22^nd July, 2003

Notification No. 58/2003 - Central Excise

            In exercise of the powers conferred by sub-section (1) of section 5A of the Central Excise Act, 1944 (1 of 1944) ( hereinafter referred to as the Central Excise Act), read with sub-section (3) of section 3 of the Additional Duties of Excise (Goods of Special Importance) Act, 1957 (58 of 1957),  the Central Government, being satisfied that it is necessary in the public interest so to do, hereby exempts all excisable goods ( hereinafter referred to as the said goods) specified in the First Schedule to the Central Excise Tariff Act, 1985 ( 5 of 1986), produced or manufactured by a unit ( hereinafter referred to as the unit)  when supplied to units in special economic zone, from whole of  the duty of excise leviable thereon under section 3 of the said Central Excise Act, and the additional duty of excise leviable under sub-section (1)  of section 3 of the Additional Duties of Excise (Goods of Special Importance) Act, 1957 (58 of 1957), subject to the following conditions, namely:-

2.     This notification shall come into force on the 15^th day of August, 2003.  

Explanation.- For the purposes of this notification, the special economic zone means the special economic zones as specified in the notification issued under section 76A of the Customs Act, 1962 (52 of 1962).

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

F. No. 314/24/2001-FTT