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Electronic Sealing-Deposit in and removal of goods from Customs Bonded Warehouses- (Ministry of Finance ) (18 May 2020)

MANU/CUCR/0024/2020

Customs

1. Circular-19/2018-Customs dated 18.06.2018 and Circular 10/2020-Customs dated 07.02.2020 provided for RFID sealing of goods to be deposited in or removed from Customs Bonded Warehouses. The implementation of these Circulars was deferred, vide Circulars No. 54/2018-Customs dated 31.12.2018 and 20/2020-Customs dated 21.04.2020.

2. In view of the representations received from stakeholders, Board has decided to review the modalities under the aforesaid circulars.

3. Accordingly, a comprehensive circular is under consideration and shall be soon placed in public domain (cbic.nic.in) to seek inputs/suggestions from all stakeholders before issuance.

4. In view of above, Circular-19/2018-Customs dated 18.06.2018 and Circular-10/2020-Customs dated 07.02.2020 issued previously in this matter and yet to be operationalized, stand rescinded.

Tags : REMOVAL   GOODS   BONDED WAREHOUSES  

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