres, training institutes, banks, post office, etc., in the remaining area.(d)Floor Area Ratio or Floor Space Index shall conform to the norms of the concerned local authorities.(e)No sale shall be permitted of such duty paid dual use infrastructure in the non-processing area and only lease hold rights can devolve upon the users or transferees of the said dual use duty paid infrastructure in Non Processing Area of Special Economic Zones; and(f)Any other conditions as may be specified by the Department of Commerce or Board of Approval.]
