Section 9 in Customs (Import of Goods at Concessional Rate of Duty) Rules, 2017

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Union of India - Section

Section 9 in Customs (Import of Goods at Concessional Rate of Duty) Rules, 2017

9.

References in any rule, notification, circular, instruction, standing order, trade notice or other order pursuance to the Customs (Import of Goods at Concessional Rate of Duty for Manufacture of Excisable Goods) Rules,1996 and any provision thereof or to the Customs (Import of Goods at Concessional Rate of Duty for Manufacture of Excisable Goods) Rules, 2016 and any corresponding provisions thereof shall, be construed as reference to the Customs(Import of Goods at Concessional Rate of Duty) Rules, 2017.[Form] [Substituted by Notification No. G.S.R. 74(E), dated 01.2.2021 (w.e.f. 30.6.2017).][See rule 6(3)]Quarterly ReturnReturn for the quarter ending_____

Sl. No.	Bill of Entry No. and date	Description of goods imported at concessionalrate	Opening balance on the 1st day of the quarter	Details of goods imported/ consumed/ reexported/cleared during the quarter	Specified purpose for procuring the goods atconcessional rate of duty.	Goods manufactured during the quarter/Outputservice provided	Whether the goods used for specified purpose ornot and in case of export, specify the quantity exported withdetails of Tax Invoice/ Shipping Bill".
Value of goods received	Quantity of goods received	Total of column (4) and (6)	Quantity consumed for the intended purpose	Quantity sent to the job worker challan No. wise	Quantity consumed during job work for theintended purpose	Quantity received back from the job worker(challan No. wise)	Quantity re-exported	Quantity cleared in to the domestic market	Closing balance on the last day of the quarter		Description	Quantity
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)	(11)	(12)	(13)	(14)	(15)	(16)	(17)	(18)

[Form IGCR-1] [Substituted by Notification No. G.S.R. 96(E), dated 01.2.2022 (w.e.f. 30.6.2017).][See rule 4(1)](Prior information to be provided by the importer)Part-AI. Details of importer

S.No.	Information	Details
1	I.E.C No.
2	Name of the importer :
3	Principal address of the importer :
4	GSTIN
5	Port of import

II. Goods imported at concessional rate intended to be used at premises of importer or job worker:

S.No.	CTH	Description of goods imported to be used
(1)	(2)	(3)

III. The exemption benefit availed

S.No.	Notification number	Description of goods intended to be manufacturedby use of raw materials or components imported at concessionalrate of duty
(1)	(2)	(3)

IV. Goods intended to be manufactured

S.No.	CTH	Description of goods intended to be manufacturedby use of raw materials or components imported at concessionalrate of duty
(1)	(2)	(3)

V. Manufacturing facilities intended to be used by importer

S.No.	GSTIN	Address of the manufacturing unit	Goods produced or process undertaken at themanufacturing facility of the importer.
(1)	(2)	(3)	(4)

VI. Manufacturing facilities intended to be used by job worker (in case of more than one job worker, above information should be furnished in respect of each job worker)

S.No.	GSTIN of Job worker or PAN of job worker	Address of the manufacturing unit of job worker	Goods produced or process undertaken at themanufacturing facility of the job worker.
(1)	(2)	(3)	(4)

VII. Nature of out-put service to be provided by the importer with use of goods imported.

S.No.	SAC Code	Description of goods intended to be manufacturedby use of raw materials or components imported at concessionalrate of duty
(1)	(2)	(3)

Part-B(To be filled after submission of Part A)Bond details

1	Continuity bond number and date
(a)	Amount of bond
(b)	Balance amount of bond

Note. - The amount of bond will be the estimated duty foregone during the financial year.[Form IGCR-2] [Substituted by Notification No. G.S.R. 96(E), dated 01.2.2022 (w.e.f. 30.6.2017).][See rule 6(1)](Intimation regarding non-receipt of goods imported)I. IIN: ________________II. Details of goods not received

Bill of entry no	BE date	Port of import	Invoice No	Item no	Quantity not received	Amount paid
(1)	(2)	(3)	(4)	(5)	(6)	(7)

[Form IGCR -3] [Substituted by Notification No. G.S.R. 96(E), dated 01.2.2022 (w.e.f. 30.6.2017).][See rule 6(2)](Monthly Statement for ________, 20)I. IIN :II. Details of goods imported, consumed, re-exported, pending for use or cleared on payment of duty during the month

BE Number	BE Date	Port of import	Invoice No.	Item No.	Description of goods	Specified purpose	Quantity of import	Date of clearance
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)

Contd...

Value of goods	Duty foregone	Quantity received	Date of receipt of goods	Quantity not received	Quantity used for intended purpose
BCD	Other Customs duties	IGST	Cess
(10)	(11)	(12)	(13)	(14)	(15)	(16)	(17)	(18)

Contd...

Goods Re exported (Quantity)	Goods cleared on payment of duty (Quantity)	Quantity pending in stock
Quantity pending in the importer's premises	Quantity pending with job worker or other unitsof the importer
(19)	(20)	(21)	(22)

III. Job work and unit transfer details

BE Number	BE Date	Port of import	Invoice No.	Item No.	Quantity sent for Job work	Job worker GSTIN	Delivery challan/e way bill	Date	Quantity used for intended purpose and removeddirectly from the JW premises	Quantity used for intended purpose and receivedback at the importer's premises	Quantity used for intermediate product andreceived back at importer's premises	Quantity received at the importer's premises fromthe JW without processing
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)	(11)	(12)	(13)

IV. Re-export details

BE Number	BE Date	Port of import	Invoice No.	Item No.	Quantity re-exported	SB No.	SB Date	Port of export
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)

V. Clearance on payment of duty

BE Number	BE Date	Port of import	Invoice No.	Item No.	Quantity cleared	Amount paid	Capital goods cleared after depreciation (Yes orNo)	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)

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Union of India - Section

Section 9 in Customs (Import of Goods at Concessional Rate of Duty) Rules, 2017

9.