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Export Data Processing and Monitoring System (EDPMS) – Closure of Shipping Bills – Review of Guidelines - Draft

Draft

RBI/2025-26/XX
A.P. (DIR Series) Circular No. XX

XX XX, 2025

To,

All Authorised Dealer Category-I Banks

Madam / Sir,

Export Data Processing and Monitoring System (EDPMS) –
Closure of Shipping Bills – Review of Guidelines

Attention of Authorised Dealer Category – I banks (AD banks) is invited to instructions related to processing of shipping bills in EDPMS of the Master Direction – Export of Goods & Services.

2. Keeping in view the large number and frequency of small-value exports, and as a measure to reduce compliance burden on the small-value exporters, the following directions are being issued.

3. AD banks may adopt the following procedure while handling shipping bills of value up to INR 10,00,000 or its equivalent, per shipping bill:

  1. Such bills may be reconciled and closed in the EDPMS based on a declaration provided by the concerned exporter indicating the details of the shipping bill and that the amount has been realised against the same.

  2. Any reduction in declared export value of the bills submitted may also be accepted based on the declaration by the concerned exporter.

  3. The declarations referred to in sub-paragraphs a & b above may be obtained from the exporter on a quarterly-basis.

4. AD banks may review the charges levied for handling these small-value export transactions keeping in view the revised procedure/relaxations mentioned above and ensure the same are commensurate with the services rendered. AD banks shall not levy any penal charges (penalty) for delays in adherence to any regulatory prescription.

5. The above instructions shall come into force with immediate effect. AD Category-I banks may bring the contents of this circular to the notice of their constituents concerned.

6. The directions contained in this circular have been issued under sections 10(4) and 11(1) of the Foreign Exchange Management Act (FEMA), 1999 (42 of 1999) and are without prejudice to permissions / approvals, if any, required under any other law.

Yours faithfully,

(                             )
Chief General Manager

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