Section 6 in The Special Economic Zones Rules, 2006
6. Letter of Approval to the Developer. - [(1) The Central Government shall, within a period of thirty days of the communication received by it under clause (a) or clause (b) of sub-section (9) of section 3 of the Act grant following approvals:-
(a)formal approval in the cases where land is in possession of the developer in Form-B to the person or the State Government concerned or in Form C, if the approval is for providing infrastructural facilities in the Special Economic Zone, incorporating additional conditions, if any, specified by the Board while approving the proposal;(b)in-principle approval in other cases in Form B-1 to the person or the State Government concerned, incorporating additional conditions, if any, specified by the Board while approving the proposal.](2)[(a) The letter of approval of a Developer granted under clause (a) of sub-rule (1) shall be valid for a period of three years within which time at least one unit has commenced production and the Special Economic Zone become operational from the date of commencement of such production.Provided that the Board may, on an application by the Developer or Co-Developer, as the case may be, for reasons to be recorded in writing extend the validity period.Provided further that the Developer or Co-developer as the case may be, shall submit the application in Form C1 to the concerned Development Commissioner as specified in Annexure III, who, within a period of fifteen days, shall forwarded it to the Board with his recommendations.](aa)[ Where the Special Economic Zone becomes operational, the letter of approval granted under clause (a) shall be valid till the period of validity of notification of such Special Economic Zone.] [Inserted by Notification No. G.S.R. 501 (E), dated 14.6.2010 (w.e.f. 10.2.2006).](b)The letter of approval of a Developer granted under clause (b) of sub-rule (1) shall be valid for a period of one year within which time, the Developer shall submit suitable proposal for formal approval in Form A as prescribed under the provisions of rule 3:[Provided that the Board may, on an application by the Developer for reasons to be recorded in writing, extend the validity period:Provided further that the Developer shall submit the application in Form C2 to the concerned Development Commissioner, as specified in Annexure III, who, within a period of fifteen days, shall forward it to the Board with his recommendations.][6-A. Power of Central Government to review letter of approval - The Central Government may review the letter of approval granted under sub-rule (1) of rule 6 on the recommendation of the Board in the following circumstances, namely :-(i)the Developer submits application in Form C3 for change of the sector to the concerned Development Commissioner, as specified in Annexure III who, within a period of fifteen days shall forward it to the Board with his recommendations,(ii)the Developer submits application in Form C4 for increase in the area to the concerned Development Commissioner as specified in Annexure III, who, within a period of fifteen days, shall forward it to the Board with his recommendations;]
