Section 16(2) in The West Bengal Special Economic Zone Act, 2003.
(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.
