Section 14(1) in The Gujarat Special Economic Zone Act, 2004
(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.
