CIRCULAR NO

DATE

SUBJECT

 01(RE-2010)/2009-14

 07.09.2010

Export of Sugar - reintroduction of the system of export release orders w.e.f. 1.1.2009 for export under OGL/Advance Authorisation on 'ton-to-ton' basis-reg.

 02(RE-2010)/2009-14

 08.10.2010

Clarification on the procedure to re-credit 4% Special Additional Duty (SAD) of Customs in DEPB, VKGUY, FPS FMS,MLFPS scrips –regarding.

03(RE-2010)/2009-14

25.10.2010

SION H-158 as amendment done by Public Notice No. 104/(RE2008)/2004-09 dated 7.11.2008 – regarding

04(RE-2010)/2009-14

29.11.2010

Export of Cotton Yarn not entitled to DEPB benefit under the DEPB Rate Schedule.

05(RE-2010)/2009-14

02.12.2010

Prohibition of export of edible oils – clarification regarding exemptions from export of edible oils.

06(RE-2010)/2009-14

16.12.2010

Conditions and modalities for registration of contracts of cotton with DGFT.

07(RE-2010)/2009-14

22.12.2010

Conditions and modalities for applications for grant of export licence for export of Cotton Yarn- regarding.

08(RE-2010)/2009-14

24.12.2010

Operationalization of provisions of Para 5.11.2. of Hnad Book of Procedure Vol.1(2009-14)

09(RE-2010)/2009-14

29.12.2010

Conditions and modalities for registration of contracts of cotton with DGFT.

10(RE-2010)/2009-14

31.12.2010

Provision of additional facility for filing Importer Exporter Code (IEC) applications “on-line”.

11(RE-2010)/2009-14

04.01.2011

 “On-line” submission of application – Clarification regarding use of manual mode for filing application on DGFT’s server.

12(RE-2010)/2009-14

17.01.2011

Clarifications on issue pertaining to EPCG Scheme raised in the Port Officers’ Meeting Held on 3.12.2010.

13(RE-2010)/2009-14

31.01.2011

Import of inputs under Advance Authorisation (AA) and Duty Free import Authorisation (DFIA) issued against SIONs E-1 & E-5-reg.

14(RE-2010)/2009-14

01.02.2011

Guidelines for import and supply of precious metal by the Nominated Agencies

15(RE-2010)/2009-14

01.02.2011

Conditions and modalities for applications for grant of quota for export of cotton yarn.

16(RE-2010)/2009-14

04.02.1011

Temporary suspension of Pre-shipment Inspection (PSI) Agencies listed under Appendix – 5 of the Handbook of Procedures Vol-I (Appendices and Aayat Niryat Forms) 2009-2014.

17(RE-2010)/2009-14

10.02.2011

Allocation of cotton yarn export not being made today.

18(RE-2010)/2009-14

11.02.2011

Export of Onion in cut, sliced or broken in powder form.

19(RE-2010)/2009-14

14.02.2011

Guidelines for availment of input combination for pharmaceutical products manufactured through Non Infringing (NI) process.

20(RE-2010)/2009-14

14.02.2011

Restriction on export of Cotton yarn- Exemption from the quantity ceiling of 720 million Kg for export of (i) cotton yarn manufactured out of imported raw cotton (ii) cotton yarn by 100% EOUs and (iii) Value Added Special Yarn and Technical Yarn upto 31.03.2011 

21(RE-2010)/2009-14

15.02.2011

Prohibition on export of onion – Exemption for export of Bangalore Rose onions and Krishnapuram onions.

22(RE-2010)/2009-14

21.02.2011

Online Payment to the beneficiaries (firms) for their DBK/TED refund claims, by RAs of DGFT.

23(RE-2010)/2009-14

21.02.2011

Eligibility of tufted cotton bathmats/cotton tufted bathrugs covered under ITC (HS) Codes 5703 or 5705 for grant of duty credit scrip under VKGUY/FPS of FTP.

24(RE-2010)/2009-14

22.02.2011

Amendment to Serial No. 3(ii) of Policy Circular No. 20(RE-2010)/2009-14 dated 14.02.2011 regarding issuance of licences for Value Added Special Yarn/Technical Yarn.

25(RE-2010)/2009-14

22.02.2011

Prohibition on export of onion – Clarification for (a) MEP and (b) Export of Bangalore Rose onions and Krishnapuram onions under export licence.

26(RE-2010)/2009-14

21.03.2011

Online transmission of DES (Advance Authorization), EPCG and DEPB at 7 new port locations w.e.f.   21.3.2011 -  reg.