Section 5 in Tamil Nadu Special Economic Zones (Special Provisions) Rules, 2010
5. Manner, terms and conditions for grant of exemptions under sub-section (1) of Section 12 of the Act.
- The Developer or an entrepreneur shall be eligible for grant of exemption subject to the conditions laid down by or under the State Acts, referred to under sub section (1) of Section 12 of the Act, till the validity period of Letter of Approval or the period allowed by the Specified Officer under sub-rule (5) of rule 12 of the Central Rules, 2006. The terms and conditions laid down in rule 22 of the Central Rules, 2006 shall also apply. On termination of grant of exemption, the Developer or entrepreneur shall be liable for the taxes payable under the relevant laws. The Authority shall inform the authorities concerned under the said relevant State Acts whenever there is termination of grant of exemption so as to enable the concerned authorities under the said State Acts to take steps to recover the tax payable from the Developer or entrepreneur.
