Section 7(2) in The Special Economic Zones Rules, 2006
(2)The identified area shall be contiguous and vacant and it shall have no public thoroughfare [* * *] [Substituted by Notification No. G.S.R. 501 (E), dated 14.6.2010 (w.e.f. 10.2.2006).].[Provided that the Board may relax any or all of the conditions, except the condition regarding identified area to be a vacant land, specified in this sub-rule on a case to case basis on merits for reasons to be recorded in writing and with such conditions as the Board may decide.] [Inserted by S.O. 393(E), dated 16.3.2007 (w.e.f. 16.3.2007).]
