RESERVE BANK OF INDIA
FOREIGN EXCHANGE DEPARTMENT
CENTRAL OFFICE
MUMBAI

Notification No.273/2013-RB

Dated : April 25, 2013

Foreign Exchange Management (Export of Goods & Services)
(Amendment) Regulations, 2013

In exercise of 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 and Notification No.FEMA.99/2003-RB dated August 27, 2003, Reserve Bank 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, 2013.

(ii) They shall come into force from the date of publication in Official Gazette.

2. Amendment to the Regulations

In the Foreign Exchange Management (Export of Goods and Services) Regulations, 2000, in Regulation 9, the first proviso viz. "Provided that where the goods or software are exported by the units in Special Economic Zones, the stipulation of period of realization and repatriation to India of full export value of goods or software shall not apply;" stands deleted.

(Smt. Rashmi Fauzdar)
Chief General Manager

Foot Note:

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