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Union of India - Act

Shipping Bill and Bill of Export (Form) Regulations, 1991

UNION OF INDIA
India

Shipping Bill and Bill of Export (Form) Regulations, 1991

Rule SHIPPING-BILL-AND-BILL-OF-EXPORT-FORM-REGULATIONS-1991 of 1991

Published on 29 August 1991
Commenced on 29 August 1991
[This is the version of this document from 29 August 1991.]
[Note: The original publication document is not available and this content could not be verified.]

Shipping Bill and Bill of Export (Form) Regulations, 1991Published vide M.F. (D.R.) Notification No. 61/91 (N.T.)- Cus, dated 29th August, 1991M.F. (D.R.) Notification No. 61/91 (N.T.)- Cus, dated 29th August, 1991. - In exercise of the powers conferred by Section 157, read with Section 50 and 60, of the Customs Act, 1962 (52 of 1962), and in supersession of the Shipping Bill and Bill of Export (Form) Regulations, 1976, except as respect things done or omitted to be done before such supersession, the Central Board of Excise and Customs hereby makes the following regulations, namely :

1. Short title and commencement.

(1)These regulations may be called the Shipping Bill and Bill of Export (Form) Regulations, 1991.

(2)They shall come into force on the 1st day of October, 1991.

2. Shipping Bill.

- A shipping bill to be presented by an exporter of goods shall be in form specified in Annexure I, Annexure II, Annexure III or Annexure IV as the case may be, appended to these regulations.

3. Bill of Export.

- A bill of export to be presented by an exporter of goods be in the form specified in Annexure V, Annexure VI, Annexure VIII or Annexure VIII as the case may be, appended to these regulations.

4. Specifications of Shipping Bill and Bill of Export (Form).

- The Shipping Bill and Bill of Export forms specified in Annexures I to VIII shall be in accordance with the following specifications, namely :-

(a)the forms shall be printed no foolscap size of paper measuring 34.5 cms by 21.5 cms and shall have the following margins namely;

(i)Top - 1.5 cms. (ii) bottom - 1.5 cms, (iii) left - 1.8 cms, (iv) right - 0.5 cms.

The layout of forms and the sizes of the boxes shall be as per the layout and boxes shown in the Annexures;

(b)the forms shall be printed on paper of grammage 70 to 85 grams per square metre; the paper should be stable in conditions of 50 to 60 per cent relative humidity;

(c)the captions inside the boxes of the forms should the printed in 6 pt. mono sans-serif and should be located as near as possible to the top left of the boxes;

(d)the forms shall be filled in by using a typewriter only.

Annexure IDeclaration to be filed in case of export of goods under claim for drawbackI/We....................................(name of the exporter) do hereby declare as follows :-

(a)that the quality and specifications of the goods as stated in this Shipping Bill are in accordance with the terms of the export contract entered into with the buyer/consignee in pursuance of which the goods are being exported;

(b)that the duties of Customs and Central Excise have been paid in respect of the containers, packing materials and other materials used in the manufacture of that, export goods on which drawback is being claimed and that in respect of such containers, packing materials or other materials, no separate claim for rebate of duty under Rule 12A or Rule 191A of the Central Excise Rules, 1944 has been made or will be made to the Central Excise authorities;

(c)that there is no change in the manufacturing formula and in the quantum per unit of the imported materials or components if any, utilised in the manufacture of export goods; and that the materials or components, which have been stated in the application under Rule 6 or Rule 7 to have been imported, continue to be so imported and are not being obtained from indigenous sources;

(d)that the present market value of the goods is as follows :

(e)that the goods are not manufactured and/or exported in discharge of export obligation against an advance licence issued under the Duty Exemption Scheme vide relevant import and export policy in force;

(f)that the goods are not manufactured and/or exported by a unit licenced as a 100% export oriented unit in terms of the import and export policy in force;

(g)that the goods are not manufactured and/or exported by a unit situated in any Free Trade Zone/Export Processing Zone or any such other Zone;

(h)that the goods are not manufactured partly or wholly in bonds under Section 65 of the Customs Act, 1962;

(i)that the goods are not manufactured partly or wholly in bond under Rule 191B of the Central Excise Rules, 1944;

(j)that the export value of each of the goods covered by this shipping bill is not less than the total value of all imported materials used in the manufacture of such goods.

[Note : Strike out the declaration whichever is not applicable]Name and Signature of the exporter__________________Annexure IIDeclaration to be filed in the case of export of goods under the D.E.E.C. schemeI/We........................(Name of the Exporter) do hereby declare as follows:-

(a)that the goods to be exported under this Shipping Bill corresponding to the export products specified against SL. No.............part (e) of the DEEC No....................dated................Joint/Deputy Chief Controller of Imports and Exports.............................(Name of the office).

(b)that the following raw materials/components/consumables have been used for the manufacture of goods covered under this shipment, namely : -

Sl. No.	Description	Quality	Technical Characteristics Quantity	Whether imported/indigenous
\|

(c)That I/we are not availing the benefit of the provisions of Rule 191 A or Rule 191B of the Central Excise Rules, 1944.

ORthat I/We are availing the benefit of the provisions of Rule 191A or Rule 191B of the Central Excise Rules, 1944 in respect of___________________(name of the item).[Note: Strike out the declaration whichever is not applicable]Name and Signature of the exporter_________________________________________________________________________________________________(for use by the Customs authorities)Shipping Bill No. and Date________________________Name and Signature of the Customs officer________________________Annexure IIIDeclaration to be filed in the case of export of goods in anticipation of issue of an advance licence/DEECI/We..................................(name of the exporter) do hereby declare as follows :

(a)that the shipment is in pursuance of discharge of the export obligation against export order No...................dated.......................and

(b)I/We request for registration of the shipping bill in anticipation of the grant of an Advance Licence/DEEC for which we have already applied to the Licensing Authority, namely vide our application No.........................dated and for which I/We have obtained that letter of permit/receipt No. dated........................ .........from the said Licensing Authority.

(c)that the following raw materials/components/consumable have been used for the manufacture of goods covered under this shipment, namely : -

Sl. No.	Description	Quality	Technical Characteristics Quantity	Whether imported/indigenous
\|

(c)that I/We are not availing the benefit of the provisions of Rule 191A or Rule 191B of the Central Excise Rules, 1944

ORthat I/We are availing the benefit of the provisions of Rule 191A or Rule 191B of the Central Excise Rules, 1944 in respect of___________________(name of the item).[Note : Strike out the declaration whichever is not applicable]Name and Signature of the Exporter________________(For use by the Customs authorities)Shipping Bill No. and Date________________________Name and Signature of the Customs officer________________________Annexure IVDeclaration to be made on shipping bills for consignments covered by AR-4A pending weighment at the docksIn consideration of the [Commissioner of Customs] [Designation changed vide Section 50 of the Finance Act, 1995 (22 of 1995), for the words 'Collector of Customs'.] agreeing to assess the goods on the declared weight pending verification by reference to AR-4A Forms, I/We________________(name of the exporter) do hereby agree : -

(a)to pay any extra duty/cess leviable on the goods covered by the Shipping Bill, and

(b)to produce the AR-4A Forms covering the shipment to the Customs House within 15 days of the shipment of the goods.

[Note : Strike out the declaration whichever is not applicable]Name and Signature of the exporter________________.....................................................................................................................................................(For use by the Customs authorities)Shipping Bill No. and Date________________________Name and Signature of the Customs officer________________________Annexure VDeclaration to be made by exporters who filed shipping bill without certificate from the export inspection agency etc.

(a)I/We______________(name of the Exporter) do hereby declare that the goods being dispatched are/shall be in accordance with the conditions prescribed in the Export (Quality Control and Inspection) Act, 1963. Application for necessary inspection/quality control has been made to______________(name of the export inspection agency) and the same in original will be produced along with the goods at the time of customs examination.

(b)I/We______________(name of the exporter) to hereby declare that the goods are as per the quality control requirements under the Export (Quality Control and Inspection) Act, 1963.

Application for the issue of the inspection/quality control certificate has been made to______________which is duly authorised agency to issue such a certificate. The said certificate will be produced to the Customs officer for checking at the time of shipment.[Note : Strike out the declaration whichever is not applicable]Name and Signature of the exporter________________.....................................................................................................................................................(For use by the Customs authorities)Shipping Bill No. and Date________________________Name and Signature of the Customs officer________________________Abbreviations

SB No.	—Shipping Bill No.
AR-4	—Application for removal 4.
QC Cert. No.	—Quality Control Certificate Number
RBI Code No.	—Reserve Bank of India Code Number
L/C No.	—Letter of Credit Number
CIF	—Cost Insurance Freight
[CFR] ['CFR' is the revised abbreviation adopted Internationally for 'Cost and Freight' instead of 'C & F' used earlier.]	—Cost and Freight
FOB	—Free on Board
CHA	—Custom House Agent
GR Form	—Guaranteed Receipt Form
ETC Licence	—Export Trade Control Licence
QC Certificate	—Quality Control Certificate
DBK	—Drawback
AWB No.	—Air Way Bill No.
EGM No.	—Export General Manifesto No.
BE	—Bill of Export

Shipping Bill And Bill Of Export FormatsAnnexure I(See regulation 2)

SHIPPING BILL FOR EXPORT OF GOODS UNDER CLAIM FORDUTY DRAWBACK Original
[Exporter, whether Government or Private] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Invoice No. and Date	SB. No. and Date
Consignee	AR 4/AR4A No. & Date
Q/Cert No. and Date	[Import-Export Code No. and BIN] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
[State of origin of goods] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Export Trade Control	If Export under:................................DeferredCredit[ ]Joint Ventures [ ]Rupee Credit......[]Others..................[ ]RBI's Approval/Cir.No.and Date
Customs HouseAgent	LIC No.
Pre-Carriage by	Place of Receipt by pre-carriage	Type of shipment:..................................OutrightSale [ ]consignment [ ]Export [ ]Others (Specify) [ ]
Vessel/Flight No.	Rotation No.
Port of Loading	Nature of Contract:CIG [ ] /CFR [ ]/FOB [ ]Others(Specify)
Port of Discharge	Country of Destination	Exchange Rate U/S 14 of CA	Currency of Invoice..................................
S. No.	Marks and Nos.	No and Kind of pkgs Container Nos.	[Statistical code, Description of Goods and EXIM Scheme Code, where applicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Quantity	[Value] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Net Weight	[FOB] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	[PMVwhereapplicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Gross Weight
Total FOB Value in Words
Analysis of Export	Currency	Amount	Full Export Value or where not ascertainable, the value whichexporter expects to receive on the sale ofgoods.Currency.....................................Amount.........................................

