MANU/CUCR/0004/2023
Ministry : Ministry of Finance
Department/Board : Central Board of Indirect Taxes and Customs
Circular No. : 04/2023-Customs
Date : 21.02.2023
Notification/ Circulars Referred : Circular No. 25/2016-Customs dated 08.06.2016 MANU/CUCR/0026/2016
Citing Reference:
Circular No. 25/2016-Customs dated 08.06.2016 MANU/CUCR/0026/2016 Referred
To,
All Principal Chief Commissioners/Chief Commissioners of Customs
All Principal Chief Commissioners/Chief Commissioners of Customs (Prev.)
All Principal Chief Commissioners/Chief Commissioners of COST & Customs
All Principal Director Generals/Director Generals under CBIC
Sir/Madam,
Amendment in Circular No. 25/2016-Customs dated 08.06.2016 for including details of ex-bond Bill of Entry/Shipping Bill in Form A
1. The Circular No. 25/2016-Customs dated 08.06.2016 prescribes 'Form A' regarding maintenance of records in relation to warehoused goods for the purpose of capturing the details related to receipts, handling, storage and removal. It has been brought to notice that the said form do not explicitly capture details of ex-bond bill of entry or shipping bill for the cases where the goods are removed from the warehouse for home consumption or export respectively.
2. In view of above, it has been decided to amend Form A of the aforesaid Circular No. 25/2016-Customs by inserting, after Column No. 25. a new column i.e. Column No. 25A titled "Ex. Bond Bill of Entry No. and date/Shipping Bill No. and date". Amended Form A is annexed.
3. Hindi version follows.
Annexure: Form A
[F. No. 483/01/2020-LC]
(Prabhjot Kaur)
OSD (Customs & EP)
Form-A