Extension of date for implementation of the Track and Trace system for export of Pharmaceuticals and drug consignments- (Ministry of Commerce and Industry) (01 Nov 2018)

MANU/DGFT/0183/2018

Law of Evidence

In exercise of the powers conferred under Paragraph 2.04 of the Foreign Trade Policy, 2015-20, as amended from time to time, the Director General of Foreign Trade hereby amends Para 2.90A of Handbook of Procedure - 2015-20, as notified vide Public Notice No. 43/2015-20 dated 05.12.2017 read with Public Notice No. 52 / 2015-20 dated 05.01.2016 and No. 05/2015-20 dated 09.05.2018 on laying down the procedure for implementation of the Track and Trace system for export consignments of drug formulations.

2. In Para 2.90 A (vi) and (vii) of Handbook of Procedure - 2015-20 (as amended vide Public Notice No. 05/2015-20 dated 09.05.2018), "15.11.2018" may be substituted by "01.07.2019".

3. Effect of this Public Notice:

The date for implementation of Track and Trace system for export of drug formulations with respect to maintaining the Parent-Child relationship in packaging levels and its uploading on Central Portal has been extended upto 01.07.2019 for both SSI and non SSI manufactured drugs.

Tags : IMPLEMENTATION TRACE SYSTEM EXPORT PHARMACEUTICALS