(11) Any person who, or a State Government which, intends to provide any infrastructure facilities in the identified area referred to in sub- sections (2) to (4), or undertake any authorised operation may, after entering into an agreement with the Developer referred to in sub- section (10), make a proposal for the same to the Board for its approval and the provisions of sub- section (5) and sub- sections (7) to (10) shall, as far as may be, apply to the said proposal made by such person or the State Government.