The Special Economic Zones Act, 2005

58 sections.

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

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