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j)
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replacement goods exported free of charge
in accordance with the provisions of Exim Policy in force, for the time
being.
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5.
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Indication of importer-exporter code number
:-
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The importer-exporter code number allotted
by the Director General of Foreign Trade under Section 7 of the Foreign
Trade (Development & Regulation) Act, 1992 (22 of 1992) shall be indicated
on all copies of the declaration forms submitted by the exporter to
the specified authority and in all correspondence of the exporter with
the authorised dealer or the Reserve Bank, as the case may be.
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6.
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Authority to whom declaration is to be
furnished and the manner of dealing with the declaration :-
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A.
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Declaration in Form GR/SDF
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(1)
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(i)
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The declaration in form GR/SDF shall be
submitted in duplicate to the Commissioner of Customs.
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(ii)
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After duly verifying and authenticating
the declaration form, the Commissioner of Customs shall forward the
original declaration form/data to the nearest office of the Reserve
Bank and hand over the duplicate form to the exporter for being submitted
to the authorised dealer.
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B.
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Declaration in Form PP
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(2)
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(i)
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The declaration in form PP shall be submitted
in duplicate to the authorised dealer named in the form.
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(ii)
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The authorised dealer shall, after countersigning
the declaration form, hand over the original form to the exporter who
shall submit it to the postal authorities through which the goods are
being despatched. The postal authorities after despatch of the goods
shall forward the declaration form to the nearest office of the Reserve
Bank.
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C.
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Declaration in Form SOFTEX
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(3)
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(i)
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The declaration in form SOFTEX in respect
of export of computer software and audio/video/television software shall
be submitted in triplicate to the designated official of Department
of Electronics of Government of India at the Software Technology Parks
of India (STPIs) or at the Free Trade Zones (FTZs) or Export Processing
Zones (EPZs) in India.
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(ii)
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After certifying all three copies of the
SOFTEX form, the said designated official shall forward the original
directly to the nearest office of the Reserve Bank and return the duplicate
to the exporter. The triplicate shall be retained by the designated
official for record.
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D.
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Submission of duplicate declaration forms
to the Reserve Bank
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On realisation of the export proceeds,
the authorised dealer shall, after due certification, submit the duplicate
of the GR/SDF,
PP
or as the case may be, SOFTEX form to the nearest office of the Reserve
Bank.
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7.
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Evidence in support of declaration :-
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The Commissioner of Customs or the postal
authority or the official of Department of Electronics, to whom the
declaration form is submitted, may, in order to satisfy themselves of
due compliance with Section 7 of the Act and these regulations, require
such evidence in support of the declaration as may establish that -
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a)
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the exporter is a person resident in India
and has a place of business in India;
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b)
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the destination stated on the declaration
is the final place of the destination of the goods exported;
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c)
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the value stated in the declaration represents
-
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1)
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the full export value of the goods or software;
or
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2)
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where the full export value of the goods
or software is not ascertainable at the time of export, the value which
the exporter, having regard to the prevailing market conditions expects
to receive on the sale of the goods in the overseas market.
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Explanation :
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For the purpose of this regulation, 'final
place of destination' means a place in a country in which the goods
are ultimately imported and cleared through Customs of that country.
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8.
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Manner of payment of export value of goods
:-
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Unless otherwise authorised by the Reserve
Bank, the amount representing the full export value of the goods exported
shall be paid through an authorised dealer in the manner specified in
the Foreign Exchange Management (Manner and Receipt and Payment) Regulations,
2000.
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Explanation :
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For the purpose of this regulation, re-import
into India, within the period specified for realisation of the export
value, of the exported goods in respect of which a declaration was made
under Regulation 3, shall be deemed to be realisation of full export
value of such goods.
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9.
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Period within which export value of goods/software
to be realised :-
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The amount representing the full export
value of goods or software exported shall be realised and repatriated
to India within six months from the date of export :
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Provided that where the goods are
exported to a warehouse established outside India with the permission
of the Reserve Bank, the amount representing the full export value of
goods exported shall be paid to the authorised dealer as soon as it
is realised and in any case within fifteen months from the date of shipment
of goods;
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Provided further that the Reserve Bank,
or subject to the directions issued by that Bank in this behalf, the
authorised dealer may, for a sufficient and reasonable cause shown,
extend the said period of six months or fifteen months, as the case
may be.
