Union of India - Act
ATA Carnet (Form of Bill of Entry and Shipping Bill) Regulations, 1990
UNION OF INDIA
India
India
ATA Carnet (Form of Bill of Entry and Shipping Bill) Regulations, 1990
Rule ATA-CARNET-FORM-OF-BILL-OF-ENTRY-AND-SHIPPING-BILL-REGULATIONS-1990 of 1990
- Published on 6 April 1990
- Commenced on 6 April 1990
- [This is the version of this document from 6 April 1990.]
- [Note: The original publication document is not available and this content could not be verified.]
1. Short title and commencement.
2.
They shall come into force on the 1st day of May, 1990.3. Definition.
- In these regulations "ATA Carnet means ATA Carnet" issued in accordance with the Customs Convention on ATA Carnets by any Issuing Authority affiliated to the International Bureau of Chamber of Commerce and guaranteed in India by the Federation of Indian Chamber of Commerce and Industry.4. Form of bill of entry and shipping bill.
- The bill of entry of the shipping bill to be presented by an importer or an exporter of any goods for import or export shall be in the forms annexed to these regulations.Forms for ATA Carnet (Bill of Entry and Shipping Bill) Regulations, 1990Annexure 2| Issuing ApplicationAssociation emettrice | Issuing AssociationAssociation emettrice |
| InternationalGuarantee ChainChainDe GarantieInternationale | InternationalGuarantee ChainChainDe GarantieInternationale |
| A. HOLDER AND ADDRESS/ | For IssuingAssociation Use/Titulaireet address Reserve al' Association emettriceFrontCover/Couverture(a)A.T.A. Carnet No.Carnet A.T.A.No. |
| B.[Represented By] [If applicable/s'ily a lieu.]/ | (b) issued by/Delivre par[Represente par] [If applicable/s'ily a lieu.] |
| C. Intended Use/Utilisation(inclusive) | (c) Valid Until/Valable jusq' au prevuedes marchandieses...../............../............Yearmonth dayann'eemois jour (inclus) |
| This Carnet may be used in the following countries under the guarantee of the following association:/Ce carnet est valable dans les pays ci-apre's, sous la garantie des associations suivantes: | |
| Australia (AU)The State chamber of Commerce and Industry, Victoria.AUSTRIA (AT)Bundeskammer der gewerblichen Wirschaft. Vienna.BELGIUM (BE)Federation Nationale des Chambres de Commerce et d' Industrie deBelgique, Brussels.BULGARIA (BG)The Bulgarian Chamber of commerce and Industry, Sofia.CANADA (CA)TheCanadian Chamber of Commerce, Montreal, Quebec.FRANCE (FR)Chambre de Commerce et d' Industrie de Paris, Paris.GERMANY (DE)Deutscher Industrieund Handelstag, Bonn.GIBRALTAR (GI)Gibraltar Chamber of Commerce, Gibraltar.GREECE (GR)The Athens Chamber of Commerce, and Industry, Athens.HONG KONG (HK)The Hong Kong General Chamber of Commerce.HUNGARY (HU)Magyar Kereskedelmi Kamara, Budapest.ICELAND (IS)Iceland Chamber of Commerce (Verzlunarrad islands) Reykjavik.IRELAND (IE)The Dublin Chamber of commerce, Dublin.ISRAEL (IL)Tel-Aviv Yaffo Chamber of Commerce, Tel-Aviv.ITALY (IT)Unione Italiana delle Camere di Commercio Industria eAgricoltura, Rome.JAPAN (JP)The Japan Chamber of commerce and Industry, Tokyo.KOREA (KR)The Korea Chamber of Commerce and Industry, Seoul.LUXEMBOURG (LU)Federation Nationale des Chambres de Commerce et d' Industrie deBelgique, Brussels.MAURITIUS (MU)the Mauritius Chamber of commerce and Industry, Port Louis.NETHERLANDS (NL)Kamer van Koophandel en Fabrieken voor's-Gravenhage, The Hague.NEW ZEALAND (NZ)The Wellington Chamber of commerce, Wellington.NORWAY (NO)Oslo Chamber of commerce,Oslo. | COTE D'IVOIRE(CI)Chambre de Commerce de la Co'te d' lvoire, Abidjan.CYPRUS (CY)Cyprus Chamber of Commerce and Industry, Nicosia.CZECHOSLOVAKIA(CS)Ceskoslovenska Obchodni a Prumyslova Komora, Praha.FINLAND (FI)The Central Chamber of commerce of Finland, Helsinki.POLAND (PL)Polish Chamber of Foreign Trade, Warsaw.PORTUGAL (PT)Associacao commercial de Lisboa, Lisbon.ROMANIA (RO)Camera De Comert si Industrie and Republich Socialiste Romania,Bucarest.SENEGAL (SN)Chamber de Commerce et d' Industrie de la Region de Dakar, Dakar.SINGAPORE (SG)The Singapore International Chamber of Commerce, Singapore.SOUTH AFRICA (ZA)the association of Chambers of Commerce of South Africa,Johannesburg.SPAIN (ES)Consejo Superior de las Cameras Oficiales de Comercio Industria yNavegacion de Espana, Madrid.SRI LANKA (LK)Sri Lanka National Council of the International Chamber orCommerce, Colombo.SWEDEN (SE)The Stockholm Chamber of commerce, Stockholm.SWITZERLAND (CH)Alliance des Chambers de commerce Suisses, Ganeva.TURKEY (TR)Union of Chambers of Commerce, Industry, Maritime Commerce andCommodity Exchanges of Turkey, Ankara.UNITED KINGDOM(GB)The London Chamber of Commerce and Industry,. London.UNITED STATES OFAMERICA (US)U.S. Council for International Business, NewYork.YUGOSLAVIA (YU)The Yugoslav FederalEconomic Chamber, Belgrade. |
