Section 6 in The Haryana Special Economic Zone Act, 2005
6. Processing and disposal of application for approval of Developer.
(1)A Developer shall identify the area for the development of Special Economic Zone and apply in Appendix A (20 copies) to the Director, Industries and Commerce Department, Haryana, Chandigarh. The project inter alia shall contain the prefeasbility report, phased development components of the Special Economic Zone and the objects to be achieved.(2)The Director, Industries and Commerce Department, Haryana, on receipt of application shall forward the proposal to the concerned department for comments.(3)The project evaluation committee shall consider the comments received from the concerned departments and shall examine the viability and other economic indicators of the project justify the necessity of setting up of the proposed Special Economic Zone.(4)The recommendations of the project evaluation committee shall be sent to the project approval committee.(5)The project approval committee shall accord approval in principle, if land for the project is not in possession of the Developer.(6)The project approval committee shall forward the final concurrence to the Central Government subject to the terms and conditions as laid down by it, after the physical possession of the land has vested in the Developer.
