Section 2(c) in The Special Economic Zones Rules, 2003
(c)"developer" means a person engaged in development or operation or maintenance of special economic zone or in providing public utility services within the special economic zone, duly [approved by the Board of Approvals as defined in clause (c) of regulation 2 of the Special Economic Zones (Customs Procedures) Regulations, 2003] [Substituted words "permitted by the Commissioner of Customs" by Notification No. G.S.R. 305(E) dated 11.5.2004 (w.e.f. 22.7.2003)] and includes any other person authorised by any such developer for such purpose;
