Section 25(5) in The Special Economic Zones (Customs Procedures) Regulations, 2003
(5)The proper officer may permit the zone unit to export the finished goods directly from the job-worker's premises subject to the following conditions, namely:-(i)the job-worker, who is registered with the Central Excise Department;(ii)export of finished goods from the job-worker's premises shall not be allowed through third party;(iii)sample of goods exported from the job-workers premises shall be sent to the proper officer in the zone for establishing the identity of the goods exported with the sample drawn at the time of taking out of the goods to the job-worker;(iv)in case of such exports, the shipping bill for duty free goods shall be processed at the port of export as in the case of normal export and shipping bill shall be filed in the name of the zone unit;(v)the goods for such export shall be removed from the job-worker's premises under bond.
