'29B. Procedure of import or export or procurement from or supply to Domestic Tariff Area of ship by a Unit in International Financial Services Centre-
(1) Notwithstanding anything in rule 29, the Unit setup in the International Financial Services Centre approved by the International Financial Services Centre Authority (in this rule referred to as "the Unit"), importing ship shall follow the procedure as given below, namely:-
(a) the Unit in the International Financial Services Centre shall file Bill of Entry for home consumption in quintuplicate giving therein, description with specially stamped endorsement as "International Financial Services Centre Cargo" along with invoice and packing list through online system with the Authorised Officer who shall register and assign a running annual serial number and assess the Bill of Entry, on the basis of transaction value, which shall not require any counter signature of the Specified Officer;
(b) while filing the bill of Entry, the entity shall indicate the port
of discharge as the respective customs port, where ship is expected to be
received first time by the Unit:
Provided that where the Bill of Entry is not assessed on the date of filing itself, the goods shall be allowed to be transferred to place designated by the Unit on the basis of the registered Bill of Entry if an endorsement to this effect has been made by the Authorised Officer:
Provided further that, the place designated by the
Unit shall be the customs area or customs port or customs shipyard,
where ship is expected to be received for the first time by the Unit:
Provided also that where the ship is supplied free of cost or on loan or lease basis, the Bill of Entry shall be filed jointly in the name of the Unit and the supplier;
(c) assessed Bill of Entry shall be forwarded by the Authorised Officers to the customs officer at the place of import through an e-mail or any other mode authorised within 24 hours of filing of Bill of Entry under these rules and the same shall be treated as permission for transfer of goods to the place designated by the Unit;
(d) on receipt of assessed Bill of Entry, the customs
officer at the place of import shall inspect marks and numbers of the ship
and conduct examination, if necessary, and forward examination or
inspection report, including the location where the ship is anchored,
stored or parked, to the Authorised Officer through an e- mail or any
other mode authorised under these rules within 24 hours of receipt of
assessed Bill of Entry.;
(e) the receipt of the examination and inspection report from customs officer at the place of import by the Authorised Officer shall be deemed to be the arrival of such goods in the International Financial Services Centre by the Unit and completion of the customs procedure for out of charge of the goods;
(f) the Unit shall be responsible for ensuring that
ship imported is under the custody of such person approved under section
45of the Customs Act,1962 (52 of 1962), for the respective customs port
till the customs discharge of such goods.
(2) In case of procurement of ship from a Domestic Tariff Area by the Unit, the unit shall follow the procedure as given below, namely: -
(a) lessors setup as an Unit in the International Financial Services Centre may procure ship on purchase or on a lease basis;
(b) for procurement, all documents including Tax Invoice and any other documents prescribed under the Goods and Services Tax Act, 2017 (12 of 2017) or the rules made thereunder, shall be submitted through online system:
Provided that where the ship is supplied on loan or lease basis by a domestic supplier, all documents for such procurement shall be filed jointly in the name of the Unit and domestic supplier;
(c) the documents stated in clause (b) shall indicate customs port where ship is expected to be received for the first time by the Unit;
(d) for examination and inspection of marks and numbers of the ship, the Authorised Officer shall communicate to the customs officer of concerned customs port within twenty-four hours of filing of respective documents by the Unit, through an e-mail or any other authorised mode;
(e) concerned customs officials at the respective
customs port shall carry out examination or inspection of marks and
numbers of such ship and forward examination or inspection report,
including the location where the ship is anchored, stored or parked, to
the Authorised Officer concerned through an e-mail or any other authorised
mode within-twenty four hours of the receipt of the communication from the
Authorised Officer;
(f) the receipt of the examination or inspection report from the customs officer concerned at the customs port or by the Authorised Officer shall be deemed to be arrival of such goods in the International Financial Services Centre by the Unit and completion of the customs procedure for out of charge of the goods;
(g) the lessor shall be responsible for ensuring that
ship procured is under the custody of such person approved under section
45 of the Customs Act,1962 (52 of 1962), for the respective customs port
till the customs discharge of such ship.
