Section 41(3) in The Special Economic Zones Rules, 2006
(3)[ A Developer or a co-Developer or on their behalf their contractor, as the case may be, may also temporarily remove the goods, procured or imported duty free by them for their authorized operations, to a place in the Domestic Tariff Area or a Unit in the same or another Special Economic Zone or Export Oriented Unit or in Electronic Hardware Technology Park Unit or Software Technology Park Unit or Bio-technology Park Unit, for subcontracting a process, with prior permission of and subject to such conditions as may be prescribed by the Approval Committee.] [Inserted by S.O. 393(E), dated 16.3.2007 (w.e.f. 16.3.2007).]
