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| Sl.No. | Number | Year | Description | Date | Attachment |
|---|---|---|---|---|---|
| 1 | 08/2024-25 | 2024-2025 | Applicability of Para 4.08 (ii) of HBP in case of inputs being procured by Advance Authorisation Holders from Units located in SEZ | 11/10/2024 | Download (Type : PDF) |
| 2 | 07/2024-25 | 2024-25 | Procedure for implementation of DGFT Notification no. 23/2023 dated 03.08.2023; 26/2023 dated 04.08.2023; 38/2023 dated 19.10.2023; and Policy circular no. 06/2023-24 dated 19.10.2023 beyond 30.09.2024 -reg. | 24/09/2024 | Download (Type : PDF) |
| 3 | 06/2024-25 | 2024-25 | Clarification regarding Notification No. 17/2024-25 dated 11.06.2024 | 19/06/2024 | Download (Type : PDF) |
| 4 | 05/2024-25 | 2024-25 | Clarification regarding subsequent re-import of unsold jewellery, exported under Para 4.79 & 4.92 of the Handbook of procedure, 2023. | 13/06/2024 | Download (Type : PDF) |
| 5 | 04 | 2024-25 | Relaxation in the provision of submission of "Bill of Export" as evidence of export obligation discharge for supplies made to SEZ units in case of Advance Authorisation. | 03/06/2024 | Download (Type : PDF) |
| 6 | Addendum to Policy Circular No 03/2024 | 2024 | Clarification of Para 4.17 of HBP-2023 | 31/05/2024 | Download (Type : PDF) |
| 7 | 03/2024 | 2024-25 | Clarification of Para 4.17 of Hand Book of Procedures-2023 | 30/05/2024 | Download (Type : PDF) |
| 8 | 02/2024 | 2024-25 | Clarification on the applicability of 3% amount on account of non-achievement of minimum Value Addition as mentioned in para 4.49 (b) and amount equivalent to 10% of the CIF value in Para 4.49 (a)(ii) of HBP 2023 - reg | 03/05/2024 | Download (Type : PDF) |
| 9 | 01/2024 | 2024-2025 | Clarification on discharge of export obligation of Advance Authorisation (AA) bearing Customs Notification No.18/2015-Customs as amended and Customs Notification No.21/2015-Customs as amended both dated 01.04.2015 by making physical exports or by making domestic supplies -reg. | 12/04/2024 | Download (Type : PDF) |
| 10 | 10/2023-24 | 2023-2024 | Relief in Average Export Obligation in terms of the para 5.17(a) of Hand Book of Procedures (HBP) of FTP, 2023. | 22/02/2024 | Download (Type : PDF) |
| 11 | 09/2023 | 2024 | Clarification regarding Import Policy Provisions for Laptops, Tablets, All-in-one Personal Computers and Ultra Small Form Factor Computers, Servers under HSN 8471 | 12/01/2024 | Download (Type : PDF) |
| 12 | 08/2023 | 2023-24 | Clarification on the applicability of ad-hoc norms-reg. | 27/12/2023 | Download (Type : PDF) |
| 13 | 07/2023-24 | 2023-24 | Clarification on the applicability of minimum value addition as provided under 4.09(v) of FTP,2023 in case of spices-reg. | 21/12/2023 | Download (Type : PDF) |
| 14 | 06/2023-24 | 2023-24 | Implementation of Import Management Systems for IT Hardware -reg. | 19/10/2023 | Download (Type : PDF) |
| 15 | 05/2023-24 | 2023-24 | Clarification regarding subsequent re-import of unsold jewellery exported under Para 4.79 & 4.92 of Handbook of Procedure 2023. | 16/10/2023 | Download (Type : PDF) |
| 16 | 04/2023-24 | 2023-24 | Safeguard Quantitative Restrictions (QR) imposed on import of Isopropyl Alcohol (IPA) – Clarification regarding applicability of QR on imports by SEZ units wrt Notification No. 64/2015-20 dated 31.03.2023 - regarding. | 31/08/2023 | Download (Type : PDF) |
| 17 | 03/2023-24 | 2023-24 | Clarification regarding Notification No.19 dated 12.07.2023. | 14/07/2023 | Download (Type : PDF) |
| 18 | 02/2023-24 | 2023-24 | Procedure for applying for Amnesty scheme for one-time settlement of default in export obligation by Advance and EPCG authorization holders in manual mode | 23/06/2023 | Download (Type : PDF) |
| 19 | 1/2023-24 | 2023-24 | Procedure for applying for Amnesty scheme for one-time settlement of default in export obligation by Advance and EPCG authorization holders | 17/04/2023 | Download (Type : PDF) |
| 20 | 46 | 2023 | Processing of MEIS/SEIS applications pending at RAs under Para-3.06 of HBP | 20/02/2023 | Download (Type : PDF) |
| 21 | 45/2015-20 | 2022-23 | Implementation of Paper Import Monitoring System (PIMS) –Clarification | 23/01/2023 | Download (Type : PDF) |
| 22 | 44/2015-20 | 2022-23 | Relief in Average Export Obligation in terms of Para 5.19 of Hand Book of Procedures of Foreign Trade Policy, 2015-20 | 17/11/2022 | Download (Type : PDF) |
| 23 | 42/2015-20 | 2022-23 | Clarification regarding Non-Ferrous Metal Import Monitoring System (NFMIMS) | 27/07/2022 | Download (Type : PDF) |
| 24 | 43/2015-20 | 2022-23 | Relaxation in provision of submission of 'Bill of Export' as an evidence of export obligation discharge for supplies made to SEZ units in case of EPCG Authorization-reg. | 27/07/2022 | Download (Type : PDF) |
| 25 | 41/2015-20 | 2022-23 | Implementation of Paper Import Monitoring System (PIMS) - Clarification w.r.t. applicability of PIMS at the time of import at SEZ/FTWZ/EOU and further import into DTA - reg. | 05/07/2022 | Download (Type : PDF) |
| 26 | 40/2015-20 | 2022-23 | Clarification regarding CHIMS. | 27/06/2022 | Download (Type : PDF) |
| 27 | 39 | 2022-23 | Relaxation in provision of submission of 'Bill of Export' as an evidence of export obligation discharge for supplies made to SEZ units in case of Advance Authorization. | 07/06/2022 | Download (Type : PDF) |
| 28 | 38/2015-20 | 2021-22 | Clarification regarding SIMS. | 19/01/2022 | Download (Type : PDF) |
