Suo Motu PIL Initiated by Telangana HC on Sr. Advocate’s Letter Alleging Handcuffing of Accused  ||  Del. HC: Only Persons Holding BAMS/BUMS Degree Have Right to Obtain Ayur. Medical Pract. License  ||  Del. HC: SOPs to be Followed by Colleges During Events, Framed by Delhi Police  ||  SC: Idea of Punishment is Not to Keep Prisoners in Difficult, Overcrowded Prisons  ||  SC: IMA Cautioned With Regard to Unethical Practices by its Members  ||  Kar. HC: Serious Stigma May be Caused on Person’s Character by Pre-Trial Detention  ||  Del. HC: Panel Lawyer of DSLSA is Not an Employee, Can’t be Entitled to Maternity Benefit  ||  Del. HC: Record Rooms of District Courts in Grim Situation, Record to be Weeded Out Efficiently  ||  Supreme Court Expresses Disappointment Over Inadequate Implementation of RPwD Act, 2016  ||  24,000 Teaching and Non-Teaching Jobs Invalidated by Calcutta High Court    

Uploading of e-BRC by 15.07.2022 for shipping bills on which RoSCTL scrip has been availed from DGFT RAs- (Ministry of Commerce and Industry) (30 May 2022)

MANU/DGFT/0088/2022

Commercial

1. Attention of the trade and industry members is brought to Para 4.96 (d) of Public Notice 58 dated 29.01.2020, wherein it has been stipulated that under RoSCTL, the rebate allowed is subject to the receipt of export proceeds within time allowed under the Foreign Exchange Management Act, 1999 failing which such rebate shall be deemed never to have been allowed. Action under the FT (D&R) Act, 1992 may be taken by the Regional Authorities for repayment of erroneous or excess paid RoSCTL. Earlier a Trade Notice No 13 dated 4th August 2021 had been issued urging all exporters to comply with the extant guidelines on realisation of export proceeds and get the process of uploading of eBRCs at the DGFT server completed by the AD Banks.

2. As per RBI guidelines, it is expected that all shipping bills upto 31.12.2020 would have their export proceeds realized by now. Accordingly, all exporting firms, who have been issued scrips under RoSCTL for exports / shipping bills upto 31.12.2020, are requested to get the relevant e-BRCs uploaded in the DGFT server by their AD banks latest by 15.07.2022, failing which action as per para 4.96 of HBP, as notified vide PN 58 dated 29.01.2020 would be initiated by the jurisdictional RAs.

3. This is issued with the approval of competent authority.

Tags : UPLOADING   E-BRC   SHIPPING BILLS  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved