Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Special Economic Zone Rules, 2005 CONTENTS 1. Short title 2. Definitions 3. Application for establishment of Special Economic Zone 4. Single window clearance 5. Annual reports and returns 6. Certificate for fiscal benefits Gujarat Special Economic Zone Rules, 2005 In exercise of the powers conferred by Sec. 25 of the Gujarat Special Economic Zone Act, 2004 (Guj 11 of 2004), the Government of Gujarat hereby makes the following rules, namely :- 1. Short title :- These rules may be called the Gujarat Special Economic Zone Rules, 2005. 2. Definitions :- In these rules, unless the context otherwise requires (a) "Act" means the Gujarat Special Economic Zone Act, 2004 (hereinafter referred to as the Act). (b) "Section" means section of the Act. 3. Application for establishment of Special Economic Zone :- (1) Any person desirous of establishing the special economic zone shall make an application to the State Government containing particulars and documents accompanied by application fee of Rs. 5,000/- in Form, as prescribed in Annexure-I. (2) The Authority shall recommend the name of the Developer under Sec. 6(2)(a) of the Act taking into account the viability of the project, past track record of the person or persons who have submitted application for such zone and capability of the applicant for developing the zone. (3) The Developer may apply for the Government land to the Authority who shall approve the allotment of the land in the zone considering the prevalent rules, orders, the terms, conditions and the price fixed by the government. 4. Single window clearance :- After getting approval for setting up unit in the Special Economic Zone, the unit will be required to make an application in Common Application Form in Annexure-II for obtaining clearances and approvals as prescribed under S.10(1) of the Gujarat Special Economic Zone Act, 2004 Act. 5. Annual reports and returns :- T h e units in the zone shall furnish annual report in Form as prescribed in Annexure-III to the Development Commissioner. 6. Certificate for fiscal benefits :- (1) All SEZ units shall obtain approval of the Development Commissioner to avail exemption from all taxes, cess, duties, fees or any other levies under the State law as under S.21(1) of the Gujarat Special Economic Zone Act, 2004S.21(1) of the Gujarat Special Economic Zone Act, 2004 and (2) of the Act, as per the format given in Annexure-IV. (2) The Developer of the SEZ shall obtain approval from the Member Secretary of the Authority to avail of exemption from all taxes, cess, duties, fees or any other levies under Sec. 21 of the Act as per the format given in Annexure-V.