Section 11(2) in The Special Economic Zones Rules, 2006
(2)[ The processing area and Free Trade and Warehousing Zone shall have specified entry and exit points and be fully secured by taking such measures as approved by the Board of Approval.] [Substituted by S.O. 393(E), dated 16.3.2007 (w.e.f. 16-3-2007).]