(3) In case of supply of ship on lease or outright basis by the Unit into the Domestic Tariff Area. The Unitshall follow the procedure given below, namely: -
(a) lessors setup as an Unit located in Special Economic Zone may supply the ship on lease or outright basis into Domestic Tariff Area;
(b) all Bill of Entry for the Domestic Tariff Area sale and other such documents, as the case may be, prescribed under the Act or the rules made thereunder shall be submitted through online system by the Unit set up in the International Financial Services Centre;
(c) the documents stated in clause (b) shall indicate the customs port where ship is already anchored, stored or parked by the Unit;
(d) after assessment of Bill of Entry for Domestic Tariff Area sale by the Authorised Officer, the importer in India shall make payment of duty as applicable;
(e) for examination and inspection of marks and numbers of the ship, the Authorised Officer shall communicate to the appropriate customs officer of the customs port concerned, as the case may be, within twenty-four hours of filing of respective documents and payment of duty by the Unit, through an e-mail or any other mode authorised under these rules;
(f) customs officials at the respective customs port
shall carry out examination or inspection of marks and numbers of such
ship and forward the examination or inspection report, including the
location where the ship is anchored, stored or parked, to the Authorised
Officer concerned through an e-mail or any other mode authorised under
these rules;
(g) the receipt of the examination or inspection report from customs officer at the customs port and verification of the details from the assessed Bill of Entry for Domestic Tariff Area sale by the Authorised Officer shall be deemed to be completion of the customs procedure for out of charge of the goods into the Domestic Tariff Area;
(h) after out of charge of Bill of Entry for Domestic
Tariff Area sale has been completed, the Authorised Officer shall intimate
the customs officials at the respective customs port to allow the physical
removal of ship into India;
(i) after the removal of ship into the Domestic Tariff Area, the customs officer at the customs port shall intimate the same to the Authorised Officer concerned through email or any other mode authorised under these rules.
(4) In case of export of ship on lease or outright basis by the unit, the unit shall follow the procedure as given below, namely:-
(a) lessors setup as an Unit in the International Financial Services Centre located in Special Economic Zone may export the ship on lease or outright basis;
(b) the Shipping Bills and other such documents, as the case may be, prescribed under the Act or the rules made thereunder, shall be submitted by the Unit through online system;
(c) the documents stated in clause (b) shall indicate port of shipment as the respective customs port where the ship is already anchored, stored or parked by the Unit;
(d) for examination and inspection of marks and numbers of the ship, the Authorised Officer shall communicate to the appropriate customs officer of customs port concerned, as the case may be, within twenty-four hours of filing of respective documents by the Unit, through an e-mail or any other mode authorised under these rules;
(e) customs officials at the respective customs port shall carry out
examination or inspection of marks and numbers of such ship and forward
examination or inspection report, including the location where the ship is
anchored, stored or parked, to the Authorised Officer concerned through an
e-mail or any other mode authorised under these rules;
(f) on the receipt of the examination or inspection report from customs officer at the customs port, the Authorised Officer shall complete the customs procedure for Let Export Order of the goods which shall be deemed to be the completion of procedure for export of ship by the International Financial Services Centre Unit;
(g) after grant of Let Export Order, the Authorised Officer shall
intimate the customs officials at the respective customs port to allow the
removal of ship outside India physically;
(h) after the ship is exported, customs officer at the customs port shall intimate the same to the Authorised Officer concerned through email or any other mode authorised under these rules.
Explanation .-For the purpose of this rule "ship" means ship or ocean vessel and includes various types of boats, barges and similar vessels for transport of persons or goods, tugs, pusher boats, dredgers, fire floats, floating cranes, warships or other vessels, etc.'.