P&H High Court: Re-Investigation Cannot Nullify Existing Acquittal Despite Breach of Stay Order  ||  Gujarat HC: Illegal Mining Vehicle Complaints Must Be Filed Before Sessions Court, Not Magistrate  ||  Delhi High Court Lays Down Registry Directions for Dealing with Insufficiently Stamped Arbitral Award  ||  Delhi High Court: Victims Need No Leave to Appeal Acquittal or Conviction for Lesser Offence  ||  SC: Limitation Act Inapplicable to Revisions under Karnataka Land Revenue Act  ||  SC: Banks Can Invoke SARFAESI for Loans Acquired from NBFCs Outside the Act  ||  SC: Gujarat Prohibition Act Does not Bar Interim Seized Vehicle Release  ||  Supreme Court Quashes Rs. 425-Crore Customs Penalty Based on AI-Generated Fake Case Laws  ||  SC: Guilt cannot be Presumed Solely Due to Collusion Allegations against Investigating Officer  ||  SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings    

Director General of Foreign Trade notifies procedures for registration of import consignments under Melon Seeds Import Monitoring System- (Ministry of Commerce and Industry) (09 Apr 2024)

MANU/DGFT/0058/2024

Commercial

1.In exercise of powers conferred under Paragraph 1.03 and 2.04 of the Foreign Trade Policy (FTP) 2023, as amended from time to time, and in reference to Notification 05/2023 dated 05.04.2024, the Director General of Foreign Trade hereby notifies the procedures for registration of import consignments under Melon Seeds Import Monitoring System (MS-IMS) as follows:-

i. The importer may apply under MS-IMS online on the DGFT Website -> Services -> Import Management System -> Services under Import Monitoring System -> Melon Seeds & Yellow Peas Import Monitoring System. The importer on submission of advance information in MS-IMS and on online payment of Rs. 500/-, shall be issued an Automatic Registration Number.

ii. The concerned Importer(s) shall undertake MS-IMS registration within 10 (ten) days from the date of Bill of Lading (Shipped on Board).

iii. 1 Automatic Registration Number shall be valid for 1 specific country of Origin and 1 Port of Import only. Automatic Registration Number granted shall be valid for any number of import consignments.

iv. Bill of Lading (Shipped on Board) details shall be declared in the MS-IMS registration. Multiple Bills of Lading (Shipped on Board) details may be specified under a single MS-IMS registration.

v. All copies of Bills of Lading (Shipped on Board) should be mandatorily uploaded during the registration process. The Importer may choose to mask the Exporter details on the said Bills of Lading copies.

2. At the time of Import clearance, the concerned Importer(s) are required to submit the MS-IMS Automatic Registration Number details, along with a valid FSSAI Manufacturer Licence for Melon Seeds in line with FSSAI Order RCD-12005/1/2021-Regulatory-FSSAI-Part(2) (E-1638) dated 15.03.2024,to the concerned Customs Port Authorities.

Effect of this Public Notice: Timelines and Procedures for registration under the Import Monitoring System (MS-IMS) for import of Melon Seeds are notified.

Tags : PROCEDURES   REGISTRATION   IMPORT CONSIGNMENTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved