Definitions | Special Economic Zones Act, 2005 | Bare Acts | Law Library

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Special Economic Zones Act, 2005

2. Definitions

In this Act, unless the context otherwise requires,-

1. "appointed day" with reference to a Special Economic Zone means the date on which the Special Economic Zone is notified by the Central Government under sub-section (1) of Section 4;

2. "Approval Committee" means an Approval Committee constituted under subsection (1) of Section 13;

3. "authorised operations" means operations which may be authorised under subsection (2) of Section 4 and sub-section (9) of Section 15;

4. "Authority" means a Special Economic Zone Authority constituted under subsection (1) of Section 31;

5. "Board" means the Board of Approval constituted under sub-section (1) of Section 8;

6. "Co-Developer" means a person who, or a State Government which, has been granted by the Central Government a letter of approval under sub-section (12) of Section 3;

7. "Developer" means a person who, or a State Government which, has been granted by the Central Government a letter of approval under sub-section (10) of Section 3 and includes an Authority and a Co-Developer;

8. "Development Commissioner" means the Development Commissioner appointed for one or more Special Economic Zones under sub-section (1) and Section 11;

9. "Domestic Tariff Area" means the whole of India (including the territorial waters and continental shelf) but does not include the areas of the Special Economic Zones;

10. "entrepreneur" means a person who has been granted a letter of approval by the Development Commissioner under sub-section (9) of Section 15;

11. "existing Special Economic Zone" means every Special Economic Zone which is in existence on or before the commencement of this Act;

12. "existing Unit" means every Unit which has been set up on or before the commencement of this Act in an existing Special Economic Zones;

13. "export" means-

i. taking goods, or providing services, out of India, from a Special Economic Zone, by land, sea or air or by any other mode, whether physical or otherwise; or

ii. supplying goods, or providing services, from the Domestic Tariff Area to a Unit or Developer; or

iii. supplying goods, or providing services, from one Unit to another Unit or Developer, in the same or different Special Economic Zone;

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14. "Free Trade and Warehousing Zone" means a Special Economic Zone wherein mainly trading and warehousing and other activities related thereto are carried on;

15. "import" means-

i. bringing goods or receiving services, in a Special Economic Zone, by a Unit or Developer from a place outside India by land, sea or air or by any other mode, whether physical or otherwise; or

ii. receiving goods, or services by a Unit or Developer from another Unit or Developer of the same Special Economic Zone or a different Special Economic Zone;

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16. "Infrastructure facilities" means industrial, commercial or social infrastructure other facilities necessary for the development of a Special Economic Zone or such other facilities which may be prescribed;

17. "International Financial Services Centre" means an International Financial Service Centre which has been approved by the Central Government under sub-section (1) of Section 18:

18. "manufacture" means to make, produce, fabricate, assemble, process or bring into existence, by hand or by machine, a mew product having a distinctive name, character or use and shall include processes such as refrigeration, cutting, polishing. Blending, repair, remaking, re-engineering and includes agriculture, poultry, aquaculture, animal husbandry, floriculture, pisciculture, poultry, sericulture, viticulture and mining:

19. "notification" means a notification published in the Official Gazette and the expression :notify" shall be construed accordingly;

20. "notified offences" means the offences specified as such under sub-section (1) of Section 21;

21. "Offshore Banking Init" means a branch of a bank located in a Special Economic Zone and which has obtained the permission under clause (a) of sub-section (1) of Section 23 of the Banking Regulation Act, 1949 (10 of 1949);

22. "person" includes an individual, whether resident in India or outside India, a Hindu undivided family, co-operative society, a company, whether incorporated in India or outside India, a firm, proprietary concern, or an association of persons or body of individuals, whether incorporated or not, local authority and any agency, office or breach owned or controlled by such individual, Hindu undivided family, co-operative, association body, authority or company;

23. "prescribed" means prescribed by rules made by the Central Government under this Act;

24. "Reserve Bank" means the Reserve Bank of India constituted under Section 3 of the Reserve Bank of India Act, 1934 (2 of 1934);

25. "Schedule" means Schedules to this Act;

26. "services" means such tradable services which.-

i. are covered under the General Agreement on Trade Services annexes as IB to the Agreement establishing the World Trade Organisation concluded at Marrakesh on the 15th day of April, 1994;

ii. may be prescribed by the Central Government for the purposes of this Act; and

iii. earn foreign exchange;

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27. "State Government" means a State Government of the State in which a Special Economic Zone is established or proposes to be established;

28. "State Government" means a State Government of the State in which a Special Economic Zone is established or proposed to be established;

29. "Unit" means a Unit set up by an entrepreneur in a Special Economic Zone and includes an existing Unit, an Offshore Banking Unit and Unit in an International Financial Services Centre, whether established before or established after the commencement of this Act;

30. all other words and expressions used and not defined in this Act but defined in the Central Excise Act, 1944 (1 of 1944), the Industries (Development and Regulation) Act, 1951 (65 of 1951), the Income-tax Act, 1961 (43 of 1961), the Customs Act, 1962 (52 of 1962) and the Foreign Trade (Development and Regulation) Act, 1992 (22 of 1992) shall have the meanings respectively assigned to them in those Acts.

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