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Import policy of Unmanned Aircraft System (UAS)/Unmanned Aerial Vehicle (UAVs)/Remotely Piloted Aircraft (RPAs)/drones- (Ministry of Commerce and Industry) (27 Jul 2016)

MANU/DGFT/0089/2016

Customs

In exercise of powers conferred by Section 3 of FT (D&R) Act, 1992, read with paragraph 1.02 and 2.01 of the Foreign Trade Policy, 2015-2020, as amended from time to time, the Central Government hereby introduces policy condition No.3 under Chapter 88 of ITC (HS), 2012 - Schedule - 1 (Import Policy), as under: 3. Import of Unmanned Aircraft System (UAS)/Unmanned Aerial Vehicle (UAVs)/Remotely Piloted Aircraft (RPAs)/drones is 'Restricted' requiring prior clearance of the Directorate General of Civil Aviation (DGCA) and import licence from DGFT.

2. Effect of this Notification Import of Unmanbed Aircraft System(UAS)/Unmanned Aerial Vehicle (UAVs)/Remotely Piloted Aircraft (RPAs)/drones is 'Restricted': it would require prior clearance of Directorate General of Civil Aviation (DGCA) and import licence from DGFT.

Tags : POLICY CONDITION   IMPORTS   INTRODUCTION  

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