Section 8(3) in The West Bengal Special Economic Zone Act, 2003.
(3)Without prejudice to the generality of the foregoing provisions of sub-sections (1) and (2), the Developer shall perform the following functions :-(a)to prepare a plan for the development of a Special Economic Zone, in conformity with the regulations made by the authority or after obtaining the approval from the State Government;(b)to demarcate and develop sites for industrial, commercial, residential and other purposes according to the plan;(c)to develop, construct, install, operate, manage and maintain infrastructure and amenities for implementation of such plan;(d)to demarcate the boundaries of a Special Economic Zone or any part thereof;(e)to perform such other functions as may be prescribed.
