MANU/DGFT/0159/2021

Ministry : Ministry of Commerce and Industry

Department/Board : DGFT

Trade Notice No. : 24/2021-2022

Date : 15.11.2021

Notification/ Circulars Referred : Trade Notice 42/2020-2021 dated 19.02.2021 MANU/DGFT/0017/2021;48/2020-2021 dated 25.03.2021 MANU/DGFT/0033/2021;10/2021-2022 dated 19.07.2021 MANU/DGFT/0088/2021;19/2021-2022 dated 01.10.2021 MANU/DGFT/0132/2021;21/2021-22 dated 18.10.2021 MANU/DGFT/0145/2021

Citing Reference:
Trade Notice 42/2020-2021 dated 19.02.2021 MANU/DGFT/0017/2021  Referred

48/2020-2021 dated 25.03.2021 MANU/DGFT/0033/2021  Referred

10/2021-2022 dated 19.07.2021 MANU/DGFT/0088/2021  Referred

19/2021-2022 dated 01.10.2021 MANU/DGFT/0132/2021  Referred

21/2021-22 dated 18.10.2021 MANU/DGFT/0145/2021  Referred

To,

1. All Exporters/Members of Trade
2. All Agencies listed under Appendix-2E of the FTP

Extension of Date for Mandatory electronic filing of Non-Preferential Certificate of Origin (CoO) through the Common Digital Platform to 31st Jan 2022

In continuation to the earlier Trade Notice 42/2020-2021 dated 19.02.2021, 48/2020-2021 dated 25.03.2021, 10/2021-2022 dated 19.07.2021, 19/2021-2022 dated 01.10.2021 and 21/2021-22 dated 18.10.2021, it is informed that the electronic platform for Certificate of Origin (CoO) (URL: https://coo.dgft.gov.in) has been expanded to facilitate electronic filing and issuance for Non-Preferential Certificates of Origin. The objective of this platform is to provide an electronic, contact-less single window for the CoO related processes.

2. In this reference, it is informed that the transition period for mandatory filing of applications for Non-Preferential Certificate of Origin through the e-CoO Platform has been extended till 31st January 2022. The existing systems for submitting and processing non-preferential CoO applications in manual/paper mode is being allowed for the stated time period and the online system is not being made mandatory.

3. All Agencies as notified under Appendix-2E are required to ensure their on boarding process is completed at the earliest and no later than 31st January 2022. Reference Trade Notice 21/2021-22 dated 18.10.2021, it is submitted that all Agencies notified under Appendix-2E, are required to ensure that the on boarding exercise is completed latest by 31st January 2022 failing which the agencies shall be de-notified from Appendix 2E.

4. All Exporters concerned are requested to ensure that they are duly registered onto the said platform at the earliest. Any technical/procedural issues may be brought to the attention of the CoO Helpdesk within the time prescribed. For guidance on registration and application submission process, the Help Manual & FAQs may be accessed on the landing page at https://coo.dgft.gov.in . For any further assistance you may utilize any of the following channels -

• Raise a service request ticket through the DGFT Helpdesk service

• Send an email to DGFT CoO Helpdesk at coo-dgft@gov.in

• Call the toll-free DGFT Helpdesk numbers

This issues with the approval of the competent authority.

(Md. Moin Afaque)
Deputy Director General of Foreign Trade

(Issued from File No. 01/02/54/AM21/EG&TF)