Section 15 in The Gujarat Special Economic Zone Act, 2004
15. Supply of electricity and exemption from duty.
- [(1) Any person generating electricity in the Zone, may supply electricity to the Gujarat Urja Vikas Nigam Ltd. or Distribution Licensees after obtaining the approval from the State electricity Regulatory Commission constituted under the Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003, and upon the terms and conditions agreed to by the supplier and the Purchaser.] [Sub-section (1) substituted by Gujarat 24 of 2007, dated 18th August 2007](2)The Unit located in the processing area of the Zone [or in the demarcated area] [Inserted by Gujarat 24 of 2007, dated 18th August 2007] shall be exempted from the electricity duty under the Bombay Electricity Duty Act, 1958 (Bombay 40 of 1958), for a period of ten years from the date of production in the case of manufacturing Unit and from the date of supply of services in case of service Unit.
