Section 17 in The Special Economic Zones Rules, 2006
17. Proposal for approval of Unit. - (1) A consolidated application seeking permission for setting up of a Unit and other clearances, including those indicated below, shall be made to the Development Commissioner, in Form F, [***], with a copy to the Developer:-
(a)Setting up of Unit in a Special Economic Zone;(b)Annual permission for sub-contracting;(c)Allotment of Importer-Exporter Code number;(d)Allotment of land/industrial sheds in the Special Economic Zone;(e)Water connection;(f)Registration-cum-Membership Certificate;(g)Small Scale Industries Registration;(h)Registration with Central Pollution Control Board;(i)Power connection;(j)Building approval plan;(k)[ Goods and Services Tax registration certificate;] [Substituted by Notification No. G.S.R. 909(E), dated 19.9.2018 (w.e.f. 10.2.2006).](l)Approval from inspectorate of factories;(m)Pollution control clearance, wherever required;(n)Any other approval as may be required from the State Government.(2)The Development Commissioner shall get the proposal scrutinized and get it placed before the Approval Committee for its consideration.[(2-A) The Approval Committee shall meet once in every fortnight on a fixed predetermined day.] [Inserted by G.S.R. 562(E), dated 3.8.3009 (w.e.f. 3.8.2009).](3)The proposals received under clauses (c) and (e) of sub-section (2) of section 9 shall be placed before the Board by the Development Commissioner for its consideration.
