[5-A. Power to grant exemption from duty of excise. (1) If the Central Government is satisfied that it is necessary in the public interest so to do, it may, by notification in the Official Gazette, exempt generally either absolutely or subject to such conditions (to be fulfilled before or after removal) as may be specified in the notification, excisable goods of any specified description from the whole or any part of the duty of excise leviable thereon:Provided that, unless specifically provided in such notification, no exemption therein shall apply to excisable goods which are produced or manufactured(i)in a free trade zone 50[* * *] and brought to any other place in India; or(ii)by a hundred per cent export-oriented undertaking and 51[brought to any other place in India].Explanation. In this proviso, free trade zone 52[* * *] and hundred per cent export-oriented undertaking shall have the same meanings as in Explanation 2 to sub-section (1) of Section 3.
