Section 7(6) in The Special Economic Zone Authority Rules, 2009
(6)The Authority shall have powers to write off irrecoverable losses of its property on account of theft, fraud, negligence, natural calamity, fire and irrecoverable lease rent, licence fee and other user charges in respect of the assets and services of the Authority, including irrecoverable dues on account of Court orders and other statutory proceedings :Provided that any write-off of losses beyond the sum of rupees one lakh shall be with the prior approval of the Central Government.Provided further that in all cases of write-off of losses full details and reasons for doing so shall be recorded in writing.
