Section 30(3) in The Special Economic Zones Rules, 2006
(3)The goods procured by a Unit or Developer under claim of export entitlements shall be allowed admission into the Special Economic Zone on the basis of [documents referred to in sub-rule (1) of Rule 30] [Substituted 'ARE-1' by Notification No. G.S.R. 909(E), dated 19.9.2018 (w.e.f. 10.2.2006).] and a Bill of Export filed by the supplier or on his behalf by the Unit or Developer and which is assessed by the Authorized Officer before arrival of the goods:Provided that if the goods arrive before a Bill of Export has been filed and assessed, the same shall be kept in an area designated for this purpose by the Specified Officer and shall be released to the Unit or Developer only after completion of the assessment of the Bill of Export.
