Section 29(4) in The Special Economic Zones Rules, 2006
(4)Procedure for Import by Post. - Where goods are imported by post, the Special Economic Zone Importer shall follow the procedure specified in sub-rule (2) and shall file the Bill of Entry with the authorized officer with clear marking as "Postal Imports" and subject to following conditions, namely:-(i)the post office registration number as indicated in the intimation letter issued by the post office shall be taken as the import general manifest and item number of the Bill of Entry;(ii)the copy of intimation letter received from the post office shall be pasted on the reverse side of the original Bill of Entry;(iii)whose Special Economic Zone is situated away from the foreign post office, goods shall be moved to Special Economic Zone under customs escort or shall be handed over to the Custodian of Special Economic Zone or delivered to the Unit or its authorized representative after sealing of the parcel.
