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Directorate General of Foreign Trade is an attached office of the Department of Commerce, Ministry of Commerce and Industry. The headquarter is in Udyog Bhavan, New Delhi. There are four Zonal Offices at Delhi, Mumbai, Kolkata and Chennai headed by Additional Director General of Foreign Trade. There are 37 Regional Authorities (RAs) all over the country, including the 4 Zonal Offices, which are also RAs.
All producers and consumers of goods and services in general and exporters and importers in particular.
To facilitate international trade in goods & services and thereby stimulate sustained national economic growth, through coordinated efforts of the Union and the State Governments, by providing a trade environment that is transparent, equitable, proactive, based on consultation that enhances the users confidence in the organization.
Our mandate is to formulate and implement Foreign Trade Policy of the Government of India for delivery of efficient and quality services to our clients. We are committed to provide integrated EDI platform for Trade.
DGFT Hqrs, New Delhi is an ISO 9001:2008 awardee Organisation. Its Regional offices at Cochin, Mumbai and CLA (New Delhi) are also ISO Certified offices. It is the consistent endeavour of our organization to deal with our clients in an open and transparent manner and ensure disposal of all applications within the time schedule as prescribed in the policy/procedures. In case of delay, the clients can approach the concerned Addl. DGFT/Joint DGFT with prior appointment. Cases of inordinate delay where the matter has not been resolved by Addl. DGFT/Joint DGFT could be brought to the notice of the Director General of Foreign Trade for taking remedial measures. DGFT also monitors disposal of applications filed in different Regional Authorities at its Headquarters to take remedial measures.
Under Foreign Trade Policy (2015-2020), DGFT has set-up a Policy Relaxation Committee under chairmanship of DGFT consisting of all Addl. DGFTs and Jt. DGFTs to look into the requests seeking policy relaxation or relief on grounds of genuine hardship and adverse impact on trade. Every exporter/importer has a right to seek and have an opportunity to make a representation to the Policy Relaxation Committee. Vide Trade Notification No. 14 dated 24.08.2016, Grievance Redressal Committees at HQ and in the offices of Zonal Additional DGFTs have been constituted for speedy disposal of pending grievances.
We have implemented the Right to Information Act, 2005. The details of action taken on implementation of this act, including lists of Central Public Information Officers (CPIOs) and Appellate Authorities are given on the DGFTs website under "Right to Information Act" icon.
Regional Authority shall dispose of applications expeditiously. Following time schedule shall normally be followed to dispose of applications provided it is complete in all respects and is accompanied by prescribed documents.
Sl.No | Category of Application | Time Limit For Disposal (in working days) |
---|---|---|
1. | IEC Number | 2 |
2. | Advance Authorization where Input-Output norms are notified or under paragraph 4.07 of HBP, Advance Authorization for Annual Requirement and DFIA. | 3 |
3. | Fixation of input output norms | 120 |
4. | Issuance of EPCG Authorizations | 3 |
5. | All Authorizations under Gem & Jewellery Scheme | 3 |
6. | Revalidation of Authorizations and extension of export obligation period by RA. | 3 |
7. | Acceptance of BG/LUT. | 15 |
8. | Redemption / EODC of Advance Authorization / DFIA | 15 |
9. | Redemption of EPCG Authorizations and release of BG / LUT | 30 |
10. | Issuance/renewal of status certificate | 3 |
11. | Amendment of any category of Authorization | 3 |
12. | Miscellaneous | 10 |
13. | Refund of DBK/ TED under deemed export | 30 |
14. | Fixation of Brand Rate for duty drawback | 30 |
15. | Public Grievances | 60 |
In all the above cases, the number day is counted from the date of submission of complete application. Cases of undue delay in disposal of applications may be brought to notice of head of regional offices by way of a written representation, which shall be promptly enquired into and responded to.
Regional Authority shall dispose of applications expeditiously. Following time schedule shall normally be followed to dispose of applications provided it is complete in all respects and is accompanied by prescribed documents.
The charter will be reviewed every year to examine feedback and suggestions, if any, as received from various stakeholders.