Section 2 in The Indore Special Economic Zone (Special Provisions) Act, 2003
2. Definitions.
- In this Act, unless the context otherwise requires :-(a)"Amenities" means all basic and essential services including roads, water supply, street lighting, power supply, sewerage, drainage, collection, treatment and disposal of industrial and municipal wastes, public health, education, transport, fire fighting services, public parks, clubs, markets, shops and outlets and such other facilities or services;(b)"Authority" means the Authority constituted under this Act;(c)"Co-developer" shall mean a person who has entered into an agreement with the Developer to develop, build, design, organize, promote, finance, operate, maintain or manage a part or whole of the infrastructure or amenity in the Zone;(d)"Demarcation Structures" means walls, pillars or any other structures defining boundary;(e)"Development Commissioner" means such officer as may be notified as the Development Commissioner for the Zone by the State Government;(f)"Developer" means a person who develops, builds, designs, organizes, promotes, finances, operates, maintains or manages a part or whole of the infrastructure and provides amenities in the Zone;(g)"Domestic Tariff Area" for the purposes of this Act shall mean the geographical area of the State of Madhya Pradesh excluding the area of the Zone;(h)"Infrastructure" includes industrial, commercial, social or residential infrastructure or any facility for the development of the Special Economic Zone;(i)"Land" means any land situated within the Zone;(j)"Occupier" means a person who occupies a site or building within a Special Economic Zone and includes his successors and assignees;(k)"Off-Zone supplier" means a unit located outside the Zone, providing goods or services or both to developer, co-developer, occupier or resident;(l)"Operator" means a person engaged by the Developer for providing Infrastructure or Amenity in the Zone;(m)"Special Economic Zone" or "Zone" means the area notified as Indore Special Economic Zone by the Central Government;(n)"Unit" means an enterprise, or part thereof, which occupies space within the Zone for carrying on business as approved by the Development Commissioner; and(o)"Value Addition" includes any activity that brings about a change in an article or articles as a result of some process, treatment, and/or labour and results in transformation into a new and different article with enhanced value so understood in commercial parlance and shall also include packaging.
