Section 18(4A) in The Special Economic Zones Rules, 2006
(4A)[ for existing plastic or used clothing Units in Special Economic Zones: - (a) Broad banding and splitting of license for setting up of sub-Units shall not be allowed and all transactions of a Unit shall be regulated through a single bank account;(b)no third party exports shall be allowed by any such Unit;(c)all such Units shall set up facilities to make products out of used clothing or plastic waste;(d)100 per cent. inspection of the consignment of used clothing sale to Domestic Tariff Area shall be under taken.