FOB Value
Freight
Insurance	Rate
Commission
Discount
Others
Deductions
Sl. No.	Export Tariff No.	Assessable Value under Section 14	Duty	CESS	Total Duty and Cess	Duty Payment Particulars
Rate	Amount	Rate	Amount
							Collection Stamp
Total Duty/Cess Amount in words:Rupees
Declaration:I/We declare that all particulars given hereinare true and correct.I/We also attach the declaration (s)under Clause No.(s)......................Public NoticeNo..................................Dated...................................Signature and date

SHIPPING BILL FOR EXPORT OF GOODS UNDER CLAIM FORDUTY DRAWBACK	Original
	Documents Submitted
1. Invoice	[ ]
2. Packing List	[ ]
3. GR Form	[ ]
4. AR-4/AR-4A Form	[ ]
5. ETC Licence	[ ]
6. Indent	[ ]
7. Acceptance of contract	[ ]
8. Letter of Credit	[ ]
9. QC Certificate	[ ]
10. Port Trust Document	[ ]
11. Any Other (Specify)	[ ]

SHIPPING BILL FOR EXPORT OF GOODS UNDER CLAIM FORDUTY DRAWBACK	Duplicate
[Exporter, whether Government or Private] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Invoice No. and Date	SB. No. and Date
Consignee	AR 4/AR4A No. & Date
Q/Cert No. and Date	[Import-Export Code No. and BIN] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
[State of origin of goods] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Export Trade Control	If Export under:................................DeferredCredit[ ]Joint Ventures [ ]Rupee Credit......[]Others..................[ ]RBI's Approval/Cir.No.and Date
Customs HouseAgent	LIC No.
Pre-Carriage by	Place of Receipt by pre-carriage	Type of shipment:..................................OutrightSale [ ]consignment [ ]Export [ ]Others (Specify) [ ]
Vessel/Flight No.	Rotation No.
Port of Loading	Nature of Contract:CIG [ ] /CFR [ ]/FOB [ ]Others(Specify)
Port of Discharge	Country of Destination	Exchange Rate U/S 14 of CA	Currency of Invoice..................................
S. No.	Marks and Nos.	No and King of pkgs Container Nos.	[Statistical code, Description of Goods and EXIM Scheme Code, where applicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Quantity	[Value] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Net Weight	[FOB] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	[PMVwhereapplicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Gross Weight
Total FOB Value in Words
Analysis of Export	Currency	Amount	Full Export Value or where not ascertainable, the value whichexporter expects to receive on the sale ofgoods.Currency.....................................Amount.........................................

FOB Value
Freight
Insurance	Rate
Commission
Discount
Others
Deductions
Sl. No.	Export Tariff No.	Assessable Value under Section 14	Duty	CESS	Total Duty and Cess	Duty Payment Particulars
Rate	Amount	Rate	Amount
							Collection Stamp
Total Duty/Cess Amount in words:Rupees
Declaration:I/We declare that all particulars given hereinare true and correct.I/We also attach the declaration (s)under Clause No.(s)......................Public NoticeNo..................................Dated................................... Signature and date

SHIPPING BILL FOR EXPORT OF GOODS UNDER CLAIM FRODUTY DRAWBACK	Duplicate
I/We Claim drawback ofRs.........................under Section 74/75 of Customs Act,1962 and Customs and Central Excise Duty Drawback Rules, 1971.I/We certify that the export goods are new/used for…........................I/we certify that I/We havecomplied with the conditions laid down in the said Rules 1971 andthe conditions subject to which Drawback Rates are applicable.1. Name and Address of Band.............................2.Account No..................................................3.DBK Ledger No............................................	DOCUMENT SUBMITTED
1. Invoice	[ ]
2. Packing List	[ ]
3. GR Form	[ ]
4. AR-4/AR-4A Form	[ ]
5. ETC Licence	[ ]
6. Indent	[ ]
7. Acceptance of contract	[ ]
8. Letter of Credit	[ ]
9. QC Certificate	[ ]
10. Port Trust Document	[ ]
11. Any Other (specify)	[ ]
Item No. in S/B	S. No. & Sub S. No. of DBK Schedule	Qty/Wt. On which DBK	Value on which DBK	Rate of DBK	Amount of DBK
Claimed	Claimed	Excise	Custom	Excise	Custom	Total
Total Amount in wordsRupees......................................................Signature of Exporter/CHA
'LET EXPORTSignature of officer of customs	'ALLOWED FOR SHIPMENT'Signature of officer of customs
Vessel/s name may be altered after check withoriginalEntry forFresh one may be grantedto...................................for the portion shutoutor not shipped	For Rs.Received
Handed over to C.H.A/Party	Asstt. commissioner	Cashier
Contents received onBoardDateSignature of Master of Vessel	Date of shipmentSignature of officer of customs
Examination Order and Report

SHIPPING BILL FOR EXPORT OF GOODS UNDER CLAIM FORDUTY DRAWBACK	Triplicate
[Exporter, whether Government or Private] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Invoice No. and Date	SB. No. and Date
Consignee	AR 4/AR4A No. & Date
Q/Cert No. and Date	[Import-Export Code No. and BIN] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
[State of origin of goods] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Export Trade Control	If Export under:................................DeferredCredit[ ]Joint Ventures [ ]Rupee Credit......[]Others..................[ ]RBI's Approval/Cir.No.and Date
Customs HouseAgent	LIC No.
Pre-Carriage by	Place of Receipt by pre-Carrier	Type of shipment:..................................OutrightSale [ ]consignment [ ]Export [ ]Others (Specify) [ ]
Vessel/Flight No.	Rotation No.
Port of Loading	Nature of Contract:CIG [ ] /CFR [ ]/FOB [ ]Others(Specify)
Port of Discharge	Country of Destination	Exchange Rate U/S 14 of CA	Currency of Invoice
S. No.	Marks and Nos.	No and King of pkgs Container Nos.	[Statistical code, Description of Goods and EXIM Scheme Code, where applicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Quantity	[Value] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Net Weight	[FOB] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	[PMVwhereapplicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Gross Weight
Total FOB Value in Words
Analysis of Export	Currency	Amount	Full Export Value or where not ascertainable, the value whichexporter expects to receive on the sale ofgoods.Currency.....................................Amount.........................................

FOB Value
Freight
Insurance	Rate
Commission
Discount
Others
Deductions
Sl. No.	Export Tariff No.	Assessable Value under Section 14	DUTY	CESS	Total Duty and Cess	Duty Payment Particulars
Rate	Amount	Rate	Amount
							Collection Stamp
Total Duty/Cess Amount in words:Rupees
Declaration:I/We declare that all particulars given hereinare true and correct.I/We also attach the declaration (s)under Clause No.(s)......................Public Notice No.…................. Dated..............................Signature and Date

SHIPPING BILL FOR EXPORT OF GOODS UNDER CLAIM FRODUTY DRAWBACK	Triplicate
I/We Claim drawback ofRs.........................under Section 74/75 of Customs Act,1962 and Customs and Central Excise Duty Drawback Rules, 1971.I/We certify that the export goods are new/used for…........................I/we certify that I/We havecomplied with the conditions laid down in the said Rules 1971 andthe conditions subject to which Drawback Rates are applicable.1. Name and Address of Band.............................2.Account No..................................................3.DBK Ledger No............................................
Item No. in S/B	S. No. & Sub S. No. of DBK Schedule	Qty/Wt. On which DBK	Value on which DBK	Rate of DBK	Amount of DBK
Claimed	Claimed	Excise	Custom	Excise	Custom	Total
Total Amount in wordsRupees...................................................................................….................................................................................................................................................................Signature of Exporter/CHA
FOR DEPARTMENT OFFICER	PRE-RECEIPT FORM
Verified that the amount of DBK as claimed above is admissiblesubject to description found correct on the basis of physicalexamination/test etc.Signature of A.O. & Stamp	Calculation Checked.Comptist	Received the sum ofRs..................................................................asdrawback
REVENUE STAMPSignature of Export/CHA
'LET EXPORT'Signature of officer of customs	'ALLOWED FORSHIPMENT'Signature of officer of customsCustoms
Claim Pre-audited for Sanction	Claim passed forRs.................................
Inspector(Audit)	Supdt./AC
claim RegistrationNo.............................................................Issued ChequeNo....................................................................................Dated......................................... ForRs.........................................................(Rupees........................................................................................................)
Dealing Clerk	officer
Examination Order and Report

SHIPPING BILL FOR EXPORT OF GOODS UNDER CLAIM FORDUTY DRAWBACK EXPORT PROMOTION COPY	Quadruplicate
[Exporter, whether Government or Private] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Invoice No. and Date	SB. No. and Date
Consignee	AR 4/AR4A No. & Date
Q/Cert No. and Date	[Import-Export Code No. and BIN] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
[State of origin of goods] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Export Trade Control	If Export under:................................DeferredCredit[ ]Joint Ventures [ ]Rupee Credit......[]Others..................[ ]RBI's Approval/Cir.No.and Date
Customs HouseAgent	LIC No.
Pre-Carriage by	Place of Receipt by pre-carriage	Type of shipment:..................................OutrightSale [ ]consignment [ ]Export [ ]Others (Specify) [ ]
Vessel/Flight No.	Rotation No.
Port of Loading	Nature of Contract:CIG [ ] /CFR [ ]/FOB [ ]Others(Specify)
Port of Discharge	Country of Destination	Exchange Rate U/S 14 of CA	Currency of Invoice..................................
S. No.	Marks and Nos.	No and King of pkgs Container Nos.	[Statistical code, Description of Goods and EXIM Scheme Code, where applicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Quantity	[Value] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Net Weight	[FOB] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	[PMVwhereapplicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Gross Weight
Total FOB Value in Words
Analysis of Export	Currency	Amount	Full Export Value or where not ascertainable, the value whichexporter expects to receive on the sale ofgoods.Currency.....................................Amount.........................................

