- In this Policy, unless there be something repugnant in the subject or context :-(a)'Policy' means the Punjab SEZ Policy.(b)'Authority' means the Authority set up under this Policy to oversee the implementation of SEZ Policy.(c)'Board' means the Zonal Board constituted by Government of India under the SEZ Scheme of the Government of India.(d)'Committee' means the Single Window Committee constituted under this Policy.(e)'Developer' means a person or body of persons, company, firm or such other private or Government undertaking, who develops, builds, designs, organises, promotes, operates, maintains and/or manages a part or whole of the infrastructure and other facilities in the SEZ.(f)'Development Commissioner' means the officer so appointed by Government of India under Government of India's Policy on SEZ.(g)'GOI' means Government of India.(h)'GOP' means Government of Punjab.(i)'Unit' means the unit/enterprise which occupies space within the SEZ for carrying out its approved business/industrial production activities.
