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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(7) in The Special Economic Zones Rules, 2006

(7)On arrival of the goods procured from the Domestic Tariff Area at the Special Economic Zone gate, the Authorized Officer shall examine the goods in respect of description, quantity, marks and other relevant particulars given in the [documents referred to in sub-rule (1) of Rule 30] [Substituted 'ARE-1' by Notification No. G.S.R. 909(E), dated 19.9.2018 (w.e.f. 10.2.2006).], invoice, Bill of Export and packing list and also as per the examination norms laid down in respect of export goods in cases where the goods are being procured under claim of an export entitlement.[***] [Omitted '8 and 9' by Notification No. G.S.R. 909(E), dated 19.9.2018 (w.e.f. 10.2.2006).]
(8) Drawback or Duty Entitlement Pass Book credit against supply of goods by Domestic Tariff Area supplier shall be admissible provided payments for the supply are made from the Foreign Currency Account of the Unit:[Provided that the reimbursement of duty in lieu of drawback or Duty Entitlement Pass Book credit against supply of goods by Domestic Tariff Area supplier to Special Economic Zone developers shall be admissible even if payment is made in Indian Rupees. Reimbursement of duty in lieu of drawback against supply of goods to Special Economic Zone developer shall be made as per the procedure prescribed by the Central Government.] [Inserted by G.S.R. 72(E), dated 3.2.2009 (w.e.f. 3.2.2009).](9) A copy of the Bill of Export and ARE-1 with an endorsement of the Authorized Officer that the goods have been admitted in full in the Special Economic Zone, shall be treated as proof of export.