| This holder of this carnet and his representativewill be held responsible for compliance with the laws andregulations of the country of departure and the countries ofimportation/A change pour le titulaire et son representant de seconformer aux lois et reglements du pays de depart et des pays d'importation. |
| Certificateby Customs Authorities/Attestation des autoritesdouanieres(a)Identification marks have been affixed as indicated in column 7against the following item No(s) of the General List/Appose'les marques d' identification mentionne es dans la colonne 7 enregard du (desnume'ro(s) d'ordre suivant(s) de la listegenerale........................................................................(b) Goodsexamined*/Verifie les marchandises* | Signatureof authorised official and stamp of the IssuingAssociation/Signature du delegue et timbre de l'association e'meltrice...............................................................Placeand Date of Issue(year/month/day)Lieuet date d' emission(annee/mois/jour)X..........................................XSignatureof Holder/Signature du titlulaire | ||
| Yes/Oitti | [] | No/Non | [] |
| (c)Registered under Reference No. */...............Enregistresous le numero*(d)................................... | |||
| CustomsOfficeBureau dedouane | PlaceLieu | Date(Year/month/day)Date (anne/mois/jour) | Signatureand stampSignature et Timbre |
| Identification Marks have been affixed as indicated incolumn 6 against the following items No(s) of the General List :/Appose les marques d' identification mentionnees dans la colonne 7, en regard du(des) numero(s) suivant(s) de la listegenerale:...................................................................................................................................................................................................................... | |||
| ..............................CustomsOfficeBureau deDouane | ...................PlaceLieu | ..............................Date(year/month/day)Date(annee/mois/jour) | ............................Signatureand StampSignatureet Timbre |
| Identification Marks have been affixed as indicated incolumn 6 against the following items No(s) of the General List :/Appose les marquesd' identification mentionnees dans la colonne 7, en regard du(des) numero(s) d' ordre suivant(s) de la listegenerale:...........................................................................................................…........................................................................................................... | |||
| ..............................CustomsOfficeBureau deDouane | ...................PlaceLieu | ........./......../...........Date (year/month/day)date/annee/mois/jour | ............................Signature and StampSignature et Timbre |
| Item No./No.D' order | Trade description of goods and marks andnumbers, if any/Designationcommercial des marchandises et, le cas echeant, marques etnumcros | Number of Pieces/Nombrede Peices | Weight of volume/Poidsou volume | [Value] [Commercial value in country of issue and in its currency, unless stated differently/ Valeur commerciale dans le pays d 'emission et dans sa monnaie, sauf indication contraire.]/Valeurorigin/ | [Country of origin] [Show country of origin if different from country of issue of the Carnet, using ISO country codes./ Indiquer le pays d'origine s'il est different du pays d' emission du carnet, en utilisant le code international des pay ISO.]/Paysd'origine | For Customs use/Reservea la douane |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| Total or CarriedOver/Total ou A Reporter |
