Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Special Economic Zone Development Authority (Amendment) Act, 2006 9 of 2006 [20 March 2006] CONTENTS 1. Short Title 2. Insertion Of New Section 2-A Of U.P. Act No. 10 Of 2002 Uttar Pradesh Special Economic Zone Development Authority (Amendment) Act, 2006 9 of 2006 [20 March 2006] AN ACT Further to amend the Uttar Pradesh Special Economic Zone Development Authority Act, 2002. IT IS HEREBY enacted in the Fifty-seventh Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Uttar Pradesh Special Economic Zone Development Authority (Amendment) Act, 2006. 2. Insertion Of New Section 2-A Of U.P. Act No. 10 Of 2002 :- After section 2 of the Uttar Pradesh Special Economic Zone Development Authority Act, 2002 the following section shall be inserted, namely:- 2-A Establishment of Special Economic Zone:- (1) My person desirous of establishing the Special Economic Zone of shall make an application in such from containing such particulars and documents accompanied by such fees as may be prescribed, to the State Government. (2) The State Government shall scrutinize the application received under sub-section (1) and recommend the same, with modification, if any, to the Government of India for its approval and declaration of the area to be the Special Economic Zone and notifying the developer for such Special Economic Zone. STATEMENT OF OBJECTS AND REASONS The Uttar Pradesh Special Economic Zone Development Authority Act, 2002 (U.P. Act 110.10 of 2002) has been enacted to provide for the establishment of an Authority for the development of certain areas in the State into industrial and urban economic zones and for matters connected therewith and incidental thereto. This Act came into force on September 7. 2002. The Special Economic Zone Act, 2005 (Act no. 28 of 2005) has been enacted by the Parliament which came into force on June 23, 2005. since the said Act of Parliament provides for the establishment of Special Economic Zone in private sector, it has been decided to amend the said Act of 2002 to provide that any person desirous of establishing the Special Economic Zone shall make an application in such form containing such particulars and documents and accompanied by such fees as may be prescribed, to the State Government and the State Government shall scrutinize the application land recommend the same or with modification to the Government of India for its approval and declaration of the area to be the Special Economic Zone and notifying the developer for such Special Economic Zone. The Uttar Pradesh Special Economic Zone Development Authority (Amendment) Bill, 2006 is introduced accordingly. By order, Ram Hari Vijay Tripathi, Pramukh Sachiv.