Section 28(1) in The Special Economic Zones Rules, 2006
(1)A Unit or Developer may import goods directly into the Special Economic Zone or through any other:(a)ports or airports;(b)land customs stations;(c)inland container depots;(d)foreign post offices;(e)authorized couriers; or(f)through personal baggage of passengers authorized by the Special Economic Zone Unit; or(g)Via Satellite data communication such as internet or any other telecommunication link.