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Explanation :
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For the purpose of this regulation, the
'date of export' in relation to the export of software in other than
physical form, shall be deemed to be the date of invoice covering such
export.
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10.
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Export on Elongated Credit Terms :-
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No person shall enter into any contract
to export goods on the terms which provide for a period longer than
six months for payment of the value of the goods to be exported :
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Provided that the Reserve Bank may, for
reasonable and sufficient cause shown, grant approval to enter into
a contract on such terms.
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11.
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Submission of export documents :-
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The documents pertaining to export shall,
within 21 days from the date of export as, as the case may be, from
the date of certification of SOFTEX
form, be submitted to the authorised dealer mentioned in the relevant
declaration form:
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Provided that, subject to the directions
issued by the Reserve Bank from time to time, the authorised dealer
may accept the documents pertaining to export submitted after the expiry
of the specified period of 21 days, for reasons beyond the control of
the exporter.
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12.
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Transfer of documents :-
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Without prejudice to Regulation 3, an authorised
dealer may accept, for negotiation or collection, shipping documents
including invoice and bill of exchange covering exports, from his constituent
(not being a person who has signed the declaration in terms of Regulation
3) :
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Provided that before accepting such documents
for negotiation or collection, the authorised dealer
shall -
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a)
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where the value declared in the declaration
does not differ from the value shown in the documents being negotiated
or sent for collection, or
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b)
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where the value declared in the declaration
is less than the value shown in the documents being negotiated or sent
for collection,
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require the constituent concerned also
to sign such declaration and thereupon such constituent shall be bound
to comply with such requisition and such constituent signing the declaration
shall be considered to be the exporter for the purposes of these Regulations
to the extent of the full value shown in the documents being negotiated
or sent for collection and shall be governed by these Regulations accordingly.
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13.
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Payment for the Export :-
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In respect of export of any goods or software
for which a declaration is required to be furnished under Regulation
3, no person shall except with the permission of the Reserve Bank or,
subject to the directions of the Reserve Bank, permission of an authorised
dealer, do or refrain from doing anything or take or refrain from taking
any action which has the effect of securing -
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(i)
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that the payment for the goods or software
is made otherwise than in the specified manner; or
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(ii)
|
that the payment is delayed beyond the
period specified under these Regulations; or
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(iii)
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that the proceeds of sale of the goods
or software exported do not represent the full export value of the goods
or software subject to such deductions, if any, as may be allowed by
the Reserve Bank or, subject to the directions of the Reserve Bank,
by an authorised dealer;
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Provided that no proceedings
in respect of contravention of these provisions shall be instituted
unless the specified period has expired and payment for the goods or
software representing the full export value, or the value after deductions
allowed under clause (iii), has not been made in the specified manner
within the specified period.
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14.
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Certain Exports requiring prior approval
:-
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A.
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Export of goods on lease, hire, etc.
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No person shall, except with the prior
permission of the Reserve Bank, take or send out by land, sea or air
any goods from India to any place outside India on lease or hire or
under any arrangement or in any other manner other than sale or disposal
of such goods.
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B.
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Exports under trade agreement/rupee credit
etc.
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(i)
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Export of goods under special arrangement
between the Central Government and Government of a foreign state, or
under rupee credits extended by the Central Government to Govt. of a
foreign state shall be governed by the terms and conditions set out
in the relative public notices issued by the Trade Control Authority
in India and the instructions issued from time to time by the Reserve
Bank.
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(ii)
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An export under the line of credit extended
to a bank or a financial institution operating in a foreign state by
the Exim Bank for financing exports from India, shall be governed by
the terms and conditions advised by the Reserve Bank to the authorised
dealers from time to time.
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C.
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Counter Trade
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Any arrangement involving adjustment of
value of goods imported into India against value of goods exported from
India, shall require prior approval of the Reserve Bank.
