Section 75 in The Special Economic Zones Rules, 2006
75. Self declaration. - Unless otherwise specified in these rules all inward or outward movement of goods into or from the Zone by the Unit or Developer shall be based on self declaration made and no routine examination of these goods shall be made unless specific orders of the Development Commissioner or the Specified Officer are obtained.
[Provided that all the consignments of Special Economic Zone shall be subject to a risk management system.] [Inserted by Notification No. G.S.R. 540 (E) dated 12.8.2013 (w.e.f. 10.2.2006).]
