Section 3(4) in The Rajasthan Special Economic Zones Development Act, 2003
(4)The Development Commissioner shall, -(i)supervise and monitor compliance of conditions of licenses, permissions and clearances granted by him;(ii)call any information required to supervise and monitor the conditions of licence, permission or, clearance from any unit within the zone, and(iii)take appropriate action for non - compliance of any of the terms and conditions of any license, permission or clearance so granted by him.
