Section 46(11) in The Special Economic Zones Rules, 2006
(11)The procedure for export through a merchant exporter or status holder shall be the following:-(i)goods shall be exported directly from the Special Economic Zone or through any other port where the merchant exporter files his shipping bill, in which case the goods shall move directly from the Special Economic Zone to the said port of export on the basis of [***] [Omitted 'pink' by Notification No. G.S.R. 909(E), dated 19.9.2018 (w.e.f. 10.2.2006).] Shipping Bill as if these were movement of goods from one Warehouse to another;(ii)export document shall contain the name of the merchant exporter or the status holder and the Unit;(iii)merchant exporter or status holder, as the case may be, shall export goods under a free Shipping Bill and submit a disclaimer that no Drawback, Duty Exemption Pass Book credit or fulfillment of export obligation under any export promotion scheme under the Foreign Trade Policy shall be availed by him on the goods so exported.
