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Implementation of the track and trace system for export of Pharmaceuticals and drug consignments- (Ministry of Commerce and Industry) (30 Mar 2021)

MANU/DGFT/0034/2021

Customs

In exercise of the powers conferred under Paragraph 2.04 of the Foreign Trade Policy. 2015-20, as amended from time to time, the Director General of Foreign 'Trade hereby amends Para 2.90A of Handbook of Procedure- 2015-20, as notified vide Public Notice No. 43/2015-20 dated 05.12,2017 read with Public Notice No. 52/2015-20 dated 05.01.2016, Public Notice No. 05/2015-20 dated 09.05.2018. Public Notice No. 43/2015-2020 dated 01.11.2018. Public Notice No. 16/2015-2020 dated 04.07.2019. Public Notice No. 66/2015-2020 dated 30.03.2020 and Public Notice No. 16/2015-2020 dated 22.9.2020 on laying down the procedure for implementation of the Track and Trace system for export consignments of drug formulations.

2. In Para 2.90 A (vi) and (vii) of Handbook of Procedure - 2015-20 (as amended vide Public Notice No. 16/2015-2020 dated 22.9.2020), "01.04.2021" may be substituted by "01.4.2022".

3. Effect of this Public Notice:

The date for implementation of Track and Trace system for export of drug formulations with respect to maintaining the Parent-Child relationship in packaging levels and its uploading on Central Portal has been extended upto 01.4.2022 for both SSI and non SSI manufactured drugs.

Tags : IMPLEMENTATION   TRACE SYSTEM   EXPORT   PHARMACEUTICALS  

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