RBI/2011-12/267
A.P. (DIR Series) Circular No. 48
November 21, 2011
To
All Category-I Authorised Dealer Banks
Madam / Sir,
Mid – Sea Trans-shipment of catch by Deep Sea Fishing Vessel
Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to Regulation 3 of Foreign Exchange Management (Export of Goods and Services) Regulations, 2000 notified vide Notification No. FEMA 23/2000-RB dated May 3, 2000 as amended from time to time, indicating that exporter of goods or software in physical form or through any other form either directly or indirectly, shall furnish to the specified authority, a declaration in specified form and supported by specified evidence, containing true and correct material particulars representing the full export value of the goods and affirming that the full export value of goods will be realized and repatriated within the specified period and manner.
2. In terms of the Comprehensive Marine Fishing Policy, the Ministry of Agriculture, Government of India, issues Letter of Permission (LOP) to wholly owned Indian Enterprises for acquisition of resource-specific fishing Vessels and regulates the operation of these Vessels. Since deep sea fishing involves continuous sailing outside the territorial limit, trans-shipment of catches takes place in the high sea leading to procedural constraints in regulatory reporting requirement viz. the Declaration of Export in terms of Notification No.FEMA.23/2000/RB dated May 3, 2000.
3. With a view to rationalize the procedures, it has been decided in consultation with the Government of India that for mid-sea trans-shipment of catches by Indian owned vessels, as per the norms prescribed by the Ministry of Agriculture, Government of India, the GR declaration procedure as outlined in the Annex-I should be followed by the exporter in conformity with Regulation 3 of Notification No.FEMA.23/2000-RB dated May 3, 2000.
4. An updated list of International Marine Cargo Surveyors is also enclosed as Annex -II
5. It may please be noted that the earlier instructions issued in this regard vide AD (MA Series) Circular No. 15 dated May 31, 1993 stand superceded.
6. All other provisions under FEMA, as applicable for exports, would be applicable, mutatis mutandis, for catches exported at mid sea trans-shipment by the deep sea fishing Vessels.
7. AD Category –I banks may bring the contents of this circular to the notice of their constituents and customers concerned.
8. The directions contained in this circular have been issued under Sections 10(4) and 11(1) of the Foreign Exchange Management Act, 1999 (42 of 1999) and is without prejudice to permissions / approvals, if any, required under any other law.
Yours faithfully,
(Rashmi Fauzdar)
Chief General Manager
ANNEX- I
GR Declaration Procedure for
Mid-sea Trans-shipment of Catch by Deep Sea Fishing Vessel
(i). The exporters may submit the GR form, duly signed by the Master of the Vessel in lieu of Custom Certification, indicating the composition of the catch, quantity, export value, date of transfer of catch, etc.
(ii). The date of transfer of catch may be indicated in the column for ‘Date of Shipment’ with suitable remarks.
(iii). In SDF form, Bill of Lading No. and date shall be mentioned in lieu of the Shipping Bill No. and date.
(iv). Bill of Lading / Receipt of Transshipment issued by the carrier vessel should include the GR Form Number.
(v). The GR Forms should be duly supported by a certificate from an international cargo surveyor.
(vi). The prescribed period of realization and repatriation should be reckoned with reference to the date of transfer of catch as certified by the Master of the Vessel or the date of the invoice, whichever is earlier.
(vii). The GR Form, both original and duplicate, should indicate the number and date of Letter of Permit issued by Ministry of Agriculture for operation of the vessel.
(viii). The exporter will complete the GR Form in duplicate and both the copies may be submitted to the Customs at the registered port of the vessel or any other port as approved by Ministry of Agriculture. GR (Original) will be retained by the Customs for capturing of data in Customs’ Electronic Data Interchange.
(ix). Customs will give their running serial number on both the copies of GR Form and will return the duplicate copy to the exporter as the value certification of the export has already been done as mentioned above.
(x). Rules, Regulations and Directions issued in respect of the procedure for submission of the GR form by exporter to the AD Category-I banks, and the disposal of these forms by these banks will be same as applicable to the other exporters.
