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

Union of India - Subsection

Section 30(16) in The Special Economic Zones Rules, 2006

(16)Procurement of cut and polished diamonds and precious and semi-precious stones from Domestic Tariff Area. - A gem and jewelery Unit may procure cut and polished diamonds and precious and semi-precious stones from the Domestic Tariff Area, as per the following procedure, namely:-
(i)the parcel shall be brought into the Zone in a sealed condition by the authorized representative of the Domestic Tariff Area supplier or Customs House Agent, who shall present the invoice clearly marked original, duplicate and triplicate to the Authorized Officer at the gate;
(ii)the Authorized Officer shall register the invoice at the gate of the Special Economic Zone and endorsing the registration number on the original and duplicate copies of the invoice and the parcel shall be allowed to be taken into the premises of the Unit and such goods shall be separately accounted for by the Unit;
(iii)the duplicate copy of the invoice with the endorsement of the Authorized officer shall be forwarded to the supplier in the Domestic Tariff Area for claiming Replenishment License from the Development Commissioner of the Special Economic Zone.
[31 and 32.***]
31.The exemption from payment of service tax on taxable services under section 65 of the Finance Act, 1994 (32 of 1994) rendered to a Developer or a Unit (including a Unit under construction) by any service provider shall be available for the authorized operations in a Special Economic Zone.32.The exemption from levy of taxes on sale or purchase of goods, other than newspapers, under the Central Sales Tax Act, 1956 (74 of 1956) shall be available on goods meant for undertaking authorized operations by the Developer or the Unit:Provided that the dealer selling goods in the course of inter State trade or commerce to a registered dealer under the Central Sales Tax Act, 1956 (74 of 1956) shall furnish a declaration in Form I prescribed under the Central Sales Tax (Registration and Turnover) Rules, 1957.