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Requirement of Health Certificate to be accompanied with the import of certain food consignments-modification of Board Instruction No. 18/2022-Customs- (Ministry of Finance ) (06 Oct 2022)

MANU/CUST/0083/2022

Excise

1. Reference is drawn to Board's Instruction No. 18/2022-Customs dated 12.08.2022 relating to the requirement of Health Certificate to be accompanied with the import of certain food consignments, based on a reference from FSSAI.

2. In this regard, FSSAI has further clarified vide its order dated 26.09.2022 (copy enclosed), that an integrated/single certificate, incorporating food safety related requirements/attestations is also accepted by FSSAI at the time of import clearance. It may be ensured that integrated certificate shall incorporate all the information as per format notified vide FSSAI's earlier order dated 03.08.202, enclosed with Board's instruction dated 12.08.2022.

3. The difficulties, if any, in the implementation of this Instruction may please be brought to the notice of the Board.

Tags : REQUIREMENT   HEALTH CERTIFICATE   IMPORT  

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