- NOCs, consents and other clearances required from the Pollution Control Board for units and activities within the SEZ shall granted in time bound manner. However, the activities/projects which fall within the ambit of the environmental impact assessment required under the notification of 1994 of Government of India, Department of Environment and Forest as amended from time to time will have to obtain environment clearance from Ministry of Environment and Forest, Government of India or from any such authority to whom powers for this purpose are delegated by GOI.
