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Section 9 in The Customs (Import of Goods at Concessional Rate of Duty) Rules, 2017
9.
References in any rule, notification, circular, instruction, standing order, trade notice or other order pursuance to the Customs (Import of Goods at Concessional Rate of Duty for Manufacture of Excisable Goods) Rules,1996 and any provision thereof or to the Customs (Import of Goods at Concessional Rate of Duty for Manufacture of Excisable Goods) Rules, 2016 and any corresponding provisions thereof shall, be construed as reference to the Customs(Import of Goods at Concessional Rate of Duty) Rules, 2017.Form[See rule 6(3)]Quarterly ReturnReturn for the quarter ending_____| Sl. No. | Bill of Entry No. and date | Description of goods imported at concessionalrate | Opening balance on the 1st day of the quarter | Details of goods imported during the quarter | Specified purpose for procuring the goods atconcessional rate of duty. | Goods manufactured during the quarter/Outputservice provided | Whether the goods used for specified purpose ornot and in case of export, specify the quantity exportedwithdetails of Tax Invoice | |||||||
| Value of goods received during the quarter | Quantity of goods received during the quarter | Total of column (4) and (6) | Quantity consumed for the intended purpose,during the quarter | Quantity re-exported during the quarter | Quantity cleared in to the domestic market duringthe quarter | Closing balance on the last day of the quarter | Description | Quantity | ||||||
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | (8) | (9) | (10) | (11) | (12) | (13) | (14) | (15) |