CBIC initiates electronic disbursal of duty drawback amount directly to exporter’s bank accounts - (05 Jun 2024)

Customs

Central Board of Indirect Taxes and Customs (CBIC) initiates electronic disbursal of duty drawback amount directly to exporter’s bank account in a transparent and efficient manner with effect from 5th June, 2024.The payment of duty drawback amounts into the exporters' accounts will be facilitated through the Public Finance Management System (PFMS) automatically. This is another initiative of the CBIC towards paperless Customs and enhanced trade facilitation.

This new functionality is expected to reduce time taken for payment of drawback amount by eliminating manual intervention in the drawback disbursal mechanism and increase transparency. Duty Drawback under Section 75 of the Customs Act, 1962 rebates customs duty chargeable on any imported materials or excisable materials used in the manufacture of export goods. Duty Drawback claims are processed through the Customs Automated System (CAS), enumerated in a scroll, Computerised Customs Drawback Advice (CCDA) is printed and sent to the Authorised Bank branch along with supporting single cheque of consolidated amount for payment of duty drawback amounts into the exporters' accounts. This contributes to the delay in the disbursal of duty drawback.

The CBIC plays a significant role in India's efforts to improve ease of doing business through trade facilitation and have implemented the WTO Trade Facilitation Agreement (TFA). Further, CBIC aims to undertake next generational Trade Facilitation reforms adopting the TFA plus approach.

Tags : ELECTRONIC DISBURSAL DUTY DRAWBACK LAUNCH