| EXPORTATION COUNTERFOIL No.SOUCHE D' EXPORTATION | A.T.A CARNET No.CARNETA.T.A No. |
| 1. The goods described in theGeneral list under Item No. (s)...................................Lesmarchandises enumerees a la liste generale sours le (s) No. (s).........................................................................................................havebeen exported/ont ete exportees |
| 2.[Final date forduty-free re-importation' [If applicable/sily a lieu.]/Date limite pour la reimportationen franchise]{| |
| year/ month/dayannee / mois / jour |
| EXPORTATION | EXPORTATION | A. HOLDER AND ADDRESS/Titulaire etaddresse | FOR ISSUING ASSOCIATION USE/Reservea l' Association emettriceG. EXPORTATION VOUCHERNo..................Volet d' ecportationNo....................... |
| (a) A.T.A. CARNET No.….............................Carnet A.T.A. No. | |||
| B.[REPRESENTED BY [If applicable/sily a lieu.]/Represente par] | (b) ISSUED BY/Delvre par | ||
| C. INTENDED USE OF GOODS/Utilisationprevue Des marchandies | (c) VALIDUNTIL/valable jusqu' au…............/................/.............yearmonth day (inclusiveanneemois jour (inclus) | ||
| D.[MEANS OFTRANSPORT [If applicable/sily a lieu.]/Moyens de transport]................................................................E.[PACKING DETAILS (Number, Kind, Marksetc.) [If applicable/sily a lieu.]/Details d' emballage (nombre, nature, marques,etc.)] | FOR CUSTOMS USEONLY/Reserve a la DouaneH. CLEARANCE ONEXPORTATION/Dedouanement a l' exportation(a)The gods referred to in the above declaration have beenexported/Les marchandises faisant l'object de ladeclaration ci-conntre ont ete exportess(b) Final datefor duty-free re-importation/date limite pour lareimortation en franchise.…....../.............../.............yearmonth dayannee mois jour(c)[This voucher must be forwardedto the Custom Office at [If applicable/sily a lieu.]/Le present volet devra etretransmis au bureau de douanede]…...................................................................... | ||
| F. TEMPORARYEXPORTATION/Declaration d'exportation temporaire.I,duly authorised:/le soussigne, doment authorise:(a) declare thatI am temporarily exporting the goods enumerated in the listoverleaf and described inn the General List under item No. (s)/declar exporter temporairement les marchandises anumerees all a liste figurant au verso et reprises a la liste generale desmarchandises sous le (s) no. (s)(b) undertake toreimport the goods within the period stipulated by the CustomOfficer or regulrize their status in accordance with the laws andregulations of the country of importation./Im engage areimporterces marchandises dans le delai fixe par le bureau dedouane or a regulariser leur situation selon les lois etreglements du pays d'importation(c)confirm that the information given true andcomplete./ceritifie siceres et completes les indicationsportees sur le present volet. | (d)[Otherremarks [If applicable/sily a lieu.]:/Autres mentions]At/A..........................................................CustomsOffice/Bureau de douane | ||
| …............../................../................Date(year/month/day)Date(annee/mois/jour) | ..............................................Signatureand StampSignature et Timbre | ||
| Place............Lieu | Date(Yearmonth/day)Date(annee/mois/jour) | ||
| Name...........................................NomSignatureX....................................XSignature |
| Item No./d' ordre | Trade description of goods and marks andnumbers, if any/Designationcommercial des marchandises et, le cas echeant, marques etnumeros | Number of Pieces/Nombrede Pieces | Weight of volume/Poidsou volume | [Value] [Commercial value in country of issue and in its currency, unless stated differently/ Valeur commerciale dans le pays d'emission et dans sa monnaie, sauf indication contraire.]/Valeur | [Country of origin] [Show country of origin if different from country of issue of the Carnet, using ISO country codes./ Indiquer le pays d'origine s'il est different du pays demission du carnet, en utilisant le code international des pay ISO.]/Paysd'origine | For Customs use/Reservea la douane |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| TOTAL or CARRIEDOVER/TOTAL ou A REPORTER |
