Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

INR spend limit at duty free shops raised- (Ministry of Finance ) (06 Jul 2016)

MANU/CUCR/0031/2016

Customs

The Ministry of Finance raised the ceiling for payments at duty free shops at international airports from Rs. 5000 to Rs. 25,000.

In 2005, the Ministry had set the ceiling for payments at duty free shops at international airports in India at Rs. 5000, given that the amount of currency that could be imported an exported by travellers itself was restricted.

With the RBI having raised the same to Rs. 25,000 in 2015, a corresponding increase in permissible spend in INR at duty free shops was warranted.

Relevant : Notification No. 12/2012-Central Excise MANU/EXCT/0023/2012

Tags : DUTY FREE SHOPS   PAYMENTS   INDIAN RUPEE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved