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Implementation of PGA e-SANCHIT-Paperless Processing under SWIFT-Uploading of Licenses/Permits/Certificates/Other Authorizations (LPCOs) by PGAs- (Ministry of Finance ) (15 Jan 2020)

MANU/CUCR/0002/2020

Commercial

1. 'E-SANCHIT' application is successfully in operation since 01.04.2018. The objective of the application is to further reduce physical interface between Customs/regulatory agencies and the trade and also to increase the speed of clearance in both imports & exports.

2. The facility to upload digitally signed Licenses/Permits/Certificates/Other Authorizations (LPCOs) by Participating Government Agencies (PGAs) on e-SANCHIT at all ICES (Indian Customs EDI System) locations across India was introduced from 16.11.2018 vide Circular No. 44/2018-Cus. dated 13.11.2018.

3. Now, 4 more PGAs with their LPCOs as detailed in the Annexure-I are being brought onboard the e-SANCHIT platform. With this, the total number of PGAs brought on board becomes 47.

4. Since the facility to upload the LPCOs is now being fully made available to these 4 new PGAs, the beneficiaries i.e. importer/exporters/customs brokers would not be allowed to upload the previously issued LPCOs on e-SANCHIT w.e.f 31/01/2020. Further, to facilitate the members of the trade (beneficiaries), the PGAs are required to upload the LPCOs issued by them during the last 15 days from above cut-off date. Any LPCOs issued on a prior date may also be uploaded by the PGAs on e-SANCHIT, in order to enable the beneficiary to utilize the same.

5. It is reiterated that the PGAs will be communicating with the beneficiaries through the e-mail addresses registered in the ICEGATE. Board had already introduced simplified auto registration process in ICEGATE based on email IDs already provided by them for registration under GST without the use of digital signatures for limited purposes of eSANCHIT (communication and viewing) and the IRNs will be communicated to such email IDs. In this regard, kindly refer to Board's Circular No.13/2019-Cus. dated 03.06.2019 and circular No.19/2019-Cus. dated 16.07.2019. Since the facility of beneficiary uploading these documents through e-SANCHIT will be deactivated from 31.01.2020, beneficiary registration is of utmost importance. Hence, all the formations are requested to reach out to the beneficiaries to ensure that correct email addresses are reflected in the ICEGATE.

Tags : 'E-SANCHIT'   IMPLEMENTATION   PAPERLESS PROCESSING  

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