Section 2(f) in The Special Economic Zones (Customs Procedures) Regulations, 2003
(f)" developer" means a person engaged in development, or operation, or maintenance of zone or in providing public utility services within the special economic zone, duly [approved by the Board of Approvals] [Substituted words "permitted by the Commissioner of Customs" by Notification No. G.S.R. 306(E) dated 11.5.2004 (w.e.f. 22.7.2003)] and includes any other person authorised by the developer for such purpose;
