Section 5(3) in The Special Economic Zones Rules, 2006
(3)The requirements of the minimum area of land for the Special Economic Zones,-(a)which had been, before the commencement of these rules,-(i)recommended by the Board of Approval constituted by the notification of the Government of India, in the Ministry of Commerce and Industry (Department of Commerce) Number 14/1/2001-EPZ, dated the 7th August, 2001; and(ii)approved by the Central Government;(b)which had acquired or taken possession of the land required for setting up of the Special Economic Zones before the commencement of these rules; and(c)which are situated in any of the States mentioned under column (2) of the Annexure II to these rules, shall, for each sector under column (3) of the Annexure II, be such as mentioned in the corresponding entries under column (4) against each such sector situated in the State mentioned under column (2) of the said Annexure II.
