Section 51(7) in The Special Economic Zones Rules, 2006
(7)A Unit may take out laptop computers and video projection system(s) out of the Special Economic Zone temporarily for use by the authorized employees of such Unit subject to following procedure, namely:-(a)Unit shall account for the laptop computers or video projection system(s);(b)Unit shall issue a certificate authorizing the employee by name and giving the full specification, namely, serial number and model number and make of the laptop computers and video projection system intended to be taken outside the processing area temporarily and a copy of the certificate shall be endorsed to Specified Officer and acknowledgment received by the Unit;(c)Unit shall maintain a record of such certificate of authorization issued under clause (b) for temporary removal of laptop computer or video projection system.
