RESERVE BANK OF INDIA
EXCHANGE CONTROL DEPARTMENT
CENTRAL OFFICE
MUMBAI 400 001 June 19, 1999 A.D.(G.P.Series) Circular No.8 To All Authorised Dealers in Foreign Exchange Dear Sirs, Electronic Data Inter-change (EDI) System for clearance
of imported cargo through Customs office In terms of paragraph 7A.20 of Exchange Control Manual, it is obligatory on the part of importers, to submit to the authorised dealer, through whom the relative remittance was made, Exchange Control copies of Bills of Entry/Postal/Courier wrappers, as evidence of import of goods into India. Under the revised EDI system for clearance of imported cargo, only 3 copies of Bill of Entry are issued and quadruplicate copy marked as Exchange Control copy of the Bill of Entry, is not issued. In view of this, the third copy of the Bill of Entry, will be treated as Exchange Control copy. The Directorate of Systems, Customs & Central Excise, New Delhi, have since advised the Commissioners of Customs that while giving out of charge order for clearance of the goods, the officers concerned should be asked to sign all the copies of the Bill of Entry, including the Exchange Control copy, together with their stamp. Authorised Dealers may, therefore, accept the third copy of the computer generated Bill of Entry, duly stamped and signed by the Customs authorities concerned, as evidence of import. 2. Authorised dealers may bring the contents of this circular to the notice of their constituents concerned. 3. The directions contained in this circular have been issued under Section 73(3) of the Foreign Exchange Regulation Act, 1973 (46 of 1973) and any contravention or non-observance thereof is subject to the penalties prescribed under the Act. Yours faithfully, B.MAHESHWARAN Chief General Manager |
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