Section 2 in The Gujarat Special Economic Zone Act, 2004
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"amenities" means all basic and essential services including roads, water supply, street lighting, power supply, sewerage, drainage, collection, treatment and disposal of industrial and township wastes, public health, education, transport, fire fighting services, public parks, clubs, markets, shops and outlets and such other facilities or services as the State Government may, by notification in the Official Gazette, specify;(b)"Authority" means the Special Economic Zone Development Authority constituted under section 4;(bb)[ "Central Act" means the Special Economic Zones Act, 2005 [Substituted by Guj 24 of 2007, dated 18th August 2007](c)"co-Developer" means a person who has been granted a letter of approval by the Central Government under sub-section (12) of section 3 of the Central Act and includes the existing Co-Developer;(cc)"demarcated area" means an area has been exclusively for trading or warehousing purposes demarcated as such under section 6 of the Central Act;(d)"developer" means a person who has been granted a letter of approval by the Central Government under sub-section (10) of section 3 of the Central Act and includes the Co-Developer and the existing Developer;](e)"Development Commissioner" means an officer appointed by the Government of India for the Zone to perform the functions of the Development Commissioner under this Act;(f)"Development Committee" means the Special Economic Zone Development Committee constituted under section 12;(g)"Domestic Tariff Area" means an area within India outside the Zone area;(h)"infrastructure facilities" means industrial, commercial or any other facility for development and operation of the Zone and includes any other facilities and amenities as may be notified by the State Government;(i)"operator" means a person engaged by the Developer for providing infrastructure facilities, amenities and services in the Zone;(ii)[ "peripheral area" means an area surrounding the Special Economic Zone as the State Government may, by notification in the Official Gazette, declare;] [Clause (ii) inserted by Gujarat 24 of 2007, dated 18th August 2007](j)"prescribed" means prescribed by rules;(k)"processing area" means the area within the Zone approved by the Customs Authorities;(l)"regulations" means the regulations made under this Act;(m)"rules" means the rules made under this Act;(n)"Special Economic Zone" or "Zone" means the area declared by the Government of India as the Special Economic Zone;(o)"Unit" means a unit or enterprise in whole or part which is carrying on its business in the Zone and approved as such by the Unit Approval Committee;(P)[***] ['Word 'Unit' deleted by Gujarat 24 of 2007, dated 18th August 2007] Approval Committee" means the committee constituted under section 8.
