RESERVE BANK OF INDIA
FOREIGN EXCHANGE DEPARTMENT
CENTRAL OFFICE
MUMBAI

Notification No. 302/2014-RB

Dated : April 28 , 2014

Foreign Exchange Management (Export of Goods & Services)
(Amendment) Regulations, 2014

In exercise of the powers conferred by clause (a) of sub-section (1), sub-section (3) of Section 7 and sub-section (2) of Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999) and in partial modification of its Notification No.FEMA.23/2000-RB dated May 3, 2000 as amended vide Notification No. FEMA.176 /2008-RB dated July 23, 2008, Reserve Bank of India makes the following amendment in the Foreign Exchange Management (Export of Goods and Services) Regulations, 2000, as amended from time to time, namely:

1. Short Title and commencement

(i) These Regulations may be called the Foreign Exchange Management (Export of Goods and Services) (Amendment) Regulations, 2014.

(ii) They shall deemed to have come into force on the 1st day of April 2013.@

2. Amendment to the Regulations

In the Foreign Exchange Management (Export of Goods and Services) Regulations, 2000 (Notification No.FEMA.23/2000-RB dated May 3, 2000) (hereinafter called “the principal regulations”), the following amendments shall be made, namely:-

(I) in Regulation 9, in sub-regulation (1),

1. for the words “twelve months”, the words “nine months” shall be substituted.

2. in the third proviso, for the words “twelve months”, the words “nine months” shall be substituted.

(II) in Regulation 10, for the words “twelve months”, the words “nine months” shall be substituted.

( C. D. Srinivasan )
Chief General Manager

Foot Note:

(i) @It is clarified that no person will be adversely affected as a result of retrospective effect being given to these Regulations.

(ii) The Principal Regulations were published in the Official Gazette vide G.S.R. No.409 (E) dated May 8, 2000 in Part II, Section 3, Sub-section (i) and subsequently amended vide

1. G.S.R. No. 199 (E) dated March 21, 2001
2. G. S. R. No. 473 (E) dated July 8, 2002
3. G. S. R. No. 773 (E) dated September 29, 2003
4. G. S. R. No. 900 (E) dated November 22, 2003
5. G. S. R. No. 279 (E) dated April 23, 2004
6. G. S. R. No. 352 (E) dated June 8, 2004
7. G. S. R. No. 576 (E) dated August 5, 2008
8. G. S. R. No.896 (E) dated December 17, 2012
9. G.S.R. No.342 (E) dated May 29, 2013