Section 32(2) in The Special Economic Zones (Customs Procedures) Regulations, 2003
(2)That he / they has executed a bond No ---- date ----- for Rs --------with the Assistant Commissioner or Deputy Commissioner of Customs of the special economic zone and as such may be permitted to receive ------- (quantity) of ----------------------------------- (excisable goods)(please mention the complete description of the goods such as make, model number, serial number, specification of the goods) from the unit at ---------- (name and address of the supplying unit at domestic tariff area) to his/ their unit ----------- at ----------------
