Section 2(a) in The Rajasthan Special Economic Zones Development Act, 2003
(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 municipal wastes, public health and education, transport, fire fighting services, public parks, residential services, clubs, markets, shops and outlets and such other facilities or services as the State Government may, by notification, specify to be an amenity for the purposes of this Act;
