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Special Economic Zone (SEZ)

 

Sr. No. Notification No. Subject in Brief
53. 65/2004-Custom (NT), dated 11.5.2004 (effective from 11.5.2004) Declaration of Moradabad SEZ Uttar Pradesh as special economic zone under section 76 A of the Customs Act
52. 64/2004-Custom (NT), dated 11.5.2004  (effective from 11.5.2004) Declaration of Manikanchan SEZ in salt lake city as special economic zone under section 76 A of the Customs Act
51.        63/2004-Custom (NT), dated 11.5.2004  (effective from 11.5.2004) Declaration of Bodanada SEZ in Jodhpur in M.P as special economic zone under section 76 A of the Customs Act
50. 4/2004-Service Tax, dated 21.1.2004 Exemption to SEZ Units/Developer from payment of Service Tax
49. 7/2004-Customs (NT), dated 21.1.2004 Declaration of FALTA SEZ as ICD
48. 110/2003-Customs (NT), dated 8.12.2003 Appoints Certain officers working in Special Economic Zones as officer of Customs
47. 109/2003-Customs (NT), dated 8.12.2003 Amend the notification No. 15/2002- Customs (NT), dated 7th March, 2002 relating to administrative control over SEZ
46. 77/2003-CE (NT), dated 8.10.2003 Notification specifying Moradabad SEZ in Uttar Pradesh as Special Economic Zone under section 3 of the Central Excise Act
45. 76/2003-CE (NT), dated 25.9.2003  (In force up to 10.5.2004) Notification specifying Manikanchan SEZ in salt lake city, Kolkata as Special Economic Zone under section 3 of the Central Excise Act
44. 75/2003-CE (NT), dated 25.9.2003  (In force up to 10.5.2004) Notification specifying Boranada SEZ in Jodhpur as Special Economic Zone under section 3 of the Central Excise Act
43. 64/2003-CE (NT), dated 26.8.2003  (effective from 11.5.2004) Notification specifying Sitapura SEZ in Jaipur as Special Economic Zone under section 3 of the Central Excise Act
42. 63/2003-CE (NT), dated 26.8.2003  (effective from 11.5.2004) Notification specifying Indore SEZ as Special Economic Zone under section 3 of the Central Excise Act
41. 61/2003-Customs (NT), dated 22.7.2003 (effective from 11.5.2004) Declaration of Indore SEZ in M.P as special economic zone under section 76 A of customs Act, 1962
40. 60/2003-Customs (NT), dated 22.7.2003 (effective from 11.5.2004) Declaration of Sitapura SEZ in Jaipur as special economic zone under section 76 A of customs Act, 1962
39. 59/2003-CE (NT), dated 22.7.2003  (effective from 11.5.2004) Date of operation of section 133 of Finance Act, 2002
38. 58/2003-CE dated 22.7.2003  (effective from 11.5.2004) Exemption to goods manufactured by DTA unit and supplied to SEZ from payment of central excise duty
37. 59/2003-CE dated 22.7.2003  (effective from 11.5.2004) Rescinding of various central excise notifications relation to SEZ scheme issued prior to 11.5.2004
36. 115/2003-Cutoms, dated 22.7.2003  (effective from 11.5.2004 Rescinding to various customs notifications relation to SEZ scheme issued prior to 11.5.2004
35. 114/2003-Cutoms, dated 22.7.2003  (effective from 11.5.2004 Exemption from payment of SAD to goods manufactured by SEZ unit and brought to any other place on India
34. 113/2003-Cutoms, dated 22.7.2003 (effective from 11.5.2004 Exemption to castor oil cake manufactured by SEZ unit and brought to any other place in India
33. 53/2003- Customs (NT), dated 22.7.2003 (effective from 11.5.2004) SEZ regulation (effective from 11.5.2004)
32. 52/2003- Customs (NT), dated 22.7.2003 (effective from 11.5.2004) SEZ rules (effective from 11.5.2004)
31. 51/2003- Customs (NT), dated 22.7.2003 (effective from 11.5.2004) Declaration of Surat SEZ as special economic zone under section 76 A of Customs Act, 1962
30. 50/2003- Customs (NT), dated 22.7.2003 (effective from 11.5.2004) Declaration of Kandla SEZ as special economic zone under section 76 A of Customs Act, 1962
29. 49/2003- Customs (NT), dated 22.7.2003 (effective from 11.5.2004) Declaration of Noida SEZ as special economic zone under section 76 A of Customs Act, 1962
