Section 18(2) in The Special Economic Zones Rules, 2006
(2)The Approval Committee shall approve the proposal if it fulfills the following requirements, namely: -(i)[ the proposal meets with the positive net foreign exchange earning requirement. In addition, prescribed value addition earning requirement, as the case may be, shall apply.](ii)availability of space and other infrastructure support applied for, is confirmed by the Developer in writing, by way of a provisional offer of space:Provided that the Developer shall enter into a lease agreement and give possession of the space in the Special Economic Zone to the entrepreneur only after the issuance of Letter of Approval by the Development Commissioner:[Provided further that a copy of the registered Lease Deed shall be furnished to the Development Commissioner concerned within six months from the issuance of the Letter of Approval and failure to do so, the Approval Committee may take action to withdraw the Letter of Approval after giving an opportunity of being heard;] [Substituted by G.S.R. 72(E), dated 3.2.2009 (w.e.f. 3.2.2009).](iii)the applicant undertakes to fulfill the environmental and pollution control norms, as may be applicable;(iv)the applicant submits proof of residence, namely, passport or ration card or driving license or voter identity card or any other proof of the proprietor or the partners of partnership firms or Directors of the Company, as the case may be, to the satisfaction of Development Commissioner;(v)the applicant submits the income-tax returns, along with annexures, of the Proprietor or Partners, or in the case of a company, audited balance sheet for the last three years.
