Amendment in import policy of Integrated Circuits (ICs) and incorporation of policy condition for different HS Codes of Chapter 85 of ITC (HS), 2017, Schedule-I (Import Policy)- (Ministry of Commerce and Industry) (09 Aug 2021)

MANU/DGFT/0100/2021

Customs

In exercise of powers conferred by Section 3 read with Section 5 & Section 9 of FT (D&R) Act, 1992, read with paragraph 1.02 and 2.01 of the Foreign Trade Policy, 2015-2020, as amended from time to time, the Central Government hereby amends Para 3 of Notification No. 05/2015-2020 dated 10.05.2021 published in the Gazette of India (Extra-ordinary) vide S.O. 1840(E) dated 10th May, 2021 as under:

3. The facility of online testing of CHIMS, without payment of registration fee, will be available on www.imports.gov.in with effect from 01.05.2021 on trial basis. The CHIMS will be effective from 01.10.2021, i.e., for Bill of Entry filed on or after 01.10.2021, for items as listed in Notification No. 05/2015-2020 dated 10.05.2021. Accordingly, the facility of online Registration for CHIMS will be available with effect from 01.10.2021.

2. Effect of the Notification: The trial period of CHIMS is extended by further two months i.e. upto 30.09.2021 and the registration at CHIMS portal will be effective from 01.10.2021.

This is issued with the approval of Minister of Commerce & Industry.

Tags : AMENDMENT IMPORT POLICY INTEGRATED CIRCUITS