28. 48/2003- Customs (NT), dated 22.7.2003 (effective from 11.5.2004) Declaration of Cochin SEZ as special economic zone under section 76 A of Customs Act, 1962
27. 47/2003- Customs (NT), dated 22.7.2003 (effective from 11.5.2004) Declaration of SEEPZ SEZ as SEZ under section 76 A of Customs Act, 1962
26. 46/2003- Customs (NT), dated 22.7.2003 (effective from 11.5.2004) Declaration of FALTA SEZ as SEZ under section 76 A of Customs Act, 1962
25. 45/2003- Customs (NT), dated 22.7.2003 (effective from 11.5.2004) Declaration of vizag ZEZ as SEZ under section 76 A of Customs Act, 1962
24. 44/2003-Customs (NT), dated 22.7.2003 (effective from 11.5.2004) Declaration of Madras SEZ as SEZ under section 76 A of Customs Act, 1962
23. 43/2003-Cutoms (NT), dated 22.7.2003  (effective from 11.5.2004) Date of notification for the purpose of section 126 of the Finance Act. 2002
22. 33/2003-Central Excise, dated 4.4.2003 Allow SEZ unit to supply goods manufactured to the advance license holders or DFRC holder in DTA, without payment of duty.
21. 27/2003-Central Excise, dated 31.3.2003 Provide exemption to castor oil cake manufactured by SEZ unit and sold in DTA
20. 24/2003-CE, dated 31.3.2003 Grant exemption to goods manufactured by EOUs from payment of excise duty and additional excise duty if the manufactured goods remains in the EOUs
19. 23/2003-CE, dated 31.3.2003 Grant exemption to goods manufactured by EOUs and sold in DTA
18. 22/2003-CE, dated 31.3.2003 Duty free procurement of goods by EOU/STP/EHTP units
17. 52/2003-Customs, dated 31.3.2003 Duty free import of goods by EOU/STP/EHTP units
16. 13/2003-Customs(NT), dated 11.2.2003 Declaration of NOIDA SEZ as ICD under Section 7 of the Customs Act, 1962
15. 4/2003-CE(NT), dated 30.1.2003  (In force upto 10.5.2004) Notification specifying NOIDA SEZ, Madras SEZ, FALTA SEZ and Visakhapatnam SEZ as Special Economic Zone under section 3 of the Central Excise Act, 1944.
14. 39/2002-Central Excise, dated 13.8.2002  (In force upto 10.5.2004) Duty fee procurement of goods by developer of Special Economic Zone for the purpose of development, operation and maintenance of SEZ.
13. 82/2002-Customs, dated 13.8.2002  (In force upto 10.5.2004) Duty free import of goods by SEZ developer for the purposes of development, operation and maintenance of Special Economic Zone
12. 64/2001-CE(NT), dated 13.9.2001  (In force upto 10.5.2004) Notification specifying Cochin SEZ as Special Economic Zone under section 3 of the Central Excise Act, 1944
11. 63/2001-CE(NT), dated 13.9.2001  (In force upto 10.5.2004) Specify SEEPZ Special Economic Zone as Special Economic Zone under section 3 of the Central Excise Act
10. 62/2001-CE(NT), dated 13.9. 2001  (in force upto 10.5.2004) Specify Special Economic Zone as Special Economic Zone under section 3 of the Central Excise Act
9. 61/2001-CE(NT), dated 13.9.2001  (in force upto 10.5.2004) Specify Surat Special Economic Zone as Special Economic Zone under section 3 of the Central Excise Act, 1944
8. 38/2001-CE (NT), dated 26.6.2001 Empowering the customs officer in their respective jurisdiction to exercise the powers of Central Excise Officers
7. 55/2001-Customs, dated 16.5.2001 Export of cut and Polished Diamonds for Certification abroad
6. 52/2000-CE, dated 19.10.2000  (in force upto 10.5.2004) Duty free procurements of goods by SEZ units
5. 137/2000-Cus, dated 19.10.2000  (in force upto 10.5.2004) Duty free import of goods by SEZ units
4. 42/99-Cus, dated 28.4.99 Import of cut and Polished Diamonds under Diamonds Imprest License
3. 41/99-Cus, dated 28.4.99 Import of Consumables by the exporters of diamond/Jewellery
2. 6/98-CE(NT), dated 2.3.98 Format of B-17 Bond to be executed by EOUs
1. 30/97-Cus(NT),    Dated 7.7.1997 Empowering the central Excise officers in their respective jurisdiction to exercise the powers of Customs Officer


Last Updated on: 06-Dec-2023
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