Gujarat act 024 of 2007 : Gujarat Special Economic Zone (Amendment) Act, 2007

Section 1. Short title and commencement

1. Short title and commencement.- This Act may be called the Gujarat Special Economic Zone (Amendment) Act, 2007.

Section 2. Amendment of section 2 of Guj. 11 of 2004

2. Amendment of section 2 of Guj. 11 of 2004.- In the Gujarat Special Economic Zone Act, 2004 (Guj. 11 of 2004) (hereinafter referred to as "the principal Act") in section 2,-

(1) for clauses (c) and (d), the following clauses shall be substituted, namely:-

"(bb) "Central Act" means the Special Economic Zones Act, 2005;

(c) "Co-Developer" means a person who has been granted a letter of approval by the Central Government under sub-section (12) of section 3 of the Central Act and includes the existing Co-Developer;

(cc) "demarcated area" means an area exclusively for trading or warehousing purposes demarcated as such under section 6 of the Central Act;

(d) "Developer" means a person who has been granted a letter of approval by the Central Government under sub-section (10) of section 3 of the Central Act and includes the Co-Developer and the existing Developer;";

(2) after clause (i), the following clause shall be inserted, namely:-

"(ii) "peripheral area" means an area surrounding the Special Economic Zone as the State Government may, by notification in the Official Gazette, declare;";

(3) in clause (p), the word "Unit" shall be deleted.

Section 3. Amendment of section 6 of Guj. 11 of 2004

3. Amendment of section 6 of Guj. 11 of 2004.- In the principal Act, in section 6,-

(1) in sub-section (2), in clause (b), after the words "development of Zone", the words "and for peripheral area" shall be inserted;

(2) in sub-section (3), in clauses (b) and (c), for the words "Unit Approval Committee", the words "Approval Committee" shall be substituted.

Section 4. Amendment of Chapter IV of Guj. 11 of 2004

4. Amendment of Chapter IV of Guj. 11 of 2004.- In the principal Act, in Chapter IV, for the words "Unit Approval Committee" wherever they occur, the words "Approval Committee" shall be substituted.

Section 5. Amendment of section 13 of Guj. 11 of 2004

5. Amendment of section 13 of Guj. 11 of 2004.- In the principal Act, in section 13, in clause (1), in sub-clause (c), the words "sale or" shall be deleted.

Section 6. Amendment of section 15 of Guj. 11 of 2004

6. Amendment of section 15 of Guj. 11 of 2004.- In the principal Act, in section 15,-

(1) for sub-section (1), the following sub-section shall be substituted, namely:-

"(1) Any person generating electricity in the Zone, may supply electricity to the Gujarat Uija Vikas Nigam Ltd. or Distribution Licensees after obtaining approval from the Gujarat Electricity Regulatory Commission constituted under the Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003 (Guj. 24 of 2003), and upon the terms and conditions agreed to by the said person and the purchaser.";

(2) in sub-section (2), after the words "processing area of the Zone", the words "or in the demarcated area" shall be inserted.

Section 7. Amendment of section 21 of Guj. 11 of 2004

7. Amendment of section 21 of Guj. 11 of 2004.- In the principal Act, in section 21, in sub-section (1),-

(1)(a) for the words "All sales and transactions within the processing area of the Zone", the words, figures, letter and brackets "Subject to the provisions of sub-section (1A), all sales and transactions within the processing area of the Zone or in the demarcated area or between the units in the processing area and the demarcated area" shall be substituted;

(b) in clause (a), for the word "Zone", the words "processing area of the Zone or in the demarcated area" shall be substituted;

(c) in clause (b), after the words "processing area of the Zone", the words "or in the demarcated area" shall be inserted;

(d) in clause (c), for the words "Sales Tax, Purchase Tax, Motor Spirit Tax", the words "Tax on sales or purchases of goods other than the goods specified in Schedule III of the Gujarat Value Added Tax Act, 2003" (Guj. 1 of 2005) shall be substituted;

(2) after sub-section (1), the following sub-section shall be inserted, namely:-

"(1A) The benefits of exemptions under sub-section (1) shall be available to the Unit or a person on the sales and transactions of goods which have been actually and physically involved in the movement of goods.";

(3) in sub-section (2),

(a) for the words "Zone Units", the words "the Units in the processing area of the Zone or in the demarcated area" shall be substituted;

(b) for the words "Sales Tax", the words "tax on sales or purchases of goods other than the goods specified in Schedule III of the Gujarat Value Added Tax Act, 2003" (Guj. 1 of 2005) shall be substituted.

PART-IV

Act of the Gujarat Legislature and Ordinances promulgated and Regulations made by the Governor.

The following Act of the Gujarat Legislature having been assented to by the President on the 16th August, 2007 is hereby published for general information.