MANU/CUSN/0036/2016

Ministry : Ministry of Finance

Department/Board : CBEC Customs Non-Tariff

Notification No. : 31/2016-Customs (N.T.)

Date : 01.03.2016

Notification/ Circulars Referred : Notification no. 90/2013- Customs (N.T.), dated the 29th August, 2013 MANU/CUSN/0167/2013;Notification no. 10/2014- Customs (N.T.), dated the 10th February, 2014, MANU/CUSN/0044/2014

Citing Reference:
Notification no. 90/2013- Customs (N.T.), dated the 29th August, 2013 MANU/CUSN/0167/2013  Referred

Notification no. 10/2014- Customs (N.T.), dated the 10th February, 2014, MANU/CUSN/0044/2014  Referred

Customs Baggage Declaration (Amendment) Regulations, 2016

In exercise of powers conferred by clause (a) of section 81 of the Customs Act, 1962 (52 of 1962), the Central Board of Excise and Customs hereby makes the following regulations further to amend the Customs Baggage Declaration Regulations, 2013, namely:-

1.       (1) These regulations may be called the Customs Baggage Declaration (Amendment) Regulations, 2016.

(2) They shall come into force on the 1st day of April, 2016.

2. In the Customs Baggage Declaration Regulations, 2013 (hereinafter referred to as the said regulations), in regulation 3, for the words "All passengers who come to India", the words "All passengers who come to India and have anything to declare or are carrying dutiable or prohibited goods", shall be substituted.

3. In the said regulations, in Form 1,-

(a) in serial number 10, after item (ix) and the entries relating thereto, the following item and entries shall be inserted, namely:-

"(x) Drones Yes/No";

(b) for the Table, the following Table shall be substituted, namely:-

"Customs Duty Free Allowance

TABLE

Eligible passenger	Origin country	Duty free allowance
(1)	(2)	(3)
Passengers of Indian origin		Rs. 50,000/-
and foreigners residing in India, excluding infants	Other than Nepal, Bhutan, Myanmar
Tourists of foreign origin, excluding infants		Rs. 15,000/-
Passengers of Indian origin and foreigners residing in India, excluding infants Tourists of foreign origin, excluding infants	Nepal, Bhutan, Myanmar	By air Rs. 15,000/- By land - Nil
Indian passenger who has been residing abroad for over one year	Anywhere	Gold jewellery: Gentleman - 20 gms with a value cap of Rs. 50,000/- Lady - 40 gms with a value cap of Rs. 1,00,000/-
All passengers	Anywhere	Alcohol liquor or wine: 2 litres
All passengers	Anywhere	Cigarettes: 200 numbers or Cigars upto 50 or Tobacco 250 grams
Passenger of 18 years and above	Anywhere	One laptop computer (note book computer)".

[F. No. 334/8/2016-TRU]
(Mohit Tewari)
Under Secretary to the Government of India

Note: The principal regulations were published, vide, notification no. 90/2013- Customs (N.T.), dated the 29th August, 2013 in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), vide, number G.S.R. 584(E), dated the 29th August, 2013 and last amended, vide, notification no. 10/2014- Customs (N.T.), dated the 10th February, 2014, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), vide, number G.S.R, 82(E), dated the 10th February, 2014.