Section 12(7) in The Special Economic Zones Rules, 2006
(7)The Developer shall submit a half-yearly certificate for the period ending 31st March and 30th September of every financial year regarding utilization of [goods and services from an Independent Chartered Engineer or Independent Chartered Accountant or Cost Accountant as the case may be] [Substituted 'goods from an independent Chartered Engineer' by Notification No. G.S.R. 909(E), dated 19.9.2018 (w.e.f. 10.2.2006).], other than the one who has given a certificate for the purpose of sub-rule (2), to Development Commissioner and Specified Officer and every certificate under this sub-rule shall be filed within thirty days of the period specified, as the case may be.
