Section 5(5) in The Special Economic Zones Rules, 2006
(5)Before recommending any proposal for setting up of a Special Economic Zone, the State Government shall endeavor that the following are made available in the State to the proposed Special Economic Zone Units and Developer, namely:-(a)exemption from the State and local taxes [State Goods and Services Tax] [Inserted by Notification No. G.S.R. 909(E), dated 19.9.2018 (w.e.f. 10.2.2006).], levies and duties, including stamp duty, and taxes levied by local bodies on goods required for authorized operations by a Unit or Developer, and the goods sold by a Unit in the Domestic Tariff Area except the goods procured from domestic tariff area and sold as it is;(b)exemption from electricity duty or taxes on sale, of self generated or purchased electric power for use in the processing area of a Special Economic Zone;(c)[ allow generation, transmission and distribution of power within a Special Economic Zone.] [Substituted by Notification No. G.S.R. 501 (E), dated 14.6.2010 (w.e.f. 10.2.2006).](d)providing water, electricity and such other services, as may be required by the developer be provided or caused to be provided;(e)delegation of power to the Development Commissioner under the Industrial Disputes Act, 1947 (14 of 1947) and other related Acts in relation to the Unit;(f)delegation of power to the Development Commissioner under the Industrial Disputes Act, 1947 (14 of 1947) in relation to the workmen employed by the Developer;(g)declaration of the Special Economic Zone as a Public Utility Service under the Industrial Disputes Act, 1947 (14 of 1947);(h)providing single point clearance system to the Developer and Unit under the State Acts and rules;
