Section 12 in Rajasthan Special Economic Zones Act, 2015
12. Exemption from State taxes, duties, cess and other levies.
- The State Government may, upon recommendation of the State Approval Committee, by a general or special order, exempt any Developer, Co-Developer or a Unit located in a Special Economic Zone from such taxes, duties, cess and other levies to such extent as may be specified in such order in respect of all transactions within the Special Economic Zone and in respect of supply of goods and provision of services from the domestic tariff area to the Special Economic Zone.
