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Procedure for applying for Amnesty scheme for one-time settlement of default in export obligation by Advance and EPCG authorization holders- (Ministry of Commerce and Industry) (17 Apr 2023)

MANU/DGFT/0058/2023

Commercial

Reference Public Notice No. 02/2023 dated 01.04.2023, the procedure for filing applications for Amnesty scheme for one-time settlement of default in export obligation by Advance and EPCG authorization holders is specified as follows -

1. i. Application for AA/EPCG discharge/closure shall be filed online by logging onto the DGFT Website and navigating to Services --> Advance Authorisation/DFIA --> Closure of Advance Authorisation. For EPCG please navigate to Services --> EPCG --> Closure of EPCG.

ii. The applicant shall select the checkbox for 'Amnesty scheme for one-time settlement of default in export obligation' and proceed to file application for closure against the concerned EPCG or AA authorisation. as per the online proforma.

iii. The applicant, as per their calculations, shall indicate the duty and interest values to be paid under the 'Redemption Matrix' tab and submit their application online.

iv. On receipt of online application, the RA concerned shall examine and confirm the shortfall through an online letter.

v. Applicant shall make the required payment of duty and interest to the Jurisdictional Customs Authority and provide the proof of payment in response to the said letter online.

vi. Based on the evidence of payments and other relevant documents prescribed, concerned RA may examine and consider granting Export Obligation Discharge Certificate (EODC) online.

2. RAs are directed to process any such applications within 3 working days.

Tags : PROCEDURE   AMNESTY SCHEME   DEFAULT IN  

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