Export of Goods and Services A.P.(DIR Series) Circular No.5 (August 27, 2001)

முகப்பு பக்கத்திற்கு செல்லுங்கள்

Notification Marquee

RbiAnnouncementWeb

சொத்து வெளியீட்டாளர்

பின்செல்

வெளியிடப்பட்ட தேதி ஆகஸ்ட் 27, 2001

listen

Export of Goods and Services
A.P.(DIR Series) Circular No.5 (August 27, 2001)

RESERVE BANK OF INDIA
EXCHANGE CONTROL DEPARTMENT
CENTRAL OFFICE
MUMBAI 400 001

A.P. (DIR Series) Circular No.5

August 27, 2001

All Authorised Dealers in Foreign Exchange

Dear Sirs,

Export of Goods and Services

Attention of all authorised dealers is invited to the second proviso to Regulation 9 of the Reserve Bank Notification No. FEMA 23/2000-RB dated May 3, 2000, empowering Reserve Bank to extend the period of six months within which the amount representing full export value of goods or software export shall be realized and repatriated to India.

It has been decided, as a temporary measure, to allow a period of 360 days ( in place of existing six months), from the date of shipment, for realisation and repatriation of full value of goods/software exported to the countries included in the list annexed.

The relaxation in the period of realisation will be available for one year with effect from September 1, 2001, that is, to the exports to be made on or after September 1, 2001. Accordingly, from September 1, 2002, the exporters will be under obligation to realise full export proceeds within the prescribed period of six months from the date of export.

Authorised dealers may bring the contents of this circular to the notice of their constituents concerned.

The directions contained in this circular have been issued under Section 10(4) and Section 11(1) of the Foreign Exchange Management Act, 1999 (42 of 1999). Any contravention or non-observance of these directions is subject to the penalties prescribed under the Act.