MANU/CUST/0098/2022

Ministry : Ministry of Finance

Department/Board : Central Board of Indirect Taxes and Customs

Instruction No. : 32/2022-Customs

Date : 28.11.2022

Notification/ Circulars Referred : No. 18/2022-Customs dated 12.08.2022 MANU/CUST/0066/2022; 26/2022-Customs dated 06.10.2022 MANU/CUST/0083/2022;copy enclosed MANU/HFAM/0107/2022;copy enclosed MANU/HFAM/0153/2022

Citing Reference:
No. 18/2022-Customs dated 12.08.2022 MANU/CUST/0066/2022  Referred

26/2022-Customs dated 06.10.2022 MANU/CUST/0083/2022  Referred

copy enclosed MANU/HFAM/0107/2022  Referred

copy enclosed MANU/HFAM/0153/2022  Referred

To

All Principal Chief Commissioner/Chief Commissioner of Customs/Customs
(Preventive)/Customs & Central Tax
All Principal Chief Commissioner of Customs/Customs (Preventive)
Pr. Director/Director Generals under CBIC

Madam/Sir,

Amendment to Instruction No. 18/2022-Customs dated 12.08.2022 and 26/2022-Customs dated 06.10.2022 regarding extension of Requirement of Health Certificate accompanied with the import of food consignments

1. Reference is drawn to Board's Instruction No. 18/2022-Customs dated 12.08.2022 and 26/2022-Customs dated 06.10.2022 relating to the requirement of Health Certificate to be accompanied with the import of certain food consignments, based on a reference from FSSAI.

2. In this regard, FSSAI has further clarified vide its order dated 27.10.2022 (copy enclosed), that the implementation of the order dated 03.08.2022 (copy enclosed) and its subsequent clarification vide order dated 26.09.2022 (copy enclosed), has been extended based on the comments received from various stakeholders in respect of implementation of time. The date of implementation of said orders shall be extended by two months and the order will be now effective from 1st January, 2023.

3. It is requested that the necessary action may be taken to sensitize officers under your jurisdiction.

4. The difficulties, if any, in the implementation of this Instruction may please be brought to the notice of the Board.

5. Hindi version follows.

[F. No. 401/66/2022-Cus-III]
Yours faithfully,
(Eric. C. Lallawmpuia)
OSD Customs)

F. No. 1829/Health Certificate/FSSAI/Imports-2021

Food Safety and Standards Authority of India

(A Statuary Authority established under the Food Safety and Standards Act, 2006)

(Trade & International Cooperation Division)

FDA Bhawan, Kotla Road, New Delhi-110002

Dated: The 27th October, 2022

Order

Subject:-Requirement of Health Certificate accompanied with the import of food consignments-reg.

The Food Safety and Standards Authority of India has issued an order dated 3rd August, 2022 and its subsequent clarification vide order dated 26th September, 2022 on the subject cited above. In this regard, comments were also sought from WTO members. Considering the comments received from the trading partners in respect of implementation time, it has been decided that the date of implementation of said order shall be extended by two months and the order will be now effective from 1st January, 2023.

(Dr. Amit Sharma)
Director (Trade and IC)