Kerala High Court: Power to Add Charges Remains With Court, Can’t be Done at Behest of Parties  ||  Allahabad High Court: Can’t Allow Petition for Expeditious Disposal of Cases on Regular Basis  ||  SC: Can’t Consider Payment of Compensation A Factor to Reduce Sentence of Convict  ||  SC: No Need for PMLA Acc. to Fulfill S. 45 Conditions When Furnis. Bond After Appearing Before Court  ||  Plea to Terminate 30 Weeks Pregnancy Dismissed, SC Talks About Right to Life of Child in Womb  ||  Supreme Court: Written Grounds of Arrest Must be Given to the Accused in UAPA Cases Too  ||  Supreme Court: Difference Between ‘Reasons of Arrest’ and ‘Grounds of Arrest’ Stated  ||  All HC: No Bar on Anticipa. Bail to Accused Booked u/s 376(3) IPC through UP Amend. to S. 438 CrPC  ||  NCDRC Cautioned by Supreme Court: Hierarchy of Judiciary Must Be Respected  ||  Supreme Court: Cannot Allow Wrong Doers to Make Profit Out of Their Own Wrongs    

Director General of Foreign Trade notifies procedures for registration of import consignments under Melon Seeds Import Monitoring System- (Ministry of Commerce and Industry) (09 Apr 2024)

MANU/DGFT/0058/2024

Commercial

1.In exercise of powers conferred under Paragraph 1.03 and 2.04 of the Foreign Trade Policy (FTP) 2023, as amended from time to time, and in reference to Notification 05/2023 dated 05.04.2024, the Director General of Foreign Trade hereby notifies the procedures for registration of import consignments under Melon Seeds Import Monitoring System (MS-IMS) as follows:-

i. The importer may apply under MS-IMS online on the DGFT Website -> Services -> Import Management System -> Services under Import Monitoring System -> Melon Seeds & Yellow Peas Import Monitoring System. The importer on submission of advance information in MS-IMS and on online payment of Rs. 500/-, shall be issued an Automatic Registration Number.

ii. The concerned Importer(s) shall undertake MS-IMS registration within 10 (ten) days from the date of Bill of Lading (Shipped on Board).

iii. 1 Automatic Registration Number shall be valid for 1 specific country of Origin and 1 Port of Import only. Automatic Registration Number granted shall be valid for any number of import consignments.

iv. Bill of Lading (Shipped on Board) details shall be declared in the MS-IMS registration. Multiple Bills of Lading (Shipped on Board) details may be specified under a single MS-IMS registration.

v. All copies of Bills of Lading (Shipped on Board) should be mandatorily uploaded during the registration process. The Importer may choose to mask the Exporter details on the said Bills of Lading copies.

2. At the time of Import clearance, the concerned Importer(s) are required to submit the MS-IMS Automatic Registration Number details, along with a valid FSSAI Manufacturer Licence for Melon Seeds in line with FSSAI Order RCD-12005/1/2021-Regulatory-FSSAI-Part(2) (E-1638) dated 15.03.2024,to the concerned Customs Port Authorities.

Effect of this Public Notice: Timelines and Procedures for registration under the Import Monitoring System (MS-IMS) for import of Melon Seeds are notified.

Tags :   PROCEDURES  REGISTRATION  IMPORT CONSIGNMENTS

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved