Section 16 in The West Bengal Special Economic Zone Act, 2003.
16. Powers and functions of authority.
(1)It shall be the duty of an authority to secure the development and management of a Special Economic Zone in accordance with me guidelines issued by the Central Government or the State Government, as the case may be, from time to time.(2)Notwithstanding anything to the contrary contained in any other law for the time being in force, the authority shall have the power-(a)to levy tax or charge fees or service charges for the amenities or infrastructure provided by it;(b)to authorise any person to collect tax, fees or service charges, to the extent such amenities or infrastructure are not provided by the Developer;(c)to authorise the Developer to collect service charges, to the extent such amenities or infrastructure are provided by the Developer:(d)to purchase by agreement, or to take on lease or under any form of tenancy, any land and to erect thereon such buildings as may be necessary for its functions and the exercise of its powers under this Act;(e)to enter into or perform such contracts as may be necessary for the discharge of its functions and the exercise of its powers under this Act;(f)to provide facilities for consignment, storage and delivery of goods;(g)to do all other things, with prior approval of the State Government, with a view to facilitating the business and the functions of the authority.(3)In particular and without prejudice to the generality of the foregoing provisions of sub-sections (1) and (2), the authority shall perform the following functions :-(a)to ensure co-ordination with other departments and agencies for smooth implementation of the projects or units within a Special Economic Zone;(b)to discharge the functions of a Municipality under the West Bengal Municipal Act, 1993, and the rules or regulations made thereunder;(c)to resolve disputes of administrative nature between the units and the agencies providing services within the territorial jurisdiction of the authority;(d)to discharge other functions as may be prescribed or are supplemental, incidental or consequential to any of the functions conferred on it, by or under this Act.