FOB Value
Freight
Insurance	Rate
Commission
Discount
Others
Deductions
Sl. No.	Export Tariff No.	Assessable Value under Section 14	DUTY	CESS	Total Duty and Cess	Duty Payment Particulars
Rate	Amount	Rate	Amount
							Collection Stamp
Total Duty/Cess Amount in words:Rupees
Declaration:I/We declare that all particulars given hereinare true and correct.I/We also attach the declaration (s)under Clause No.(s)..................................PublicNotice No..................................Dated.............................................................Signature and date

SHIPPING BILL FOR EXPORT OF GOODS UNDER CLAIM FORDUTY DRAWBACK EXPORT PROMOTION COPY

Quadruplicate

Verified Mate's ReceiptNo................................................................................................of................................................................................................issuedby................................................................................................for................................................Cases/Bales/Packages/containers...................................................Shippedper................................................................................................whichsailedon................................................................................................from................................................................................................UnderPreventive SupervisionSignature of officer of CustomsORShipment declared on this Shipping Bill has been air FreightedonFlightNo..........................................................Dated.....................................................AWBNo.................................................EGMNo.............................................................Underpreventive Supervision in full/part(Specify quantity airfreighted.)Signature of officer of Customs

Annexure II(See Regulation 2)

SHIPPING BILL FOR EXPORT OF DUTIABLE GOODS	Original
[Exporter, whether Government or Private] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Invoice No. and Date	SB. No. and Date
Consignee	AR 4/AR4A No. & Date
Q/Cert No. and Date	[Import-Export Code No. and BIN] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
[State of origin of goods] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Export Trade Control	If Export under:................................DeferredCredit[ ]Joint Ventures [ ]Rupee Credit......[]Others..................[ ]RBI's Approval/Cir.No.and Date
Customs HouseAgent	LIC No.
Pre-Carriage by	Place of Receipt by pre-carriage	Type of shipment:..................................OutrightSale [ ]consignment [ ]Export [ ]Others (Specify) [ ]
Vessel/Flight No.	Rotation No.
Port of Loading	Nature of Contract:CIG [ ] /CFR [ ]/FOB [ ]Others(Specify)
Port of Discharge	Country of Destination	Exchange Rate U/S 14 of CA	Currency of Invoice
S. No.	Marks and Nos.	No and King of pkgs Container Nos.	[Statistical code, Description of Goods and EXIM Scheme Code, where applicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Quantity	[Value] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Net Weight	[FOB] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	[PMVwhereapplicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Gross Weight
Total FOB Value in Words
Analysis of Export	Currency	Amount	Full Export Value or where not ascertainable, the value whichexporter expects to receive on the sale ofgoods.Currency.....................................Amount.........................................

FOB Value
Freight
Insurance	Rate
Commission
Discount
Others
Deductions
Sl. No.	Export Tariff No.	Assessable Value under Section 14	DUTY	CESS	Total Duty and Cess	Duty Payment Particulars
Rate	Amount	Rate	Amount
							Collection Stamp
Total Duty/Cess Amount in words:Rupees
Declaration:I/We declare that all particulars given hereinare true and correct.I/We also attach the declaration (s)under Clause No.(s)......................Public NoticeNo..................................Dated...................................Signature and date

SHIPPING BILL FOR EXPORT OF DUTIABLE GOODS	Original
	DOCUMENTS SUBMITTED
1. Invoice	[ ]
2. Packing List	[ ]
3. GR Form	[ ]
4. AR-4/AR-4A Form	[ ]
5. ETC Licence	[ ]
6. Indent	[ ]
7. Acceptance of contract	[ ]
8. Letter of Credit	[ ]
9. QC Certificate	[ ]
10. Port Trust Document	[ ]
11. Any Other (Specify)	[ ]

Annexure II(See Regulation 2)

SHIPPING BILL FOR EXPORT OF DUTIABLE GOODS	Duplicate
[Exporter, whether Government or Private] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Invoice No. and Date	SB. No. and Date
Consignee	AR 4/AR4A No. & Date
Q/Cert No. and Date	[Import-Export Code No. and BIN] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
[State of origin of goods] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Export Trade Control	If Export under:................................DeferredCredit[ ]Joint Ventures [ ]Rupee Credit......[]Others..................[ ]RBI's Approval/Cir.No.and Date
Customs HouseAgent	LIC No.
Pre-Carriage by	Place of Receipt by pre-carriage	Type of shipment:..................................OutrightSale [ ]consignment [ ]Export [ ]Others (Specify) [ ]
Vessel/Flight No.	Rotation No.
Port of Loading	Nature of Contract:CIG [ ] /CFR [ ]/FOB [ ]Others(Specify)
Port of Discharge	Country of Destination	Exchange Rate U/S 14 of CA	Currency of Invoice..................................
S. No.	Marks and Nos.	No and King of pkgs Container Nos.	[Statistical code, Description of Goods and EXIM Scheme Code, where applicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Quantity	[Value] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Net Weight	[FOB] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	[PMVwhereapplicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Gross Weight
Total FOB Value in Words
Analysis of Export	Currency	Amount	Full Export Value or where not ascertainable, the value whichexporter expects to receive on the sale ofgoods.Currency.....................................Amount.........................................

FOB Value
Freight
Insurance	Rate
Commission
Discount
Others
Deductions
Sl. No.	Export Tariff No.	Assessable Value under Section 14	DUTY	CESS	Total Duty and Cess	Duty Payment Particulars
Rate	Amount	Rate	Amount
							Collection Stamp
Total Duty/Cess Amount in words:Rupees
Declaration:I/We declare that all particulars given hereinare true and correct.I/We also attach the declaration (s)under Clause No.(s)......................Public NoticeNo..................................Dated...................................Signature and date

SHIPPING BILL FOR EXPORT OF DUTIABLE GOODS	Duplicate
	Document Submitted
1. Invoice	[ ]
2. Packing List	[ ]
3. GR Form	[ ]
4. AR-4/AR-4A Form	[ ]
5. ETC Licence	[ ]
6. Indent	[ ]
7. Acceptance of contract	[ ]
8. Letter of Credit	[ ]
9. QC Certificate	[ ]
10. Port Trust Document	[ ]
11. Any Other (specify)	[ ]

'LET EXPORT'Signature	'ALLOWED FOR SHIPMENT'Signature
Vessel/s name may be altered after check withoriginalEntry forFresh one may be grantedto...................................for the portion shutoutor not shipped	For Rs.Received
Handed over to C.W.A/Party	Asstt. commissioner	Cashier
Contents received on Board	Date of shipment
Date	Master of Vessel	Customs officer
Examination Order and Report

Annexure II(See Regulation 2)

SHIPPING BILL FOR EXPORT OF DUTIABLE GOODS EXPORTPROMOTION COPY	Triplicate
[Exporter, whether Government or Private] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Invoice No. and Date	SB. No. and Date
Consignee	AR 4/AR4A No. & Date
Q/Cert No. and Date	[Import-Export Code No. and BIN] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
[State of origin of goods] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Export Trade Control	If Export under:................................DeferredCredit[ ]Joint Ventures [ ]Rupee Credit......[]Others..................[ ]RBI's Approval/Cir.No.and Date
Customs HouseAgent	LIC No.
Pre-Carriage by	Place of Receipt by pre-carriage	Type of shipment:..................................OutrightSale [ ]consignment [ ]Export [ ]Others (Specify) [ ]
Vessel/Flight No.	Rotation No.
Port of Loading	Nature of Contract:CIG [ ] /CFR [ ]/FOB [ ]Others(Specify)
Port of Discharge	Country of Destination	Exchange Rate U/S 14 of CA	Currency of Invoice..................................
S. No.	Marks and Nos.	No and King of pkgs Container Nos.	[Statistical code, Description of Goods and EXIM Scheme Code, where applicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Quantity	[Value] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Net Weight	[FOB] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	[PMVwhereapplicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Gross Weight
Total FOB Value in Words
Analysis of Export	Currency	Amount	Full Export Value or where not ascertainable, the value whichexporter expects to receive on the sale ofgoods.Currency.....................................Amount.........................................

FOB Value
Freight
Insurance	Rate
Commission
Discount
Others
Deductions
Sl. No.	Export Tariff No.	Assessable Value under Section 14	DUTY	CESS	Total Duty and Cess	Duty Payment Particulars
Rate	Amount	Rate	Amount
							Collection Stamp
Total Duty/Cess Amount in words:Rupees
Declaration:I/We declare that all particulars given hereinare true and correct.I/We also attach the declaration (s)under Clause No.(s)......................Public NoticeNo..................................Dated...................................Signature and date

SHIPPING BILL FOR EXPORT OR EXPORT OF DUTIABLEGOODS EXPORT PROMOTION COPY

Triplicate

Verified Mate'sReceiptNo...........................................................................................of.........................................................................................issuedby.........................................................................................for........................................cases/Bales/Packages/Containers..............................................Shippedper.........................................................................................WhichSailedon.........................................................................................From.........................................................................................underPreventive SupervisionCustomsofficerORShipment declared onthis Shipping Bill has been air freighted onFlightNo...........................................Dated..................................................................AWPNo..............................................EGMNo.........................................................UnderPreventive Supervision in full/part(Specify quantityair-freighted).Customs officer

Annexure III(See Regulation 2)

SHIPPING BILL FOR EXPORT OF DUTY GOODS UNDERCLAIM FOR DUTY DRAWBACK	Original
[Exporter, whether Government or Private] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Invoice No. and Date	SB. No. and Date
Consignee	AR 4/AR4A No. & Date
Q/Cert No. and Date	[Import-Export Code No. and BIN] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
[State of origin of goods] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Export Trade Control	If Export under:................................DeferredCredit[ ]Joint Ventures [ ]Rupee Credit......[]Others..................[ ]RBI's Approval/Cir.No.and Date
Customs HouseAgent	LIC No.
Pre-Carriage by	Place of Receipt by pre-carriage	Type of shipment:..................................OutrightSale [ ]consignment [ ]Export [ ]Others (Specify) [ ]
Vessel/Flight No.	Rotation No.
Port of Loading	Nature of Contract:CIG [ ] /CFR [ ]/FOB [ ]Others(Specify)
Port of Discharge	Country of Destination	Exchange Rate U/S 14 of CA	Currency of Invoice..................................
S. No.	Marks and Nos.	No and King of pkgs Container Nos.	[Statistical code, Description of Goods and EXIM Scheme Code, where applicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Quantity	[Value] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Net Weight	[FOB] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	[PMVwhereapplicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Gross Weight
Total FOB Value in Words
Analysis of Export	Currency	Amount	Full Export Value or where not ascertainable, the value whichexporter expects to receive on the sale ofgoods.Currency.....................................Amount.........................................

