Import/export policy for Human Biological Samples for commercial purposes: amendment Schedule - 1 (Import Policy) and Schedule - 2 (Export Policy) of ITC (HS), 2012.- (Ministry of Commerce and Industry) (04 Aug 2016)

MANU/DGFT/0096/2016

Customs

The Central Government inserts Import Policy for Human Biological Samples for commercial purposes under General Notes 17 to Schedule - 1 (Import Policy) and Export Policy for Human Biological Samples for commercial purposes under General Notes 4 to Schedule - 2 (Export Policy) of ITC (HS), 2012, 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 import of human biological samples by the Indian diagnostic laboratories / Indian Clinical Research Centres for lab analysis / R & D testing or export of these materials to foreign laboratories should be permitted by Customs authorities at the port of entry / exit without prior approvals (import licence / export permit) from any other Government agency, provided the concerned Indian company / agency submits an undertaking that they are following and will follow all the applicable rules, regulations & procedures for safe transfer and disposal of the biological samples being imported / exported as per the related norms / regulations set by WHO* / DGFT** [SCOMET items in Export Policy of ITC (HS), 2012, Schedule - 2 (Export Policy)] / Ministry of Environment, Forests and Climate Change***, Government of India, to the Customs authorities at the port of entry / exit along with the details of such samples".

Tags : IMPORT POLICY INSERTION HUMAN BIOLOGICAL SAMPLES COMMERCIAL PURPOSES