|
CIRCULAR NO |
DATE |
SUBJECT |
|
11.04.2008 |
Clarification on refund of Service Tax by Department of Revenue. |
|
|
16.04.2008 |
Clarification regarding Actual User Condition for import of Sugar under Advance Authorisation Scheme. |
|
|
24.04.2008 |
Admissibility of 5% entitlement rate under VKGUY Scheme for shipments under Duty Drawback Scheme where the Drawback Rate is up to 1% only (including both Customs and Excise components) |
|
|
24.04.2008 |
Entitlement of DEPB prior to issuance of Public Notice withdrawing the benefit under the Scheme-regarding. |
|
|
28.04.2008 |
Utilisation of Vishesh Krishi and Gram Udyog Yojana (VKGUY) scrips (Erstwhile Vishesh Krishi Upaj Yojana (VKUY) scrips) |
|
|
07.05.2008 |
Amendment in EPCG Authorization issued from 1.4.2008 to 11.4.2008 |
|
|
07.05.2008 |
Import of Motor Car etc. under EPCG Scheme-( |
|
|
04.06.2008 |
Import of Sandalwood. |
|
|
05.06.2008 |
Payment of interest on delayed refund of Deemed Export DBK/TED/CST-Clarification. |
|
|
05.06.2008 |
Endorsement of permitted imports on duty credit scrips, issued under Target Plus Scheme, procedure thereof. |
|
|
06.06.2008 |
Ban/restriction on export of non-basmati rice-clarification regarding. |
|
|
27.06.2008 |
Guidelines for import of Rough Marble Blocks/Slabs for the year 2008-09. |
|
|
30.06.2008 |
Guidelines for import of Rough Marble Blocks/Slabs for the year 2008-09. |
|
|
03.07.2008 |
Import policy of items classified under ITC(HS) code 2846(Compounds, inorganic or organic, of rare-earth metals, of yttrium or of scandium or of scandium or of mixtures of these metals) |
|
|
04.07.2008 |
Grant of benefits
under Served From India Scheme (SFIS)
and Para 5.4(v) of FTP RE2007 - clarification
thereof. |
|
|
04.07.2008 |
Grant of benefits
under Promotional Schemes of Chapter 3
and Para 5.4(v) of FTP RE2007, clarification
thereof. |
|
|
04.07.2008 |
Submission of multiple applications and part payments for claiming deemed export benefits under para 8.3.1 of HBP - Clarification regarding |
|
|
10.07.2008 |
Ban on export of Maize- Notification 22 dated 3.7.2008- clarification
regarding. |
|
|
15.07.2008 |
Clarification regarding applicability of the instructions contained in Public Notice No. 52 dated 27.9.2007 |
|
|
16.07.2008 |
Documents/verification
required to establish eligibility and
entitlement of units for import of rough
marble blocks/slabs under Policy
Circular No.13 (RE-08)/ 2004-2009 dated 30.6.2008. |
|
|
17.07.2008 |
Payments received in Indian Rupees by Tourist Transport Operator which would be regarded as foreign exchange earned for the purpose of EO under EPCG Scheme |
|
|
18.07.2008 |
Requirement of endorsement of specific ITC(HS) Code against each input allowed as per Standard Input Output Norms (SION) under Export Promotion Schemes such as Advance Authorization, DFRC, DFIA etc- Regarding. |
|
|
28.07.2008 |
Eligibility of
supplies to EOUs for deemed export benefits. |
|
|
04.08.2008 |
Clarification regarding payment received in Free Foreign Exchange(FEE)/Indian Rupees by airport service provider
for export Obligation(EO) fulfillment under EPCG Scheme. |
|
|
08.08.2008 |
Guidelines for import of Rough Marble Blocks/Slabs for the year 2008-09. |
|
|
11.08.2008 |
Modification in IEC Number |
|
|
14.08.2008 |
Last date for filing of applications and applicability of late cut for Schemes under Chapter 3 of FTP, clarification thereof |
|
|
20.08.2008 |
Guidelines for import of Rough Marble Blocks / Slabs for the year 2008-09 |
|
|
20.08.2008 |
Clarification regarding Grant of Deemed Export Benefits for supplies to Mega Power Projects. |
|
|
29.08.2008 |
Jurisdiction of RA in case of issuance of IEC to proprietorship firms |
|
|
08.09.2008 |
Clarification on transfer of inputs to the notified areas stated in paragraph 4.5 of HBP V.1 under DFIA Scheme. |
|
|
10.09.2008 |
Port of registration on authorizations issued for import of restricted items. |
|
|
