Section 2 in Gujarat Special Investment Region Act, 2009
2. Definitions.
- In this Act, unless the context otherwise requires-(a)"Amenities" means basic and essential services including but not limited to roads, bridges, bypasses and underpasses, drainage, water supply, collection-treatment-discharge and disposal of industrial, institutional and township waste, health, education, transport, disaster management, parks, green areas, gas pipeline, entertainment, hospitality, recreation, industrial parks, townships and institutional areas and other facilities of conveniences as the Apex Authority may specify;(b)"Apex Authority" means the Special Investment Region Apex Authority constituted under section 5;(c)"Award of project" means awarding, allocating, assigning, transferring and leasing a project or work for execution, operation, management or maintenance under this Act;(d)"Concession Agreement" shall have the same meaning as assigned to it by clause (b) of section 2 of the Gujarat Infrastructure Development Act, 1999, (Gujarat 11 of 1999);(e)"Developer" means a person or entity with whom a concession agreement is entered into or a project has been awarded and for which such other agreement is entered into for furtherance of the objectives of this Act;(f)"Economic Activity" means the activities and services including but not limited to industrial, manufacturing, commercial, financial, processing, packaging, logistics, transport, tourism, hospitality, health, housing, entertainment, research and development, education and training, information and communication, management and consultancy, corporate offices and the activities and services connected therewith or incidental thereto and other economic activities as the Apex Authority may specify;(g)"Government agency" means a Corporation or a body owned or controlled by the Stale Government or an authority established by or under any law of the State and includes a local authority;(h)"Industrial Area" means an area of more than fifty square kilometres and less than or equal to hundred square kilometers and having or proposed for predominantly economic activity;(i)"Infrastructure projects" means any project or facility, utility, amenity or service which is required or desirable for smooth, productive and efficient functioning of the Special Investment Region and includes such projects within the Special Investment Region, connecting the Special Investment Region or required for it;(j)"Investment Region" means an area of more than hundred square kilometres and having or proposed for predominantly economic activity;(k)"Local Authority" means and includes a Village Panchayat declared under clause (14) of section 2 of the Gujarat Panchayats Act, 1993, ( Gujarat 18 of 1993) Municipal Council and Municipal Corporation having jurisdiction and failing within the Special Investment Region;(l)"Occupier" means a person who is in the legal possession of a site or building in the Special Investment Region and includes his successors, transferees and assignees;(m)"Periphery Area" means the outer area of Special Investment Region declared as such under section 27;(n)"Person" means and includes an individual, an entity, a company, firm, organization, association, society, establishment, institution including Government agencies carrying on business or economic activity in the Special Investment Region or entrusted with any work under the provisions of this Act;(o)"prescribed" means prescribed by rules made under section 33;(p)"Regional Development Authority" means the Regional Development Authority constituted under section 8;(q)"Regulations" means the regulations of the Apex Authority made under section 35;(r)"Special Investment Region" means an Investment Region or an Industrial Area declared under section 3;(s)"Special Purpose Entity" means a legal entity formed under die Companies Act, 1956, (1 of 1956) or registered under other relevant Acts to execute particular infrastructure projects;(t)"Unit" means a unit set up by a person for the purpose of carrying on any economic activity in Special Investment Region and includes an existing unit whether established before or after the commencement of this Act;(u)"User Charges" means the charges levied by die Regional Development Authority, a Developer or any other entity authorized for that purpose under this Act.
