Section 2 in The Special Economic Zones (Customs Procedures) Regulations, 2003
2. Definitions.
- In these regulations, unless the context otherwise requires, -(a)"Act" means the Customs Act, 1962 (52 of 1962);(b)"Board" means the Board defined under clause (6) of section 2 of the Act;(c)"Board of Approvals" means the combined Board of Approvals for export oriented unit and special economic zone units, as notified in the Official Gazette, from time to time, by the Government of India in the Ministry of Commerce and Industry;(d)"custodian" means any person approved by the Commissioner of Customs under section 45 of the Act for the custody of imported goods unloaded in the customs area;(e)"Development Commissioner" means the Development Commissioner of the concerned special economic zone;(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;(g)"Export and Import Policy " means the Export and Import Policy, notified from time to time, in the Official Gazette by the Government of India in the Ministry of Commerce and Industry under section 5 of the Foreign Trade (Development and Regulations) Act, 1992 (22 of 1992);(h)"export oriented undertaking" means an undertaking which has been approved as a hundred per cent. export oriented undertaking by the Board of Approvals;(i)"Electronic Hardware Technology Park" means the "Electronic Hardware Technology Park Scheme notified by the Government of India in the Ministry of Commerce, and approved by the Inter-Ministerial Standing Committee appointed by notification of the Government of India in the Ministry of Industry (Department of Industrial Development);(j)"Manufacturer Exporter" shall have the same meaning as defined in the Export and Import Policy.(k)"Nominated Agencies" means the Metals and Minerals Trading Corporation Limited, the Handicraft and Handloom Export Corporation, the State Trading Corporation, the Projects and Equipment of India Limited and any other agency authorized by the Reserve Bank of India;(l)"self certification" means the certification regarding sealing of container or package of goods under export given by the zone unit and includes the certificate regarding contents and sealing of the container or package, given by the owner, the working partner, the Managing Director or Company Secretary of the said unit or any person, (holding a high position in such zone unit, authorised by such owner, working partner or the Board of Directors of such unit (m), as the case may be, on the copies of shipping bill, which indicates that such package or container in respect of goods under export have been sealed in his presence;(m)"Software Technology Park Scheme" means Software Technology Park Scheme notified by the Government of India in the Ministry of Commerce, and approved by the Inter-Ministerial Standing Committee appointed by notification of Government of India in the Ministry of Industry (Department of Industrial Development);(n)"status holder" shall have the same meaning as defined in the Export and Import Policy;(nn)[ "Unit Approval Committee", in respect of a special economic zone means a committee set up for the special economic zone as notified in the Official Gazette by the Central Government in the Ministry of Commerce and Industry.] [Inserted by Notification No. G.S.R. 306(E) dated 11.5.2004 (w.e.f. 22.7.2003)](o)"zone" means a special economic zone specified by the Central Government under section 76 A of the Act;(p)"zone unit" means a special economic zone unit of business establishment set up in the processing area of the zone for carrying out authorised operations only;(q)Words and expressions used herein and not defined, but defined in the Act or Rules made there under, shall have the meanings respectively assigned to them in the Act or the rules.
