Special Economic Zones Act, 2005

6. Processing and non-processing areas

The areas falling within the Special Economic Zones may be demarcated by the Central Government or any authority specified by it as-

a.      the processing area for setting up Units for activities, being the manufacture of goods, or rendering services; or

b.     the area exclusively for trading or warehousing purposes; or

c.      the non-processing areas for activities other than those specified under clause (a) or clause (b).