Section 10 in The Rajasthan Special Economic Zones Development Act, 2003
10. Generation and supply of electricity.
- Subject to the provisions of the Rajasthan Power Sector Reforms Act, 1999 (Act No. 23 of 1999) and the Electricity Act, 2003 (Central Act No. 36 of 2003) -(a)The Developer or co-developer may undertake in the zone, the activities of transmission, distribution, supply and sale of electricity and may purchase the electric energy required in the zone from such sources as may be considered appropriate and conducive to the development of zone;(b)the Developer or the co-developer shall be deemed to be permitted to generate electricity within the zone;(c)the unit established in the zone shall be deemed to be permitted to generate electricity either individually or in association with other unites in the zone for captive use and consumption by such unit or units or to sell supply to other units in the zone:(d)the distribution or transmission licensee shall provide separate sub - station and separate feeder to a zone; and(e)surplus power generated by the Developer or the Co-developer and other establishment within zone may be sold to an entity engaged in the business of trading or distribution of electricity outside the zone.
