MANU/CUST/0072/2016

Ministry : Ministry of Finance

Department/Board : CBEC Customs

Instruction From File No. : 450/146/2015-Cus-IV

Date : 31.08.2016

Notification/ Circulars Referred : Circular No. 03/2016 dated 03.02.2016 MANU/CUCR/0003/2016;Circular No. 10/2016 dated 15.03.2016 MANU/CUCR/0010/2016

Citing Reference:
Circular No. 03/2016 dated 03.02.2016 MANU/CUCR/0003/2016  Referred

Circular No. 10/2016 dated 15.03.2016 MANU/CUCR/0010/2016  Referred

To,

All Chief Commissioners of Customs / Customs (Preventive)/ Central Excise,
All Principal Commissioners of Customs / Customs (Preventive) /Central Excise,
All Commissioners of Customs / Customs (Preventive) /Central Excise,

Madam/Sir,

Single Window Project - Implementation of Risk based selectivity criteria for clearance of consignments related to Participating Government Agencies (PGAs)- reg.

Kind reference is invited to Board's Circular No. 03/2016 dated 03.02.2016 and Circular No. 10/2016 dated 15.03.2016 regarding the operationalisation of the Single Window Interface for Facilitating Trade (SWIFT) from 01st April 2016 at all EDI locations throughout India.

2. Under the Single Window, upon filing of the Integrated Declaration, the Bill of Entry is automatically referred to concerned agency(ies) for a No Objection Certificate(NOC). The system allows the simultaneous processing of Bills of Entry by PGAs and Customs.

3. In consultation with the PGAs, risk-based selectivity criteria are being introduced into the Risk Management System(RMS), whereby consignments will be referred to PGA(s) for NOC based on risk. Thus, for low-risk consignments, the required NOC by the PGA will be waived. For such consignments, the system will prompt on the relevant screen and print on the Bill of Entry that " < Agency> NOC for this consignment has been waived". For these facilitated consignments, Customs officers should not refer manually to PGAs for NOC. However in exceptional cases where there are valid reasons for referring such cases to PGAs for NOC, the same shall be done with the approval of the concerned Assistant /Deputy Commissioner.

4. Further, based on risk criteria and delegation of authority by the PGAs, the RMS will generate instructions regarding documentary checks and/or inspection/examination, drawal of samples etc, which will appear on the relevant screens of the Customs officers. .

5. Commissioners of Customs may kindly issue public notices to bring the above changes to notice of the Trade. Importers and Customs Brokers may be advised to correctly declare all information in the Integrated Declaration, including the intended end-use/purpose of import and all the relevant product details in order to ensure that the system processes the declaration correctly, without causing hassles to trade.

6. Any difficulties faced by field formations pertaining to above issues may kjndly be referred to Single Window Project team, CBEC.

(S. P. Sahu)
Commissioner - Single Window