Section 18 in Gujarat Special Investment Region Act, 2009
18. Setting up of units and amenities in Special Investment Region.
(1)The Apex Authority shall be the single point of contact for starting an economic activity or setting up a unit, amenity or infrastructure in the Special Investment Region.(2)Any person who intends to start an economic activity or set up a unit, amenity or infrastructure project in the Special Investment Region or who intends to undertake integrated development as per the provisions of section 23, shall make a proposal in that regard to the Apex Authority or the agency specified by it in such form containing such particulars, and in such manner and along with such fees as may by regulation prescribed by the Apex Authority.(3)The Apex Authority, on receipt of a proposal made under subsection (2) shall examine the same and approve with or without modification or disapprove the proposal. The Apex Authority shall communicate its decision to the concerned person and the Regional Development Authority as early as possible.(4)The Regional Development Authority, on receipt of communication of approval from the Apex Authority, shall offer the concerned part of the land, premises, facilities or amenities to the concerned unit or person.(5)The Apex Authority may offer the package, schemes or incentives for an economic activity, amenity or infrastructure in the Special Investment Region as per the existing policy or directions of the State Government.
