Section 72 in The Special Economic Zones Rules, 2006
72. Revival of sick Units. - (1) A Unit which has been declared sick by the appropriate authority shall submit a revival package through Development Commissioner to Board for consideration and the Board shall consider the extension in the period for fulfilment of Positive Net Foreign Exchange for a further period up to a maximum of five years at the prevalent norms.
(2)On extension of the period, unutilised raw material and imported or domestically procured capital goods shall be allowed to be carried forward at their original value and the Bond-cum-Legal Undertaking executed by the Unit shall be revised accordingly.(3)In case a new entity is willing to takeover all the assets and liabilities of a sick Unit, transfer of such assets and liabilities as provided under sub-rule (1) shall be considered by the Board .(4)Where a Unit is granted extension of period for fulfillment of Positive Net Foreign Exchange Earning under sub-rule (1), the space would continue to be in its possession.(5)Where a Unit is taken over by another Unit, the liability shall pass on to the new Unit which is taking over the sick Unit.
