Section 7 in The Special Economic Zones Rules, 2003
7. Authorized operations.
(1)There shall be allowed-(a)to carry out in a special economic zone unit located in the processing area of a special economic zone; and(b)to a developer to carry out,only such authorised operations as are allowed under these rules for such purpose.(2)There shall not be allowed to operate from the same premises two or more special economic zone units.
