Directorate General of Foreign Trade | Ministry of Commerce and Industry | Government of India

Advance Authorisation

What is Advance Authorisation Scheme

Advance Authorisation Scheme allows duty free import of inputs, which are physically incorporated in an export product. In addition to any inputs, packaging material, fuel, oil, catalyst which is consumed / utilized in the process of production of export product, is also be allowed.

The quantity of inputs allowed for a given product is based on specific norms defined for that export product, which considers the wastage generated in the manufacturing process. DGFT provides a sector-wise list of Standard Input-Output Norms (SION) under which the exporters may choose to apply. Alternatively, exporters may apply for their own ad-hoc norms in cases where the SION does not suit the exporter.

Advance Authorisation covers manufacturer exporters or merchant exporters tied to supporting manufacturer(s).

Pre-Requisites for Applying for Advance Authorisation Scheme

To apply for an Advance Authorisation scheme, an IEC is required. Other pre-requisites as mentioned in the Chapter 4 of Foreign Trade Policy and Hand book of Procedures may be referred.

Services under Advance Authorisation