Section 2 in Punjab Common Infrastructure (Regulation and Maintenance) Act, 2012
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Allottee" means the person to whom any plot, shed or any other unit is allotted by way of sale, lease or otherwise by the Developer in an Industrial Area, which expression in the case of lessee and further resale shall include the lessee or the purchaser, as the case may be, and shall also include occupier of such shed or plot;(b)"common infrastructure" includes roads, parks, street lights, water supply and sewerage system, garbage treatment facilities, common research and development centres, stream, drainage, water sewerage treatment plant, common effluent treatment plant or any other such common facility, not being in exclusive possession of an Allottee, falling in an Industrial Area requiring maintenance;(c)"Competent Authority" means any person or authority appointed by the State Government by notification in the Official Gazette to exercise the powers and to perform all or any of the functions of the Competent Authority under this Act;(d)"Executive Committee" means the Executive Committee formed under section 4 ;(e)"Developer" means a person or an organization, whether governmental or private or joint venture including Punjab Small Industries and Export Corporation and Punjab Information and Communication Technology Corporation, which constructs or creates Industrial Areas or constructs industrial plots, buildings etc. and provides common infrastructure like roads, sewerage, street lights etc. ;(f)"Industrial Area" includes Industrial Parks, Apparel Parks, Export Promotion Parks, Textile Parks, Export Promotion Industrial Parks, Industrial Focal Points, Industrial Development Colonies, Industrial Growth Centers, or any other area for the purpose of industrial activities notified as such by the State Government ;(g)"Municipality" means a Municipality as defined in clause (e) of Article 243 P of the Constitution of India;(h)"section" means a section of this Act;(i)"service charges" includes all sums lawfully assessed by the Special Purpose Vehicle against the Allottees for meeting the expenses of the management, maintenance, repair or 0) replacement of the common infrastructure or for any purpose so specified by the Competent Authority and includes any other charge, which may be specified by the Competent Authority ;(j)"Special Purpose Vehicle" means a body created under section 3 ; and(k)"State Government" means the Government of the State of Punjab.Chapter-II Special Purpose Vehicle, Its Powers and Functions
