Section 10 in The Special Economic Zones Rules, 2006
10. Permission for procurement of items. - The Approval Committee may permit goods and services to carry on the operations authorized under rule 9:
Provided that for the Special Economic Zones set up by the Central Government, the goods and services required for the authorized operations may be approved by the Board:[Provided further that exemptions, drawbacks and concessions on the goods and services allowed to a Developer or Co-Developer, as the case may be, shall also be available to the contractors including sub--contractors appointed by such Developer or Co--Developer, and all the documents in such cases shall bear the name of the Developer or Co-Developer along with the contractor or sub-contractor and these shall be filed jointly in the name of the Developer or Co--Developer and the contractor or sub-contractor, as the case may be:Provided also that the Developer or Co-Developer, as the case may be, or the Special Economic Zone Unit shall be responsible and liable for proper utilization of such goods in all cases.] [Substituted by Notification No. G.S.R. 501 (E), dated 14.6.2010 (w.e.f. 10.2.2006).]
