8^th December, 2003.

Notification No. 110/2003 - Customs (N.T.)

            In exercise of powers conferred by sub-section (1) of section 4 of the Customs Act, 1962 (52 of 1962) and in supersession of notifications of the Government of India in the Ministry of Finance ( Department of Revenue) No. 201/84-Customs,  dated the 18^th July, 1984 [ G.S.R.514(E), dated the 18^th July, 1984] and No.  28/88-Customs ( N.T.), dated the 12^th May, 1988 [  G.S.5 65 (E), dated the 12^th May, 1988] ,except as respect things done or omitted to be done before such supersession, the Central Board of Excise and Customs  hereby appoints,-

(i) Deputy Commissioner of Customs, Special Economic Zone, to be the Deputy Commissioner of Customs;

(ii) Assistant Commissioner of Customs, Special Economic Zone, to be the Assistant Commissioner of Customs;

(iii) Appraiser, Superintendent (Preventive and Intelligence), Examiner and Preventive Officer, Special Economic Zone, to be officers of customs;

(iv) Security Officer, Assistant Security Officer, Head Jamadar, Jamadars, Security Guards and Sepoys to be officers of customs within the jurisdiction of the Deputy Commissioner of Customs specified in clause (i),

for the area within a radius of 8 kilometers around the Special Economic Zone as specified in his deputation order or posting order, as the case may be:

            Provided  that the power of officer of customs to be exercised within a said  radius of eight kilometers around the Special Economic Zone shall be limited to, goods destined to that Special Economic Zone or goods originated or exited out of that Special Economic Zone, or matter relating thereto:

            Provided further that Security Officer and Assistant Security Officer shall discharge only such  powers of Superintendent (Customs) and Preventive Officer (Customs) respectively as are entrusted by the Deputy Commissioner of Customs or Assistant Commissioner of Customs, as the case may be.

2.            The officers mentioned in clauses (i) to (iii) of the first paragraph shall be the Officers of Department of Revenue in the Ministry of Finance, working on Deputation to the Department of Commerce in the Ministry of Commerce and Industry and are working in the Special Economic Zone.  

Explanation.- For the purposes of this notification, "Special Economic Zone" means Cochin Special Economic Zone, FALTA Special Economic Zone, Kandla Special Economic Zone, Madras Special Economic Zone, NOIDA Special Economic Zone, SEEPZ Special Economic Zone, Surat Special Economic Zone, Visakhapatnam Special Economic Zone or any other Special Economic Zone as the Central Government may, by notification in the official Gazette specify under clause(iii) of Explanation 2 to the proviso to sub-section (1) of section 3 of the Central Excise Act, 1944(1 of 1944).

D. S. Garbyal
Under Secretary to the Government of India

F. No. 314/10/2003-FTT