FOB Value
Freight
Insurance	Rate
Commission
Discount
Others
Deductions
Sl. No.	Export Tariff No.	Assessable Value under Section 14	DUTY	CESS	Total Duty and Cess	Duty Payment Particulars
Rate	Amount	Rate	Amount
							Collection Stamp
Total Duty/Cess Amount in words:Rupees
Declaration:I/We declare that all particulars given hereinare true and correct.I/We also attach the declaration (s)under Clause No.(s)......................Public NoticeNo..................................Dated................................... Signature and date

SHIPPING BILL FOR EXPORT OF FREE GOODS	Original
	DOCUMENTS SUBMITTED
1. Invoice	[ ]
2. Packing List	[ ]
3. GR Form	[ ]
4. AR-4/AR-4A Form	[ ]
5. ETC Licence	[ ]
6. Indent	[ ]
7. Acceptance of contract	[ ]
8. Letter of Credit	[ ]
9. QC Certificate	[ ]
10. Port Trust Document	[ ]
11. Any Other (Specify)	[ ]

Annexure III(See Regulation 2)

SHIPPING BILL FOR EXPORT OF DUTY FREE GOODS	Duplicate
[Exporter, whether Government or Private] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Invoice No. and Date	SB. No. and Date
Consignee	AR 4/AR4A No. & Date
Q/Cert No. and Date	[Import-Export Code No. and BIN] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
[State of origin of goods] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Export Trade Control	If Export under:................................DeferredCredit[ ]Joint Ventures [ ]Rupee Credit......[]Others..................[ ]RBI's Approval/Cir.No.and Date
Customs House Agent	LIC No.
Pre-Carriage by	Place of Receipt by pre-Carrier	Type of shipment:..................................OutrightSale [ ]consignment [ ]Export [ ]Others (Specify) [ ]
Vessel/Flight No.	Rotation No.
Port of Loading	Nature of Contract:CIG [ ] /CFR [ ]/FOB [ ]Others(Specify)
Port of Discharge	Country of Destination	Exchange Rate U/S 14 of CA	Currency of Invoice..................................
S. No.	Marks and Nos.	No and King of pkgs Container Nos.	[Statistical code, Description of Goods and EXIM Scheme Code, where applicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Quantity	[Value] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Net Weight	[FOB] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	[PMVwhereapplicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Gross Weight
Total FOB Value in Words
Analysis of Export	Currency	Amount	Full Export Value or where not ascertainable, the value whichexporter expects to receive on the sale ofgoods.Currency.....................................Amount.........................................

FOB Value
Freight
Insurance	Rate
Commission
Discount
Others
Deductions
Sl. No.	Export Tariff No.	Assessable Value under Section 14	DUTY	CESS	Total Duty and Cess	Duty Payment Particulars
Rate	Amount	Rate	Amount
							Collection Stamp
Total Duty/Cess Amount in words:Rupees
Declaration:I/We declare that all particulars given hereinare true and correct.I/We also attach the declaration (s)under Clause No.(s)......................Public NoticeNo..................................Dated...................................Signature and Date

SHIPPING BILL FOR EXPORT OF DUTY FREE GOODS	Duplicate
	DOCUMENT SUBMITTED
1. Invoice	[ ]
2. Packing List	[ ]
3. GR Form	[ ]
4. AR-4/AR-4A Form	[ ]
5. ETC Licence	[ ]
6. Indent	[ ]
7. Acceptance of contract	[ ]
8. Letter of Credit	[ ]
9. QC Certificate	[ ]
10. Port Trust Document	[ ]
11. Any Other (specify)	[ ]

'LET EXPORT'	'ALLOWED FOR SHIPMENT'
Signature	Signature
Vessel's name may be altered after check withoriginalEntry forFresh one may be grantedto...................................for the portion shutoutor not shipped	For Rs.Received
Handed over to C.W.A/Party	Asstt. commissioner	Cashier
Contents received on Board	Date of shipment
Date	Master of Vessel	Customs officer
Examination Order and Report

Annexure III(See Regulation 2)

SHIPPING BILL FOR EXPORT OF DUTY FREE GOODSEXPORT PROMOTION COPY	Triplicate
[Exporter, whether Government or Private] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Invoice No. and Date	SB. No. and Date
Consignee	AR 4/AR4A No. & Date
Q/Cert No. and Date	[Import-Export Code No. and BIN] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
[State of origin of goods] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Export Trade Control	If Export under:................................DeferredCredit[ ]Joint Ventures [ ]Rupee Credit......[]Others..................[ ]RBI's Approval/Cir.No.and Date
Customs HouseAgent	LIC No.
Pre-Carriage by	Place of Receipt by pre-carriage	Type of shipment:..................................OutrightSale [ ]consignment [ ]Export [ ]Others (Specify) [ ]
Vessel/Flight No.	Rotation No.
Port of Loading	Nature of Contract:CIG [ ] /CFR [ ]/FOB [ ]Others(Specify)
Port of Discharge	Country of Destination	Exchange Rate U/S 14 of CA	Currency of Invoice..................................
S. No.	Marks and Nos.	No and King of pkgs Container Nos.	[Statistical code, Description of Goods and EXIM Scheme Code, where applicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Quantity	[Value] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Net Weight	[FOB] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	[PMVwhereapplicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Gross Weight
Total FOB Value in Words
Analysis of Export	Currency	Amount	Full Export Value or where not ascertainable, the value whichexporter expects to receive on the sale ofgoods.Currency.....................................Amount.........................................

FOB Value
Freight
Insurance	Rate
Commission
Discount
Others
Deductions
Sl. No.	Export Tariff No.	Assessable Value under Section 14	Duty	CESS	Total Duty and Cess	Duty Payment Particulars
Rate	Amount	Rate	Amount
							Collection Stamp
Total Duty/Cess Amount in words:Rupees
Declaration:I/We declare that all particulars given hereinare true and correct.I/We also attach the declaration (s)under Clause No.(s)......................Public NoticeNo..................................Dated...................................Signature and date

SHIPPING BILL FOR EXPORT OR EXPORT OF DUTY FREE GOODS EXPORTPROMOTION COPY

Triplicate

Verified Mate's ReceiptNo...........................................................................................of.........................................................................................issuedby.........................................................................................for........................................cases/Bales/Packages/Containers..............................................Shippedper.........................................................................................WhichSailedon.........................................................................................From.........................................................................................underPreventive SupervisionCustomsofficerORShipment declared on thisShipping Bill has been air freighted onFlightNo...........................................Dated..................................................................AWPNo..............................................EGMNo.........................................................UnderPreventive Supervision in full/part(Specify quantityair-freighted).Customs officer

Annexure IV(See Regulation 2)

SHIPPING BILL FOR EXPORT OF DUTY FREE GOODSEX-BOND	Original
[Exporter, whether Government or Private] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Invoice No. and Date	SB. No. and Date
Consignee	AR 4/AR4A No. & Date
Q/Cert No. and Date	[Import-Export Code No. and BIN] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
[State of origin of goods] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Export Trade Control	If Export under:................................DeferredCredit[ ]Joint Ventures [ ]Rupee Credit......[]Others..................[ ]RBI's Approval/Cir.No.and Date
Customs HouseAgent	LIC No.
Pre-Carriage by	Place of Receipt by pre-carrier	Type of shipment:..................................OutrightSale [ ]consignment [ ]Export [ ]Others (Specify) [ ]
Vessel/Flight No.	Rotation No.
Port of Loading	Nature of Contract:CIG [ ] /CFR [ ]/FOB [ ]Others(Specify)
Port of Discharge	Country of Destination	Exchange Rate U/S 14 of CA	Currency of Invoice
S. No.	Marks and Nos.	No and King of pkgs Container Nos.	[Statistical code, Description of Goods and EXIM Scheme Code, where applicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Quantity	[Value] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Net Weight	[FOB] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	[PMVwhereapplicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Gross Weight
Total FOB Value in Words
Analysis of Export	Currency	Amount	Full Export Value or where not ascertainable, the value whichexporter expects to receive on the sale ofgoods.Currency.....................................Amount.........................................

