Steps taken for increasing exports through e-Commerce- (Press Information Bureau) (03 Aug 2022)

MANU/PIBU/3399/2022

Commercial

Government has implemented several legislative and policy measures for e-commerce keeping in mind the retailers. Some of these measures are FDI Policy; Foreign Exchange Management Act, 1999; Consumer Protection (E-Commerce) Rules, 2020; Consumer Protection Act, 2019; Competition Act, 2002; Central Goods and Services Tax (CGST) Act, 2017; Information Technology Act, 2000; Payment and Settlement Systems Act, 2007; Companies Act, 2013; Copyright Act, 1957 etc.

Government has taken the following steps for increasing exports through e-Commerce:

• Central Board of Indirect Taxes & Customs (CBIC) has digitized import and export clearances of courier parcels through the launch of Express Cargo Clearance System (ECCS) at all major International Courier Terminals (ICTs). The Courier Imports and Exports (Electronic Declaration and Processing) Regulations, 2010 enables the electronic processing and clearances of courier imports and exports.

• With the recent issue of the Notification No. 57/2022-Customs (NT) and Circular 09/2022 both dated 30th June 2022, e-commerce exports of jewellery have been further facilitated in compliance to the budget announcement of 2022 for providing a simplified regulatory framework for e-commerce exports of Jewellery.

• Exports by Post Regulations, 2018 and Circular 14/2018-Customs both dated 04.06.2018 were issued in order to facilitate exports and specifically give a fillip to the global outreach of Indian exports via e-commerce (more so to the small & medium enterprises) through Foreign Post Offices.

Tags : EXPORTS INCREASE E-COMMERCE