MANU/CUSN/0126/2020
Ministry : Ministry of Finance
Department/Board : CBIC Customs Non-Tariff
Notification No. : 79/2020-Customs (N.T.)
Date : 19.08.2020
Notification/ Circulars Referred : Notification No.134/2016-Customs(N.T.) dated the 2nd of November, 2016 MANU/CUSN/0144/2016;Notification No.28/2017-Customs(N.T.) dated the 31st of March, 2017 MANU/CUSN/0035/2017
Citing Reference:
Notification No.134/2016-Customs(N.T.) dated the 2nd of November, 2016 MANU/CUSN/0144/2016 Modified
Notification No.28/2017-Customs(N.T.) dated the 31st of March, 2017 MANU/CUSN/0035/2017 Referred
Deferred Payment of Import Duty (Amendment) Rules, 2020
In exercise of the powers conferred by proviso to sub-section (1) of section 47 and section 156 of the Customs Act, 1962 (52 of 1962), the Central Government hereby makes the following rules further to amend the Deferred Payment of Import Duty Rules, 2016, namely : -
1. Short title and commencement.--
(1) These rules may be called the Deferred Payment of Import Duty (Amendment) Rules, 2020.
(2) They shall come into force on the date of their publication in the Official Gazette.
2. In the Deferred Payment of Import Duty Rules, 2016, Rule 4 shall be omitted.
3. Rules 5 to 8 shall be re-numbered as Rules 4 to 7, respectively.
[F. No. 450/81/2016-Cus IV]
(Ananth Rathakrishnan)
Deputy Secretary (Customs)
Note: The principal Notification No.134/2016-Customs(N.T.) dated the 2nd of November, 2016 was published in the Gazette of India, Extraordinary, Part II, Section 3, sub-section (i), vide number G.S.R. 1037(E), dated the 2nd November 2016, and was last amended by Notification No.28/2017-Customs(N.T.) dated the 31st of March, 2017, vide number G.S.R. 321(E) dated the 31st March 2017.