Section 53(2) in The Special Economic Zones Act, 2005
(2)A Special Economic Zone shall, with effect from such date1 as the Central Government may notify, be deemed to be a port, airport, inland container depot, land station and land customs stations, as the case may be under section 7 of the Customs Act, 1962 (52 of 1962):Provided that for the purposes of this section, the Central Government may notify different dates for different Special Economic Zones.
