MANU/CUST/0011/2021

Ministry : Ministry of Finance

Department/Board : CBIC Customs

Notification No. : 10/2021-Customs

Date : 01.02.2021

Notification/ Circulars Referred : Notification No. 24/2017-Customs, dated the 23rd June, 2017 MANU/CUST/0033/2017

Citing Reference:
Notification No. 24/2017?Customs, dated the 23rd June, 2017 MANU/CUST/0033/2017  Referred

Project Imports (Amendment) Regulations, 2021

In exercise of the powers conferred by section 157 of the Customs Act, 1962 (52 of 1962), the Central Board of Indirect Taxes and Customs hereby makes the following regulations further to amend the Project Imports Regulations, 1986, namely:-

1. Short title and commencement.--

(1) These regulations may be called the Project Imports (Amendment) Regulations, 2021.

(2) They shall come into force on the 2nd day of February, 2021.

2. In the Project Imports Regulations, 1986, in the TABLE, after serial number 3FF and the entries relating thereto, the following serial number and entries shall be inserted, namely:-

Sr. No.	Name of the Plant or Project	Sponsoring Authority
"3FFF	High Speed Rail Projects	National High Speed Rail Corporation Limited.".

3. This notification shall come into force on the 2nd February, 2021.

[F. No. 334/02/2021-TRU]
(Rajeev Ranjan)
Under Secretary to the Government of India

Note: The principal notification No. 230/1986-Customs, dated the 3rd April, 1986 was published in the Gazette of India, vide number G.S.R. 580 (E), dated the 3rd April, 1986 and was last amended vide notification No. 24/2017-Customs, dated the 23rd June, 2017, published vide number G.S.R. 628 (E), dated the 23rd June, 2017.