Central Government rescinds the notification of Ministry of Commerce and Industry Notification number S.O. 2947 (E) dated 18th November, 2009- (Ministry of Commerce and Industry) (21 Dec 2022)

MANU/COMM/0238/2022

Commercial

WHEREAS, M/s. Kerala State Information Technology Infrastructure Limited, had proposed under section 3 of the Special Economic Zones Act, 2005 (28 of 2005), (hereinafter referred to as the said Act) to set up a sector specific Special Economic Zone for Information Technology and Information Technology Enabled Services at Village Purakkad, Taluk Ambalappuzha, District Alappuzha in the State of Kerala;

AND, WHEREAS, the Central Government, in exercise of the powers conferred by sub-section (1) of section 4 of the said Act read with rule 8 of the Special Economic Zone Rules 2006, notified an area of 13.4415 hectares at above Special Economic Zone vide Ministry of Commerce and Industry Notification number S.O. 2947 (E) dated 18th November, 2009;

AND, WHEREAS, M/s. Kerala State Information Technology Infrastructure Limited has now proposed to de-notify entire area of 13.4415 hectares of the above Special Economic Zone;

AND, WHEREAS, the State Government of Kerala has given No Objection Certificate to the proposal vide letter No. IT-A2/125/2020-ITD dated 09th April, 2021;

AND, WHEREAS, the Development Commissioner, Cochin Special Economic Zone has recommended the proposal for de-notification of entire area of 13.4415 Hectares of the Special Economic Zone. After the de-notification, the land will be returned to the Revenue Department in order to get it available to Forest Department for establishment of community reserve in the above area;

NOW, THEREFORE, in exercise of the powers conferred by first proviso to rule 8 of the Special Economic Zones Rules 2006, the Central Government hereby rescinds the above notification except as respects things done or omitted to be done before such rescission.

Tags : NOTIFICATION DE-NOTIFICATION SEZ