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Clarification regarding subsequent re-import of unsold jewellery, exported under Para 4.79& 4.92 of Handbook of procedure 2023- (Ministry of Commerce and Industry) (16 Oct 2023)

MANU/DGFT/0156/2023

Customs

1. Import policy of items under ITC (HS) Code 71131911, 71131919 and 71141910 has been amended from 'free' to 'restricted' category vide Notification No. 19/2023 dated 12.07.2023. Subsequently, this Directorate has received representations from trade and industry seeking clarification regarding applicability of above import restriction on subsequent re-import of items exported under para 4.79 & 4.92 of Handbook of procedure 2023.

2. It is clarified that re-import of unsold jewellery exported for the purpose of exhibition abroad in terms of above paras under ITC (HS) codes 71131911 & 71131919 may be allowed clearance by Customs Authorities without import licence in compliance with applicable customs' provisions."

This issues with the approval of DGFT.

Tags : CLARIFICATION   RE-IMPORT   UNSOLD JEWELLERY  

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