| RE-IMPORTATIN COUNTERFOIL No.SOUCHEDEREIMPORTATION No. | A.T.A. CARNET No.CARNETA.T.A. No. |
| 1. The goods described in the General list under Item No.(s).........................Les marchandisesenumerees a la liste generale sous le (s) No.(s).....................................................................................................................whichwere temporarily exported under cover of exportation voucher(s)No.(s) .....................of this Carnet have beenre-imported/exportees temporairement sous le couvert du(des) volet(s) d'exportation No. (s) du present carnetont 'ete' reimportees. | |||
| 2.[Other remarks [If applicable/Sily a lieu.]/Autres Mentions].................................................. | |||
| 3.....................Custom officeBureaudedouane | 4.............PlaceLieu | 5........./......./............Date(year/Month/day)Date(annee/mois/jour) | 6..................Signatureand StampSignatureet Timbre |
| REIMPORTATION | REIMPORTATION | A. HOLDER AND ADDRESS/Titulaireet adress | FOR ISSUING ASSOCIATION USE/Reserve al' Association emettriceG. REIMPORTATION VOUCHERNo............Volet dereimportation No................................ |
| (a) A.T.A. CARNETNo...........................Carnet A.T.A. No. | |||
| B.[REPRESENTED BY / [If applicable/Sily a lieu.]Represente par] | (b) ISSUED BY/Delivre Par | ||
| C.[INTENDED USE OF GOODS [If applicable/Sily a lieu.]Utilisationpreoue des marchandises] | (c) VALIDUNTIL/Valable jusqu' au…..../............/............/.........Yearmonth day (inclusive)anneemois jour (inclus) | ||
| D.[MEANS OF TRANSPORT [If applicable/Sily a lieu.]/Moyens detransport] | FOR CUSTOMS USEONLY/Reserve a la DounneH. CLEARANCE ONREIMPORTATION/Dedouanement a l/a reimportation(a) The goodsreferred to in declaratin have been paragraph F(a) and (b) of theholder's reimported/Les marchandises visees aux paragraphF (a) et (b) de la declaration cl-contre ont ete reimportees(b)[This vouchermust be forwarded to the customs Office at [If applicable/Sily a lieu.]/Le presentvolet devra etre transmis au bureau de douanede]….......................................................(c)[Otherremarks: [If applicable/Sily a lieu.]/Autres mentions]:At/A......................................................CustomOffice/Bureau de douane{| | ||
| ...../............/.........Date(year/month/day(Date (annee/mois/jour) | …........................Signatureand StampSignatureet Timbre |
| Place.............Lieu | Date(yearMonth/day)Date(annee/mois/jour |
| Item No./d' ordre | Trade description of goods and marks and numbers,if any/Designation commerciale des marchandises et, le cas echeant,marques et numeros | Number of Pieces/Nombre de Pieces | Weight or Volume/Poids ou Volume | [Value] [Commercial value in country of issue and in its currency, unless stated differently/ Valeur commerciale dans le pays d' emission et dans sa monnaie, sauf indication contraire.]/Valeur | [Country of origin] [Show country of origin if different from country of issue of the Carnet, using ISO Country codes./ Indiquer le pays d'origine s'il est different du pays demission du carnet, en utilisant le code international des pays ISO.]/Pays d'origine | for Customs Use/Reserve a la douane |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| Total or Carried Over/Total ou A Reporter |
| IMPORTATION COUNTERFOIL No.SOUCHED IMPORTATION No. | A.T.A. CARNET No.CARNETA.T.A. No. |
| 1. The goodsdescribed in the General List Under Item No. (s)....................................Les marchandisesenumerees a la liste generale sous le(s)No.(s).…..................................................havebeen temporarily imported./ontete importees/temporairement | ||
| 2.[Final date for re-exportation/production to the Customs ofgoods [If applicale/sily a leiu.]/Date limite pour la reexportation lare-representation a la douane des merchandises]{| | ||
| year/ | /month | /day/ |
| anee/ | mois | /jour |
