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[Cites 0, Cited by 0] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(24) in The Special Economic Zones Rules, 2006

(24)Whether provisions contained in the Press Note No. 5 (2005 Series), issued by the Ministry of Commerce and Industry have been followed in respect of Telecom/IT SEZ development?]Place....................Date.....................Signature of the Applicant...................Name in Block Letters........................Designation..................................Official Seal/StampTel. No......................................E-mail.......................................Web-Site, if any.............................Full Residential Address.....................[Form-A1Application form for Approval Of Co-developer[Refer rule 3A]
1 Name and address of the Developer :
2 Letter of Approval No. and date :
3 Type of Special Economic Zone : Multi-Product / Sector Specific
4 If Sector specific, name of the sector for which approval hasbeen given :
5 Date of notification of the Special Economic Zone :
6 Total area of the Special Economic Zone (in hectare) :
7 Name and address of the proposed co-developer :
8 Details of the infrastructure facilities/authorized operationswhich will be undertaken by the co-developer (mention :  
9 Total area on which the activities are to be performed by theco-developer  
10 Proposed amount of investment by the co-developer (in Rs.crore) :
11 Level of equity held by the Developer in the entity proposedto create business/recreational/residential facilities in theSpecial Economic Zone  
12 Net worth of the co-developer (in Rs. crore) :
13 (a) Whether an agreement has been entered into between thedeveloper and the co-developer : Yes/No
  (b) if yes, whether a copy of this agreement has been enclosedwith this application form : Yes/No
I/We hereby declare that the above statements are true and correct to the best of my/our knowledge and belief. I/We will abide by any other condition, which may be stipulated by the Government of India. I/We fully understand that any Letter of Approval granted to me/us on the basis of the statement furnished is liable to cancellation or any other action that may be taken having regard to the circumstances of the case if it is found that any of the statements or facts therein are incorrect or false.Place:Date:Signature of the ApplicantName in Block LettersDesignationOfficial Seal/StampTel. No.E-mailWeb-Site, if anyFull Residential AddressRecommendation of Development CommissionerThe proposal has been examined and my recommendation is as follows :Signature of Development Commissioner]Form-B(Format for Letter of Approval for SEZ Developer)[See rule 6]No. [SEZ] [Substituted by S.O. 393(E), dated 16-3-2007, (w.e.f. 16-3-2007).]Government of IndiaMinistry of Commerce and Industry Department of Commerce(SEZ Section)Dated the................................................To,................................................................................................................................................................................................Subject : Setting up of Special Economic Zone at....................Reference : Your proposal/s No............dated.....................Sir(s),With reference to your above mentioned application, Government of India is pleased to approve your proposal for development, operation and maintenance of the Special Economic Zone (SEZ) at village............................, District.................in the State of ......................., as per details given below:-I. proposal and Project Details-To set up a Special Economic Zone for multi-product or a Special Economic Zone for specific sector over an area of ..........at.............(Place, District and Name of the State).II. Developer.-..................(Name of the developer)III. General Conditions.-
(i)The Developer shall develop, operate and maintain the Special Economic Zone in terms of the Special Economic Zones Act, 2005 and the rules made thereunder.
(ii)The Developer shall execute Bond-cum-Legal Undertaking as required under rules 12 and 22 of the Special Economic Zone Rules, 2006 for the authorized operations.
(iii)The Developer shall obtain the required approval from various statutory authorities under relevant statutes and regulations of the Government of India and the State Government and local bodies.
(iv)The Developer shall make adequate provision for rehabilitation of the displaced persons.
(v)The project shall be implemented and operated in terms of the Special Economic Zones Act, 2005 and the rules and orders made thereunder.
(vi)The Developer shall conform to the environmental requirements.
(vii)The Developer shall abide by the local laws, rules, regulations or bye-laws in regard to area planning, sewerage disposal, pollution control, labour laws and the like as may be locally applicable.
(viii)The Developer shall raise the required funds for the project. External commercial borrowing, if any, will be as per the guidelines of the Ministry of Finance, Department of Economic Affairs, Government of India, New Delhi.
(ix)This approval is valid for a period of three years within which time the Developer shall implement the project. The project implementation progress report will be submitted to Government of India every six months.
(x)This approval is liable to be suspended in case of violation of any of the terms and conditions stipulated herein.
(xi)The operation and maintenance of the facilities will be made as per the standards specified in the proposal and to the satisfaction of the users.
(xii)The Developer shall maintain adequate manpower to provide the facilities.
(xiii)The user charges will be finalised in consultation with the Development Commissioner and the users. This shall be subject to revision as per the agreed terms.
(xiv)The Developer shall obtain the approval of Board for specific activities proposed to be undertaken for development, operation and maintenance of Special Economic Zone. Based on the activities approved by the Board, the Developer shall be entitled for duty-free import or domestic procurement of goods for the approved activities under rule 10 after the Special Economic Zone has been notified.
(xv)The authorized operations shall be carried out in terms of the parameters laid down in the Special Economic Zones Act, 2005 and the Rules and orders made thereunder and in accordance with the proposal approved herein.
(xvi)No duty-free goods shall be available for personal use of, or consumption by officials, workers, staff or owners of the Unit or Developer.
(xvii)Normally, no extension of validity period of three years for implementation of the project will be considered. Any request, however, may be considered by the Board, on merits. Such request shall be submitted to the Government six months before expiry of the approval period.
(xviii)The developer shall bear the cost of staff provided by the Government to man the posts in the Special Eocnomic Zone and will deposit the requisite amount as and when demanded by the Development Commissioner]. [Inserted by G.S.R. 72(E), dated 3-2-2009, (w.e.f. 3-2-2009).]