Section 2 in The Rajasthan Special Economic Zones Development Act, 2003
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"amenities" means all basic and essential services including - roads, water supply, street lighting, power supply, sewerage, drainage, collection, treatment and disposal of industrial and municipal wastes, public health and education, transport, fire fighting services, public parks, residential services, clubs, markets, shops and outlets and such other facilities or services as the State Government may, by notification, specify to be an amenity for the purposes of this Act;(b)"Central Government" means the Government of India;(c)"co-developer" means a person who has entered into an agreement with the Developer to develop, build, design, organize, promote, finance, operate, maintain or manage a part or whole of the infrastructure or amenity in the State;(d)"developer" means a person selected and appointed under section 6;(e)"Development Commissioner" means such officer as may be notified as the Development Commissioner for the zone;(f)"domestic tariff", for the purpose of this Act, means the Geographical area of the State of Rajasthan excluding the area of the zone;(g)"infrastructure" includes industrial, commercial or social infrastructure or any amenity for the development of the zone;(h)"occupier" means a person who occupies a site or building within a zone and includes his successors and assignees;(i)"operator" means a person engaged by the Developer in providing infrastructure or amenity in whole or in any part of the zone;(j)"person" includes any individual, firm, any company or association or body of individuals whether incorporated or not and whether in the public sector or private sector;(k)"prescribed" means prescribed by the rules made under this Act:(l)"Schedule" means schedule attached to this Act;(m)"special economic zone" or "zone" means an area identified and notified as special economic zone under section 6;(n)"State Government" means the Government of the State of Rajasthan;(o)"transferee" means a person to whom any land or building in the zone is transferred in any manner whatsoever, under this Act and includes his successors and assignees; and(p)"unit" means an enterprise or part thereof, which occupies space within the zone for carrying on business as approved by the Development Commissioner.
