CIRCULAR NO

DATE

                          SUBJECT

Circular-25

30.03.2005

Decision of Settlement Commission in CBEC- compliance thereof.

Circular-24

22.03.2005

Extension of the date for filing of application for grant/renewal of Star Status Certificate.

Circular-23

17.03.2005

Extension of the date for filing of application for Duty Free Credit Entitlement Certificate for Status Holder for the period 2003-04.

Circular-22

15.03.2005

Export of Onion through designated State Trading Enterprises

Circular-21

11.03.2005

Clarification regarding the date of submission of application submitted through E-Commerce/ Digital Signature etc.

Circular-20

23.02.2005

Clarification regarding Import of Second Hand Diesel Generating sets.

Circular-19

18.02.2005

Inclusion of branch offices in Appendix 28 of the Handbook of Procedures.

Circular-18

11.02.2005

Minimum Value Addition norms and calculation of value addition for Studded jewellery Items

Circular-17

31.01.2005

Extension of last date for abolition of ECOM password based system.

Circular-16

18.01.2005

Clarification regarding supplies made to SEZ units after 1^st September,2004

Circular-15

17.01.2005

 Penicillin Import under Advance Lic.

Circular-14

14.01.2005

Grant of Deemed Export benefits.

Circular-13

31.12.2004

Extension of last date for abolition of ECOM password based system.

Circular-12

28.12.2004

Extension of the date for filing of application for Duty Free Credit Entitlement Certificate for Status Holder for the period 2003-04.

Circular-11

30.11.2004

Grant of Deemed export benefits on supply of goods to nuclear power projects

Circular-10

30.11.2004

Import of new vehicles with Left Hand Steering and Controls for R&D purpose- Clarification regarding Import Policy.

Circular-09

23.11.2004

Exemption from registration under the Drugs and Cosmetics Act for import of Narcotics Drugs by Government Agencies

Circular-08

04.11.2004

Extension of the Status Holder Certificate expiring on 31.03.2004

Circular-07

04.11.2004

Export Obligation Period against Import of Penicillin and its salts under advance licence scheme.

Circular-06

26.10.2004

Deemed exports benefits on supplies made to Projects financed by multilateral or bilateral agencies/ funds covered under Para 8.2 (d) of Foreign Trade Policy other than World Bank and Asian Development Bank.

Circular-05

15.10.2004

Requirement of Type Approval Certificate in terms of Import Licensing Note No. (7) to Chapter 87 of the ITC(HS) Classification of Export and Import items, 2004-2009

Circular-04

11.10.2004

Allowing of furniture under EPCG Scheme

Circular-03

06.10.2004

Remittances to be counted for the Served from India Scheme

Circular-02

06.10.2004

Clarification on the issuance of Registration Cum Membership Certificate (RCMC) by Export Promotion Councils

Circular-01

17.9.2004

Import Penicillins and its salts (ITC HS Code 29411010) or import of 6-APA (ITC HS Code No.29411050) under Advance Licences