Section 5(5) in The Special Economic Zones Rules, 2003
(5)All documents for admission of goods in an special economic zone by the special economic zone unit or developer shall be filed before the Assistant Commissioner of Customs or Deputy [Deputy Commissioner of Customs or Assistant Commissioner of Customs, as the case may be] [Substituted words "Commissioner of Customs" by Notification No. G.S.R. 305(E) dated 11.5.2004 (w.e.f. 22.7.2003)], of the zone.