FOB Value
Freight
Insurance	Rate
Commission
Discount
Others
Deductions
Bill of Entry No. & Date	Vessels Name and Rotation No.	No. of Pkgs.	Bond No. and Date	Name of Bonded Warehouse

Declaration:I/We declare that all particulars given hereinare true and correct.I/We also attach the declaration (s)under Clause No.(s)......................Public NoticeNo..................................Dated...................................Signature and Date

SHIPPING BILL FOR EXPORT OF DUTY FREE GOODSEX-BOND	Original
	DOCUMENTS SUBMITTED
1. Invoice	[ ]
2. Packing List	[ ]
3. GR Form	[ ]
4. AR-4/AR-4A Form	[ ]
5. ETC Licence	[ ]
6. Indent	[ ]
7. Acceptance of contract	[ ]
8. Letter of Credit	[ ]
9. QC Certificate	[ ]
10. Port Trust Document	[ ]
11. Any Other (Specify)	[ ]

Annexure IV(See Regulation)

SHIPPING BILL FOR EXPORT OF DUTY FREE GOODS EX-BOND	Duplicate
[Exporter, whether Government or Private] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Invoice No. and Date	SB. No. and Date
Consignee	AR 4/AR4A No. & Date
Q/Cert No. and Date	[Import-Export Code No. and BIN] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
[State of origin of goods] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Export Trade Control	If Export under:Deferred Credit[ ]Joint Ventures []Rupee Credit......[ ]Others..................[ ]RBI'sApproval/Cir.No. and Date
Customs HouseAgent	LIC No.
Pre-Carriage by	Place of Receipt by pre-carrier	Type of shipment:Outright Sale [ ]Consignment []Export [ ]Others (Specify) [ ]
Vessel/Flight No.	Rotation No.
Port of Loading	Nature of Contract:CIG [ ] /CFR [ ]/FOB [ ]Others(Specify)
Port of Discharge	Country of Destination	Exchange Rate U/S 14 of CA	Currency of Invoice.
S. No.	Marks and Nos.	No and King of pkgs Container Nos.	[Statistical code, Description of Goods and EXIM Scheme Code, where applicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Quantity	[Value] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Net Weight	[FOB] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	[PMVwhereapplicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Gross Weight
Total FOB Value in Words
Analysis of Export	Currency	Amount	Full Export Value or where not ascertainable, the value whichexporter expects to receive on the sale ofgoods.Currency.....................................Amount.........................................

FOB Value
Freight
Insurance	Rate
Commission
Discount
Others
Deductions
Import Particulars of Bonded Goods
Bill of Entry No. & Date	Vessel Name and Rotation No.	No. of Pkgs.	Bond No. and Date	Name of Bonded Warehouse

Declaration:I/We declare that all particulars given hereinare true and correct.I/We also attach the declaration (s)under Clause No.(s)......................Public NoticeNo..................................Dated...................................Signature and Date

SHIPPING BILL FOR EXPORT OF DUTY FREE GOODSEX-BOND	Duplicate
	DOCUMENT SUBMITTED
1. Invoice	[ ]
2. Packing List	[ ]
3. GR Form	[ ]
4. AR-4/AR-4A Form	[ ]
5. ETC Licence	[ ]
6. Indent	[ ]
7. Acceptance of contract	[ ]
8. Letter of Credit	[ ]
9. QC Certificate	[ ]
10. Port Trust Document	[ ]
11. Any Other (specify)	[ ]

'LET EXPORT'Signature	'ALLOWED FOR SHIPMENT'Signature
Vessel/s name may be altered after check withoriginalEntry forFresh one may be grantedto...................................for the portion shutoutor not shipped	For Rs.Received
Handed over to C.W.A/Party	Asstt. commissioner	Cashier
Contents received on Board	Date of shipmentCustoms officer
Date	Master of Vessel
Examination Order and Report

Annexure IV(See Regulation 2)

SHIPPING BILL FOR EXPORT DUTY FREE GOODS EX-BONDEXPORT PROMOTION COPY	Duplicate
[Exporter, whether Government or Private] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Invoice No. and Date	SB. No. and Date
Consignee	AR 4/AR4A No. & Date
Q/Cert No. and Date	[Import-Export Code No. and BIN] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
[State of origin of goods] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Export Trade Control	If Export under:Deferred Credit[ ]Joint Ventures []Rupee Credit......[ ]Others..................[ ]RBI'sApproval/Cir.No. and Date
Customs HouseAgent	LIC No.
Pre-Carriage by	Place of Receipt by pre-carrier	Type of shipment:Outright Sale [ ]Consignment []Export [ ]Others (Specify) [ ]
Vessel/Flight No.	Rotation No.
Port of Loading	Nature of Contract:CIG [ ] /CFR [ ]/FOB [ ]Others(Specify)
Port of Discharge	Country of Destination	Exchange Rate U/S 14 of CA	Currency of Invoice.
S. No.	Marks and Nos.	No and King of pkgs Container Nos.	[Statistical code, Description of Goods and EXIM Scheme Code, where applicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Quantity	[Value] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Net Weight	[FOB] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	[PMVwhereapplicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Gross Weight
Total FOB Value in Words
Analysis of Export	Currency	Amount	Full Export Value or where not ascertainable, the value whichexporter expects to receive on the sale ofgoods.Currency.....................................Amount.........................................

FOB Value
Freight
Insurance	Rate
Commission
Discount
Others
Deductions
Import Particulars of Bonded Goods
Bill of Entry No. & Date	Vessel Name and Rotation No.	No. of Pkgs.	Bond No. and Date	Name of Bonded Warehouse

Declaration:I/We declare that all particulars given hereinare true and correct.I/We also attach the declaration (s)under Clause No.(s)......................Public NoticeNo..................................Dated...................................Signature and Date

SHIPPING FOR EXPORT OF DUTY FREE GOODS EX-BOND EXPORT PROMOTION COPY

Triplicate

Verified Mate's ReceiptNo...........................................................................................of.........................................................................................issuedby.........................................................................................for........................................cases/Bales/Packages/Containers..............................................Shippedper.........................................................................................WhichSailedo9n.........................................................................................From.........................................................................................underPreventive SupervisionCustoms officerORShipment declared on this Shipping Bill has been air freightedonFlightNo...........................................Dated..................................................................AWPNo..............................................EGMNo.........................................................UnderPreventive Supervision in full/part(Specify quantityair-freighted).Customs officer

Bill Of Export FormsAnnexure V(See Regulation 3)

BILL OF EXPORT OF GOODS UNDER CLAIM FOR DUTYDRAWBACK	Original
[Exporter, whether Government or Private] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Invoice No. and Date	SB. No. and Date
Consignee	AR 4/AR4A No. & Date
Q/Cert No. and Date	[Import-Export Code No. and BIN] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
[State of origin of goods] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Export Trade Control	If Export under:................................DeferredCredit[ ]Joint Ventures [ ]Rupee Credit......[]Others..................[ ]RBI's Approval/Cir.No.and Date
Customs HouseAgent	LIC No.
Lorry No./ Goods Train & Wagon No.	Originating From	Type of shipment:..................................OutrightSale [ ]consignment [ ]Export [ ]Others (Specify) [ ]
Place of Delivery	Land Custom Station
Nature of Contract:CIG [ ] /CFR [ ]/FOB [ ]Others(Specify)
Country of Destination	Exchange Rate U/S 14 of CA	Currency of Invoice
S. No.	Marks and Nos.	No and King of pkgs Container Nos.	[Statistical code, Description of Goods and EXIM Scheme Code, where applicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Quantity	[Value] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Net Weight	[FOB] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	[PMVwhereapplicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Gross Weight
Total FOB Value in Words
Analysis of Export	Currency	Amount	Full Export Value or where not ascertainable, the value whichexporter expects to receive on the sale ofgoods.Currency.....................................Amount.........................................

FOB Value
Freight
Insurance	Rate
Commission
Discount
Others
Deductions
Sl. No.	Export Tariff No.	Assessable Value under Section 14	DUTY	CESS	Total Duty and Cess	Duty Payment Particulars
Rate	Amount	Rate	Amount
							Collection Stamp
Total Duty/Cess Amount in words:Rupees
Declaration:I/We declare that all particulars given hereinare true and correct.I/We also attach the declaration (s)under Clause No.(s)......................Public NoticeNo..................................Dated...................................Signature and date

BILL OF EXPORT OF GOODS CLAIM FOR DUTY DRAWBACK	Original
	DOCUMENTS SUBMITTED
1. Invoice	[ ]
2. Packing List	[ ]
3. GR Form	[ ]
4. AR-4/AR-4A Form	[ ]
5. ETC Licence	[ ]
6. Indent	[ ]
7. Acceptance of contract	[ ]
8. Letter of Credit	[ ]
9. QC Certificate	[ ]
10. Port Trust Document	[ ]
11. Any Other (Specify)	[ ]

Bill Of Export FormsAnnexure V(See Regulation 3)

BILL OF EXPORT OF GOODS CLAIM FOR DUTY DRAWBACK	Duplicate
[Exporter, whether Government or Private] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Invoice No. and Date	SB. No. and Date
Consignee	AR 4/AR4A No. & Date
Q/Cert No. and Date	[Import-Export Code No. and BIN] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
[State of origin of goods] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Export Trade Control	If Export under:................................DeferredCredit[ ]Joint Ventures [ ]Rupee Credit......[]Others..................[ ]RBI's Approval/Cir.No.and Date
Customs HouseAgent	LIC No.
Lorry No./ Goods Train & Wagon No.	Originating From	Type of shipment:..................................OutrightSale [ ]consignment [ ]Export [ ]Others (Specify) [ ]
Place of Delivery	Land Custom Station
Nature of Contract:CIG [ ] /CFR [ ]/FOB [ ]Others(Specify)
Country of Destination	Exchange Rate U/S 14 of CA	Currency of Invoice
S. No.	Marks and Nos.	No and King of pkgs Container Nos.	[Statistical code, Description of Goods and EXIM Scheme Code, where applicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Quantity	[Value] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Net Weight	[FOB] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	[PMVwhereapplicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Gross Weight
Total FOB Value in Words
Analysis of Export	Currency	Amount	Full Export Value or where not ascertainable, the value whichexporter expects to receive on the sale ofgoods.Currency.....................................Amount.........................................

