Section 4 in Haryana Special Economic Zone Rules, 2007
4. Preconditions for sites within controlled area. [Sections 5 and 17].
(1)In case the site falls within the urbanizable area indicated in the development plan of controlled area, the Special Economic Zone shall have to conform to the provisions, restrictions and conditions as approved by the project evaluation committee.(2)The sites upto a limit of 250 acres within a sector of the development plan shall have to confine within the sector dividing roads, in order to define the boundaries of the Special Economic Zone.(3)In case the area of the Special Economic Zone falls in more than one sector, the Developer shall abide by such directions, as issued by the Government, for necessary integration of the Special Economic Zone adjoining the developments.(4)In case, the area of the Special Economic Zone area is situated outside the urbanizable area but within the controlled area, the Developer shall be required to abide by such directions, as may be given by the Government, for necessary integration with future urbanization proposals.
