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F.No. 1/7/31/96-97/PC.II
Government of India
Ministry of Commerce
Directorate General of Foreign
Trade
Udyog Bhavan, New Delhi-11
Policy Circular No. 6 (RE-98)
/98-99 dated 20.05.1998
To
1.All Licensing Authorities
2.All Commissioners of Customs and Central Excise
3.The Federation of Indian Export Organisations, New Delhi
4.The Export Promotion Councils/Commodity Boards
5.All Chambers of Commerce and Industries/Association on the mailing list
Subject:- Attempts to obtain double
benefits under DEPB/ Advance Licensing Scheme in respect of goods
being
manufactured/processed by 100% Export Oriented Units
(EOUs)/units in Export Processing Zones (EPZs).
Sir,
1.Certain instances have been
brought to the notice of DGFT wherein some of the exports effected by 100%
EOU/ units in the Export Processing Zones are also being counted towards
discharge of export obligation under advance licences or wherein DEPB benefits
are being claimed. Thus the same exports are also being counted towards
benefits under DEPB/advance licence as well as for discharge of export
obligation by EOUs/EPZ units
2.In this context it is clarified
that the exports effected by EOUs/EPZ units, whether directly or through
third party are not entitled for DEPB benefits/discharge of export obligation
under advance licence. If any such instances have come to the notice of
Regional Licensing Authorities, then, the Enforcement proceedings must
be initiated immediately. In the case of third party exports, as per Paragraph
3.54 of the Exim Policy, 1997-2002, the shipping bills must indicate the
names of both the manufacturers and the third party. It is clarified that
while indicating the name of the manufacturer in such cases, the status
of the unit i.e 100% Export Oriented Unit or Unit in the Export Processing
Zone also must be clearly indicated.
3.This issues with the approval of
Director General of Foreign Trade
Yours faithfully,
(L.B.Singhal)
Dy. Director General
of Foreign Trade
For Director General
of Foreign Trade
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