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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in The Customs and Central Excise Duties Drawback Rules, 2017

(2)Notwithstanding such cesser of operation -
(a)every application made by a manufacturer or an exporter for the determination or revision of the amount or rate of drawback in respect of goods exported before the commencement of these rules but not disposed of before such commencement shall be disposed of in accordance with the provisions of the Customs, Central Excise Duties and Service Tax Drawback Rules, 1995 as if these rules had not been made;
(b)any claim made by an exporter or his authorised agent for the payment of drawback in respect of goods exported before the commencement of these rules but not disposed of before such commencement shall be disposed of in accordance with the provisions of the Customs, Central Excise Duties and Service Tax Drawback Rules, 1995 as if these rules had not been made;
every amount or rate of drawback determined under the Customs, Central Excise Duties and Service Tax Drawback Rules, 1995 and in force immediately before the commencement of these rules shall cease to operate in respect of goods exported on or after commencement of these rules.Annexure-IForm for claim of drawback under rule 12OriginalDuplicateTriplicateQuadruplicatePart-IRef. Dbk.Invoice No.Dated:Particulars Of Goods To Be Exported By Parcel Post Under Claim For DrawbackForm No.ToThe Assistant/ Deputy Commissioner of Customs (Drawback)Foreign Post Office ___________________.We, ___________________ propose to export the undermentioned consignment.Name and Address of the Consignee ___________________________________________.
Sl. No. Date of Parcels Gross Weight Marks/ No. of Pcs. Qty. FOB Value Rate of Net Dbk. Weight AmountRs. P.
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