Section 8 in The Haryana Special Economic Zone Act, 2005
8. Duties, functions and powers of Developer.
(1)Subject to the provisions of this Act, the Developer shall have the duty to secure planned development of the Special Economic Zone and provide for the establishment, construction, installation, operation, maintenance and management of the infrastructure and amenities in the zone.(2)Without prejudice to the generality of the provisions contained in sub- section (1), the Developer shall exercise and perform the following powers and functions, namely :-(a)to prepare a development plan of the Special Economic Zone in conformity with the rules framed under this Act or adhered to by the Developer under sub-section (3) or as may be adopted by the Government under sub-section (4) of Section 17 and to implement such plan after obtaining the approval of the Approval Committee;(b)to demarcate and develop sites for industrial, commercial including Free Trade and Warehousing Zone, residential and other purposes according to the approved plan;(c)to allocate and transfer, either by way of sale or lease or otherwise, plots of land, building or installations for industrial, commercial, residential or other purposes subject to his own title in relation to such plots or land, building or installation;(d)to regulate the erection of buildings and setting up of industries in accordance with the building plan as approved by the Development Commissioner;(e)to demarcate the boundary of the Special Economic Zone and any parts thereof and to construct and maintain demarcation structures, as per provisions of sub-sections (3) and (4) of Section 17;(f)to fix rates for transfer of land, building or installations by way of sale, lease or otherwise from time;(g)for the purpose of providing, maintaining or continuing any amenity and infrastructure in the Special Economic Zone, the Developer may levy such charges, as he may consider necessary, in respect of any land, building, installations or any other infrastructure upon the user/occupier thereof; and(h)to perform such other functions as may be prescribed from time to time.
