Section 12 in The Special Economic Zone Authority Rules, 2009
12.
(1)The Authority shall submit to the Central Government in the Department of Commerce, Ministry of Commerce and Industry the periodical returns and reports as mentioned in Schedule-III to these rules not later than the dates mentioned therein.(2)In addition to the above, the Authority shall prepare its Annual Report in the format given in Schedule-IV to these rules for the preceding financial year covering all its important activities during the said period and shall submit the same to the Central Government in the Department of Commerce, Ministry of Commerce and Industry on or before the 31st day of July of the following year.
