Section 54(2) in The Special Economic Zones Rules, 2006
(2)In case the Approval Committee come to the conclusion that a Unit has not achieved positive Net Foreign Exchange Earning, [or stipulated Value Addition as specified in rule 53] or failed to abide by any of the terms and conditions of the Letter of Approval or Bond-cum-Legal Undertaking, without prejudice to the action that may be taken under any other law for the time being in force, the said Unit shall be liable for penal action under the provisions of the Foreign Trade (Development and Regulation) Act, 1992.