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15.
|
Delay in Receipt of Payment :-
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Where in relation to goods or software
export of which is required to be declared on the specified form, the
specified period has expired and the payment therefor has not been made
as aforesaid, the Reserve Bank may give to any person who has sold the
goods or software or who is entitled to sell the goods or software or
procure the sale thereof, such directions as appear to it to be expedient,
for the purpose of securing, (a) the payment therefor if the goods or
software has been sold and (b) the sale of goods and payment thereof,
if goods or software has not been sold or re-import thereof into India
as the circumstances permit, within such period as the Reserve Bank
may specify in this behalf ;
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Provided that omission of the Reserve
Bank to give directions shall not have the effect of absolving the person
committing the contravention from the consequences thereof.
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16.
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Advance payment against exports :-
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(1)
|
Where an exporter receives advance payment
(with or without interest), from a buyer outside India, the exporter
shall be under an obligation to ensure that -
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i)
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the shipment of goods is made within one
year from the date of receipt of advance payment;
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ii)
|
the rate of interest, if any, payable on
the advance payment does not exceed London Inter-Bank Offered Rate (LIBOR)
+ 100 basis points, and
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iii)
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the documents covering the shipment are
routed through the authorised dealer through whom the advance payment
is received;
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Provided that in the event of the exporter's
inability to make the shipment, partly or fully, within one year from
the date of receipt of advance payment, no remittance towards refund
of unutilised portion of advance payment or towards payment of interest,
shall be made after the expiry of the said period of one year, without
the prior approval of the Reserve Bank.
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(2)
|
Notwithstanding anything contained in clause
(i) of sub-regulation (1), where the export agreement provides for shipment
of goods extending beyond the period of one year from the date of receipt
of advance payment, the exporter shall require the prior approval of
the Reserve Bank.
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17.
|
Issue of directions by Reserve Bank in
certain cases :-
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(1)
|
Without prejudice to the provisions of
Regulation 3 in relation to the export of goods or software which is
required to be declared, the Reserve Bank may, for the purpose of ensuring
that the full export value of the goods or, as the case may be, the
value which the exporter having regard to the prevailing market conditions
expects to receive on the sale of goods or software in the overseas
market, is received in proper time and without delay, by general or
special order, direct from time to time that in respect of export of
goods or software to any destination or any class of export transactions
or any class of goods or software or class of exporters, the exporter
shall, prior to the export, comply with the conditions as may be specified
in the order, namely ;
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a)
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that the payment of the goods or software
is covered by an irrevocable letter of credit or by such other arrangement
or document as may be indicated in the order ;
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|
b)
|
that any declaration to be furnished to
the specified authority shall be submitted to the Reserve Bank for its
prior approval, which may, having regard to the circumstances, be given
or withheld or may be given subject to such conditions as the Reserve
Bank may deem fit to impose ;
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c)
|
that a copy of the declaration to be furnished
to the specified authority shall be submitted to such authority or organisation
as may be indicated in the order for certifying that the value of goods
or software specified in the declaration represents the proper value
thereof.
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(2)
|
No direction under sub-regulation (1) shall
be given, and no approval under clause (b) of that sub-regulation shall
be withheld by the Reserve Bank, unless the exporter has been given
a reasonable opportunity to make a representation in the matter.
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18.
|
Project exports
|
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Where an export of goods or services is
proposed to be made on deferred payment terms or in execution of a turnkey
project or a civil construction contract, the exporter shall, before
entering into any such export arrangement, submit the proposal for prior
approval of the approving authority, which shall consider the proposal
in accordance with the guidelines issued by the Reserve Bank from time
to time.
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Explanation:
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For the purpose of this Regulation, 'approving
authority' means the Working Group or the Exim Bank or the authorised
dealer
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(P.R. GOPALA RAO)
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Executive Director
Published in the Official Gazette of Government
of India - Extraordinary - Part-II, Section 3,
Sub-Section (i) dated 08.05.2000 - G.S.R.No.409(E)
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