The Punjab Special Economic Zones Act, 2009

PUNJAB GOVT GAZ. (EXTRA.), SEPT. 24, 2009 131 
(ASVN 2, 1931 SAKA) 
PARTI 
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB 
Notification 
The 24th September, 2009 
No. 19-Leg./2009,The following Act of the Legislature of the State 
of Punjab received the assent of the Governor of Punjab on the 8th September, 
2009, and is hereby published for general information : 
THE PUNJAB SPECIAL ECONOMIC ZONES ACT, 2009 
(Punjab Act No. 17 of 2009) 
Act, 2009. 
AN 
ACT 
to provide for the establishment of Special Economic Zones to promote and set up self-contained large industrial townships, with world class 
infrastructre to accelerate and facilitate both public and private sector 
participation in an internationally competitive and hassle free environment 
for export promotion thereby securing large dividends in terms of economic 
and industrial development and to act as strong catalytic of regional 
development and for the matters connected therewith or incidental thereto. 
BE it enacted by the Legislature of the State of Punjab in the Sixtieth 
Year of the Republic of India as follows : 
1. (1) This Act may be called the Punjab Special Economic Zones Short title and 
(2) It shall come into force on such date, as the State Government 
may, by notification in the Official Gazette, appoint. 
2. (1) In this Act, unless the context otherwise requires. 
(a) "amenities" includes roads, water supply, street lighting, 
power supply, sewerage drainage, public works, tourist 
sports, open spaces, parks, landscaping and play fields 
and such other conveniences, as the State Government 
may, by notification, declare to be an amenity for the 
purposes of this Act: 
(b) *building" includes 
() a house, out-home factory, offices or buildings 
relating to information technology, health, education, 
research and other social infrastructure, stable, 
commencement. 
Definitions. 
PUNJAB GOVT GAZ. (EXTRA.), SEPT. 24,2009 131 
(ASVN 2, 1931 SAKA) 
PART-1 
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB 
Notification 
The 24th September, 2009 
oo No. 19-Leg./2009.—The following Act of the Legislature of the State 
of Punjab received the assent of the Governor of Punjab on the 8th September, 
2009, and is hereby published for general information : — 
THE PUNJAB SPECIAL ECONOMIC ZONES ACT, 2009 
(Punjab Act No. 17 of 2009) 
AN 
ACT 
to provide for the establishment of Special Economic Zones to promote 
and set up self-contained large industrial townships, with world class 
infrastructure to accelerate and facilitate both public and private sector 
participation in an internationally competitive and hassle free environment 
for export promotion thereby securing large dividends in terms of economic 
and industrial development and to act as strong catalytic of regional 
development and for the matters connected therewith or incidental thereto. 
Br it enacted by the Legislature of the State of Punjab in the Sixtieth 
Year of the Republic of India as follows :— 
1. (1) This Act may be called the Punjab Special Economic Zones Short title and 
Act, 2009. 
commencement. 
(2) It shall come into force on such date, as the State Government 
may, by notification in the Official Gazette, appoint. 
2. (1) In this Act, unless the context otherwise requires.— 
(a) “amenities” includes roads, water supply, street lighting, 
power supply, sewerage drainage, public works, tourist 
sports, open spaces, parks, landscaping and play fields 
and such other conveniences, as the State Government 
may, by notification, declare to be an amenity for the 
purposes of this Act ; 
Definitions. 
(b) “building” includes— 
(i) a house, out-home factory, offices or buildings 
relating to information technology, health, education, 
research and other social infrastructure, stable,
132 PUNJAB GOVT GAZ. (EXTRA.), SEPT. 24, 2009 
(ASVN 2, 1931 SAKA) 
godown, shed, hut-wall and any other structure 
whether of masonry, bricks, mud, wood, metal or 
any other material whatsoever ; 
(ii) a structure on wheels or simply resting on the ground 
without foundations; 
oti (ii) a shop, vessel, boat, tent, van and any other structure 
used for human habitation or used for keeping or 
s OA 2 storing any articles or goods ; and 
(iv) the gardens, grounds, carriages and stables, if any. 
