Section 15(2) in The Gujarat Special Economic Zone Act, 2004
(2)The Unit located in the processing area of the Zone [or in the demarcated area] [Inserted by Gujarat 24 of 2007, dated 18th August 2007] shall be exempted from the electricity duty under the Bombay Electricity Duty Act, 1958 (Bombay 40 of 1958), for a period of ten years from the date of production in the case of manufacturing Unit and from the date of supply of services in case of service Unit.
