Section 19(6B) in The Special Economic Zones Rules, 2006
(6B)[ The process of renewal of Letter of Approval shall take into account the efforts made and the results achieved or status of the following criteria, namely: -(i)Export performance of the Unit in the last block.(ii)Employment generated.(iii)Instance of violation of applicable statutes related to the functioning of the Unit.(iv)Cases of default, if any, of statutory payments.(v)Undertaking of any activity not sanctioned or approved by the Development Commissioner.(vi)The decision of the Development Commissioner or Approval Committee in this regard shall be final and binding on the Unit except in cases where the Unit prefers an appeal before the Board of Approval, in accordance with rule 55.]]