ANNEX-II
List of International Marine Cargo Surveyors
KOREA
- Hyopsung Surveyors & Sworn Measures Corporation
12F1, Yuchang Building, 25-2, 4-Ka, Chungang – dong
Churg-Ku, Busan
- SGS Korea Co.Ltd.,
Sing Um Building, 151-11, Basngllm-dang, Choong-Ku, Seoul
C P O Box 8283, Seoul
- Korea Marine Surveyors & Sworn Measurer Corporation (KOMSA)
Rm, 805, New Seoul Building, 82-7, 2-Ka, Choongmqo-ro,
Choong-Ku, Seoul, C P O Box 3121, SEOUL
- International Inspection and Testing Corporation
Rm 500, Kwang Hak Building
380-1, 2-Ka, Tslqyung-ro, Choong-ku, Seoul
C P O Box No-423, Seoul.
- I R C Limited
5-26, Hyoohang-dong, Yongoon-ku,
Seoul 140-120
- Universal Inspection Co.Ltd.(UNICO)
Rm,202, Duok Boo Building
28-2-ka, Talpyung-ro, Choong-ku, Seoul, Korea
TOKYO
- Nippon Kaiji Kentei Kyokai,
Japan Marine Surveyors & Sworn Measures Association
Marine Survey Section,
Survey Department, Kaiji Building, 9-7, 1 Chome,
Hatchobori, Chuo-ku,
Tokyo 104
- Shin Nihon Kentei Kyokai
(New Japan Surveyors and Sworn Measures Association)
Inspection Division,
Keikyu No.2 Building, No.25-23
3-Chome, Takanawa, Minato-ku
Tokyo 108.
- Nihon Reitou Shokunin Kensa Kyokai
(Japan Frozen Food Inspection Association)
Inspection Division,
Toyokuni Building, 2-4-6, Shiba Daimon
Minato-ku, Tokyo
- Shin Ni Hon Kentel Kyokai,
- Keikyu No 2, Building
No. 25-23,
3-Chome Takanawa,
Minato-Ku,
Tokyo 108 Japan. Tel.03-3449-2611; Fax 03-344-2636.
KUALA LUMPUR
- Alex Stewart Intercorp (MP Sdn Bhd.),
123E, 1st Floor Jalan Macalister
Wisma Lister Garden, Penang.
- Nippon Kaiji Kentei (M) Sdn Bhd
9th Floor, Bangunan Yee Seng
15, Jalan Raja Chulan
50200 Kuala Lumpur.
- Panaco Marine Sdn Bhd.,
2902, Taman Chua Ah Kee Kemaman
Port Kelang.
- Ritchie & Bisset Marine Services Sdn Bhd.,
Chartered Bank Chambers,
Port Kelang.
- Trident Malaysia Sdn Bhd.,
8A Jalan Berangan,
Port Kelang.
- Unispec Services Sdn Bhd.,
45-B, Jalan Beringin,
Port Kelang.
BANGKOK
- SGS (THAILAND) LTD
994, SOI Thonglor, Sukhumvit, 55 Road,
Bangkok 10110.
- Lloyd Triestino (Thailand) Ltd
6th Floor, C C T Building
109, Surawong Road, Bangkok 10500
- Overseas Merchandise Inspection Co.Ltd.
12-4, SOI Yen-Arkad 3, Yannawa
Bangkok 10120.
PHILIPPINES
- Paragon Marine & Technical Services Inc.
Rm 305, Mercantile Insurance Building
Gen. Luna St., Intramuros,
Manila 497789.
- Oceanica Cargo Marine Surveyors Corp.
Rm 405 Wallem Phils Building
Cox. Beaterio & Legaspi St.,
Intramuros, Manila
- Greater Marine Cargo Surveyors and Technical Services
FEMII Building,
Intramuros, Manila
- American Bureau of Shipping
Rm.305 PPL Building,
United Nations Avenue, Manila
- Bureau Veritas
Rm 514, Burke Building
Escelta, Manila
OTHERS
- M/s Mejumi Enterprise Pte.Ltd.
40, East Coast Road, 06-03,
Singapore – 428 766
Tel (65) 6344 5832; E-mail: mejumi.sg.@gmail.com
- Cargo Inspect Canada
Marine Cargo Surveyor,
Adjuster & Consultant. Canada
Phone 18778660001.E.mial:claims@cargoinspect.com
- G.O.D Marine Services (International Cargo Survey) Co.Ltd.
145/11 M 6 Soi Paneadchang Naklua,
Banglamung, Chonburi. 20150.
Tel.(663) 8716039; E. mail:godmarine@ji-net.com
|