Section 9(3) in The Rajasthan Special Economic Zones Development Act, 2003
(3)The rate of charges referred to in sub - section (2) shall be fixed by the State Government, so however, that it ensures an annual return not exceeding sixteen per cent post - tax return on the capital investment made in providing the amenities and infrastructure.Explanation. - For the purpose of this section,-(a)the expression "provide" includes development, construction, installation, operation, management and maintenance of the amenities and infrastructure;(b)the expression "post - tax return" means the ne,t return that accrues after payment of the income - tax that may be found to be payable on the gross return.
