Please refer to the below defined self-certification based eBRC generation guidelines.

Stakeholder feedback (if any) on the concordance or the rulesets may be submitted to ebrc-dgft[at]gov.in as per Trade Notice 33 / 2023-24 Dated 10^th November 2023.

General Guidelines for Generating eBRC (Last Updated on 26-March-2024)

1. IRM of the same currency can only be clubbed.
2. IRM of the same bank name can only be clubbed.
3. Users cannot generate eBRC for Purpose Codes P0101 and P0108.
4. P0103 can be used standalone to generate eBRC.
5. P0103 can be clubbed with P0807 in case of Services > IT.
6. P0103 can be clubbed with any of the 01 Product Groups except P0101 and P0108.
7. P0103 can be clubbed with P1505 to generate eBRC.
8. No two purpose codes will be allowed to be clubbed to generate the single eBRC Except P0103 (Advance payment) which can be clubbed with any other purpose codes for inward remittance.
9. For Services > IT, only these four purpose codes are applicable - P0802, P0803, P0807, and P0103.
10. In the case of Service Exports, Exporters will be able to view and attach invoices that have SAC codes matching the description of the same services only.

Note:

1. One Shipping bill can be utilized for two or more eBRC of different banks.
2. Multiple IRM’s can be added while generating eBRC as per above rules.