What is Service Exports from India Scheme (SEIS) Scheme

Under the framework of the SEIS Scheme, under implementation since 01.04.2015, service exporters for eligible service categories, are granted benefits in the nature of transferable Duty Credit Scrips as a percentage of Net Foreign Exchange earned on export of the eligible services in a financial year. The Duty Credit Scrips can be used Payment of Basic Customs Duty and certain other duties as listed in para 3.02 of FTP 2015-20

Pre-Requisites for Applying for SEIS Scheme

All eligibility criteria are outlined in FTP and HBP however salient ones are:

• Should have an active IEC at the time of rendering services
• Should have certain minimum earnings
• Should have exported eligible services as notified in Appendix 3D/3E/3X (Appendix 3X will be applicable on claim for FY 2019-20 and Appendix 3D/3E will be applicable for other year claim)
• Does not fall under ineligible categories as in Public notice 45 dated 05.12.2017
• Services provided under Modes 1 and 2 only are allowed for claim for eligible services
• Negative Net Foreign Exchange earnings (NFE) makes the entitlement under zero for the financial year

"Before applying kindly go through the Notification 29/2015-2020 Dated 23/09/2021 for claim of FY 2019-20."