Section 30(11) in The Special Economic Zones Rules, 2006
(11)The Unit or Developer may also procure goods from Domestic Tariff Area without availing exemptions, drawbacks and [any other such benefits or] [Inserted by Notification No. G.S.R. 909(E), dated 19.9.2018 (w.e.f. 10.2.2006).] concessions on the basis of invoice or transport documents issued by the supplier:Provided that such invoices or transport documents shall be endorsed to the effect that no exemptions, drawbacks and [any other such benefits or] [Inserted by Notification No. G.S.R. 909(E), dated 19.9.2018 (w.e.f. 10.2.2006).] concessions have been availed on the said supplies.
