Section 20(iii) in The Special Economic Zones (Customs Procedures) Regulations, 2003
(iii)export oriented undertaking or software technology park unit or electronic hardware technology park unit shall submit re-warehousing certificate duly signed by the proper officer, having jurisdiction over the receiving export oriented undertaking or software technology park or electronic hardware technology park unit within a period of forty five days from the date of clearance, to the Customs officers in the zone;
