Bihar Tender Scam: Patna High Court Bars Media From Calling Accused 'Scamster' Before Trial  ||  Gujarat HC Terms Plea ‘Wholly Misconceived’ and Imposes Rs. 2 Lakh Cost over ASI Somnath Survey  ||  Gauhati HC Differs on Whether ED’s ‘Reason To Believe’ For Property Attachment is Confidential  ||  MP High Court Grants Bail To Tehelka Journalist, Noting Implication After Exposing Foeticide Racket  ||  Patna HC: Possessing Cough Syrup With under 2.5% Codeine Without Authorisation Attracts the NDPS Act  ||  Madras HC: Person Who Converts to Islam Cannot Claim Backward Class Muslim Status  ||  Madras High Court Lays Down Guidelines For Surrogacy Custody and Parentage Applications  ||  Bombay High Court: Residence Proof is Mandatory For RTE Neighbourhood School Admissions  ||  Madras HC Strikes Down TN Law Mandating Registrar’s Title Verification Before Property Registration  ||  Bombay HC Allows Galli News to Report Medical Negligence But Bars Defamatory Hospital Imputations    

ICEGATE Helpdesk for redressal of RoDTEP related grievances- (Ministry of Commerce and Industry) (31 Oct 2022)

MANU/DGFT/0180/2022

Customs

1. Members of Trade and Industry may note that for resolution/examination of exporter grievances related to scroll out of shipping bills, generation of e-scrips and transfer of e-scrips under RoDTEP Scheme, mechanism of "ICEGATE Helpdesk", which is available to the exporters 24*7 is functional. In this, an exporter can lodge a grievance either by voice interaction by calling at Toll Free No. 1800-3010-1000 or by emailing at icegatehelpdesk@icegate.gov.in. Thereafter, a unique ticket/incident number is generated which the exporter receives for record/follow up.

2. In case the RoDTEP grievance continues, the exporter may approach the higher authority at email: jsdbk-rev@nic.in

3. This is issued with the approval of competent authority.

Tags : ICEGATE   HELPDESK   REDRESSAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved