Section 3(3) in The Special Economic Zones Act, 2005
(3)Notwithstanding anything contained in sub‑section (2), any person, who intends to set up a Special Economic Zone, may, after identifying the area, at his option, make a proposal directly to the Board for the purpose of setting up the Special Economic Zone:Provided that where such a proposal has been received directly from a person under this sub‑section, the Board may grant approval and after receipt of such approval, the person concerned shall obtain the concurrence of the State Government within the period, as may be prescribed.
