Import policy for electronics and IT Goods under Schedule - I (Import Policy) of ITC (HS), 2017- (Ministry of Commerce and Industry) (08 Jan 2019)

MANU/DGFT/0007/2019

Customs

In exercise of powers conferred by Section 3 of FT (D&R) Act, 1992, read with paragraph 1.02 and 2.01 of the Foreign Trade Policy, 2015-2020, as amended from time to time, the Central Government hereby inserts the following Import Policy and Policy Condition for new Electronics and IT Goods under General Notes 2 (C):

"Import policy for electronics and IT Goods:

The import of Notified Goods under the "Electronics and Information Technology Goods (Requirement of Compulsory Registration) Order, 2012, as amended from time to time, will be allowed subject to registration with the Bureau of Indian Standards (BIS), or on specific exemption letter from Ministry of Electronics and Information Technology (MeitY) for a particular consignment, as per provisions of Gazette Notification SO No.3022 dated 11.09.2013. Accordingly, import of unregistered / noncompliant notified products as in CRO, 2012, as amended is "prohibited".

Import consignments without valid registration with BIS shall be re-exported by the importer failing which Customs shall deform the goods and dispose them as scrap under intimation to MeitY.

2. Further, the above is also inserted as Policy Condition No.2 under Chapter 84 and Policy Condition No.5 under Chapter 85 of ITC (HS), 2017, Schedule 1 (Import Policy).

3. Effect of this Notification: Import Policy on Notified Goods under Electronics and Information Technology Goods (Requirement of Compulsory Registration) Order, 2012, is laid down.

This issues with the approval of Minister of Commerce & Industry.

Tags : IMPORT POLICY ELECTRONICS IT GOODS