Section 3 in The Special Economic Zones Rules, 2003
3. Establishment and control.
(1)A special economic zone shall have clearly demarcated processing area and such area shall be distinctly separated from the non-processing area.(2)The processing area in the special economic zone shall be fully secured by a fencing with specified entry and exit points, subject to the satisfaction of the Commissioner of Customs.(3)The authorized persons shall only be allowed to enter the processing area of a special economic zone.
