Notification of scheme to provide for the remission of State Levies on export of garments through the mechanism of rebate- (Ministry of Textiles) (27 Jun 2017)

MANU/TEXT/0035/2017

Civil

In pursuance of the decision of the Government of India to initiate measures for reforms to boost employment generation in the employment intensive textiles and apparel sector, and approval of a new scheme for remission of state levies on garments, the Ministry of Textiles has notified the scheme to provide for the remission of State Levies on export of garments through the mechanism of rebate. This scheme was subsequently extended to madeups. The two scheme are being merged under the Scheme for Rebate of State Levies on Export of Garments and Madeups. (hereinafter referred to as the ROSL Scheme).

1. The interim rates for the ROSL Scheme after introduction of Goods and Services Taxes with effect from 1.7.2017 are hereby notified as under:

(a) Rates on general Rebate on garments: All goods covered under Schedule I annexed to notification No. 12020/03/2016-IT of Ministry of Textiles dated 13th August 2016: 0.39% of FOB value of exports.

(b) Rates applicable for exports of garments when the fabric (including interlining) only has been imported duty free under Special Advance Authorization Scheme: All goods covered under Schedule II annexed to Notification No.12020/03/2016-IT of Ministry of Textiles dated 13th August 2016: 0.23% of FOB value of exports.

(c) Rates applicable for export of madeups: All goods covered under Schedule III annexed to Notification 12015/47/2016-IT of Ministry of Textiles dated 15th March 2017: 0.39% of FOB value of exports.

2. The rates to be notified later, on receiving the recommendations of Drawback Committee shall be final rate effective from 1.7.2017 and benefits received under the interim rate shall be adjusted in the final claim.

Tags : NOTIFICATION REMISSION STATE LEVIES