Section 8 in The West Bengal Special Economic Zone Act, 2003.
8. Powers and functions of Developer.
(1)Subject to the provisions of this Act and the rules framed thereunder, the Developer shall secure planned development of a Special Economic Zone and provide infrastructure and amenities for the establishment, operation, maintenance and management of a Special Economic Zone.(2)Subject to the provisions to this Act, the Developer shall have the power -(a)to allocate and transfer, subject to his own title, either by way of lease or sale or otherwise, plots of land, buildings or installations for industrial, commercial, residential or other purposes;(b)to purchase land or to acquire legal right and title independently, in respect of land which is proposed to be developed as a Special Economic Zone;(c)to levy service charges for providing the infrastructure or amenities to the units in a Special Economic Zone after obtaining approval of the authority;(d)to authorise any person for the purpose of providing services or for collection of charges within a Special Economic Zone.(3)Without prejudice to the generality of the foregoing provisions of sub-sections (1) and (2), the Developer shall perform the following functions :-(a)to prepare a plan for the development of a Special Economic Zone, in conformity with the regulations made by the authority or after obtaining the approval from the State Government;(b)to demarcate and develop sites for industrial, commercial, residential and other purposes according to the plan;(c)to develop, construct, install, operate, manage and maintain infrastructure and amenities for implementation of such plan;(d)to demarcate the boundaries of a Special Economic Zone or any part thereof;(e)to perform such other functions as may be prescribed.