FOB Value
Freight
Insurance	Rate
Commission
Discount
Others
Deductions
Sl. No.	Export Tariff No.	Assessable Value under Section 14	DUTY	CESS	Total Duty and Cess	Duty Payment Particulars
Rate	Amount	Rate	Amount
							Collection Stamp
Total Duty/Cess Amount in words:Rupees
Declaration:I/We declare that all particulars given hereinare true and correct.I/We also attach the declaration (s)under Clause No.(s)......................Public NoticeNo..................................Dated...................................Signature and Date

BILL OF EXPORT OF GOODS UNDER CLAIM FOR DUTYDRAWBACK	Duplicate
I/We Claim drawback ofRs.........................under Section 74/75 of Customs Act,1962 and Customs and Central Excise Duty Drawback Rules, 1971.I/We certify that the export goods are new/used for…........................I/we certify that I/We havecomplied with the conditions laid down in the said Rules 1971 andthe conditions subject to which Drawback Rates are applicable.1. Name and Address ofBank.......................................................…..............................................................................................2. AccountNo..................................................3. DBK Ledger No............................................	DOCUMENT SUBMITTED
1. Invoice	[ ]
2. Packing List	[ ]
3. GR Form	[ ]
4. AR-4/AR-4A Form	[ ]
5. ETC Licence	[ ]
6. Indent	[ ]
7. Acceptance of contract	[ ]
8. Letter of Credit	[ ]
9. QC Certificate	[ ]
10. Port Trust Document	[ ]
11. Any Other (specify)	[ ]
Item No. in S/B	S. No. & Sub S. No. of DBK Schedule	Qty/Wt. On which DBK	Value on which DBK	Rate of DBK	Amount of DBK
Claimed	Claimed	Excise	Custom	Excise	Custom	Total
Total Amount in wordsRupees............................................................................…...........................................................................................................................................................Signature of Exporter/CHA
'LET EXPORT'Signature of officer of customs	'ALLOWED FOR SHIPMENT'Signature of officer of customs
Vessel/s name may be altered after check withoriginalEntry forFresh one may be grantedto...................................for the portion shutoutor not shipped	For Rs.Received
Handed over toC.H.A/PartyCashier	Signature of Asstt. commissioner
Contents Received on Board	Date of shipment
Date	For Carrier	Signature of officer of customs
Examination Order and Report

Bill Of Export FormsAnnexure V(See Regulation 3)

BILL OF EXPORT OF GOODS UNDER CLAIM FOR DUTYDRAWBACK	Triplicate
[Exporter, whether Government or Private] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Invoice No. and Date	SB. No. and Date
Consignee	AR 4/AR4A No. & Date
Q/Cert No. and Date	[Import-Export Code No. and BIN] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
[State of origin of goods] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Export Trade Control	If Export under:................................DeferredCredit[ ]Joint Ventures [ ]Rupee Credit......[]Others..................[ ]RBI's Approval/Cir.No.and Date
Customs HouseAgent	LIC No.
Lorry No/ Goods Train & Wagon No.	Originating From	Type of shipment:..................................OutrightSale [ ]consignment [ ]Export [ ]Others (Specify) [ ]
Place of Delivery	Land Custom Station
Nature of Contract:CIG [ ] /CFR [ ]/FOB [ ]Others(Specify)
Country of Destination	Exchange Rate U/S 14 of CA	Currency of Invoice.
S. No.	Marks and Nos.	No and King of pkgs Container Nos.	[Statistical code, Description of Goods and EXIM Scheme Code, where applicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Quantity	[Value] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Net Weight	[FOB] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	[PMVwhereapplicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Gross Weight
Total FOB Value in Words
Analysis of Export	Currency	Amount	Full Export Value or where not ascertainable, the value whichexporter expects to receive on the sale ofgoods.Currency.....................................Amount.........................................

FOB Value
Freight
Insurance	Rate
Commission
Discount
Others
Deductions
Sl. No.	Export Tariff No.	Assessable Value under Section 14	DUTY	CESS	Total Duty and Cess	Duty Payment Particulars
Rate	Amount	Rate	Amount
							Collection Stamp
Total Duty/Cess Amount in words:Rupees
Declaration:I/We declare that all particulars given hereinare true and correct.I/We also attach the declaration (s)under Clause No.(s)......................Public NoticeNo..................................Dated...................................Signature and Date

BILL OF EXPORT OF GOODS UNDER CLAIM FOR DUTYDRAWBACK	Triplicate
I/We Claim drawback ofRs.........................under Section 74/75 of Customs Act,1962 and Customs and Central Excise Duty Drawback Rules, 1971.I/We certify that the export goods are new/used for…........................I/we certify that I/We havecomplied with the conditions laid down in the said Rules 1971 andthe conditions subject to which Drawback Rates are applicable.1. Name and Address ofBank.............................2. AccountNo..................................................3. DBK Ledger No............................................
Item No. in B/E	S. No. & Sub S. No. of DBK Schedule	Qty/Wt. On which DBK	Value on which DBK	Rate of DBK	Amount of DBK
Claimed	Claimed	Excise	Custom	Excise	Custom	Total
Total Amount in wordsRupees....................................................................................................…................................................................................................................................................................................................Signature of Exporter/CHA
FOR DEPARTMENT OFFICER	PRE-RECEIPT FORM
Verified that the amount of DBK as claimed above is admissiblesubject to description found correct on the basis of physicalexamination/test etc.Signature of A.O. & Stamp	Calculation Checked.Comptied	Received the sum ofRs..................................................................….................................................................................................asdrawback
Revenue StampSignature of Export/CHA
'LET EXPORT'Signature of officer of customs	'ALLOWED FOR SHIPMENT'Signature of officerof customsCustoms
Claim Pre-audited forSanctionInspector(Audit)	Claim passed forRs.................................Supdt./AC
Claim RegistrationNo...............................................Issued ChequeNo........................................................................................Dated......................................................ForRs.....................................................(Rupees.................................................................................)
Dealing Clerk	officer
Examination Orderand Report

Bill Of Export FormsAnnexure V(See Regulations 3)

BILL OF EXPORT OF GOODS UNDER CLAIM FOR DUTYDRAWBACK EXPORT PROMOTION COPY	Quadruplicate
[Exporter, whether Government or Private] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Invoice No. and Date	SB. No. and Date
Consignee	AR 4/AR4A No. & Date
Q/Cert No. and Date	[Import-Export Code No. and BIN] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
[State of origin of goods] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Export Trade Control	If Export under:................................DeferredCredit[ ]Joint Ventures [ ]Rupee Credit......[]Others..................[ ]RBI's Approval/Cir.No.and Date
Customs HouseAgent	LIC No.
Lorry Np./ Goods Train & Wagon No.	Originating From	Type of shipment:..................................OutrightSale [ ]consignment [ ]Export [ ]Others (Specify) [ ]
Place of Delivery	Land Custom Station
Nature of Contract:CIG [ ] /CFR [ ]/FOB [ ]Others(Specify)
Country of Destination	Exchange Rate U/S 14 of CA	Currency of Invoice..................................
S. No.	Marks and Nos.	No and King of pkgs Container Nos.	[Statistical code, Description of Goods and EXIM Scheme Code, where applicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Quantity	[Value] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Net Weight	[FOB] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	[PMVwhereapplicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Gross Weight
Total FOB Value in Words
Analysis of Export	Currency	Amount	Full Export Value or where not ascertainable, the value whichexporter expects to receive on the sale ofgoods.Currency.....................................Amount.........................................

FOB Value
Freight
Insurance	Rate
Commission
Discount
Others
Deductions
Sl. No.	Export Tariff No.	Assessable Value under Section 14	DUTY	CESS	Total Duty and Cess	Duty Payment Particulars
Rate	Amount	Rate	Amount
							Collection Stamp
Total Duty/Cess Amount in words:Rupees
Declaration:I/We declare that all particulars given hereinare true and correct.I/We also attach the declaration (s)under ClauseNo.(s)...................................................PublicNoticeNo..................................Dated................................................................Signature of Exporter/ CHA and Date

BILL OF EXPORT OF GOODS UNDER CLAIM FOR DUTYDRAWBACK EXPORT PROMOTION COPY

Quadruplicate

Verified Mate's Receipt No./Lorry WayBillNo..................................................................Dated.............................................................of.............................................................................................................................issuedbyf.............................................................................................................................For..........................................Cases/Bales/Packages/containers........................................Dispatchedper......................................................................................................................Whichleton...............................................................................................................From.............................................................................................................................UnderPreventive SupervisionSignature of officer of Customs

Bill Of Export FormsAnnexure VI(See Regulation 3)

BILL OF EXPORT OF DUTIABLE GOODS	Original
[Exporter, whether Government or Private] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Invoice No. and Date	SE. No. and Date
Consignee	AR 4/AR4A No. & Date
Q/Cert No. and Date	[Import-Export Code No. and BIN] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
[State of origin of goods] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Export Trade Control	If Export under:................................DeferredCredit[ ]Joint Ventures [ ]Rupee Credit......[]Others..................[ ]RBI's Approval/Cir.No.and Date
Customs HouseAgent	LIC No.
Lorry No./ Goods Train & Wagon No.	Originating From	Type of shipment:..................................OutrightSale [ ]consignment [ ]Export [ ]Others (Specify) [ ]
Place of Delivery	Land Custom Station
Nature of Contract:CIF [ ] /CFR [ ]/FOB [ ]Others(Specify)
Country of Destination	Exchange Rate U/S 14 of CA	Currency of Invoice.
S. No.	Marks and Nos.	No and King of Pkgs Container Nos.	[Statistical code, Description of Goods and EXIM Scheme Code, where applicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Quantity	[Value] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Net Weight	[FOB] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	[PMVwhereapplicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Gross Weight
Total FOB Value in Words
Analysis of Export	Currency	Amount	Full Export Value or where not ascertainable, the value whichexporter expects to receive on the sale ofgoods.Currency.....................................Amount.........................................

