Section 14 in The Gujarat Special Economic Zone Act, 2004
14. Infrastructure Facilities and Services.
(1)It Shall be the Responsibility of the Developer of the zone to Develop, Construct, Install, operate, Manage and Maintain any or all of The Following Infrastructure Facilities, Amenities And Services For The Purposes Of Providing Services In The Zone, Namely:-(i)generation and supply of electricity;(ii)water extraction, treatment, transmission and distribution;(iii)waste water treatment and solid waste management;(iv)provision of minor port and related services;(v)provision of roads and bridges;(vi)provision for gas distribution network;(vii)provision for communication and data network transmission; and(viii)any other service as may be prescribed by the regulations.(2)Subject to the regulations, the Developer may levy user charges or fees as may be approved by the Development Committee for providing infrastructural facilities, amenities and services referred to in sub-section (1) in such manner as may be prescribed by the regulations.(3)For the provision of the products or services of infrastructure under this Act, the relevant Acts, guidelines, rules and regulations prevalent in India shall be applicable for quality of the product or service and safety requirements.
