Section 18(4) in The Special Economic Zones Rules, 2006
(4)No proposal shall be considered for: -(a)recycling of plastic scrap or waste:Provided that extension of Letter of Approval for an existing Unit shall be decided by the Board;(b)enhancement of the approved import quantum of plastic waste and scrap beyond the average annual import quantum of the unit since its commencement of operation to the existing Units;(c)reprocessing of garments or used clothing or secondary textiles materials and other recyclable textile materials into clipping or rags or industrial wipers or shoddy wool or yarn or blankets or shawls:Provided that extension of Letter of Approval for an existing Unit shall be decided by the Board;(d)import of other used goods for recycling:Provided that extension of Letter of Approval for an existing Unit shall be decided by the Board:Provided further that reconditioning, repair and re-engineering may be permitted subject to the condition that exports shall have one to one correlation with imports and all the reconditioned or repaired or re-engineered products and scrap or remnants or waste shall be exported and none of these goods shall be allowed to be sold in the Domestic Tariff Area or destroyed;(e)Export of Special Chemicals, Organisms, Materials, Equipment and Technologies unless it fulfills the conditions indicated in the Import Trade Control (Harmonized System) Classifications of export and import items;(f)if there is any instance of violation of law or public policy by the promoters, having a bearing on the merits of the proposal;[* * *] [Clause (g) omitted by G.S.R. 1744(E), dated 12.10.2007 (w.e.f. 10.2.2006).]
