Section 11(1) in The Haryana Special Economic Zone Act, 2005
(1)The following shall be exempt from payment of any tax, duty, fees, cess or any other levies under any existing State law, namely :-(i)any goods exported out of or imported into the Special Economic Zone;(ii)inter-unit transaction of goods with the Special Economic Zone;(iii)goods from the Special Economic Zone sent for value addition to the domestic tariff area and returned to the Special Economic Zone thereafter; and(iv)services that provide value addition to a product within the Special Economic Zone.
