Section 4(3) in Tamil Nadu Special Economic Zones (Special Provisions) Rules, 2010
(3)The Authority shall authorize an Officer not below the cadre of Deputy Director to receive Forms-A and B and register them in separate Registers maintained for the purpose, assigning serial number and indicating the name of the Developer or entrepreneur, address and the purpose for which the Forms have been submitted and date of receipt. The Authority shall forward the original Forms to the State authorities concerned who are competent to grant license, permission or registration or approval or to receive returns or information, within period of fifteen days from the date of receipt retaining the duplicate Forms with itself. Defective application or application with insufficient particulars shall be returned to the applicant forthwith specifying reasons.
