No. 5/36/97-PC-II (Pt)

Government of India

Ministry of Commerce

Directorate General of Foreign Trade

Udyog Bhawan, New Delhi-110011

Policy Circular No. 38 (RE-98) / 98-99 ,Dated, the 21st Sept., 1998

To,

  1. All Licensing Authorities

  2. All Commissioners of Customs & Central Excise

  3. The Federation of Indian Export Organisation, New Delhi

  4. All Export Promotion Councils and Commodity Boards

  5. MMTC, New Delhi

Subject :- Replenishment licences in cases where Bank Certificate or Customs attested invoice or Shipping bills is lost –

Sir,

Attention is invited to Paragraph 8.10 of the Handbook of Procedures (Vol.1),1997-2002 wherein procedure for obtaining REP licences in cases where the original Bank certificate or customs attested invoice or shipping bill is lost has been given.

2. Certain representations have been received seeking clarification as to how to obtain Gold/Silver/Platinum from nominated agencies where Bank certificate or custom attested invoice or shipping bill has been lost. This issue has been examined and it is clarified that procedure prescribed under Paragraph 8.10 of the Handbook of Procedures(Vol.1),1997-2002 will also be applicable for taking Gold/silver/platinum from the nominated agencies.

Yours faithfully,

(L.B.Singhal)

Dy.Director General of Foreign Trade