Special Economic Zones Act, 2005

Contents
Sections	Particulars
	Preamble
Chapter I	Preliminary
1	Short title, extent and commencement
2	Definitions
Chapter II	Establishment of Special Economic Zone
3	Procedure for making proposal to establish Special Economic Zone
4	Establishment of Special Economic Zone and approval and authorisation to operate it to, Developer
5	Guidelines for notifying Special Economic Zone
6	Processing and non-processing areas
7	Exemption from taxes, duties or cess
Chapter III	Constitution of Board of Approval
8	Constitution of Board of Approval
9	Duties, powers and functions of Board
10	Suspension of letter of approval and transfer of Special Economic Zone in certain cases
Chapter IV	Development Commissioner
11	Development Commissioner
12	Functions of Development Commissioner
Chapter V	Single Window Clearance
13	Constitution of Approval Committee
14	Powers and functions of Approval Committee
15	Setting up of Unit
16	Cancellation of letter of approval to entrepreneur
17	Setting up and operation of Offshore Banking Unit
18	Setting up of International Financial Services Centre
19	Single application form, return etc
20	Agency to inspect
21	Single enforcement officer or agency for notified offences
22	Investigation, inspection, search or seizure
23	Designated Courts to try suits and notified offences
24	Appeal to High Court
25	Offences by companies
Chapter VI	Special Fiscal Provisions for Special Economic Zones
26	Exemptions, drawbacks and concessions to every Developer and entrepreneur
27	Provisions of Income Tax Act, 1961 to apply with certain modification in relation to Developers and entrepreneurs
28	Duration of goods or services in Special Economic Zones
29	Transfer of ownership and removal of goods
30	Domestic clearance by Units
Chapter VII	Special Economic Zone Authority
31	Constitution of Authority
32	Officers of Authority and other staff
33	Special provision for transfer of officers or other employees to Authority
34	Functions of Authority
35	Grants and loans by Central Government
36	Constitution of Fund and its application
37	Accounts and audit
38	Directions by Central Government
39	Returns and reports
40	Power to supersede Authority
41	Members, officers and other employees of Authority to be public servants
Chapter VIII	Miscellaneous
42	Reference of dispute
43	Limitation
44	Applicability of provisions of this Act to existing Special Economic Zones
45	Person to whom a communication may be sent under this Act
46	Identity Card
47	Authorities responsible for administration
48	Protection of action taken in good faith
49	Power to modify provisions of this Act or other enactments in relation to Special Economic Zones
50	Power of State Government to grant exemption
51	Act to have overriding effect
52	Certain provisions not to apply
53	Special Economic Zones to be ports, airports, inland container depots, land stations, etc., in certain cases
54	Amendment to First Schedule
55	Power to make rules
56	Power to remove difficulties
57	Amendment of certain enactments
58	Savings
The Schedules	Schedules
	The First Schedule
	The Second Schedule
	The Third Schedule