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

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Export Management System

What is Export Management System

DGFT as under the FTDR Act notifies various restrictions or quota or conditions on certain category of exports from India. These restrictions may require a licence or registration prior to the exports. The modules here allow exporters to apply for export licences, quotas and other registrations which are issued to exporters by DGFT. Some such modules covered herein are Export License for Restricted Items, Export License for SCOMET Items, License under Indo US Memorandum, License under Indo EU besides others. You may choose to apply and monitor all such applications through the modules available below.

Services under Export Management System

Restricted Exports

Certain exports may require a registration certificate(RC) prior to exporting. For e.g. export of items with regard to USA's unilateral export crime control items and regional security items requires a license. A request for RC may please be submitted here.

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SCOMET

Export of Special Chemicals, Organisms, Materials, Equipment and Technologies (SCOMET), as indicated in Appendix-3 of Schedule 2 of ITC(HS) Classification of Export & Import Items. A request for SCOMET may please be submitted here.

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RC for Export

Certain exports may require a registration certificate(RC) prior to exporting. For e.g. export of items with regard to USA's unilateral export crime control items and regional security items requires a license. A request for RC may please be submitted here.

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Help and FAQs

Refer to User Manual and FAQs for the Module.

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