Section 3(8) in The Special Economic Zones Act, 2005
(8)The Central Government may prescribe the following requirements for establishment of a Special Economic Zone, namely:—(a)the minimum area of land and other terms and conditions subject to which the Board shall approve, modify or reject any proposal received by it under sub-sections (2) to (4); and(b)the terms and conditions, subject to which the Developer shall undertake the authorised operations and his obligations and entitlements:Provided that different minimum area of land and other terms and conditions referred to in clause (a) may be prescribed by the Central Government for a class or classes of Special Economic Zones.
