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Amendment to Instruction No. 18/2022-Customs dated 12.08.2022 and 26/2022-Customs dated 06.10.2022- (Ministry of Finance ) (28 Dec 2022)

MANU/CUST/0098/2022

Customs

1. Reference is drawn to Board's Instruction No. 18/2022-Customs dated 12.08.2022 and 26/2022-Customs dated 06.10.2022 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 27.10.2022 (copy enclosed), that the implementation of the order dated 03.08.2022 (copy enclosed) and its subsequent clarification vide order dated 26.09.2022 (copy enclosed), has been extended based on the comments received from various stakeholders in respect of implementation of time. The date of implementation of said orders shall be extended by two months and the order will be now effective from 1st January, 2023.

3. It is requested that the necessary action may be taken to sensitize officers under your jurisdiction.

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

Tags : AMENDMENT   INSTRUCTION   IMPORT   FOOD CONSIGNMENTS  

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