Project Imports (Amendment) Regulations, 2021- (Ministry of Finance ) (01 Feb 2021)

MANU/CUST/0011/2021

Customs

In exercise of the powers conferred by section 157 of the Customs Act, 1962 (52 of 1962), the Central Board of Indirect Taxes and Customs hereby makes the following regulations further to amend the Project Imports Regulations, 1986, namely:-

1. Short title and commencement.--

(1) These regulations may be called the Project Imports (Amendment) Regulations, 2021.

(2) They shall come into force on the 2nd day of February, 2021.

2. In the Project Imports Regulations, 1986, in the TABLE, after serial number 3FF and the entries relating thereto, the following serial number and entries shall be inserted, namely:-

Sr. No.

Name of the Plant or Project

Sponsoring Authority

"3FFF

High Speed Rail Projects

National High Speed Rail Corporation Limited.".

3. This notification shall come into force on the 2nd February, 2021.

Tags : PROJECTS IMPORTS