MANU/CUSN/0062/2023

Ministry : Ministry of Finance

Department/Board : Central Board of Indirect Taxes and Customs

Notification No. : 58/2023-Customs (N.T.)

Date of Notification : 03.08.2023

Date of Publication : 03.08.2023

Notification/ Circulars Referred : Notification No.134/2016-Customs(N.T.) dated the 2nd of November, 2016 MANU/CUSN/0144/2016;Notification No.28/2017-Customs(N.T.) dated the 31st of March, 2017 MANU/CUSN/0035/2017;Notification No.79/2020-Customs(N.T.) dated the 19th of August, 2020 MANU/CUSN/0126/2020

Citing Reference:
Notification No.134/2016-Customs(N.T.) dated the 2nd of November, 2016 MANU/CUSN/0144/2016  Referred

Notification No.28/2017-Customs(N.T.) dated the 31st of March, 2017 MANU/CUSN/0035/2017  Referred

Notification No.79/2020-Customs(N.T.) dated the 19th of August, 2020 MANU/CUSN/0126/2020  Referred

Deferred Payment of Import Duty (Amendment) Rules, 2023

G.S.R.585(E).--In exercise of the powers conferred by proviso to sub-section (1) of section 47 and section 156 of the Customs Act, 1962 (52 of 1962), the Central Government hereby makes the following rules further to amend the Deferred Payment of Import Duty Rules, 2016, namely:-

1.     (1) These rules may be called the Deferred Payment of Import Duty (Amendment) Rules, 2023.

(2) They shall come into force on the date of their publication in the Official Gazette.

2. In the Deferred Payment of Import Duty Rules, 2016, (hereinafter referred to as the said rules), in rule 4, the following proviso shall be inserted, namely: -

"Provided that, where the Central Government considers it necessary and expedient, it may, under exceptional circumstances, and for reasons to be recorded in writing, allow payment to be made on a different due date."

3. In the said rules, in rule 6, the following proviso shall be inserted, namely: -

"Provided further that the eligible importer shall be permitted to make the deferred payment if he has-

(i) paid the duty for a bill of entry within due date in terms of rule 4; and

(ii) paid the differential duty for the same bill of entry along with the interest on account of reassessment within one day (excluding holidays)."

[F. No. 450/81/2016-Cus. IV]
ANANTH RATHAKRISHNAN,
Director (Customs)

Note:- The principal Notification No.134/2016-Customs(N.T.) dated the 2nd of November, 2016 was published in the Gazette of India, Extraordinary, Part II, Section 3, sub-section (i), vide number G.S.R. 1037(E), dated the 2nd November 2016, and was amended by Notification No.28/2017-Customs(N.T.) dated the 31st of March, 2017, vide number G.S.R. 321(E) dated the 31st March 2017 and Notification No.79/2020-Customs(N.T.) dated the 19th of August, 2020, vide number G.S.R. 514(E) dated the 19th August, 2020.