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Query regarding import policy of Iron & Steel- (Ministry of Commerce and Industry) (08 Jan 2020)

MANU/DGFT/0007/2020

Customs

DGFT vide Notification No. 17/2015-2020 dated 05.09.2019 amended the import policy of Iron & Steel by revising it from 'Free' to 'Free' subject to compulsory registration under Steel Import Monitoring System (SIMS) for the items covered in chapter 72, 73 and 86 of ITC (HS), 2017, Schedule-I (Import policy). The Directorate has received a query that whether the SIMS Registration is required both at the point of import into SEZ/FTWZ and at the time of Customs Clearance for import from SEZ to DTA.

The matter has been examined in consultation with Ministry of Steel and it is clarified that in case an item of steel gets registered under SIMS at the time of entry into SEZ/FTWZ, there is no need to seek SIMS Registration again at the time of supply of such item into DTA. In other words, if the goods imported under SIMS to SEZ/FTWZ are supplied to DTA unit without any processing, the DTA unit need not seek any registration under SIMS. However, if manufacturing process in SEZ results in change of HS Code at 8-digit level, the importer in DTA shall be required to register under SIMS.

Tags : QUERY   IMPORT POLICY   AMENDMENT  

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