Government of India
Ministry of Commerce and Industry

Department of Commerce

Directorate General of Foreign Trade 

 

Policy Circular No. 20 (Re-2006)/2004-09 New Delhi dated             5th March 2007

 

To

            All Licensing Authorities

 

 

Subject: Filing of application under E-Com and Physical Format- Clarification regarding last date of application for benefit under VKGUY, FMS and FPS.

 

 

Representations have been received from Regional Authorities and from Trade seeking clarification whether an application filed through E-com by the last date of application, but where the physical application along with relevant documents was received in Regional Authority only after the last date, can be considered as an application filed on time and whether DFCE can be issued without late cut. Also clarification has been sought whether an application submitted after the last date of application (i.e. after 30.9.2006 for VKGUY Scheme) can be considered under Para 9.3 of Hand Book of Procedure with late cut of 10% on entitlement.

2.      The matter has been examined and it is clarified that an application filed through E-com by the last date of application for the above schemes shall be considered as an application on time. However, the applicant is required to submit application in Physical Format along with relevant documents after filing of application in E-Com within 7 working days to the concerned Regional Authority.

3.      Regarding issue whether an application for benefit under Export Promotion Schemes which is submitted after the last date of application can be considered under Para 9.3 of Hand Book of Procedure with late cut of 10% on entitlement, it is clarified that Para 9.3 is general in nature and this is applicable to all schemes unless and until it is stated otherwise in Policy/ Procedure. Hence the applications received by Regional Authorities for benefit under the above schemes after last date but within six months from the last date of the application shall be processed by imposing 10% late cut in entitlement in tune with Para 9.3 of Hand Book of Procedure.

 

4.          This issues with the approval of Director General of Foreign Trade on file. 

 

 (Subhash R)

Deputy Director General of Foreign Trade 

(Issued from F.No. 1/94/180/462/AM07/PC-I)