appurtenant to any building, which is intended to be 
used for residential, industrial, commercial, 
institutional or for any other purposes, whether in 
S n0actual use or not; 
"building operations" includes re-building operations, 
structural alterations of, or additions to buildings and other 
operations normally undertaken in connection with the 
U construction ofbuildings; 
(d) "Director" means the Director of Industries and 
(e) "infrastructure'' includes industrial, commercial, social or 
residential infrastructure or any other facility necessary 
for the development of the Special Economic Zone: 
() "land" means any land including super structure situated 
within the Special Economic Zone; 
) occupier" means a person, who occupies a site or building 
a within the Special Economic Zone and inchudes his 
Successor, assignee and administrator; 
(h) *off-zone supplier" means a unit located outside the 
Special Economic Zone providing goods or services or 
both to the Developer, Co-developer, occupier or resident: 
() "operator" means a person engaged by the Developer tor 
providing infrastructure or any amenity in the Special 
Economic Zone :; 
Ab Commerce, Punjab; 
132 PUNJAB GOVT GAZ. (EXTRA.), SEPT. 24, 2009 
(ASVN 2, 1931 SAKA) 
—— 
godown, shed, hut-wall and any other structyp, 
whether of masonry, bricks, mud, wood, meta] oF 
any other material whatsoever ; 
(i) a structure on wheels or simply resting on the groung 
without foundations ; 
(iii) a shop, vessel, boat, tent, van and any other structure 
used for human habitation or used for keeping or 
storing any articles or goods ; and 
(iv) the gardens, grounds, carriages and stables, if any, 
appurtenant to any building, which is intended to be 
used for residential, industrial, commercial, 
institutional or for any other purposes. whether in 
actual use or not ; 
(c) “building operations” includes re-building operations, 
structural alterations of, or additions to buildin gs and other 
operations normally undertaken in connection with the 
construction of buildings ; 
(d) “Director” means the Director of Industries and 
Commerce, Punjab ; 
(e) “infrastructure” includes industrial, commercial, social or 
residential infrastructure or any other facility necessary 
for the development of the Special Economic Zone : 
(f “land” means any land including super structure situated 
within the Special Economic Zone : 
(8) “occupier” means a person, who occupies a site or building 
within the Special Economic Zone and includes his 
successor, assignee and administrator ; 
(®) “off-zone supplier” means a unit located outside the 
Special Economic Zone providing goods or services or 
both to the Developer, Co-developer, occupier or resident : 
(i) “operator” means a person engaged by the Developer for 
providing infrastructure or any amenity in the Special 
Economic Zone :
PUNJAB GOVT GAZ. (EXTRA.), SEPT. 24, 2009 
(ASVN 2, 1931 SAKA) 
133 
) "planning area means a regional planaing area, a local 
planning area or a site for a new town declared as such 
under section 56 of the Punjab Regional and Town 
Planning and Development Act, 1995 (Punjab Act 
No. 11 of 1995); 
(k) "prescribed" means prescribed by rules made under this 
Act; 
()"project" means a Special Economic Zone project 
including any other project, essential for the sustainability 
of the Special Economic Zone as deemed appropriate 
and recommended by the Project Approval Committee; 
(m) "Project Approval Committee" means a Project Approval 
Committee, constituted under section 3; 
(n) "section" means a section of this Act: 
(o) "Special Economic Zone" shall have the same meaning 
as assigned to it in the Special Economic Zones Act, 2005 
(Central Act 28 of 2005) ; 
(p) "unit" means an enterprise, or part thereof, which occupies 
space within the Special Economic Zone carrying on 
business as approved by the Development Commissioner; 
and 
(q) *value addition" includes any activity that brings about 
a change in an article as a result of some process, 
treatment, or labour, and results in transformation into a 
new and different article with enhanced value so 
understood in commercial parlance and shall also include 
packaging. 
(2) The words and expressions used in this Act, but not defined, shall 
have the same meaning as assigned to them in the Special Economic Zones 
Act, 2005 (Central Act 28 of 2005). 
3. (1) The State Government shall, by notification in the Official 
Gazette, constitute for the purposes of this Act, a Committee, to be called the 
Project Approval Committee. 
Constitution of the 
Project Approval 
Committee. 
PUNJAB GOVT GAZ. (EXTRA.), SEPT. 24,2009 133 
(ASVN 2, 1931 SAKA) 
(i) “planning area” means a regional planaing area, a local 
planning area or a site for a new town declared as such 
under section 56 of the Punjab Regional and Town 
Planning and Development Act, 1995 (Punjab Act 
No. 11 of 1995) ; 
(k) “prescribed” means prescribed by rules made under this 
Act ; 
(1) “project” means a Special Economic Zone project 
including any other project, essential for the sustainability 
of the Special Economic Zone as deemed appropriate 
and recommended by the Project Approval Committee ; 
(m) “Project Approval Committee” means a Project Approval 
Committee, constituted under section 3 ; 
(n) “section” means a section of this Act ; 
(0) “Special Economic Zone” shall have the same meaning 
as assigned to it in the Special Economic Zones Act, 2005 
(Central Act 28 of 2005) ; 
(p) “unit” means an enterprise, or part thereof, which occupies 
space within the Special Economic Zone carrying on 
business as approved by the Development Commissioner ; 
and 
(gq) “value addition” includes any activity that brings about 
a change in an article as a result of some process, 
treatment, or labour, and results in transformation into a 
new and different article with enhanced value so 
understood in commercial parlance and shall also include 
packaging. 
(2) The words and expressions used in this Act, but not defined, shall 
have the same meaning as assigned to them in the Special Economic Zones 
Act, 2005 (Central Act 28 of 2005). 
3. (1) The State Government shall, by notification in the Official Constitution of the 
Gazette, constitute for the purposes of this Act, a Committee, to be called the Ft Approval 
i Committee. 
Project Approval Committee.
