Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Central Government waives basic customs duty and health cess on import of Medical Oxygen and related medical equipments - (24 Apr 2021)

Customs

Centre has decided to grant full exemption from Basic Customs Duty and health cess on import of Medical Oxygen and other medical equipments related to medical use of Oxygen including Oxygen concentrator, Cannister, Filling Systems, Storage tanks, Pressure Swing Absorption and Vacuum Pressure Swing Absorption Plants, Cryogenic Oxygen Air Separation Units, Cryogenic Road transport tanks for Oxygen, Ventilators and any other device from which Oxygen can be generated in exercise of the powers conferred by sub-section (1) of section 25 of the Customs Act, 1962 read with Section 141 of Finance Act, 2020. The Government also decided to exempt Covid vaccines from basic import duty for the next three months. The Notification No. 28/2021–Custom shall remain in force upto and inclusive of the 31st July, 2021.

The decisions were taken at a meeting chaired by Prime Minister to review the steps taken to boost oxygen availability in the country. The PM emphasized that there was an immediate need to augment the supply of medical grade oxygen as well as equipment required for patient care both at home and in hospitals.

Further, to ensure uninterrupted supply of medical oxygen, for management of COVID patients, Central Government decides to restrict use of medical oxygen only for medical purposes. The decision is in wake of acute shortage of oxygen. Central Government has exercised its powers under Section 10(2)(l) read with 65 of the National Disaster Management Act, 2005.

Tags : CUSTOM DUTY   WAIVER   OXYGEN  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved