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Exemption from Drawal of Samples for the Purpose of Grant of Drawback to the AEO Certificate Holders- (Ministry of Finance ) (28 Feb 2017)

MANU/CUCR/0006/2017

Customs

I am directed to invite your attention to Circular No. 34/95-Cus dated 06.04.1995 prescribing the monetary limits and frequency of drawal of sample for purposes of grant of drawback and Circular No. 57/1997-Cus dated 31.10.1997 read with Circular No. 25/2005- Cus exempting certain exporters having in house testing facilities and where the samples have earlier been drawn by Central Excise authorities, from drawal of samples for purposes of grant of drawback. In continuation to above mentioned circular, and as a measure of further facilitation, it has been decided by the Board that those exporters who have been accorded Authorized Economic Operator (AEO) certificate (Tier II & Tier III) in terms of Circular No. 33/2016- Customs dated 22.07.2016 are being exempt from the requirements of drawl of samples for the purpose of grant of drawback, except in case of any specific information or intelligence. Suitable Public Notice and Standing Order should be issued for guidance of thetrade and officers. Any difficulty faced should be initiated to the Board.

Tags : EXEMPTION   SAMPLES   DRAWL  

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