134 PUNJAB GOVT GAZ. (EXTRA.), SEPT. 24, 2009 
(ASVN 2, 1931 SAKA) 
(2) The Project Approval Committee shall consist of the following 
members, namely: 
(i) the Chief Secretary to Governmnent 
of Punjab ; 
(ii) the Financial Commissioner, Revenue 
and Secretary to Government of Punjab, 
Department of Revenue and Rehabilitation: 
(iii) the Financial Commissioner, Excise 
and Taxation and Secretary to 
Government of Punjab, Department of 
Excise and Taxation; 
(iv) the Principal Secretary to Government of 
Punjab, Department of Finance; 
() the Principal Secretary to Government of 
Punjab, Department of Local Government; 
(vi) the Principal Secretary to Government of 
Punjab, Department of lndustries and 
Commerce ; 
(vii) the Principal Secretary to Government of 
Punjab, Department of Labour and 
Employment; 
(viii) the Secretary to Government of 
Punjab, Department of Power: 
(ix) the Secretary to Government of 
Punjab, Department of Housing 
and Urban Development; 
(x) the Secretary to Government of 
Punjab, Department of Environment; 
(xi) the Managing Director, Punjab 
Small Industries and Export 
Corporation ; and 
(xi) the Director, Department of 
Industries and Commerce. 
Chairman 
. 
Member 
Member 
Member 
.. Member 
Member 
Member 
Member 
Member 
Member 
Member 
Member 
Secretary 
134 PUNJAB GOVT GAZ. (EXTRA.), SEPT. 24, 2009 
(ASVN 2, 1931 SAKA) 
TT 
(2) The Project Approval Committee shall consist of the following 
members, namely :— 
(i) the Chief Secretary to Government 
of Punjab ; 
(ii) the Financial Commissioner, Revenue 
and Secretary to Government of Punjab, 
Department of Revenue and Rehabilitation ; 
(iii) the Financial Commissioner, Excise 
and Taxation and Secretary to 
Government of Punjab, Department of 
Excise and Taxation ; 
(iv) the Principal Secretary to Government of 
Punjab, Department of Finance : 
(v) the Principal Secretary to Government of 
Punjab, Department of Local Government ; 
(vi) the Principal Secretary to Government of 
Punjab, Department of Industries and 
Commerce | 
(vii) the Principal Secretary to Government of 
Punjab, Department of Labour and 
Employment ; 
(viii)the Secretary to Government of 
Punjab, Department of Power : 
(ix) the Secretary to Government of 
Punjab, Department of Housing 
and Urban Development ; 
(x) the Secretary to Government of 
Punjab, Department of Environment 3 
(xi) the Managing Director, Punjab 
Small Industries and Export 
Corporation ; and 
(xii) the Director, Department of 
Industries and Commerce. 
Chairmap 
Member 
Member 
Member 
Member 
Member 
Member 
Member 
Member 
Member 
Member 
Member- 
Secretary
PUNJAB GOVT GAZ. (EXTRA.), SEPT. 24, 2009 135 
(ASVN 2, 1931 SAKA) 
(3) For the purposes of performing its functions, the Chairman may co-opt any other officer as member of the Project Approval Committee as he 
may deem appropriate. 
4. The Project Approval Committee (hereinafter referred to as the Functions of the 
Committee) shall perform the following functions, namely: Project Approval 
Comm1ttee 
(1) The Committe shall approve, modify or reject any proposal for the establishment of a Special Economic Zone placed before it : 
Provided that the project approved by the Committee is in consonance with the Development Plan or Master Plan of that area : 
Provided further that the Developer shall not be requircd to apply for 
seeking change of land use, if the Special Economic Zone falls within the 
planning area and also shall not be required to apply for a licence as required 
under the Punjab Apartment and Property Regulation Act, 1995, which shall 
be deemed to have been granted. However, layout zoning plans and building 
plans shall be got approved from the competent authority. 
(2) The Member-Secretary of the Committee shall forward the 
recommendations of the Committee to the Government of India for approval. 
(3) The Committee shall review the progress of implementation of 
the project at such intervals, as it may deem necessary. 
5. The State Government shall notify in the Official Gazette, the Notification on 
boundaries and extent of the area of the Special Economic Zone after receiving Special Economic 
Zone. 
approval as mentioned in sub-section (2) of section 4. 
6. (1) The Developer shall identify the area for the development of Application for development of 
Special Economic Zone and shall apply in the Form, appended to this Act to Special Economic 
the Director for approval. Zone. 
(2) On receipt of the application, the Director shall forward the 
proposal to the concerned department for comments. 
(3) The concerned department shall furnish its comments in respect 
of the proposal within the prescribed period. In case, the comments are not 
furmished by the depart1ment within the prescribed period, then it shall be deemed 
that the proposal has been approved by the department. 
(4) On the receipt of the comments from the concerned department 
or in case of deemed approval to the proposal, as mentioned in sub-section () 
the Director shall send the proposal to the Project Approval Committee for 
consideration. 
PUNJAB GOVT GAZ. (EXTRA), SEPT. 24,2009 135 
(ASVN 2, 1931 SAKA) 
(3) For the purposes of performing its functions, the Chairman may 
co-opt any other officer as member of the Project Approval Committee as he 
may deem appropriate. 
| 4. The Project Approval Committee (hereinafter referred to as the 
Committee) shall perform the following functions, namely :— 
(I) The Committee shall approve, modify or reject any proposal for 
the establishment of a Special Economic Zone placed before it : 
Provided that the project approved by the Committee is in consonance 
with the Development Plan or Master Plan of that area : 
Provided further that the Developer shall not be required to apply for 
seeking change of land use, if the Special Economic Zone falls within the 
planning area and also shall not be required to apply for a licence as required 
under the Punjab Apartment and Property Regulation Act, 1995, which shall 
be deemed to have been granted. However, layout zoning plans and building 
plans shall be got approved from the competent authority. 
