Section 9 in The Rajasthan Special Economic Zones Development Act, 2003
9. Power of Developer in respect of land and levy of changes.
(1)Subject to the terms, conditions and restrictions contained in the notification appointing the Developer issued by the State Government, the Developer nay, sell, lease or otherwise transfer whether by auction, allotment or otherwise any land or building in the zone on such terms and conditions as he may think lit to impose.(2)For the purpose of providing amenities and infrastructure in the zone, the Developer may levy charges in respect of any site or building from the occupier thereof.(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.(4)The Developer may delegate the power of collection of the charges referred to in sub - section (2) to the agency providing the infrastructure or amenities.
