MANU/CUST/0083/2022

Ministry : Ministry of Finance

Department/Board : Central Board of Indirect Taxes and Customs

Instruction No. : 26/2022-Customs

Date : 06.10.2022

Notification/ Circulars Referred : Instruction No. 18/2022-Customs dated 12.08.2022 MANU/CUST/0066/2022

Referred IN

Subject: Goods and Services Tax

Subject: Excise

Citing Reference:
Instruction No. 18/2022-Customs dated 12.08.2022 MANU/CUST/0066/2022  Referred

To

All Principal Chief Commissioners/Chief Commissioners of Customs/
Customs Preventive/Customs & Central Tax.
All Principal Commissioners Customs/Customs (Preventive).
Pr. Director Generals/Director Generals under CBIC.

Madam/Sir,

Requirement of Health Certificate to be accompanied with the import of certain food consignments-modification of Board Instruction No. 18/2022-Customs

1. Reference is drawn to Board's Instruction No. 18/2022-Customs dated 12.08.2022 relating to the requirement of Health Certificate to be accompanied with the import of certain food consignments, based on a reference from FSSAI.

2. In this regard, FSSAI has further clarified vide its order dated 26.09.2022 (copy enclosed), that an integrated/single certificate, incorporating food safety related requirements/attestations is also accepted by FSSAI at the time of import clearance. It may be ensured that integrated certificate shall incorporate all the information as per format notified vide FSSAI's earlier order dated 03.08.202, enclosed with Board's instruction dated 12.08.2022.

3. The difficulties, if any, in the implementation of this Instruction may please be brought to the notice of the Board.

4. Hindi version follows.

[F. No. 401/66/2022-Cus-III]
Yours faithfully,
(Manish Kumar Choudhary)
Under Secretary to the Government of India

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F. No. 1829/Health Certificate/FSSAI/Imports-2021

Food Safety and Standards Authority of India

(A Statuary Authority established under the Food Safety and Standards Act, 2006)

(Trade & International cooperation Division)

FDA Bhawan, Kotla Road, New Delhi-110002

Dated: 26th September, 2022

Clarification

Requirement of Health Certificate to be accompanied with the import of food consignments-reg.

With respect to order dated 3rd August, 2022 (copy enclosed), on the subject cited above, it is to clarify that order related to requirement of health certificate of Milk & Milk Products, Pork & Pork Products and Fish & Fishery product along with its format was notified to WTO on 18.08.2022 for the comments of WTO member countries. The comments have been received from various stakeholders which also states that Sanitary/Veterinary Certificate is already issued for these food products by exporting country Competent Authority.

In this regard, it is clarified that an integrated/single certificate incorporating food safety related requirements/attestations is also accepted by FSSAI at the time of import clearance. It may be ensured that integrated certificate shall incorporate all the information as per format notified vide order dated 3rd August, 2022.

(Dr. Amit Sharma)
Director (Trade and IC)