2) The Member-Secretary of the Committee shall forward the 
recommendations of the Committee to the Government of India for approval. 
(3) The Committee shall review the progress of implementation of 
the project at such intervals, as it may deem necessary. 
5. The State Government shall notify in the Official Gazette, the 
boundaries and extent of the area of the Special Economic Zone after receiving 
approval as mentioned in sub-section (2) of section 4. 
6. (1) The Developer shall identify the area for the development of 
Special Economic Zone and shall apply in the Form, appended to this Act to 
the Director for approval. 
(2) On receipt of the application, the Director shall forward the 
proposal to the concerned department for comments. 
(3) The concerned department shall furnish its comments in respect 
of the proposal within the prescribed period. In case, the comments are not 
furnished by the department within the prescribed period, then it shall be deemed 
that the proposal has been approved by the department. 
(4) On the receipt of the comments from the concerned department 
or in case of deemed approvalto the proposal, as mentioned in sub-section (3), 
the Director shall send the proposal to the Project Approval Committee for 
consideration. 
Functions of the 
Project Approval 
Committee 
Notification on 
Special Economic 
Zone 
Application for 
development of 
Special Economic 
Zone
L.and for Special 
Economic Zone. 
Duties and 
functions of the 
Developer. 
136 PUNJAB GOVT GAZ. (EXTRA.), SEPT. 24, 2009 
(ASVN 2, 1931 SAKA) 
(5) On receipt of the proposal, sent by the Director under sub-section 
(4), the Project Approval Committee shall consider the proposal and examine 
the viability of other economic aspects of the project justifying the necessity of 
setting up of the proposed Special Economic Zone. 
(6) If the Project Approval Committee after consideration comes to 
the conclusion that the proposal is justified, then it will accord its approval in 
principle, in case, the Developer is not in possession of land, on which the 
project is to be developed. In case, the Developer is in possession of the land, 
on which the project is to be developed, then the Project Approval Committee 
shall accord its formal approval. 
(7) After the formal approval of the Project Approval Committee is 
accorded under sub-section (6), the Director shall forward the proposal to the 
Central Government for approval subject to such terms and conditions, as may 
be specified by the Project Approval Committee. 
7. () The State Government may transfer land owned, acquired or 
controlled by it to the Developer as per the provisions of the Land Acquisition 
Act, 1894 (Central Act 1 of 1894) and the rules made thereunder, as per the 
State policy. 
(2) The Developer may, himself acquire land from any person by 
purchase, lease or allotment. 
8. (1) Subject to the provisions of this Act, it shall be the duty of the 
Developer to secure planned development of the Special Economic Zone. The 
Developer shall establish, construct, install, operate, maintain and manage the 
Special Economic Zone and shall also provide therein necessary infrastructure 
and amenities. 
(2) Without prejudice to the generality of the provisions of sub-section 
(1), the Developer shall exercise and perform the following powers and 
functions, namely 
(a) to prepare a development plan of the Special Economic Zone 
in such manner, as may be prescribed; 
(b) to demarcate and develop sites for industrial, commercial 
(including free trade and warehousing zone), residential and 
other purposes according to the approved plan ; 
(c) to allocate and transfe, either by way of sale or lease or 
allotment, plots, land, buildings or installations for industrial. 
commercial, residential or other purposes; 
Land for Special 
Economic Zone. 
Duties and 
functions of the 
Developer. 
136 PUNJAB GOVT GAZ. (EXTRA.), SEPT. 24, 2009 
(ASVN 2, 1931 SAKA) : 
(5) On receipt of the proposal, sent by the Director under sub-section 
(4), the Project Approval Committee shall consider the proposal and examine 
the viability of other economic aspects of the project justifying the necessity of 
setting up of the proposed Special Economic Zone. 
(6) If the Project Approval Committee after consideration comes to 
the conclusion that the proposal is justified, then it will accord its approval in 
principle, in case, the Developer is not in possession of land, on which the 
project is to be developed. In case, the Developer is in possession of the land, 
on which the project is to be developed, then the Project Approval Committee 
shall accord its formal approval. 
(7) After the formal approval of the Project Approval Committee is 
accorded under sub-section (6), the Director shall forward the proposal to the - 
Central Government for approval subject to such terms and conditions, as may 
be specified by the Project Approval Committee. 
7. (1) The State Government may transfer land owned, acquired or 
controlled by it to the Developer as per the provisions of the Land Acquisition 
Act, 1894 (Central Act 1 of 1894) and the rules made thereunder, as per the 
State policy. 
(2) The Developer may, himself acquire land from any person by 
purchase, lease or allotment. 
8. (1) Subject to the provisions of this Act, it shall be the duty of the 
Developer to secure planned development of the Special Economic Zone. The 
Developer shall establish, construct, install, operate, maintain and manage the 
Special Economic Zone and shall also provide therein necessary infrastructure 
and amenities. 
(2) Without prejudice to the generality of the provisions of sub-section 
(1), the Developer shall exercise and perform the following powers and 
functions, namely :— 
(a) to prepare a development plan of the Special Economic Zone 
in such manner, as may be prescribed : 
(b) to demarcate and develop sites for industrial, commercial 
(including free trade and warehousing zone), residential and other purposes according to the approved plan ; 
(c) to allocate and transfer, either by way of sale or lease Of 
allotment, Plots, land, buildings or installations for industrial: commercial, residential or other purposes ;
PUNJAB GOVT GAZ. (EXTRA.), SEPT. 24, 2009 137 
(ASVN 2, 1931 SAKA) 
(d) to regulate the erection of buildings and setting up of industries 
in accordance with the building plan as approved by the Development Commissioner; 
(e) to demarcate the boundary of the Special Economic Zone 
and any parts thereof and to construct and maintain demarcated 
structures ; 
6) to fix rates for transfer of land, building or installations by way 
of sale, lease or allotment; and 
(g) to perform such other functions, as may be prescribed. 
(3) For the purpose of providing, maintaining or continuing any amenity 
and infrastructure in the Special Economic Zone, the Developer may levy 
such charges, as he may consider necessary, in respect of any land, building, 
installation or any other infrastructure upon the user or occupier thereof. 
9. () The Developer may engage an off-zone supplier, operator, or Providing of 
infrastructure or 
any other person for the purpose of providing infrastructure or amenity. amenity by the 
Developcr. (2) Where any infrastructure or amenity is provided, the Developer 
shall have the power to levy charges for the use of service so provided. 
(3) The Developer may delegate the power of collecting the charges 
for the use of services to any agency, providing the infrastructure or amenity. 
(4) The Developer or off zone supplier, op rator or any other person, engaged for providing infrastructure in a Special Economic Zone, shall pay 
charges to the concerned Local authority, in case any infrastructure 
connectivities or maintenance services are provided by such authority. 
(5) The Developer shall be responsible for maintenance of the Special 
Economic Zone area. 
10. (7) la) The Developer or the Co-developer shall be permitted to Generation and 
generate electricity in or outside the Special Economic Supply of 
Zone, for consumption; 
(b) The units located in the Special Economic Z.one. 
individually or in groups shall be permitted to generate 
electricity in or outside the Special Economic Zone for 
self-consumption; and 
lc) The units located in the Special Economic Zone 
individually or in groups shall be permitted to avail of supply 
of electricity by sourcing it through open access from 
electricity 
y 
PUNJAB GOVT GAZ. (EXTRA), SEPT. 24,2009 137 
(ASVN 2, 1931 SAKA) 
(d) toregulate the erection of buildings and setting up of industries 
In accordance with the building plan as approved by the 
Development Commissioner yg 
(¢) to demarcate the boundary of the Special Economic Zone 
and any parts thereof and to construct and maintain demarcated 
structures ; 
(f) to fix rates for transfer of land, building or installations by way 
of sale, lease or allotment; and 
(g) to perform such other functions, as may be prescribed. 
oo (3) For the purpose of providing, maintaining or continuing any amenity 
and infrastructure in the Special Economic Zone, the Developer may levy 
such charges, as he may consider necessary, in respect of any land, building, 
* installation or any other infrastructure upon the user or occupier thereof. 
9. (1) The Developer may engage an off-zone supplier, operator, or 
any other person for the purpose of providing infrastructure or amenity. 
(2) Where any infrastructure or amenity is provided, the Developer 
shall have the power to levy charges for the use of service so provided. 
(3) The Developer may delegate the power of collecting the charges 
for the use of services to any agency, providing the infrastructure or amenity. 
(4) The Developer or off zone supplier, op >rator or any other person, 
engaged for providing infrastructure in a Special Economic Zone, shall pay 
charges to the concerned Local authority, in case any infrastructure 
connectivities or maintenance services are provided by such authority. 
(5) The Developer shall be responsible for maintenance of the Special 
Economic Zone area. 
10. (1) (a) The Developer or the Co-developer shall be permitted to 
generate electricity in or outside the Special Economic 
Zone, for consumption; 
(b) The units located in the Special Economic Zone, 
individually or in groups shall be permitted to generate 
electricity in or outside the Special Economic Zone for 
self-consumption ; and 
¢) The units located in the Special Economic Zone, 
individually or in groups shall be permitted to avail of supply 
of electricity by sourcing it through open access from 
Providing of 
infrastructure or 
amenity by the 
Developer. 
Generation and 
supply of 
electricity
Excmption from 
fees, cess and 
138 
levies. 
PUNJAB GOVT GAZ. (EXTRA.), SEPT. 24, 2009 
(ASVN 2, 1931 SAKA) 
(2) The power tariff for the sale of power to various categories of 
consumers in the Special Economic Zone will be charged by the Punjab State 
Electricity Board at such rate, as may be determined by the Punjab State 
Electricity Regulatory Commission on year to year basis. 
generators directly or through wheel electricity to the 
Special Economic Zone for consumption, subject to such 
payment, as may be required for open access and wheeling 
of electricity. 
