Section 8(2) in The West Bengal Special Economic Zone Act, 2003.
(2)Subject to the provisions to this Act, the Developer shall have the power -(a)to allocate and transfer, subject to his own title, either by way of lease or sale or otherwise, plots of land, buildings or installations for industrial, commercial, residential or other purposes;(b)to purchase land or to acquire legal right and title independently, in respect of land which is proposed to be developed as a Special Economic Zone;(c)to levy service charges for providing the infrastructure or amenities to the units in a Special Economic Zone after obtaining approval of the authority;(d)to authorise any person for the purpose of providing services or for collection of charges within a Special Economic Zone.