FOB Value
Freight
Insurance	Rate
Commission
Discount
Others
Deductions
Sl. No.	Export Tariff No.	Assessable Value under Section 14	DUTY	CESS	Total Duty and Cess	Duty Payment Particulars
Rate	Amount	Rate	Amount
							Collection Stamp
Total Duty/ Cess Amount in words:Rupees
Declaration:I/We declare that all particulars given hereinare true and correct.I/We also attach the declaration (s)under Clause No.(s)......................Public NoticeNo..................................Dated...................................................Signature of Exporter/CHA and Date

BILL OF EXPORT FOR DUTIABLE GOODS	Original
	DOCUMENTS SUBMITTED
1. Invoice	[ ]
2. Packing List	[ ]
3. GR Form	[ ]
4. AR-4/AR-4A Form	[ ]
5. ETC Licence	[ ]
6. Indent	[ ]
7. Acceptance of contract	[ ]
8. Letter of Credit	[ ]
9. QC Certificate	[ ]
10. Any Other (Specify)	[ ]

Bill Of Export FormsAnnexure VI(See Regulation 3)

BILL OF EXPORT FOR DUTIABLE GOODS	Dutiable
[Exporter, whether Government or Private] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Invoice No. and Date	SE. No. and Date
Consignee	AR 4/AR4A No. & Date
Q/Cert No. and Date	[Import-Export Code No. and BIN] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
[State of origin of goods] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Export Trade Control	If Export under:................................DeferredCredit[ ]Joint Ventures [ ]Rupee Credit......[]Others..................[ ]RBI's Approval/Cir.No.and Date
Customs HouseAgent	LIC No.
Lorry No./ Goods Train & Wagon No.	Originating From	Type of shipment:..................................OutrightSale [ ]consignment [ ]Export [ ]Others (Specify) [ ]
Place of Delivery	Land Cus Station
Nature of Contract:CIG [ ] /CFR [ ]/FOB [ ]Others(Specify) []
Country of Destination	Exchange Rate U/S 14 of CA	Currency of Invoice
S. No.	Marks and Nos.	No and Kind of pkgs Container Nos.	[Statistical code, Description of Goods and EXIM Scheme Code, where applicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Quantity	[Value] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Net Weight	[FOB] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	[PMVwhereapplicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Gross Weight
Total FOB Value in Words
Analysis of Export	Currency	Amount	Full Export Value or where not ascertainable, the value whichexporter expects to receive on the sale ofgoods.Currency.....................................Amount.........................................

FOB Value
Freight
Insurance	Rate
Commission
Discount
Others
Deductions
Sl. No.	Export Tariff No.	Assessable Value under Section 14	DUTY	CESS	Total Duty and Cess	Duty Payment Particulars
Rate	Amount	Rate	Amount
							Collection Stamp
Total Duty/Cess Amount in words:Rupees
Declaration:I/We declare that all particulars given hereinare true and correct.I/We also attach the declaration (s)under Clause No.(s)......................Public NoticeNo..................................Dated...................................Signature and Date

BILL OF EXPORT FOR DUTIABLE GOODS	Duplicate
	DOCUMENT SUBMITTED
1. Invoice	[ ]
2. Packing List	[ ]
3. GR Form	[ ]
4. AR-4/AR-4A Form	[ ]
5. ETC Licence	[ ]
6. Indent	[ ]
7. Acceptance of contract	[ ]
8. Letter of Credit	[ ]
9. QC Certificate	[ ]
10. Port Trust Document	[ ]
11. Any Other (specify)	[ ]

'LET EXPORT'Signature of officer of customs	'ALLOWED FOR SHIPMENT'Signature of officer of Customs
Carrier's Name & Lorry No./Goods Train &Wagon No. may be altered after Check with OriginalEntryforFresh one may be grantedto...................................for the portion shutoutor not shipped	Fee Rs.Received
Handed over to C.W.A/Party	Asstt. commissioner	Cashier
Contents received on Board	Date of shipmentSignature of officer of customs
Date	For Carrier
Examination Order and Report

Bill Of Export FormsAnnexure VI(See Regulation 3)

BILL OF EXPORT FOR DUTIABLE GOODS EXPORTPROMOTION COPY	Triplicate
[Exporter, whether Government or Private] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Invoice No. and Date	SE. No. and Date
Consignee	AR 4/AR4A No. & Date
Q/Cert No. and Date	[Import-Export Code No. and BIN] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
[State of origin of goods] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Export Trade Control	If Export under:................................DeferredCredit[ ]Joint Ventures [ ]Rupee Credit......[]Others..................[ ]RBI's Approval/Cir.No.and Date
Customs House Agent	LIC No.
Lorry No./ Goods Train & Wagon No.	Originating Form	Type of shipment:..................................OutrightSale [ ]consignment [ ]Export [ ]Others (Specify) [ ]
Place of Delivery	Land Custom Station
Nature of Contract:CIG [ ] /CFR [ ]/FOB [ ]Others(Specify)
Port of Discharge	Country of Destination	Exchange Rate U/S 14 of CA	Currency of Invoice
S. No.	Marks and Nos.	No and King of pkgs Container Nos.	[Statistical code, Description of Goods and EXIM Scheme Code, where applicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Quantity	[Value] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Net Weight	[FOB] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	[PMVwhereapplicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Gross Weight
Total FOB Value in Words
Analysis of Export	Currency	Amount	Full Export Value or where not ascertainable, the value whichexporter expects to receive on the sale ofgoods.Currency.....................................Amount.........................................

FOB Value
Freight
Insurance	Rate
Commission
Discount
Others
Deductions
Sl. No.	Export Tariff No.	Assessable Value under Section 14	DUTY	CESS	Total Duty and Cess	Duty Payment Particulars
Rate	Amount	Rate	Amount
							Collection Stamp
Total Duty/ Cess Amount in words:Rupees
Declaration:I/We declare that all particulars given hereinare true and correct.I/We also attach the declaration (s)under Clause No.(s)......................Public NoticeNo..................................Dated...................................Signature and Date

BILL OF EXPORT FOR DUTIABLE GOODS EXPORTPROMOTION COPY

Triplicate

Verified Railway Receipt No./Lorry Way billNo..................................................................of.............................................................................................................issuedby...................................................................................................For..........................................Cases/Bales/Packages/containers...............................................................................................................Dispatchedper...........................................................................................Whichlefton............................................................................................From......................................................................................UnderPreventive SupervisionSignature of officer of Customs

Bill Of Export FormsAnnexure VII(See Regulation 3)

BILL OF EXPORT FOR DUTY FREE GOODS	Original
[Exporter, whether Government or Private] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Invoice No. and Date	SE. No. and Date
Consignee	AR 4/AR4A No. & Date
Q/Cert No. and Date	[Import-Export Code No. and BIN] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
[State of origin of goods] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Export Trade Control	If Export under:................................DeferredCredit[ ]Joint Ventures [ ]Rupee Credit......[]Others..................[ ]RBI's Approval/Cir.No.and Date
Customs HouseAgent	LIC No.
Lorry No./ Goods Train & Wagon No.	Originating Form	Type of shipment:..................................OutrightSale [ ]consignment [ ]Export [ ]Others (Specify) [ ]
Place of Delivery	Land Custom Station
Nature of Contract:CIG [ ] /CFR [ ]/FOB [ ]Others(Specify) []
Country of Destination	Exchange Rate U/S 14 of CA	Currency of Invoice.
S. No.	Marks and Nos.	No and King of Pkgs Container Nos.	[Statistical code, Description of Goods and EXIM Scheme Code, where applicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Quantity	[Value] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Net Weight	[FOB] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	[PMVwhereapplicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Gross Weight
Total FOB Value in Words
Analysis of Export	Currency	Amount	Full Export Value or where not ascertainable, the value whichexporter expects to receive on the sale ofgoods.Currency.....................................Amount.........................................

FOB Value
Freight
Insurance	Rate
Commission
Discount
Others
Deductions

Declaration:I/We declare that all particulars given hereinare true and correct.I/We also attach the declaration (s)under Clause No.(s)......................Public NoticeNo..................................Dated...................................Signature of Export/ CHA and Date

BILL OF EXPORT FOR DUTY FREE GOODS	Original
	DOCUMENTS SUBMITTED
1. Invoice	[ ]
2. Packing List	[ ]
3. GR Form	[ ]
4. AR-4/AR-4A Form	[ ]
5. ETC Licence	[ ]
6. Indent	[ ]
7. Acceptance of contract	[ ]
8. Letter of Credit	[ ]
9. QC Certificate	[ ]
10. Any Other (Specify)	[ ]

Bill Of Export FormsAnnexure VII(See regulation 3)

Bill of Export For Duty Free Goods	Original
[Exporter, whether Government or Private] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Invoice No. and Date	SE. No. and Date
Consignee	AR 4/AR4A No. & Date
Q/Cert No. and Date	[Import-Export Code No. and BIN] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
[State of origin of goods] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Export Trade Control	If Export under:................................DeferredCredit[ ]Joint Ventures [ ]Rupee Credit......[]Others..................[ ]RBI's Approval/Cir.No.and Date
Customs HouseAgent	LIC No.
Lorry No./ Goods Train & Wagon No.	Originating Form	Type of shipment:..................................OutrightSale [ ]consignment [ ]Export [ ]Others (Specify) [ ]
Place of Delivery	Land Custom Station
Nature of Contract:CIG [ ] /CFR [ ]/FOB [ ]Others(Specify) []
Country of Destination	Exchange Rate U/S 14 of CA	Currency of Invoice.
S. No.	Marks and Nos.	No and King of Pkgs Container Nos.	[Statistical code, Description of Goods and EXIM Scheme Code, where applicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Quantity	[Value] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Net Weight	[FOB] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	[PMVwhereapplicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Gross Weight
Total FOB Value in Words
Analysis of Export	Currency	Amount	Full Export Value or where not ascertainable, the value whichexporter expects to receive on the sale ofgoods.Currency.....................................Amount.........................................

