Section 9 in The Special Economic Zones Rules, 2006
9. Grant of Approval for Authorized Operations. - The Developer shall [submit in Form C7 to the Development Commissioner who within a period of fifteen days, shall forward it to the Board with his recommendations] the details of operations proposed to be undertaken in the Special Economic Zone for obtaining authorization under sub-section (2) of section 4 at the time of seeking approval for setting up of Special Economic Zone or thereafter:
Provided that exemptions, drawbacks and concessions shall be available for the authorized operations as per the procedure specified in rule 12 after the Special Economic Zone had been notified under rule 8:Provided further that the Developer of an existing Special Economic Zone shall submit to the Board the details of operations proposed to be undertaken in the Special Economic Zone for the purpose of availing exemptions, drawbacks and concessions.
