Section 19 in The Special Economic Zones (Customs Procedures) Regulations, 2003
19. Export of goods by the zone unit through merchant exporter.
- The zone unit may export goods through third party in accordance with the Export and Import Policy subject to the following conditions, namely:-(i)the goods shall be exported directly from the zone;(ii)export document shall contain the name of the merchant exporter and zone unit;(iii)merchant exporter at the time of assessment of shipping bill in the zone shall submit a disclaimer that no export benefit is being or shall be availed by him.
