Section 8(2) in The Rajasthan Special Economic Zones Development Act, 2003
(2)Without prejudice to the generality of the provision of subsection (1), the Developer shall perform the following functions, namely:-(a)to prepare a plan for the development of the zone in conformity with the regulations made by the Development Commissioner and to implement such plan after obtaining his approval;(b)to demarcate and develop sites for industrial, commercial, residential and other purposes according to the plan;(c)to allocate and transfer, either by way of sale or lease or otherwise, plots of land, buildings or installations for industrial. commercial, residential or other purposes subject to his own title in relation to such plots of land, buildings or installations;(d)to regulate the erection of buildings and setting up of industries in accordance with plan as approved by the Development Commissioner;(e)to develop, construct, install, operate, manage and maintain infrastructure and amenities for providing services either by himself or through a co-developer, operator or any other person authorized by him on his behalf;(f)to demarcate the boundary of the zone and any parts thereof, and to construct and maintain demarcation structures, in such manner as may be prescribed; and(g)to perform such other functions as may be prescribed.
