G.S.R. 1094(E).— In exercise of the powers conferred by Section 55 of the Special Economic Zones Act, 2005 (28 of 2005), the Central Government hereby makes the following rules further to amend the Special Economic Zones Rules, 2006, namely:-
(1) These rules may be called the Special Economic Zones (Amendment) Rules, 2016.
(2) They shall come into force on the date of their publication in the Official Gazette.
2. In the Special Economic Zones rules, 2006, (hereinafter referred to as the principal rules) in Form H, in Condition 7 for the words “ninety days”, the words “one hundred eighty days” shall be substituted.
3. In the principal rules, in Annexure-I, in item (1) for the words “first quarter”, the words “second quarter” shall be substituted.
[F.No. D.12/24/2016-SEZ]
Note : – The principal rules were published in the Gazette of India, Extraordinary vide notification number G.S.R 54(E), dated the 10th February, 2006 and was lastly amended vide notification G.S.R 772 (E), dated the 5th August, 2016
MINISTRY OF COMMERCE AND INDUSTRY
