Supreme Court: Army Must Prove Disability Was Unrelated to Service to Deny Pension  ||  SC: Grant of Fishing Rights by Deed is a Transfer of Immovable Property, Qualifies as Lease  ||  Gujarat HC: Waqf Board Inquiry into Religious Character Not Barred by Places of Worship Act  ||  Gauhati HC Rejects Failed Candidates’ Challenge to Law Officers’ Appointment Procedures  ||  Kerala HC Grants Pre-Arrest Bail to Woman Accused of Throwing Newborn, Cites Lack of Intent  ||  P&H HC Quashes Case, Holds 'Heart Lung Pack' was not a Notified Drug in 2010  ||  Kerala HC: Illegal Arrest Entitles Accused to Release, Not Bail  ||  Allahabad HC Explains: Does Conversion Automatically Strip a Person of Scheduled Tribe Status?  ||  Delhi HC Rejects Vimal Elaichi Plea against FDA Notice to Shah Rukh Khan, Ajay Devgn, Tiger Shroff  ||  Calcutta HC Upholds Jail Term for Owner Over Unauthorised Construction under Roof-Repair Permit    

Central Government implements Trade Infrastructure for Export Scheme - (15 Mar 2023)

Customs

The Department of Commerce is implementing the Trade Infrastructure for Export Scheme (TIES) w.e.f. FY 2017-18 to assist Central and State Government agencies in creating appropriate infrastructure for the growth of exports. Under the scheme, financial assistance in the form of grants-in-aid is provided to Central/State Government owned agencies (or their Joint Ventures with major stake-holding by them) for setting up or up-grading export infrastructure in States/UTs. The States can avail of the scheme through their implementing agencies for infrastructure projects with significant export linkages like Border Haats, Land customs stations, quality testing and certification labs, cold chains, trade promotion centres, export warehousing and packaging, SEZs and ports/airports cargo terminuses.

Infrastructure development is a key element of a country’s ability to produce and move goods. Exports constitute the last segment of long sectoral value chains. Good infrastructure would reduce trade costs. The objective of the proposed scheme would be to enhance export competitiveness by bridging gaps in export infrastructure, creating focused export infrastructure, first mile and last mile connectivity for export-oriented projects and addressing quality and certification measures.

Department of Commerce has been actively interacting and engaging with the State Governments / Union Territories to create an enabling environment to boost goods and services exports from the country by way of assisting them in formulating a comprehensive export strategy based on an assessment of State’s strengths. Further, the Department may separately fund studies related to Export logistics including identification of sector-specific infrastructure gaps and mapping of assets created.

Tags : EXPORT   SCHEME   IMPLEMENTATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved