Section 2 in The Haryana Special Economic Zone Act, 2005
2. Definition.
(1)In this Act, unless the context otherwise requires, -(a)"amenities" means and includes roads, water supply, street lighting, power supply, sewerage, drainage, public works, tourist spots, open spaces, parks, landscaping and play fields and such other conveniences, as the State Government may, by notification, specify to be an amenity for the purpose of this Act;(b)"Appendix" means Appendix appended to this Act;(c)"building" means and includes, -(i)a house, out-home factory, offices/buildings relating to information technology, health, education, research and other social infrastructure, stable, godown, shed, hut-wall and any other structure whether of masonry, bricks, mud, wood, metal or any other material whatsoever;(ii)a structure on wheels or simply resting on the ground without foundations;(iii)a shop, vessel, boat, tent, van and any other structure used for human habitation or used for keeping or storing any articles or goods; and(iv)the gardens, grounds, carriages and stables, if any, appurtenant to any building which is intended to be used for residential, industrial, commercial, institutional or any other purposes, whether in actual use or not;(d)"building operations" include re-building operations, structural alterations of, or additions to buildings and other operations normally undertaken in connection with the construction of buildings;(e)"controlled area" means an area declared under Section 4 of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (41 of 1963);(f)"existing State law" means any State law which is applicable in the State of Haryana;(g)"Government" means the Government of the State of Haryana;(h)"infrastructure" means industrial, commercial or social or residential infrastructure and any other facility necessary for the development of the Special Economic Zone;(i)"land" means any land including super structure situated within the Special Economic Zone;(j)"occupier" means a person who occupies a site or building within Special Economic Zone and includes his successor, assignee and administrator;(k)"off-zone supplier" means a unit located outside the Special Economic Zone providing goods or services or both to the Developer, Co- Developer, occupier or resident;(l)"operator" means a person engaged by the Developer for providing infrastructure or any amenity in the Special Economic Zone;(m)"person" includes an individual, whether resident in India or outside India, a Hindu undivided family, co-operative society, a company, whether incorporated in India or outside India, a firm, proprietary concern, or an association of persons or body of individuals, whether incorporated or not, local authority and any agency, office or branch owned or controlled by such individual, Hindu undivided family, co-operative, association, body, authority or company;(n)"prescribed" means prescribed by rules made under this Act;(o)"project" means a Special Economic Zone project including any other project essential for the sustainability of Special Economic Zone as deemed appropriate and recommended by the project approval committee for approval of the Board;(p)"project approval committee" means a project approval committee constituted under Section 4;(q)"project evaluation committee" means a project evaluation committee constituted under Section 3;(r)"Special Economic Zone" means the area approved by the project approval committee to be the Special Economic Zone under Section 4 and notified by the Government under Section 5;(s)"unit" means an enterprise, or part thereof, which occupies space within the Special Economic Zone carrying on business as approved by the Development Commissioner;(t)"urban area" shall have the same meaning as assigned in the Haryana Development and Regulation of Urban Areas Act, 1975 (8 of 1975);(u)"value addition" includes any activity that brings about a change in an article or articles as a result of some process, treatment, and/or labour and results in transformation into new and different article with enhanced value so understood in commercial parlance and shall also include packaging.(2)All other words and expressions used and not defined in this Act but defined in the Special Economic Zones Act, 2005 (Central Act 28 of 2005), shall have the meanings respectively assigned to them in the said Act.
