Section 13 in The Special Economic Zones Rules, 2003
13. Maintenance of accounts.
(1)There shall be maintained in every special economic zone unit accounts, financial year-wise, in the form convenient to them, at least under the following heads, namely:-(i)inflow of all foreign exchange by way of exports and other receipts;(ii)outflow of all foreign exchange on account of imports and on account of dividend, royalty, fees, foreign visits and other payments;(iii)value and quantity of all goods admitted free of duty or received under claim of duty drawback or duty entitlement passbook scheme credit;(iv)value and quantity of goods produced, manufactured, processed, packaged, and cleared and services rendered, including waste, scrap and remnants arising out of such production, manufacture, processing or packaging, in the domestic tariff area;(v)value and quantity of goods utilised in production;(vi)receipt of all duty paid goods;(vii)receipt of goods from the domestic tariff area on payment of central excise duty by the domestic tariff area unit;(viii)value and quantity of clearances to other export oriented undertakings, software technology park units, electronic hardware technology park units or special economic zone units and receipt from such units; and(ix)value and quantity of goods cleared for export and services rendered abroad.(2)There shall be maintained in every special economic zone unit engaged in both trading and manufacturing activities, the records of accounts specified under sub-rule(1) separately for trading and manufacturing operations.Explanation.- For the purposes of calculation of inflow or outflow of foreign exchange, the payments received by the transferring special economic zone unit or export oriented undertaking or any other unit in software technology park or electronic hardware technology park, as the case may be, in respect of inter-unit transfer of goods, even though in rupees, shall be considered as inflow of foreign exchange and similarly, in the case of the recipient unit, such payments shall be considered as outflow of foreign exchange.[14. Submission of Returns. - Every special economic zone unit, shall endorse, a copy of the quarterly and annual return which it furnishes to the Development Commissioner, the the Assistant Commissioner of Customs, as the case may be, in a format as specified for such purpose in Appendix 141F of the Handbook of Procedures (Vol. I), notified by the Director General of Foreign Trade, Government of India in the Ministry of Commerce and Industry under Public Notice No.1 (RE-2003)/2002-07, dated the 31st march, 2003.] [Substituted by Notification No. G.S.R. 305(E) dated 11.5.2004 (w.e.f. 22.7.2003)]
