|
Mumbai
Zonal Office
Directorate General of Foreign Trade
Nishtha
Bhavan, 48,Vithaldas Thackersey Marg,Churchgate, Mumbai-20
|
Local Circulars
AM12
| Circular type and Number |
Date |
Subject |
| ZPRU
06/AM12 |
16.11.2011 |
Surrender of IEC (Importer Exporter Code) in case of amalgamation/merger/acquisition/take over of the IEC holder firm/company by another firm/company – procedure to be followed- reg. |
| ZPRU
05/AM12 |
20.10.2011 |
Validity of an authorisation. |
| ZPRU
04/AM12 |
20.10.2011 |
Attention of all concerned is
invited to SION E-1 & E-5 for export of Assorted confectioneries and
Biscuits (with or without dry fruits) respectively |
| ZPRU
03/AM12 |
09.09.2011 |
Reg : references being made
by sections officers (ADG/FTDO) to outside agencies for verification of
genuineness of documents without obtaining approval of superiors |
| ZPRU
02/AM12 |
04.05.2011 |
Reg maintenance of account of
consumption and utilization of duty free inputs imported/domestically
procured against advance authorization |
| ZPRU
01/AM12 |
29.04.2011 |
Reg
issuance
of duplicate copies of export import licence/ certificate/ authorization/
permission/ CCPs |
AM11
| Circular type and Number |
Date |
Subject |
| ZPRU
06/AM11 |
07.02.2011 |
..The procedure for the
re-credit of 4% SAD of Customs in DEPB,
VKGUY, FPS, FMS, MLFPS scrips....... |
| ZPRU
05/AM11 |
07.02.2011 |
..Issue relating to coverage
of export products under the category of “Basic Chemicals”... |
| ZPRU
04/AM11 |
05.01.2011 |
..Attention is invited to
ZJDG’s Circular No.01/AM.11 dated 27.04.2010 regarding recredit of 4%
Special Additional Duty (SAD) of Customs in DEPB, VKGUY, FPS, FMS,MLFPS
Scrips... |
| ZPRU
03/AM11 |
16.12.2010 |
..not to issue any DEPB
against export of “cotton yarn including mélange yarn” made on
or after 21.04.2010.. |
| Notice
regarding IEC application |
23.09.2010 |
Notice regarding IEC
Application . |
| ZPRU
02/AM11 |
24.09.2010 |
..basic chemicals (excluding
Pharma products)” has been mentioned as one of the sectors eligible for
Status Holder Incentive Scheme (SHIS).. |
| ZPRU
01/AM11 |
06.09.2010 |
export of “Cotton yarn
including Melange Yarn” appearing at DEPB entry sl. no. 78 of the
Product Group “Textiles” shall not be entitled for DEPB benefit with
immediate effect |
| ZJDGFT
Circular 01/ AM11 |
27.04.2010 |
Re-credit 4% Special
Additional Duty (SAD) of Customs in DEPB, VKGUY, FPS, FMS, MLFPS scrips |
Archives:
|
2009
|
|
1
|
01.04.2008
|
Endorsement on licences about issuance of
Export Obligation Discharge Certificate.... |
|
2
|
01.04.2008 |
ZJDG CIRCULAR NO. 02 |
|
3
|
26.08.2008 |
The
steps to be followed to avoid typographical errors ( IEC) |
| 2008 |
| 12 |
28.1.2008 |
GUIDELINES FOR REDEMPTION OF EPCG
LICENCES ISSUED TO TOUR AND TRAVEL OPERATORS AND HOTELS FOR IMPORT OF
CARS
|
| 11 |
03.12.2007 |
Precautions to be taken while sending Bundles to the
Record Room
|
| 10 |
02.11.2007 |
Regarding cancellation of endorsement of transferability.
|
| 09 |
15.10.2007 |
Guidelines for the work related to audit
|
| 08 |
12.10.2007 |
Mishandling of computers and printers
|
| 07 |
03.09.2007 |
Procedures relating to delayed
submission of applications beyond the prescribed date. |
| 06 |
16.08.2007 |
Checking the authenticity/veracity of documents
accompanying application for authorizations
|
| 05 |
06.08.2007 |
Guidelines regarding Software.
