Section 3 in The Special Economic Zones (Customs Procedures) Regulations, 2003
3. Setting up of unit in the zone.
(1)A zone unit may be set up for the purposes of carrying out authorised operations.(2)The Letter of Permission for setting up of zone unit shall be issued by the Development Commissioner.(3)[ Each zone unit shall have separate establishment distinct and identifiable or distinct and partitioned, from other zone unit.] [Substituted by Notification No. G.S.R. 306(E) dated 11.5.2004 (w.e.f. 22.7.2003)]