30.09.2008 |
Drawing of export samples of basmati rice and PUSA 1121 non Basmati Rice for variety identification purposes – Notification No 39 dated 16.9.2008 – Procedure regarding |
|
|
10.10.2008 |
Guidelines for import of Rough / unprocessed Blocks and Slabs of agglomerated / artificial stones for the year 2008-09 |
|
|
10.10.2008 |
Guidelines for import of Rough / unprocessed Blocks and Slabs of agglomerated / artificial stones for the year 2008-09 |
|
|
16.10.2008 |
Submission of applications for claiming deemed export
benefits under |
|
|
31.10.2008 |
Guidelines for import of Rough Marble Blocks/Slabs for the year 2008-09. |
|
|
20.11.2008 |
Relaxation of ban for export of non-basmati rice by two 100% EOU units – regarding monitoring of export quantity |
|
|
|
20.11.2008 |
Permission for export of edible oil in small consumer packs and proposal to allow export of fish oil – Monitoring of export quantity – regarding |
|
|
20.11.2008 |
Representations have been received from pharmaceutical units regarding mandatory submission of Drug Manufacturing Licence at the time of issue of EPCG authorization to pharmaceutical units based on which grant of EPCG authorization has been allowed subject to furnishing 100% Bank Guarantee in lieu of Drug Manufacturing Licence. |
|
20.11.2008 |
Debit of advance authorization/DFIA based on balance CIF value of inputs in freely convertible currency-regarding. |
|
|
24.11.2008 |
Review of Advance Authorization cases issued under Policy Circular No.9 dated 30.6.2003 for fulfillment of export obligation – regarding |
|
|
02.12.2008 |
Operationalisation of provisions
of |
|
|
04.12.2008 |
Refund of TED to manufacturers of vehicles for deemed export supplies to EPCG Authorization holders through their dealers |
|
|
04.12.2008 |
Clarification on export of “Military Stores” – regarding |
|
|
05.12.2008 |
Import policy of items classified under Exim Code 5402 44 00 -- Elastomeric, 5402 47 00—Other, of
polyesters. |
|
|
8.12.2008 |
Clarification regarding Service Tax Refund. |
|
|
19.12.2008 |
Import of Trucks/Tippers/Dumpers etc. under EPCG Scheme. |
|
|
22.12.2008 |
Notification No. 63 (RE-2008) dated 21.11.2008 and No. 64 (RE- 2008) dated 24.11.2008 – transitional arrangements. |
|
|
06.01.2009 |
Correlation of inputs with the export product under DFIA Scheme – regarding |
|
|
06.01.2009 |
FOB value of export for Schemes under Chapter 3 of FTP, clarification regarding Commission |
|
|
06.01.2009 |
Requirement of NOC before clearance of Ozone Depleting Substance (ODS) against Advance Authorizations. |
|
|
09.01.2009 |
Guidelines for import of Rough/unprocessed Blocks and Slabs of agglomerated / artificial stones for the year 2008-09. |
|
|
9.1.2009 |
Amendments in Schedule-I (Imports) to the ITC (HS) Classifications of Export and Import items, 2004-09. |
|
|
19.01.2009 |
Clarification on applicability of Public Notice No. 28 dated 9.6.2008. |
|
|
21.01.2009 |
Claim of freely
transferability duty credit scrip benefits under Chapter 3 FTP, clarification
regarding eligibility of exports by EOU. |
|
|
15.1.2009 |
Return of Bank
Guarantees submitted in lieu of Drug Manufacturing Licence
(DML) in terms of Public Notice No. 109 dated 17.11.2008 – Regarding |
|
|
06.02.2009 |
Notification No. 82 (RE-2008)
dated 23.01.2009 – transitional arrangements thereunder
and origin of goods under prohibition. |
|
|
10.02.2009 |
Importability of items where import restrictions have been removed vide Notification No.81 dated 16.1.2009. |
|
|
12.2.2009 |
Acceptance of Tracking Report, duly certified by accredited agent of goods carrier, under FMS and Market Linked Focus Product Scheme. |
|
|
13.2.2009 |
Import of Construction Equipment under EPCG Scheme. |
|
|
13.2.2009 |
Clarification on grant of SFIS benefits to Service providers under EPCG scheme for the period 1.4.2007 -31.3.2008 |
|
|
18.2.2009 |
Requirement of PHA release order for import of raw cashewnuts - exemption thereof. |