FOB Value
Freight
Insurance	Rate
Commission
Discount
Others
Deductions

Declaration:I/We declare that all particulars given hereinare true and correct.I/We also attach the declaration (s)under Clause No.(s)......................Public NoticeNo..................................Dated...................................Signature of Export/ CHA and Date

BILL OF EXPORT FOR DUTY FREE GOODS	Duplicate
	DOCUMENT SUBMITTED
1. Invoice	[ ]
2. Packing List	[ ]
3. GR Form	[ ]
4. AR-4/AR-4A Form	[ ]
5. ETC Licence	[ ]
6. Indent	[ ]
7. Acceptance of contract	[ ]
8. Letter of Credit	[ ]
9. QC Certificate	[ ]
10. Any Other (specify)	[ ]

'LET EXPORT'Signature of officerof customs	'ALLOWED FOR SHIPMENT'Signature of officerof customs
Carrier's Name & Lorry No./Goods Train &Wagon No. may be altered after Check with OriginalEntryforFresh one may be grantedto...................................for the portion shutoutor not shipped	Fee Rs.Received
Handed over to C.H.A/Party	Signature of Asstt. Commissioner of Customs	Cashier
Contents received on Board	Date of shipmentSignature of officerof customs
Date	For Carrier
Examination Order and Report

Bill Of Export FormsAnnexure VII(See Regulation 3)

BILL OF EXPORT FOR DUTY FREE GOODSEXPORTPROMOTION COPY	Original
[Exporter, whether Government or Private] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Invoice No. and Date	SE. No. and Date
Consignee	AR 4/AR4A No. & Date
Q/Cert No. and Date	[Import-Export Code No. and BIN] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
[State of origin of goods] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Export Trade Control	If Export under:................................DeferredCredit[ ]Joint Ventures [ ]Rupee Credit......[]Others..................[ ]RBI's Approval/Cir.No.and Date
Customs HouseAgent	LIC No.
Lorry No./ Goods Train & Wagon No.	Originating Form	Type of shipment:..................................OutrightSale [ ]consignment [ ]Export [ ]Others (Specify) [ ]
Place of Delivery	Land Custom Station
Nature of Contract:CIG [ ] /CFR [ ]/FOB [ ]Others(Specify) []
Country of Destination	Exchange Rate U/S 14 of CA	Currency of Invoice.
S. No.	Marks and Nos.	No and King of Pkgs Container Nos.	[Statistical code, Description of Goods and EXIM Scheme Code, where applicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Quantity	[Value] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Net Weight	[FOB] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	[PMVwhereapplicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Gross Weight
Total FOB Value in Words
Analysis of Export	Currency	Amount	Full Export Value or where not ascertainable, the value whichexporter expects to receive on the sale ofgoods.Currency.....................................Amount.........................................

FOB Value
Freight
Insurance	Rate
Commission
Discount
Others
Deductions

Declaration:I/We declare that all particulars given hereinare true and correct.I/We also attach the declaration (s)under Clause No.(s)......................Public NoticeNo..................................Dated...................................Signature of Export/ CHA and Date

BILL OF EXPORT OF GOODS UNDER CLAIM FOR DUTYDRAWBACK EXPORT PROMOTION COPY

Quadruplicate

Verified Mate's Receipt No./LorryWay BillNo....................................Dated.........................................................of...................................................................................................................................................................issuedby.......................................................................................................................................................For..........................................Cases/Bales/Packages/containers.........................................................................Dispatchedper..................................................................................................................................................Whichleton.....................................................................................................................................................From........................................................................................................................UnderPreventive SupervisionSignature of officerof Customs

Bill Of Export FormsAnnexure VIII(See Regulation 3)

BILL OF EXPORT FOR DUTY FREE GOODS EX-BOND	Original
[Exporter, whether Government or Private] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Invoice No. and Date	SE. No. and Date
Consignee	AR 4/AR4A No. & Date
Q/Cert No. and Date	[Import-Export Code No. and BIN] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
[State of origin of goods] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Export Trade Control	If Export under:................................DeferredCredit[ ]Joint Ventures [ ]Rupee Credit......[]Others..................[ ]RBI's Approval/Cir.No.and Date
Customs HouseAgent	LIC No.
Lorry No./ Goods Train & Wagon No.	Originating From	Type of shipment:..................................OutrightSale [ ]consignment [ ]Export [ ]Others (Specify) [ ]
Place of Delivery	Land Custom Station
Nature of Contract:CIG [ ] /CFR [ ]/FOB [ ]Others(Specify) []
Country of Destination	Exchange Rate U/S 14 of CA	Currency of Invoice..................................
S. No.	Marks and Nos.	No and King of Pkgs. Container Nos.	[Statistical code, Description of Goods and EXIM Scheme Code, where applicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Quantity	[Value] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Net Weight	[FOB] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	[PMVwhereapplicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Gross Weight
Total FOB Value in Words
Analysis of Export	Currency	Amount	Full Export Value or where not ascertainable, the value whichexporter expects to receive on the sale ofgoods.Currency.....................................Amount.........................................

FOB Value
Freight
Insurance	Rate
Commission
Discount
Others
Deductions
Import Particulars of Bonded Goods
Bill of Entry No & Date	Vessels Name and Rotation No.	No. of Pkgs.	Bond No. & Date	Name of Bonded Warehouse


Declaration:I/We declare that all particulars given hereinare true and correct.I/We also attach the declaration (s)under Clause No.(s)......................Public NoticeNo..................................Dated...................................Signature of Export/ CHA and Date

SHIPPING BILL FOR EXPORT OF GOODS UNDER CLAIM FORDUTY DRAWBACK	Original
	DOCUMENTS SUBMITTED
1. Invoice	[ ]
2. Packing List	[ ]
3. GR Form	[ ]
4. AR-4/AR-4A Form	[ ]
5. ETC Licence	[ ]
6. Indent	[ ]
7. Acceptance of contract	[ ]
8. Letter of Credit	[ ]
9. QC Certificate	[ ]
10. Any Other (Specify)	[ ]

Bill Of Export FormsAnnexure VIII(See Regulation 3)

BILL OF EXPORT FOR DUTY FREE GOODS EX-BOND	Duplicate
[Exporter, whether Government or Private] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Invoice No. and Date	SE. No. and Date
Consignee	AR 4/AR4A No. & Date
Q/Cert No. and Date	[Import-Export Code No. and BIN] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
[State of origin of goods] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Export Trade Control	If Export under:................................DeferredCredit[ ]Joint Ventures [ ]Rupee Credit......[]Others..................[ ]RBI's Approval/Cir.No.and Date
Customs HouseAgent	LIC No.
Lorry No./ Goods Train & Wagon No.	Originating From	Type of shipment:..................................OutrightSale [ ]consignment [ ]Export [ ]Others (Specify) [ ]
Place of Delivery	Land Custom Station
Nature of Contract:CIG [ ] /CFR [ ]/FOB [ ]Others(Specify) []
Country of Destination	Exchange Rate U/S 14 of CA	Currency of Invoice..................................
S. No.	Marks and Nos.	No and King of Pkgs. Container Nos.	[Statistical code, Description of Goods and EXIM Scheme Code, where applicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Quantity	[Value] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Net Weight	[FOB] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	[PMVwhereapplicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Gross Weight
Total FOB Value in Words
Analysis of Export	Currency	Amount	Full Export Value or where not ascertainable, the value whichexporter expects to receive on the sale ofgoods.Currency.....................................Amount.........................................

FOB Value
Freight
Insurance	Rate
Commission
Discount
Others
Deductions
Import Particulars of Bonded Goods
Bill of Entry No & Date	Vessels Name and Rotation No.	No. of Pkgs.	Bond No. & Date	Name of Bonded Warehouse


Declaration:I/We declare that all particulars given hereinare true and correct.I/We also attach the declaration (s)under Clause No.(s)......................Public NoticeNo..................................Dated...................................Signature of Export/ CHA and Date

BILL OF EXPORT DUTY FREE GOODS EX-BOND	Duplicate
	DOCUMENT SUBMITTED
1. Invoice	[ ]
2. Packing List	[ ]
3. GR Form	[ ]
4. AR-4/AR-4A Form	[ ]
5. ETC Licence	[ ]
6. Indent	[ ]
7. Acceptance of contract	[ ]
8. Letter of Credit	[ ]
9. QC Certificate	[ ]
10. Any Other (specify)	[ ]

'LET EXPORT'Signature of officerof customs	'ALLOWED FOR SHIPMENT'Signature of officerof customs
Carrier's Name & Lorry No./Goods Train &Wagon No. may be altered after Check with OriginalEntryforFresh one may be grantedto...................................for the portion shutoutor not shippedHanded over to C.H.A/Party	Fee Rs.ReceivedSignature of Asstt.Commissioner ofCashier
Contents Received on Board	Date of Shipment
Date	For Carrier	Date of ShipmentSignature of officer ofCustoms.
Examination Orderand Report

Bill Of Export FormsAnnexure VIII(See Regulation 3)

BILL OF EXPORT FOR DUTY FREE GOODS EX-BOND EXPORTPROMOTION COPY	Triplicate
[Exporter, whether Government or Private] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Invoice No. and Date	SB. No. and Date
Consignee	AR 4/AR4A No. & Date
Q/Cert No. and Date	[Import-Export Code No. and BIN] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
[State of origin of goods] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Export Trade Control	If Export under:................................DeferredCredit[ ]Joint Ventures [ ]Rupee Credit......[]Others..................[ ]RBI's Approval/Cir.No.and Date
Customs HouseAgent	LIC No.
Lorry No./ Goods Train & Wagon No.	Originating From	Type of shipment:..................................OutrightSale [ ]consignment [ ]Export [ ]Others (Specify) [ ]
Place of Delivery	Land Custom Station
Port of Loading	Nature of Contract:CIG [ ] /CFR [ ]/FOB [ ]Others(Specify)
Country of Destination	Exchange Rate U/S 14 of CA	Currency of Invoice..................................
S. No.	Marks and Nos.	No and King of Pkgs Container Nos.	[Statistical code, Description of Goods and EXIM Scheme Code, where applicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	Quantity	[Value] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Net Weight	[FOB] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]	[PMVwhereapplicable] [Substituted by Notification No. G.S.R. 404(E), dated 31.5.2001 (w.e.f. 29.8.1991)]
Gross Weight
Total FOB Value in Words
Analysis of Export Value	Currency	Amount	Full Export Value or where not ascertainable, the value whichexporter expects to receive on the sale ofgoods.Currency.....................................Amount.........................................

FOB Value
Freight
Insurance	Rate
Commission
Discount
Others
Deductions
Bill of Entry No. & Date	Vessels Name and Rotation No.	No. of Pkgs.	Bond No. & Date	Name of Bonded Warehouse


Declaration:I/We declare that all particulars given hereinare true and correct.I/We also attach the declaration (s)under Clause No.(s)......................Public Notice No.................................. Dated................................... Signature of Export/CHA andDate
Bill of Export for DutyFree Goods Ex-Bond

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