(3) The Developer or Co-developer of the Special Economic Zone or 
an association of units located in the Special Economic Zone, unless exempted 
under the Electricity Act, 2003 (Central Act 36 of 2003), shall obtain a distribution 
license or a franchise for distribution ofelectricity with the Special Economic 
Zone. 
11. (1) The following shall be exempted from the payment of any 
State taxes, duties, tax, duty, fee, cess or any other levy under the Relevant Act, enacted by the 
(4) For the purpose of regulation of safety and other requirements 
of the electrical system, including installations and equipments under the Indian 
Electricity Rules, 1956, the Development Commissioner or his nominee having 
requisite qualifications, shall be authorized to exercise the powers of an 
Electrical Inspector. 
(5) No electricity duty or cess shall be levied on the businesses of 
generation, transmission and distribution ofelectricity and on consumption of 
electricity within the Special Economic Zone. 
Punjab State Legislature, namely: 
(i) any goods exported out of or imported into the Special 
Economic Zone: 
(i) any inter-unit transaction of goods within the Special 
Economic Zone ; 
(ii) any goods from the Special Economic Zone, sent for value 
addition to the domestic tariff area and returned to the Special 
Economic Zone thereafter ; 
(iv) any service providing for the value addition to a product 
within the Special Economic Zone; 
(vi) 
(v) any service, provided to the Special Economic Zone 
developer or a unit in Special Economic Zone for authorized 
operations; 
stamp duty and registration fee on purchase of land for 
establishing a Special Economic Zone; 
Exemption from 
State taxes, duties, 
fees, cess and 
levies. 
138 PUNJAB GOVT GAZ. (EXTRA.), SEPT. 24, 2009 
(ASVN 2, 1931 SAKA) 
generators directly or through wheel electricity to the 
Special Economic Zone for consumption, subject to such 
payment, as may be required for open access and wheeling 
of electricity. 
(2) The power tariff for the sale of power to various categories of 
consumers in the Special Economic Zone will be charged by the Punjab State 
Electricity Board at such rate, as may be determined by the Punjab State 
Electricity Regulatory Commission on year to year basis. 
(3) The Developer or Co-developer of the Special Economic Zone or 
an association of units located in the Special Economic Zone, unless exempted 
under the Electricity Act, 2003 (Central Act 36 of 2003), shall obtain a distribution 
license or a franchise for distribution of electricity with the Special Economic 
Zone. 
(4) For the purpose of regulation of safety and other requirements 
of the electrical system, including installations and equipments under the Indian 
Electricity Rules, 1956, the Development Commissioner or his nominee having 
requisite qualifications, shall be authorized to exercise the powers of an 
Electrical Inspector. 
(3) No electricity duty or cess shall be levied on the businesses of 
generation, transmission and distribution of electricity and on consumption of 
electricity within the Special Economic Zone. 
11. (1) The following shall be exempted from the payment of any 
tax, duty, fee, cess or any other levy under the Relevant Act, enacted by the 
Punjab State Legislature, namely :— 
(1) any goods exported out of or imported into the Special 
Economic Zone ; 
(ii) any inter-unit transaction of goods within the Special 
Economic Zone ; 
(iff) any goods from the Special Economic Zone, sent for value 
addition to the domestic tariff area and returned to the Special 
Economic Zone thereafter ; 
(iv) any service providing for the value addition to a product 
within the Special Economic Zone : 
(v) any service, provided to the Special Economic Zone 
developer or a unit in Special Economic Zone for authorized 
operations ; 
(vi) stamp duty and registration fee on purchase of land for establishing a Special Economic Zone : 
PUNJAB GOVT GAZ. (EXTRA.), SEPT. 24, 2009 139 
(ASVN 2, 1931 SAKA) 
(vi) stamp duty and registration fee on the first transfer or lease 
of immovable property within the Special Economic Zone. 
However, all subsequent transfers or leases shall be liable 
to levy of stamp duty and registration fee, and 
(vi) levy of social security cess on purchase of land for 
establishing a Special Economic Zone, and on the first 
transfer or lease of immovable property within the Special 
Economic Zone. 
(2) The exemption from payment of tax under this Act, shall be allowed 
to the Developer of a Special Economic Zone and to the Special Economic 
Zone Unit as per the Punjab Special Economic Zone Policy, notified by the 
State Government,vide No. 5/58/2002|B/4630, dated the l1th August, 2005. 
(3) The Department of Labour of the State Government shall be 
competent to declare any unit or establishment, set up in the Special Economic 
Zone as public utility service under the Industrial Disputes Act, 1947. 
12. (1) The Development Commissioner shall supervise and 
coordinate the activities of agencies engaged in the development of the Special 
Economic Zone. 
