Section 29(6) in The Special Economic Zones Rules, 2006
(6)For the import of computer software or services through data communication or telecommunication links, the Unit shall file consolidated Bill of Entry for a month within three working days of the closure of the month along with the invoice and other relevant documents and shall obtain notional "out of charge" from the Authorized Officer, subject to the following conditions, namely:-(i)import documents shall be routed through banks or advance payments for imports could be routed through Foreign Currency Account;(ii)instructions, if any, issued by the Reserve Bank of India, from time to time, in this behalf shall be complied with.
