Section 10(4) in The Special Economic Zones Act, 2005
(4)The Board may, instead of suspending the letter of approval under sub‑section (1), permit it to remain in force subject to such further terms and conditions as it thinks fit to impose, and any further terms or conditions so imposed shall be binding upon and be complied with by the Developer and shall be of like force and effect as if they were contained in the letter of approval.
