DGFT issues clarification on Chip Import Monitoring System (CHIMS)- (Ministry of Commerce and Industry) (27 Jun 2022)

MANU/DGFT/0102/2022

Commercial

1. Subsequent to the issuance of Notification No. 05/2015-2020 dated 10.05.2021 amending the import policy of items covered under ITC(HS) codes 85423100, 85423200, 85423300, 85423900 and 85429000 falling in Chapter-85 of ITC (HS) from 'Free' to 'Free subject to compulsory registration under Chip Import Monitoring System (CHIMS)', DGFT has received various representations from members of Trade & Industry seeking clarification on CHIMS.

2. The issues were referred to M/o Electronics & Information Technology and based upon the clarification received, responses thereto are given below:

A. Whether multiple consignments against a CHIMS registration can be imported within the validity period of CHIMS Registration?

Response: Importer may include multiple products in one registration number. However, for each shipment a separate registration number is required.

B. Whether air/sea shipments are exempted from CHIMS?

Response: The CHIMS is applicable for air/sea shipments also. The CHIMS registration can also be made on the same day of arrival of import.

C. Whether CHIMS is applicable on microprocessors covered under ITC (HS) code 84733010 and memory modules covered under ITC (HS) code 84733099?

Response: The microprocessors covered under ITC (HS) code 84733010 and memory modules under ITC (HS) code 84733099 are excluded from CHIMS.

This issues with the approval of the competent authority.

Tags : CHIMS CLARIFICATION ISSUANCE