Section 27 in The West Bengal Special Economic Zone Act, 2003.
27. Exemptions from taxes, duties, levies and cesses.
(1)The Developer of, or units located in, a Special Economic Zone shall, in the prescribed manner, be exempt from payment of any tax, duty, fee, cess or any other levy payable under the provisions of any State law for -(i)any goods exported out of, or imported into, a Special Economic Zone; or(ii)inter-unit transactions of goods within a Special Economic Zone; or(iii)inter-Special Economic Zone transaction of goods; or(iv)any goods sent from a Special Economic Zone for value addition to the domestic tariff area and returned to such Special Economic Zone thereafter; or(v)services that provide for value addition to a product within a Special Economic Zone:Provided that goods imported for sale into, or for consumption within, the domestic tariff area wilt be treated like any other import into such domestic tariff area, and will attract the normal duties, taxes, fees, cesses or any other levies.(2)All transactions and transfers of immovable property or documents relating thereto within a Special Economic Zone shall be exempt from payment of stamp duty and registration fee.