(2) Notwithstanding anything contained in any law made by the Punjab 
State Legislature, for the time being in force, the Development Commissioner, 
shall exercise the following powers for the grant of approval or sanction to the 
Developer and the Unit in order to provide for a single window clearance 
system in the Special Economic Zone, namely : 
(a) the powers, exercised by the Labour Commissioner and the 
Chief Inspector of Factories in respect of labour laws ; 
(b) the powers exercised by the Punjab Pollution Control Board 
with regard to the grant of consent under the Water (Prevention 
and Control of Pollution) Act, 1974 (Central Act 6 of 1974) 
and the Air (Prevention and Control of Pollution) Act, 1981 
(Central Act 14 of 1981). However, the Development 
Commissioner shall consult the Punjab Pollution Control Board. 
wherever he considers necessary ; and 
(c) the powers exercised by the Chief Town Planner, Punjab. 
under the Punjab Regional and Town Planning and 
Development Act, 1995 and the Punjab Apartment and 
Property Regulation Act, 1995. However, the Development 
Commissioner shall consult the Chief Town Planner, Puniah 
wherever he considers necessary. 
Powers and 
unctons of ihe Development 
Commissioner. 
PUNJAB GOVT GAZ. (EXTRA.), SEPT. 24, 2009 139 
(ASVN 2, 1931 SAKA) 
(vii) stamp duty and registration fee on the first transfer or lease 
of immovable property within the Special Economic Zone. 
] However, all subsequent transfers or leases shall be liable 
| to levy of stamp duty and registration fee; and 
(viii) levy of social security cess on purchase of land for 
establishing a Special Economic Zone, and on the first 
transfer or lease of immovable property within the Special 
Economic Zone. 
(2) The exemption from payment of tax under this Act, shall be allowed 
to the Developer of a Special Economic Zone and to the Special Economic 
Zone Unit as per the Punjab Special Economic Zone Policy, notified by the 
State Government,—vide No. 5/58/200211B/4630, dated the 11th August, 2005. 
(3) The Department of Labour of the State Government shall be 
competent to declare any unit or establishment, set up in the Special Economic 
Zone as public utility service under the Industrial Disputes Act, 1947. 
12. (1) The Development Commissioner shall supervise and Powers and 
I functions of the 
coordinate the activities of agencies engaged in the development of the Special [J pent 
Economic Zone. Commissioner 
(2) Notwithstanding anything contained in any law made by the Punjab 
State Legislature, for the time being in force, the Development Commissioner, 
shall exercise the following powers for the grant of approval or sanction to the 
Developer and the Unit in order to provide for a single window clearance 
system in the Special Economic Zone, namely :— 
(a) the powers, exercised by the Labour Commissioner and the 
Chief Inspector of Factories in respect of labour laws ; 
the powers exercised by the Punjab Pollution Control Board 
with regard to the grant of consent under the Water (Prevention 
and Control of Pollution) Act, 1974 (Central Act 6 of 1974) 
and the Air (Prevention and Control of Pollution) Act, 1981 
(Central Act 14 of 1981). However, the Development 
Commissioner shall consult the Punjab Pollution Control Board, 
wherever he considers necessary ; and 
(c) the powers exercised by the Chief Town Planner, Punjab, 
, "under the Punjab Regional and Town Planning and 
Development Act, 1995 and the Punjab Apartment and 
Act, 1995. However, the Development 
erty Regulation : 
De shall consult the Chief Town Planner, Punjab, 
wherever he considers necessary. 
(b)
Overriding 
effect. 
Protection of 
actions taken in 
good faith. 
Power to remove 
difficulties. 
Power to make 
rules. 
140 PUNJAB GOVT GAZ. (EXTRA.), SEPT. 24, 2009 
(ASVN 2, 1931 SAKA) 
13. The provisions of this Act shall have efYect notwithstanding anything 
inconsistent therewith contained in any other law enacted by the Punjab State 
Legislature for the time being in force. 
14. No suit or other legal proceedings shall lie against any person for 
anything, which is done in good faith or intended to be done in pursuance of the 
provisions of this Act or the rules made thereunder. 
15. (1) If any difficulty arises in giving effect to the provisions of this 
Act, the State Government may, by notification, make such order, not inconsistent 
with the provisions of this Act, as may appear to it, to be necessary or expedient 
for the removal of difficulty: 
Provided that no such order shall be made after the expiration of a period 
of two yeárs from the date of coming into force of this Act. 
(2) Every order made under this section shall be laid, as soon as may 
be, after it is made, before the State Legislature. 
16. (1) The State Government may, by notification in the Official 
Gazette, make rules for carrying out the purposes of this Act. 
(2) In particular, and without prejudice to the generality of the foregoing 
power, such rules may provide for all or any of the following matters, namely -
(a) to specify the period for furnishing comments under sub-section 
(3) of section 6 ; 
(b) to prescribe functions under clause (g) of sub-section (1) of 
section 8; and 
(c) to prescribe the manner for preparing development plan under 
clause (a) of sub-section (2) of section 8. 
(3) Every rule made under this section shall be laid, as soon as may be, 
after it is made, before the House of the State Legislature, while it is in session for 
a total period of ten days, which may be comprised in one session or in two or 
more successive sessions, and if, before the expiry of the session in which it is 
so laid or the successive sessions as aforesaid, the House agrees in making any 
modification in the rules or the House agrees that the rule should not be made, the 
rule shall thereafter have effect only in such modified form or be of no effect, as 
the case may be, so however, that any such modification or annulment shall be 
without prejudice to the validity of anything previously done under that rule. 