|
| 04 |
31.07.2007 |
GUIDELINES FOR ACTIONS TO BE
TAKEN IN THE FILES/LICENCES FOR CLUBBING
|
| 03 |
05.06.2007 |
Discontinuing of
Enrolment System
|
| 02 |
03.05.2007 |
Guidelines for
settlement of Audit paras
|
| 01 |
25.04.2007 |
Export
Obligation Monitoring - Guidelines for issuance of
Demand Notices to be generated
through system
|
|
2007
|
| 11 |
16.03.2007 |
Maintenance
of receipt register
|
| 10 |
06.03.2007 |
Export
Obligation Monitoring - Guidelines for issue of Cautionary letters
generated through system
|
| 9 |
18.01.2007 |
Dealing with cases of applicants
who change their
names |
| 8 |
18.01.2007 |
Procedure for raising
deficiencies in the applications |
| 7 |
12.01.2007 |
examination of cases received from other Ports
offices for approval/ex-post facto approval by Zonal Jt.D.G.F.T:
regarding
|
| 6 |
20.11.2006 |
Guidelines to be followed for updating the status of old
advance licenses in computer database
|
| 5 |
05.06.2006 |
Forwarding copies of Advance Authorizations to the
concerned jurisdictional Central Excise Authority
|
| 4 |
26.06.2006 |
Passing of Appealable orders while rejecting the claims.
|
| 3 |
10.04.2006 |
Printing the Licence in old software till the receipt of
amended software
|
| 2 |
05.04.2006 |
Issue of Stalin Certificate using electronic type writer.
|
| 1 |
03.04.2006 |
Issue of DEPB for shipping dt 1.10.05 to 3.10.05
|
| 2006 |
| 9 |
19.01.2006 |
Validity of Status certificate
should be as per para 3.5.3 of F.T.P. |
| 8 |
19.01.2006 |
Processing the case for EODC/Redemption
against same PRO file which had been generated earlier. |
| 7 |
18.01.2006 |
Financial powers for issuance of
DFCE scripts under serve from India scheme, VKUY & TP scheme. |
| 6 |
28.12.2005 |
Guidelines for processing of
DEPB application received as per policy circular no.28 dt.6.10.05 |
| 5 |
15.06.2005 |
Cancellation for duplicate/
wrongly generated PRO file no. |
| 4 |
09.06.2005 |
Endorsement of necessary
condition while issuing Adv & DFRC. |
| 3 |
01.06.2005 |
Issue of forwarding letter along
with EODC/ No Bond/Redemption certificate |
| 2 |
27.5.2005 |
Clarification for public notice
no 8/2004-09 dt:13.5.05 |
| 1 |
26.5.2005 |
Invalidation letter |
| 2005 |
| 1 |
30.3.2005 |
Reorganizing licensing sections in terms of
O&M instructions no.5 dt:29.3.05 |
| 2004 |
| 8 |
31.1.2005 |
|
| 7 |
06.01.2005 |
|
| 6 |
08.10.2004 |
|
| 5 |
09.09.2004 |
|
| 4 |
25.08.2004 |
|
| 3 |
14.07.2004 |
|
| 2 |
02.04.2004 |
Fees liable for the applications submitted on
or before 31.3.04 |
| 1 |
01.04.2004 |
Concession for payment of fees for the
applications filed digitally with EFT mode etc., |
| 2003 |
| 5 |
18.09.2003 |
|
| 4 |
08.09.2003 |
|
| 3 |
01.09.2003 |
|
| 2 |
11.08.2003 |
|
| 1 |
21.04.2003 |
|
| ZJDGFT
Circular No.04 |
31.07.2002 |
Monitoring of VABAL licences. |
| Policy
Circular No.6/2002-2007 |
27.06.2002 |
1) Application by branch
office of Registered exporters for Deemed export benefits
2) Endorsement by RLA’s for automatic extension of Status upto
31.03.2004 for Golden Certificate and other status holders
3) Retrospective effect to certain changes in the Exim Policy 2002-07 |
| ZJDGFT,Mumbai
circular No.03 |
19.06.2002 |
Clarification regarding issue
of DEPB/AdvanceLicense/Status Certificate |
| ALC
Circular No.1 |
10.06.2002 |
Export of serpentine (green
marble) under Duty Exemption
Scheme. |
|