MANU/COMM/0107/2022

Ministry : Ministry of Commerce and Industry

Department/Board : Commerce

Notification No. : GSR519(E)

Date of Notification : 06.07.2022

Date of Publication : 06.07.2022

Notification/ Circulars Referred : No. S.O. 2957 (E) dated the 31st August, 2020 MANU/EAFF/0057/2020;Notification number G.S.R. 54(E), dated the 10th February, 2006 MANU/COMM/0016/2006;Notification number G.S.R. 288 (E), dated the 8th April, 2022 MANU/COMM/0056/2022

Citing Reference:
No. S.O. 2957 (E) dated the 31st August, 2020 MANU/EAFF/0057/2020  Referred

Notification number G.S.R. 54(E), dated the 10th February, 2006 MANU/COMM/0016/2006  Referred

Notification number G.S.R. 288 (E), dated the 8th April, 2022 MANU/COMM/0056/2022  Referred

Special Economic Zones (Second Amendment) Rules, 2022

G.S.R.519(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.     (1) These rules may be called the Special Economic Zones (Second Amendment) Rules, 2022.

(2) They shall come into force on the date of their publication in the Official Gazette.

2. In the Special Economic Zones Rules, 2006, after rule 19, the following rule shall be inserted, namely: -

"19A. Unit deemed to be in International Financial Services Centre.-

Any Unit authorised under rule 19 to store bullion as the underlying asset for the purpose of issuance of a bullion spot delivery contract or bullion depository receipt with underlying bullion that is traded in a bullion exchange shall be deemed to be in an International Financial Services Centre.

Explanation. - For the purpose of this rule, -

(a) "bullion", "bullion spot delivery contract", and "bullion depository receipt with underlying bullion" shall have the same meaning as respectively assigned to them in the notification of the Government of India in the Ministry of Finance, Department of Economic Affairs, No. S.O. 2957 (E) dated the 31st August, 2020 issued under the International Financial Services Centres Authority Act, 2019 (50 of 2019);

(b) "bullion exchange" means a stock exchange in an International Financial Services Centre, recognised under section 4 of the Securities Contracts (Regulation) Act, 1956 (42 of 1956) in respect of bullion spot delivering contract and bullion depository receipt with underlying bullion.".

[F. No. K-43014(19)/1/2018-SEZ]
VIPUL BANSAL, Jt. Secy.

Note : The principal rules were published in the Gazette of India, Extraordinary, Part-II, Section 3, Sub-section (i), vide notification number G.S.R. 54(E), dated the 10th February, 2006 and lastly amended vide notification number G.S.R. 288 (E), dated the 8th April, 2022.