dgft


CIRCULARS

CIRCULAR NO.DATESUBJECT
58(RE-2010)/2009-1409.03.2012Notification No.102 dt 05.03.2012 not applicable to cotton consignments for which LEO issued upto 2400 hrs on 04.03.2012
57(RE-2010)/2009-1406.03.2012DFIA: applicability of provisions contained in paragraph 4.32.2 of HBP v1 regarding declaration of technical characteristics, quality and specifications at the time of exports.
56(RE-2010)/2009-1429.02.2012`On-line` filing of PRC
55(RE-2010)/2009-1429.02.2012Conditionality for Import of Erythromycin Thiocyanate under Advance Authorization Scheme: Applicability of Policy Circular No.9 dated 30.6.2003 and PC 15 dated 17.9.2003
54(RE-2010)/2009-1423.02.2012 Import of spares for the existing machinery procured indigenously under EPCG Scheme
53(RE-2010)/2009-1423.02.2012Operationalisation of provisions of Para 5.11.2 of Hand Book of Procedure Vol.-1 (2009-14) RE: 2010
52(RE-2010)/2009-1412.01.2012Filing of applications for DEPB in cases of exports made under `EPCG Shipping Bills` for items `Cotton yarn including Melange yarn` from 01.04.2011 to 04.08.2011 and `Cotton` from 01.10.2010 to 04.08.2011.
51(RE-2010)/2009-1428.12.2011Clarification regarding registration of contracts of cotton and cotton yarn with DGFT.
50(RE-2010)/2009-1428.12.2011Clarification on Deemed Export benefits when imported capital goods are directly supplied as such to Project Authority - regarding.
49(RE-2010)/2009-1422.12.2011Online transmission of DES (Advance Authorization and DFIA ) and EPCG at Krishnapatnam Port(INKRI1 )w.e.f. 23.12.2011-regarding
48(RE-2010)/2009-1428.11.2011Implementation of bar coding on export consignments of pharmaceuticals and drugs with effect from 01.10.2011- Clarification regarding export of bulk drugs.
47(RE-2010)/2009-1408.11.2011Filing of applications for DEPB to the RA concerned with `Free Shipping Bills` for exports of `Cotton yarn including Melange yarn` made from 01.04.2011 to 04.08.2011 and `Cotton` from 01.10.2010 to 04.08.2011.
46(RE-2010)/2009-1408.11.2011Authorizations issued by DGFT not transmitted by message exchange to Customs to be registered/operated on production of physical copy of authorization only.
45(RE-2010)/2009-1408.11.2011Clarification on applicability of exchange rate for the purpose of calculation for composition fee - regarding.
44(RE-2010)/2009-1401.11.2011Grant of DEPB against free Shipping Bills converted by the Customs Authorities.
43(RE-2010)/2009-1425.10.2011Implementation of bar coding on tertiary packing of consignments of pharmaceuticals and drugs for export with effect from 01.10.2011.
42(RE-2010)/2009-1421.10.2011Eligibility of export product `Technical Textiles` listed at FPS Product Code 33, Table-4, Appendix 37D of HBPv1 â reg.
41(RE-2010)/2009-1413.10.2011`On-line` message exchange of Duty Free Import Authorization (DFIA) between DGFT and Customs.
40(RE-2010)/2009-1409.09.2011Online transmission of DES (Advance Authorization), EPCG and DEPB at ICD Karur(INKAR 6) w.e.f. 12.09.2011 - regarding.
39(RE-2010)/2009-1419.08.2011Consolidated Guidelines for import of precious metal by the Nominated Agencies.
38(RE-2010)/2009-1410.08.2011Conditions and modalities for registration of contracts of cotton yarn with DGFT- relaxation of -5% by weight in export of cotton yarn.
37(RE-2010)/2009-1408.08.2011Regarding Notification no 64 dated 4th August 2011 for import of rough marble blocks for the year 2011-12.
36(RE-2010)/2009-1405.08.2011Online transmission of DES (Advance Authorization), EPCG and DEPB at Air Cargo Complex, Cochin location w.e.f.08.08.2011.
35(RE-2010)/2009-1404.08.2011Re-import of perishable edible / food products for export again.
34(RE-2010)/2009-1401.07.2011Conditions and modalities for registration of contracts of cotton waste including yarn waste and garneted stock [ITC(HS) Code 5202] with DGFT.
33(RE-2010)/2009-1401.07.2011Clarification regarding import of Fuel under Advance Authorisation / DFIA Scheme.
32(RE-2010)/2009-1403.06.2011Clarification about requirement of `Declaration of Intent` on Free Shipping Bills for claiming Chapter 3 scheme benefits.
31(RE-2010)/2009-1425.05.2011File applications for 24 SEZ ports codes - reg
30(RE-2010)/2009-1427.04.2011Imports of goods under Chapter 84 of ITC(HS) and the requirement of compliance to Chapter 87 Import Licensing Notes.
29(RE-2010)/2009-1419.04.2011Conditions and modalities for registration of contracts of Assam Comilla Cotton with DGFT.
28(RE-2010)/2009-1415.04.2011Clarification about requirement of `Declaration of Intent` for EOU shipping bills for claiming Chapter 3 scheme benefits.
27(RE-2010)/2009-1401.04.2011Conditions and modalities for registration of contracts of cotton yarn with DGFT.