Section 11 in Rajasthan Special Economic Zones Act, 2015
11. Infrastructure facilities in Sez.
(1)The Developer may plan, develop, construct, install, operate, manage and maintain all or any of the following infrastructure facilities in the Zone, with the approval of the Board of Approval, namely: -(a)power generation and Electricity distribution network;(b)water treatment, transmission and distribution;(c)waste water treatment and solid waste management;(d)sewage treatment plant;(e)common effluent treatment plant;(f)sewage lines;(g)roads and subways;(h)drainage systems;(i)gas distribution network;(j)communication and data network transmission;(k)civic services including Fire fighting;(l)water harvesting structures and water conserving technology;(m)use of alternative energy like solar heating and geothermal cooling;(n)disaster management outfit according to a plan; and(o)any other infrastructure facilities and services as may be prescribed.(2)Notwithstanding anything contained in sub-Section (1), the Developer shall be bound to plan, develop, construct, install, operate, manage and maintain any of the infrastructure facilities specified in, or prescribed under, that sub-section, whenever so required by the State Government and approval is granted for the same by the Board of Approval.
