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Shifting of Capital Goods imported under the EPCG Scheme- (Ministry of Commerce and Industry) (29 Aug 2018)

MANU/DGFT/0148/2018

Customs

In exercise of the powers conferred under Paragraph 1.03 of the Foreign Trade Policy (FTP) 2015-20, the Director General of Foreign Trade in public interest hereby makes the following amendment in the Para 5.04(a) of Hand Book of Procedures 2015-20. The amended para is produced below:

Para 5.04(a): Certificate of Installation of Capital Goods

Authorization holder shall produce, within six months from date of completion of import, to the concerned RA, a certificate from the jurisdictional Customs authority or an independent Chartered Engineer, at the option of the authorisation holder, confirming installation of capital goods at factory/premises of authorization holder or his supporting manufacturer(s). The RA may allow one time extension of the said period for producing the certificate by a maximum period of 12 months with a composition fee of Rs.5000/-. Where the authorisation holder opts for independent Chartered Engineer's certificate, he shall send a copy of the certificate to the jurisdictional Customs Authority for intimation/record. The authorization holder shall be permitted to shift capital goods during the entire export obligation period to other units mentioned in the IEC and RCMC of the authorization holder subject to production of fresh installation certificate to the RA concerned within six months of the shifting."

Effect of this Public Notice: EPCG authorisation holders are permitted to shift the capital goods imported during the entire export obligation period to their other units mentioned in the IEC and RCMC subject to conditions specified.

Tags : CAPITAL GOODS   IMPORT   EPCG SCHEME  

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