Section 2 in The Special Economic Zones Rules, 2003
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Customs Act, 1962 (52 of 1962);(b)"authorised operation" means setting up, or maintenance of the special economic zone unit, development, maintenance or operation of the special economic zone or providing any public utility service in the special economic zone by developer of such zone, or any activity of manufacture, production, processing, assembling, trading, repair, re-making, reconditioning, re-engineering, packaging of goods in such zone or any activity in connection therewith or carrying out any activity for rendering of any service, or export of such goods, or service from such zone;(c)"developer" means a person engaged in development or operation or maintenance of special economic zone or in providing public utility services within the special economic zone, duly [approved by the Board of Approvals as defined in clause (c) of regulation 2 of the Special Economic Zones (Customs Procedures) Regulations, 2003] [Substituted words "permitted by the Commissioner of Customs" by Notification No. G.S.R. 305(E) dated 11.5.2004 (w.e.f. 22.7.2003)] and includes any other person authorised by any such developer for such purpose;(d)" domestic tariff area" means an area within India but does not include special economic zones;(e)" Export and Import Policy" means the Export and Import Policy notified from time to time by the Central Government, in the Ministry of Commerce and Industry under section 5 of Foreign Trade ( Development and Regulation) Act, 1992 ( 22 of 1992);(f)"non-processing area" means an area of the special economic zone, but does not include processing area;(g)"processing area" means an area, designated by the Commissioner of Customs, in the special economic zone where only the special economic zone units are set up to carry out one or more authorised operations only;(h)"special economic zone" means a special economic zone specified by the Central Government under section 76 A of the Act;(i)"special economic zone unit" means an unit of business establishment set up in the processing area of special economic zone for carrying out one or more authorised operations only;(ii)[ "Unit Approval Committee", in respect of a special economic zone, means a committee set up for the special economic zone as notified in the Official Gazette by the Central Government in the Ministry of Commerce and Industry';] [Inserted by Notification No. G.S.R. 305(E) dated 11.5.2004 (w.e.f. 22.7.2003)](j)Words and expressions used in these rules and not defined but defined in the Act shall have the respective meanings assigned to them in the Act.
