Section 29(9) in The Special Economic Zones (Customs Procedures) Regulations, 2003
(9)[ The bond shall be a running bond and shall be debited for an amount equal to duty forgone on the goods imported or procured by the zone unit, and credited for an equal to duty forgone on the raw materials used in the manufacture of finished products where such manufactured goods are wither exported or cleared into domestic tariff area on payment of duty as per the provisions of the Act or rules and regulations, made there under and such debiting and crediting of bond shall be done once at the end of every three months.] [Substituted by Notification No. G.S.R. 306(E) dated 11.5.2004 (w.e.f. 22.7.2003)]
