CHAPTER 15
EXPORT OF SERVICES
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CHAPTER 15 EXPORT OF SERVICES |
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Definition |
15.1 |
"Services" include all the 161 tradable services covered under the General Agreement on Trade in Services where payment for such services is received in free foreign exchange. A list of services is given in Appendix –54 of Handbook (Vol.1). |
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The service providers as defined in paragraph 3.48, rendering services listed in Appendix–54 shall be entitled for the facilities mentioned hereafter. |
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EPCG Scheme |
15.2 |
The service providers shall be eligible for the facility of EPCG scheme as described in chapter 6 of the Policy. The provisions of paragraph 6.5(vii) shall also extend to the service providers availing licences under this scheme. |
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EOU/EPZ/ SEZ/ STP Scheme |
15.3 |
The service providers shall also be eligible for the facility of EOU/EPZ/SEZ/STP scheme as given in chapter 9 of the Policy. |
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Passenger Baggage |
15.4 |
Service providers may import drawings, designs, integrated circuits and layout designs, software in diskettes and CDs related to their line of services as a part of passenger baggage without a licence. |
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Import Of Restricted Items |
15.5 |
Service providers shall be entitled to import restricted items upto 10% of the foreign exchange earned by them during the preceding licensing year for import of essential goods related to their line of business, including office and other equipment required for their own professional use. |
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Importer Exporter Code No. |
15.6 |
The service providers shall be required to obtain an IEC code no. in terms of paragraph 4.9 of Policy read with paragraph 4.7 of Hand Book (Vol.1). |
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Status |
15.7 |
Service providers shall be eligible for recognition as Service Export House, International Service Export House, International Star Service Export House, International Super Star Service Export House on achieving the performance level as mentioned below: |
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Category |
Average free foreign exchange earning during the preceding three licensing years, in Rupees |
Free foreign exchange earning during the preceding licensing year, in Rupees |
Average NFE earned made during the preceding three licensing years , in Rupees |
NFE earned during the preceding licensing year, in Rupees
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(1) |
(2) |
(3) |
(4) |
(5) |
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SERVICE EXPORT HOUSE |
4 crores |
6 crores |
3 crores |
5 crores |
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INTERNATIONAL SERVICE EXPORT HOUSE |
20 crores |
30 crores |
15 crores |
25 crores |
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INTERNATIONAL STAR SERVICE EXPORT HOUSE |
100 crores |
150 crores |
75 crores |
125 crores |
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INTERNATIONAL SUPER STAR SERVICE EXPORT HOUSE |
300 crores |
450 crores |
225 crores |
375 crores |
The service status holders indicated above shall be entitled to all the facilities mentioned in paragraph 12.10 of the Policy.
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15.8 |
Deleted |
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Agro Focus Zone |
15.9 |
Service providers in certain identified agro focus zones, supplying services related to exports for agriculture, horticulture, floriculture and allied sectors may import equipments under EPCG scheme. The export obligation may be offset by earning foreign exchange in lieu of services rendered. |
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