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Online Procedure for transfer of advance authorisation/EPCG authorisation in case of amalgamation/de-merger/acquisition- (Ministry of Commerce and Industry) (04 Aug 2021)

MANU/DGFT/0098/2021

Commercial

1. In continuation to Public Notice 34/2015-2020 dated 24.12.2020, it is stated that in case of amalgamation/de-merger/acquisition/insolvency the export obligation(s)/contingent liability(s) are required to be transferred from the earlier entity to the new entity as required under the related laws and rules on the amalgamation/de-merger/acquisition/insolvency process.

2. An online procedure is accordingly being notified to provide for online filing and transfer of Advance Authorization(s) and EPCG Authorisation(s) from the earlier entity to the new entity(s). The detailed steps are presented as follows for perusal-

(i) Applicant would request for amalgamation/de-merger/acquisition of IEC by navigating to DGFT Website--> Services--> IEC Profile Management--> 'Request for Merger/De-merger'. The given process is implemented as per Public Notice 34/2015-2020 dated 24.12.2020.

(ii) Post approval of the given IEC request, the firm may apply for amendment of each of their AA/EPCG authorizations separately. The request may be submitted on the DGFT Website--> Services--> AA (or EPCG)-> Transfer of Authorisation.

(iii) The request for amendment of the Authorisation(s) would be auto-submitted to the concerned jurisdictional RA from the which the Authorisation was issued.

(iv) On approval of the request the given authorization would be amended and updated details would be transmitted electronically to Customs.

(v) For EPCG authorizations, for the Annual Average Export Obligation (AEO) mentioned on EPCG authorizations, Company A (EPCG authorization holder merging into Company B) the AEO of new entity = AEO of Company A + AEO of company B based on date of merger.

(vi) For the purpose of AEO of company B, firm would be required to submit Chartered Accountant Certificate (CAC) to the concerned RA as part of the online amendment request.

(vii) S/Bs and B/Es under the earlier IEC would be available under Bills Repository of the new IEC during the authorization closure process.

3. Difficulties, if any, in implementation of these provisions may please be brought to the notice of this Directorate immediately.

4. This issues with the approval of the Competent Authority.

Tags : ONLINE PROCEDURE   TRANSFER   ADVANCE AUTHORISATION  

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