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Union of India - Act

Customs (Advance Rulings) Rules, 2002

UNION OF INDIA
India

Customs (Advance Rulings) Rules, 2002

Rule CUSTOMS-ADVANCE-RULINGS-RULES-2002 of 2002

  • Published on 23 August 2002
  • Commenced on 23 August 2002
  • [This is the version of this document from 23 August 2002.]
  • [Note: The original publication document is not available and this content could not be verified.]
Customs (Advance Rulings) Rules, 2002Published vide Notification the Gazette of India, Extraordinary, Part 2, Section 3(i), No. 392, dated 23.8.2002

1674.

G.S.R. 593 (E), dated 23.8.2002.- In exercise of the powers conferred by Section 156 read with sub-sections (1) and (3)of section 28H, sub-section (7) of section 28-I of the Customs Act, 1962 (52 of 1962), the Central Government hereby makes the following rules, namely :

1. Short title, extent and commencement.-

(1)These rules may be called the Customs (Advance Rulings) Rules, 2002.
(2)They extend to a whole of India.
(3)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.-

In these rules, unless the context otherwise requires,-
(a)"Act" means the Customs Act, 1962 (52 of 1962).
(b)["Authority" means the Authority for Advance Rulings constituted under section 245-O of the Income-tax Act, 1961 (43 of 1961);] [Substituted by Notification No. G.S.R. 315(E), dated 31.3.2017 (w.e.f. 23.8.2002).]
(c)"Form-Application for Advance Rulings (Customs)" means the form annexed to these rules.
(d)Words and expressions used and not defined herein but defined in the Act, shall have the meanings respectively, assigned to them in the Act

3. Form and manner of application.-

(1)An application for obtaining an advance ruling under sub-section of section 28H of the Act shall be made in Form-Application for Advance Rulings (Customs).
(2)The application referred to in sub-rule (1), the verification contained therein and all relevant documents accompanying such application shall be signed,-
(a)in the case of an individual, by the individual himself, or where the individual is absent from India, by the individual concerned or by some person duly authorized by him in this behalf; and where the individual is a minor or is mentally incapacitated from attending to his affairs, by his guardian or by any other person competent to act on his behalf;
(b)in the case of Hindu undivided family, by the Karta of that family and, where the Karta is absent from India or is mentally incapacitated from attending his affairs, by any other adult member of that family;
(c)in the case of company or local authority, by the principal officer thereof authorized by the company or the local authority, as the case may be, for such purpose;
(d)in the case of a firm, by any partner thereof, not being a minor;
(e)in the case of an association, by any member of the association or the principal officer thereof; and
(f)in the case of any other person, by that the person or some person competent to act on his behalf.
(3)Every application shall be filed in quadruplicate and shall be accompanied by a fee of two thousand five hundred rupees.

4. Certification of copies of the advance rulings pronounced by the Authority.-

A copy of the advance ruling pronounced by the Authority for Advance Rulings and duly signed by the Members to be sent to each of the applicant and to the Commissioner of Customs under sub-section (7) of section 28-I of the Act, shall be certified to be true copy of its original by the Commissioner, Authority for Advance Rulings, or any other officer duly authorized by the Commissioner, Authority for Advance Rulings, as the case may be .[FORM - AAR (CUS)] [Substituted by Notification No. G.S.R. 578(E), dated 23.7.2003 (w.e.f. 23.8.2002)][Application for Advance Ruling (Customs)](See Rule 3 of the Customs (Advance Ruling) Rules, 2002)Before The Authority For Advance Rulings (Customs And Central Excise) New Delhi(Form of application for seeking Advance Ruling under Section 28-H of the Customs Act, 1962)Application No .............of.............
1 Full name and address along with telephone number, Fax numberand e-mail address of the applicant :
2 Names, addresses, telephone numbers, fax numbers and e-mailaddress of the resident(s)/non-resident(s), setting up the jointventure or of the wholly owned Indian subsidiary of a foreignholding company proposing to undertake any business activity inIndia, as the case may be :
3 Status of the applicant :
4 Nature and status of the business activity proposed to beundertaken by the applicant :
5 Import-Export Code No. of the applicant (if any) :
6 Permanent Account Number of the applicant (if any) :
7 Basis of claim that the person referred to at serial number 1,is an applicant as defined under clause (c) of Section 28E of theCustoms Act, 1962 (52 of 1962) :
8 Question(s) of law and/or fact relating to a business activityproposed to be undertaken on which the advance ruling is required :
9 Statement of any relevant fact(s) having a bearing on theaforesaid question(s) :
10 Statement containing the applicant's interpretation of lawand/or facts, as the case may be, in respect of the aforesaidquestion(s) :
11 Commissioner of Customs having jurisdiction in respect of thequestion referred at serial number eight above (if any) :
12 List of documents/statements attached :
13 Particulars of account payee demand draft accompanying theapplication :
(Applicant's Signature)VerificationI _______________ (name in full and in block letters), son/daughter/wife of _______________ to hereby solemnly declare that to the best of my knowledge and belief what is stated above and in the annexure(s), including the documents are correct. I am making this application if any capacity as _______________ (designation) and that I am competent to make this application and verify it.

2. I also declare that the question(s) on which the advance ruling is sought is/ are not pending in any case before any Customs Authority, Appellate Tribunal or any Court.

3. Verified this ................ day.......... of......... 200........at.

(Applicant's Signature)ANNEXURE IStatement of the relevant facts having a bearing on the question(s) on which the advance ruling is requiredPlace ..........Date ...........(Applicant's signature)ANNEXURE IIStatement containing the applicant's interpretation of law and/or facts, as the case may be, in respect of the question(s) on which advance ruling is requiredPlace ..........Date ...........(Applicant's signature)Notes :-

1. The application must be filled in English or Hindi in quadruplicate.

2. The application must be accompanied by an account payee demand draft of Rupees two thousand five hundred drawn in favour of Authority for Advance Rulings, payable at New Delhi. Particulars of the draft should be entered in the column pertaining to item number 13.

3. The number and year of receipt of the application will be filed in the Office of the Authority for Advance Rulings.

4. If the space provided for answering any item in the application is found insufficient, separate sheets may be used for this purpose. Each sheet must be signed at the bottom by the applicant.

5. In reply to item number 3, the applicant must state its status, i.e. whether an individual, Hindu undivided family, firm, company, association of persons or any other person.

6. In reply to item number 4, the applicant must state the status of the business activity proposed to be undertaken i.e. the stage to which it has progressed.

7. For item number 7, the reply must be given in the context of the provisions regarding 'residence' in India, 'non resident', 'Indian Company' and 'Foreign Company' as per the Income Tax Act, 1961 (43 of 1961).

8. Regarding item number 8, the question(s) should be based on the activity proposed to be undertaken, hypothetical questions will not be entertained.

9. In respect of item number 9, the Applicant must state in detail the relevant facts and also disclose the nature of his activity and the likely date and purpose of the proposed activity(s). Relevant facts reflected in document submitted along with the application must be included in the statement of facts and not merely incorporated by reference.

10. For item number 10, the applicant must clearly state his interpretation of law or facts in respect of the question(s) on which the advance ruling is being sought.

11. The application, the verification appended there, the annexures to the application and the statements and documents accompanying the Annexures 1 and 2, must be signed on each page.