|
|
26.2.2009 |
Procedure for issuing Free Sale and Commerce Certificate Clarification regarding. |
|
|
26.2.2009 |
Guidelines for import of Rough Marble Blocks and Slabs for the year 2008-09. |
|
|
26.2.2009 |
Guidelines for import of Rough Blocks and Slabs of agglomerated / artificial stones for the year 2008-09. |
|
|
02.3.2009 |
Guidelines for import of Rough Marble Blocks and Slabs for the year 2008-09. |
|
|
02.3.2009 |
Guidelines for import of Rough Blocks and Slabs of agglomerated / artificial stones for the year 2008-09. |
|
|
02.3.2009 |
Notification No.94(RE-2008/2004-09. |
|
|
16.3.2009 |
Import of restricted item(s) against transferred DFIA. |
|
|
18.3.2009 |
Guidelines for issuance of Freely Transferable ‘Supplementary’ Duty Credit Scrip under Chapter 3 Schemes. |
|
|
24.3.2009 |
Importability of
Alternative inputs allowed as per SION under DFIA Scheme. |
|
|
25.3.2009 |
Policy Circular No. 68(RE-08)/2004-2009 dated 2nd
March, 2009. |
|
|
26.3.2009 |
Guidelines for import of Marble by EOUs. |
|
|
27.3.2009 |
Claiming of deemed export benefits under para 8.2(b) of FTP – Clarification regarding. |
|
|
30.3.2009 |
Guidelines for execution of BG/LUT with Regional Authorities for filing application under DEPB scheme and Incentive schemes of Chapter 3 of FTP without the requirement of Bank Realisation Certificate - regarding. |
|
|
31.3.2009 |
Guidelines for import of Precious Metal by the Nominated agencies - regarding. |
|
|
01.4.2009 |
Import of Waste paper- regarding. |
|
|
01.4.2009 |
Terms and conditions to govern EPCG Authorizations issued to DTA unit after conversion from EOU unit. |
|
|
13.4.2009 |
Clarification regarding extension of Export Obligation Period (EOP) against Advance Authorization – regarding. |
|
|
20.4.2009 |
Export of Sugar – reintroduction of the system of export release orders w.e.f. 1.1.2009 for export under OGL-reg. |
|
|
28.4.2009 |
Import of waste paper. |
|
|
29.4.2009 |
Restriction on import of Hot Rolled Coils - Notification No. 63 dated 21.11.2008. |
|
|
30.4.2009 |
Terms and conditions for issue
of EPCG authorizations to EOU units after conversion to DTA unit-Regarding. |
|
|
30.4.2009 |
Recognition of
certification/inspection reports/ test reports issued by Indian bodies by |
|
|
04.5.2009 |
Clarification regarding applicability of 36 months Export Obligation Period EOP under Duty Free Import Authorization (DFIA) Scheme . |
|
|
04.5.2009 |
Export of Sugar – reintroduction of the system of export release orders w.e.f. 1.1.2009 for export under OGL-reg. |
|
|
06.5.2009 |
Import of waste paper. |
|
|
15.5.2009 |
Automatic Endorsement of permitted imports on duty credit scrips, issued under DFCE for Status Holders Scheme of EXIM Policy RE2003- Para 3.7.2.1 (vi), and clarification on the condition of nexus with product group exported. |
|
|
15.5.2009 |
Nexus with Exported products under Target Plus Scheme, Clarification thereof. |
|
|
21.5.2009 |
“Error 96” cases and their online validation under DEPB Scheme – Regarding. |
|
|
04.6.2009 |
Export of Sugar – reintroduction of the system of export release orders w.e.f. 1.1.2009 for export under OGL – Corrigendum to Policy Circular No. 87 (RE-09)/2004-2009 dated 4.5.2009 - regarding. |
|
|
10.6.2009 |
Regarding incentives for Fast
Track Companies. |
|
|
16.6.2009 |
Verification of new IEC Number. |
|
|
16.6.2009 |
Prohibition on import of toys. |
|
|
24.6.2009 |
Import of metal scrap – submission of copy of contract between buyer and seller. |
|
|
08.7.2009 |
Import of waste paper. |
|
|
10.08.2009 |
Modification of Policy Circular No. 51 (RE-2008) / 2004-2009 dated 6th January, 2009. |
|
|
11.08.2009 |
Advance Authorization – Export of SCOMET items – Clarification regarding. |
|
|
12.08.2009 |
Condition on import of textile
and textile articles as per |
|
|
13.08.2009 |
Guidelines for import of Rough Marble Blocks/Slabs for the year 2008-09. |