Section 2 in Haryana Special Economic Zone Rules, 2007
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Haryana Special Economic Zone Act, 2005 (9 of 2006);(aa)[ "apparel industry" means the industrial unit primarily engaged in the design, cutting and sewing of garments from fabrics, processed leather and its variants;] [Inserted by Haryana Government Gazetted Notification No. S.O. 48/H.A.9/2006/S.17/2009 dated 5.6.2009.](b)[ "bio-technology industry" means the industrial unit primarily engaged in research in micro-organisms and its software developments but shall not include hardware manufacturing unit of pharmaceutical industry;] [Inserted by Haryana Government Gazetted Notification No. S.O. 48/H.A.9/2006/S.17/2009 dated 5.6.2009.](bb)[] [Renumbered as clause (bb) by Haryana Government Gazetted Notification No. S.O. 48/H.A.9/2006/S.17/2009 dated 5.6.2009.] "building rules" means the rules as applicable on the building, under the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965;(c)"development plan" means the final plan published in the Official Gazette under sub-section (7) of Section 5 of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (Punjab Act 41 of 1963);(cc)[ "footwear manufacturing industry" means the industrial unit primarly engaged in the design, cutting, assembly and manufacturing of footwear from finished leather, fabric, rubber and their variants and shall include other similar products such as belts, purses, bags, suit cases, brief cases etc. but shall not include the processing and tanning of leather and its variants;] [Inserted by Haryana Government Gazetted Notification No. S.O. 48/H.A.9/2006/S.17/2009 dated 5.6.2009.](d)"master plan" means the plan of Special Economic Zone prepared by the Developer under sub-section (2) of Section 8 of the Act;(e)"Secretary" means the Secretary to Government, Haryana, Industries and Commerce Department;(f)"sector" means any part of the controlled area indicated as such in the development plan;(g)"sector plan" shall have the same meaning as defined in the rule 2(h) of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965;(h)"urbanizable area" means the area shown in the development plan of the controlled area indicating different land use zones for future urbanization;(2)all other words and expressions used and not defined in these rules but defined in the Haryana Special Economic Zone Act, 2005 (9 of 2006) and the Special Economic Zone Act, 2005 (Central Act 28 of 2005), shall have the meanings respectively assigned to them in those Acts.
