Section 11 in The Special Economic Zones Rules, 2006
11. Processing and non-processing area. - [(1) The Development Commissioner shall demarcate and issue demarcation order under the provision of Section 6, specifying the survey numbers and boundaries of area of the Special Economic Zone as specified in the notification issued under rule 8.]
(2)[ The processing area and Free Trade and Warehousing Zone shall have specified entry and exit points and be fully secured by taking such measures as approved by the Board of Approval.] [Substituted by S.O. 393(E), dated 16.3.2007 (w.e.f. 16-3-2007).](3)The Development Commissioner shall ensure compliance of the requirements of sub-rule (2).[Provided that in case of a Special Economic Zone for information technology enabled services or electronic hardware or biotechnology, the Development Commissioner shall approve such measures and inform the Board accordingly.Provided further that in case the developer proposes to create two hundred and forty centimeter high wall with top sixty centimeter being barbed wire fencing and single entry and exit point, no separate approval shall be required under this sub-rule.]
