Section 9 in The Haryana Special Economic Zone Act, 2005
9. Provision for infrastructure or amenity by Developer.
(1)the Developer may engage an off-zone supplier, operator, or any other person for the purposes of providing infrastructure or amenity.(2)Where any infrastructure or amenity is provided, the Developer shall have the power to levy charges for the use of service so provided.(3)The Developer may delegate the power of collection of the charges for the use of services to the agency providing the infrastructure or amenity.
