Section 10 in The Haryana Special Economic Zone Act, 2005
10. Generation and supply of electricity.
(1)(a)The Developer or the Co- Developer shall be permitted to generate electricity in or outside the Special Economic Zone for consumption in the Special Economic Zone.(b)Units located in the Special Economic Zone, individually or in groups shall be permitted to generate electricity in or outside the Special Economic Zone for self-consumption.(c)Units located in the Special Economic Zone, individually or in groups shall be permitted to avail of supply of electricity by sourcing it through open access from generators directly and wheel electricity to the Special Economic Zone for consumption, subject to such payment as may be required for open access and wheeling of electricity.(2)Groups of units in the Special Economic Zone will be considered a separate class of consumer and shall be permitted to avail supply of electricity at a determined tariff from the existing licensee.(3)The Developer or the Co-Developer of the Special Economic Zone or an association of units located in the Special Economic Zone can, unless exempted under the Electricity Act, 2003 (Central Act 36 of 2003), obtain a distribution license or a franchise for distribution of electricity within the Special Economic Zone or in part(s) thereof.(4)For the purpose of regulation of safety and other requirements of the electrical system, including installations and equipments under the Indian Electricity Rules, 1956, the Development Commissioner or his nominee shall be authorized to exercise the powers of an Electrical Inspector.(5)No electricity duty or cess shall be levied on the businesses of generation, transmission and distribution of electricity and on consumption of electricity within Special Economic Zone.
