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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(1) in Tamil Nadu Special Economic Zones (Special Provisions) Rules, 2010

(1)The Developer or an entrepreneur, who desires to obtain any licence, permission or registration or approval under one or more State Acts, shall apply in Form-A in duplicate to the Authority constituted for the Special Economic Zone concerned which shall be complete in all respects as required under the relevant State Acts together with the fees payable thereunder. The Developer or entrepreneur shall enclose with Form-A, a fee as indicated below by means of a Bank Demand Draft or Banker's cheque drawn in favour of the Authority:-
Projects   Fee
Projects with investment exceeding Rs.10 croresbut not exceeding 50 crores .. Rs.3,00,000/-
Projects with investment exceeding Rs.50 croresbut not exceeding 100 crores .. Rs.5,00,000/-
Projects with investment exceeding Rs.100 croresbut not exceeding 300 crores .. Rs.10,00,000/-
Projects with investment exceeding Rs.300 croresbut not exceeding 1000 crores .. Rs.15,00,000/-
Projects with investment exceeding Rs.1000crores .. Rs.20,00,000/-