Section 2 in The West Bengal Special Economic Zone Act, 2003.
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"amenities" means all the basic and essential services including road, water supply, power supply, sewerage, street lighting, drainage, public health and sanitation, education, transport, fire fighting service, public parks, residential services, clubs, markets, shops and outlets and collection, treatment and disposal of industrial and municipal wastes, and also includes such other facilities or services as the State Government may, by notification, specify to be an amenity for the purpose of this Act;(b)"authority" means the Special Economic Zone Development Authority constituted for a Special Economic Zone under section 9;(c)"Central Government" means the Government of India;(d)"Developer" means a person selected by the State Government in the manner specified in section 7;(e)"Development Commissioner" means an officer appointed as the Development Commissioner by the Central Government and vested with such powers, and assigned with such functions, as mentioned in section 4;(f)"domestic tariff area", for the purposes of this Act, means the geographical area of the Union of India excluding the area of a Special Economic Zone;(g)"infrastructure" includes industrial, commercial or social infrastructure for the development of a Special Economic Zone;(h)"notification" means a notification published in the Official Gazette;(i)"prescribed" means prescribed by the rules made under this Act;(j)"regulations" means regulations made under this Act;(k)"Schedule" means Schedule appended to this Act;(l)"Special Economic Zone" means a specifically delineated duty-free enclave, as if it were a foreign territory for the purposes of trade operations, duties and tariffs, having been declared and notified in the Official Gazette as a Special Economic Zone by the Central Government;(m)"State Government" means the Government of West Bengal;(n)"unit" means an enterprise or part thereof, which occupies space within the Special Economic Zone for carrying on business as approved by the Development Commissioner.
