Section 18(2) in Gujarat Special Investment Region Act, 2009
(2)Any person who intends to start an economic activity or set up a unit, amenity or infrastructure project in the Special Investment Region or who intends to undertake integrated development as per the provisions of section 23, shall make a proposal in that regard to the Apex Authority or the agency specified by it in such form containing such particulars, and in such manner and along with such fees as may by regulation prescribed by the Apex Authority.