Overriding 
effect. 
Protection of 
actions taken in 
good faith. 
Power to remove 
difficulties. 
Power to make 
rules. 
140 PUNJAB GOVT GAZ. (EXTRA.), SEPT. 24, 2009 
(ASVN 2, 1931 SAKA) 
13. The provisions of this Act shall have effect notwithstanding anything 
inconsistent therewith contained in any other law enacted by the Punjab State 
Legislature for the time being in force. 
——— 
14. No suit or other legal proceedings shall lie against any person for 
anything, which is done in good faith or intended to be done in pursuance of the 
provisions of this Act or the rules made thereunder. 
15. (1) If any difficulty arises in giving effect to the provisions of this 
Act, the State Government may, by notification, make such order, not inconsistent 
with the provisions of this Act, as may appear to it, to be necessary or expedient 
for the removal of difficulty : 
Provided that no such order shall be made after the expiration of a period 
of two years from the date of coming into force of this Act. 
(2) Every order made under this section shall be laid, as soon as may 
be, after it is made, before the State Legislature. 
16. (1) The State Government may, by notification in the Official 
Gazette, make rules for carrying out the purposes of this Act. 
(2) In particular, and without prejudice to the generality of the foregoing 
power, such rules may provide for all or any of the following matters, namely :— 
(a) to specify the period for furnishing comments under sub-section 
(3) of section 6 ; 
(b) to prescribe functions under clause (g) of sub-section (1) of 
section 8 ; and 
(c) to prescribe the manner for preparing development plan under 
clause (a) of sub-section (2) of section 8. 
(3) Every rule made under this section shall be laid, as soon as may be, 
after it is made, before the House of the State Legislature, while it is in session for 
a total period of ten days, which may be comprised in one session or in two or 
more successive sessions, and if, before the expiry of the session in which it is so laid or the successive sessions as aforesaid, the House agrees in making any modification in the rules or the House agrees that the rule should not be made, the 
rule shall thereafter have effect only in such modified form or be of no effect, as 
the case may be, so however, that any such modification or annulment shall be 
without prejudice to the validity of anything previously done under that rule.
To 
2. 
4. 
PUNJAB GOVT GAZ. (EXTRA.), SEPT. 24, 2009 
(ASVN 2, 1931 SAKA) 
5. 
The Director, 
Subject : Application for setting up of Special Economic Zone. 
1. Name of the Special Economic Zone Developer 
8. 
Department of Industries and Commerce, Punjab, 
Chandigarh. 
(in block letters). 
3. Nature of the Special Economic Zone 
FORM 
[See section 6(1)] 
Full address of the Special Economic Zone 
Developer. 
Developer (whether Government Undertaking/ 
public/private/proprietorship/others). 
Name of the proposed Special Economic Zone. 
Type of the proposed Special Economic Zone 
(Multiproduct or sector specific/others). 
6. Location of the proposed Special Economic 
Zone. 
7. Particulars of the land area of the proposed 
Special Economic Zone acquired 
or to be acquired along with its map. 
Detailed project repor/feasibility report of 
the proposed Special Economic Zone. 
9. Investment and mode of financing of the 
proposed Special Economic Zone. 
11. Implementation period. 
10. Employment likely to be generated. 
13. Any other information. 
12. Name and complete address of the persons, to be : 
contacted. 
Note.-The application shall be made in twenty copies. 
12281 LR(P)--Govt. Press, UT, Chd 
141 
(Signature of Developer) 
REKHA MITTAL, 
Secretary to Government of Punjab, 
Department of Legal and Legislative A fairs. 
PUNJAB GOVT GAZ. (EXTRA.), SEPT. 24,2009 141 
(ASVN 2, 1931 SAKA) 
FORM 
[See section 6(1)] 
To 
The Director, 
Department of Industries and Commerce, Punjab, 
Chandigarh. 
Subject : Application for setting up of Special Economic Zone. 
1. Name of the Special Economic Zone Developer 
(in block letters). 
2. Full address of the Special Economic Zone 
Developer. 
3. Nature of the Special Economic Zone 
Developer (whether Government Undertaking/ 
public/private/proprietorship/others). 
Name of the proposed Special Economic Zone. 
5. Type of the proposed Special Economic Zone 
(Multiproduct or sector specific/others). 
6. Location of the proposed Special Economic 
Zone. 
7. Particulars of the land area of the proposed 
Special Economic Zone acquired 
or to be acquired along with its map. 
8. Detailed project report/feasibility report of 
the proposed Special Economic Zone. 
9. Investment and mode of financing of the 
proposed Special Economic Zone. 
10. Employment likely to be generated. 
11. Implementation period. 
12. Name and complete address of the persons, to be : 
contacted. 
13. Any other information. 
Note.—The application shall be made in twenty copies. 
(Signature of Developer) 
REKHA MITTAL, 
Secretary to Government of Punjab, 
Department of Legal and Legislative A fairs, 
12281 LR(P)—Govt. Press, UT, Chd 
eT ———

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