Section 6 in Haryana Special Economic Zone Rules, 2007
6. Conditions required to be fulfilled by Developer [Section 17].
(1)The Developer shall furnish a bank guarantee to the Government to 25% in the case of specific sector Special Economic Zone and 10% in the case of multi-product Special Economic Zone of the cost of development self-estimated by the Developer, of anyone or more works, within thirty days of the approval of the master plan cited as under:-(i)development of roads, pavements/footpaths and connected infrastructure;(ii)landscaping, development of open spaces;(iii)water harvesting and ground water re-charging structures;(iv)water supply scheme;(v)sewerage and drainage scheme including treatment of disposal thereof;(vi)development of community infrastructure; or(vii)any other works as directed by the Government.(2)The Developer shall undertake to pay, proportionate development charges as determined and directed by the Government for laying the main external services including roads, drainage, sewerage, water supply, electricity or any other town level infrastructure.(3)The Developer shall undertake to pay Infrastructure Development charges as determined from time to time.(4)The Developer shall furnish an undertaking of responsibility to maintain and upkeep of the Special Zone to the satisfaction of the Government.(5)The bank guarantee shall be released on self certification of the Developer relating the work(s) completed after having satisfied that the works have been completed as per the detailed specifications or the Detail Project Report, as the case may be.
