Section 5 in The Rajasthan Special Economic Zones Development Act, 2003
5. Single Window Clearance.
(1)The Development Commissioner shall be entitled to grant all approval and clearances required under State Laws for the establishment and operation of units in the zone.(2)Notwithstanding anything contained in this Act or in any other law for the time being in force the State Government and its agencies may delegate their powers to the Development Commissioner so as to enable the Development Commissioner-(a)to prescribe common application form for any licence, permission or registration under one or more State laws;(b)to exercise the powers of the State Government or its agencies with regard to grant of licenses, approvals, cancellations, permissions and other authorizations under State laws;(c)to notify an officer or agency for carrying out inspections under various State Laws;(d)to exempt the zone from one or more provisions of any State law; and(e)to prescribe single returns for reporting under two or more State Laws.
