Amendments to Foreign Trade Policy 2015-2020 - Extension of Integrated Goods and Service Tax and Compensation Cess exemption under Advance Authorisation, EPCG and EOU scheme upto 31.03.2020- (Ministry of Commerce and Industry) (20 Mar 2019)

MANU/DGFT/0041/2019

Commercial

In exercise of powers conferred by Section 5 of FT(D&R) Act, 1992, read with Paragraph 1.02 of the Foreign Trade Policy, 2015-20, as amended from time to time, the Central Government hereby makes following amendments in Foreign Trade Policy 2015-20.

1. Exemption from Integrated Tax and Compensation Cess under Advance Authorization under Para 4.14 of FTP 2015-20 is extended upto 31.03.2020.

2. Exemption from Integrated Tax and Compensation Cess under EPCG Scheme under Para 5.01(a) of FTP 2015-20 is extended upto 31.03.2020.

3. Exemption from Integrated Tax and Compensation Cess under EOU scheme under Para 6.01(d)(ii) of FTP 2015-20 is extended upto 31.03.2020.

Effect of the Notification: Para 4.14, Para 5.01(a) and Para 6.01(d)(ii) of FTP are amended as above.

Tags : POLICY AMENDMENT EXEMPTION