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    

Single Window Project - Implementation of Risk based selectivity criteria for clearance of consignments related to Participating Government Agencies- (Ministry of Finance ) (31 Aug 2016)

MANU/CUST/0072/2016

Customs

Under the Single Window, upon filing of the Integrated Declaration, the Bill of Entry is automatically referred to concerned agency(ies) for a No Objection Certificate(NOC). The system allows the simultaneous processing of Bills of Entry by PGAs and Customs. In consultation with the PGAs, risk-based selectivity criteria are being introduced into the Risk Management System(RMS), whereby consignments will be referred to PGA(s) for NOC based on risk. Thus, for low-risk consignments, the required NOC by the PGA will be waived. For such consignments, the system will prompt on the relevant screen and print on the Bill of Entry that " < Agency> NOC for this consignment has been waived". For these facilitated consignments, Customs officers should not refer manually to PGAs for NOC. However in exceptional cases where there are valid reasons for referring such cases to PGAs for NOC, the same shall be done with the approval of the concerned Assistant /Deputy Commissioner.

Tags : SELECTIVITY CRITERIA   IMPLEMENTATION   CONSIGNMENTS   CLEARANCE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved