Section 6(1) in Haryana Special Economic Zone Rules, 2007
(1)The Developer shall furnish a bank guarantee to the Government to 25% in the case of specific sector Special Economic Zone and 10% in the case of multi-product Special Economic Zone of the cost of development self-estimated by the Developer, of anyone or more works, within thirty days of the approval of the master plan cited as under:-(i)development of roads, pavements/footpaths and connected infrastructure;(ii)landscaping, development of open spaces;(iii)water harvesting and ground water re-charging structures;(iv)water supply scheme;(v)sewerage and drainage scheme including treatment of disposal thereof;(vi)development of community infrastructure; or(vii)any other works as directed by the Government.
