Section 13(1) in The Special Economic Zones (Customs Procedures) Regulations, 2003
(1)Any goods manufactured, produced, reconditioned, re-engineered, imported or procured by the zone unit, as the case may be, as per the terms and condition of Letter of permission, may be exported out of India through airport or port or inland container depot, or land customs station or by post or courier or personal carriage, as the case may be, subject to the following conditions, namely:-(i)the zone unit shall file shipping bill in quadruplicate with customs officers in the zone, giving therein complete description of goods such as model, make, serial number, specification, alongwith relevant documents, namely, invoice, packing list, GR Form (in duplicate) for noting;(ii)the shipping bill shall be assessed by the customs officers in the zone in the manner and procedure as is followed in case of normal exports;(iii)the goods shall not be examined in routine and Let Export Order may be given on the basis of self certification by the zone unit ;(iv)notwithstanding anything contained in clause (iii), during the transit of goods from the zone to the gateway port or at the gateway port, airport, or land customs station itself, the goods may be examined by the customs officers as per the norms prescribed by the Board from time to time ;
