MANU/DGFT/0106/2021

Ministry : Ministry of Commerce and Industry

Department/Board : DGFT

Trade Notice No. : 16/2021-2022

Date : 17.08.2021

Notification/ Circulars Referred : Notification No. 18/2015-20 dated 16.08.2021 MANU/DGFT/0104/2021;Trade Notice No. 50 dated 18.03.2019 MANU/DGFT/0040/2019

Citing Reference:
Notification No. 18/2015-20 dated 16.08.2021 MANU/DGFT/0104/2021Referred

Trade Notice No. 50 dated 18.03.2019 MANU/DGFT/0040/2019Referred

To

1. All Members of the Trade
2. All DGFT RAs
3. All Custom Authorities

Procedure and criteria for submission and approval of applications for export of COVID-19 Rapid Antigen Testing kits

Reference is invited to DGFT Notification No. 18/2015-20 dated 16.08.2021 restricting the export of COVID-19 Rapid Antigen Testing kits.

2. The quota for export of COVID-19 Rapid Antigen Testing kits has been fixed for the month of July, August and September, 2021 as below:

S. No.	Item Description	Quantity
1.	COVID-19 Rapid Antigen Testing Kits	1176 Lakh Kits

3. Exporters are requested to apply for export license by filing applications online through DGFT's ECOM system for Export authorizations (Non-SCOMET Restricted items)-Please refer Trade Notice No. 50 dated 18.03.2019. There is no need to send any hard copy of the application via mail or post.

4. Online applications for export of "COVID-19 Rapid Antigen Testing Kits" for the above said quantity may be applied from 20th August to 30th August, 2021.

5. All the applications will be examined as per the Para 2.72 of Handbook of procedures.

6. Validity of the export license will be for 6 months only.

7. The following eligibility criteria will be applicable for consideration of applications:

• Documentary proof of manufacturing "COVID-19 Rapid Antigen Testing Kits".

• The documents to be submitted may include the following:

• Copy of Purchase order/Invoice

• Undertaking duly signed by the authorized signatory in the company letter head to be submitted by the manufacturer certifying that as on date, all domestic commitments/orders have been fulfilled.

8. All the documents must be duly self-attested by the authorized person of the firm.

9. All the relevant documents as specified above must be submitted along with the application to verify the eligibility criteria. Incomplete applications will not be considered for any allocation. Any application received through email or submitted outside the timeline specified will not be considered.

10. This issues with the approval of Competent Authority.

(Nitish Suri)
Deputy Director General of Foreign Trade

(Issued from File No. 01/91/110/06/AM21/EC/E-22863)