| IMPROTATION | IMPROTATION | A. HOLDER AND ADDRESS/Titulaire etadresse(a) | FOR ISSUINGASSOCIATION USE/Reserve a l'Association emettriceG. IMPORTATION VOUCHERNo..............Volet d' importation No...................A.T.A. CARNET No......................Carnet A.T.A. No. |
| B.[REPRESENTED BY [If applicale/sily a leiu.]/Represente par] | (b) ISSUED BY/Delivre par | ||
| C. INTENDED USE OF GOODS/Utilisationprevue des marchandises | (c) VALID UNTIL/Valablejusque'au…......../............/ ............/Year month day(Inclusive)anneemois Jour (inclus). | ||
| D.[MEANS OF TRANSPORT [If applicale/sily a leiu.]/Moyens detransport] | FOR CUSTOMS USEONLY/Reservea la douaneH. CLEARANCE ONEXPORATION/Dedouanement a l'importation(a) The goodsreferred to in above declaration have been temporarilyimported/Les marchandises faisant l' object de ladeclaration ci-contre ont ete importees tempoairement.(b)[Final date for re-exporatation/production to the customs: [If applicale/sily a leiu.]/Datelimite pour la re-exportation la re-presenstation a la douane desmarchandises]:…........./........./.............................yearmonth dayanneemois jour(c)[Registered under reference No. [If applicale/sily a leiu.]/Enregistresous le No.]..........................................(d)[Other remarks [If applicale/sily a leiu.]:/Autresmentions]:At/A....................................................CustomsOffice/Bureau dedouane{| | ||
| …....../ …......../ …........... | ….................................................. | ||
| Date (year/month/day)Date (annee/mois/jour) | Signature and StampSignature etTimbre |
| Place ….......... | Date (year month/day) |
| Lieu | Date (annee/mois/jour) |
| Item No./d'ordre | Trade description of goods and marks and numbers,if any/Designation commerciale des marchandises et, le cas echeant,marques et numeros | Number of Pieces/Nombre de Pieces | Weight or Volume/Poids ou Volume | [Value] [Commercial value in country of issue and in its currency, unless stated differently/ Valeur commerciale dans le pays d'emission et dans sa monnaie, sauf indication contraire.]/Valeur | [Country of origin] [Show country of origin if different from country of issue of the Carnet, using ISO Country codes./ Indiquer le pays d'origine s'il est different du pays demission du carnet, en utilisant el code international des pays ISO.]/Pays d'origine | For customs Use/No. Reserve a la douane |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| Total or Carried Over/Total ou A Reporter |
| RE-EXPORTATION COUNTERFOIL No.SOUCHEDE RE-IMPORTATION No. | A.T.A. CARNET No.CARNETA.T.A. No. |
| 1. The goods described in thegeneral list under Item No.(s)........................................Lesmarchanises enumerees a la liste generale sous le(s) No.(s).…........................................................................................................[Temporarilyimported under cover of importationvoucher(s) [If applicable/sily a lieu.]No.(s).....................Importeestemporairement sous le couvert du(des) volet(s) d'importation No.(s)Of this Carnet have been re-exported /dupresent carnet ont ete re/exportees] | ||
| 2.[Action taken in respect ofgoods produced but not re-exported [If applicable/sily a lieu.]…...............Measuresprises a l'egard des marchandises representees mais nonre/exportees] | ||
| 3.[Action taken in respect ofgoods not produced and not intended for later re-exportation [If applicable/sily a lieu.]/Measures prises a l' eagard des marchandises non representeeset non destinees a une reexportationulteneure]…...................................................................….................................................................. | 8.….....................Signatureand StampSignature et Timbre | |
| 4.[Registered under referenceNo. [If applicable/sily a lieu.]/Enrgistresous le No.]............................. | ||
| 5.…...........................CustomsofficeBureau dedouane | 6.…..................PlaceLieu | 7.…..../............../..................Date(year/month/day)date(annee/mois/jour) |
| REEXPORTATION | REEXPORTATION | A. HOLDER AND ADDRESS/Titulaireet adresse | FOR ISSUINGASSOCIATION USE/Reserve a l' Association emettriceG. RE-EXPORTATION VOUCHERNo..............Volet d' importation No...................(a)A.T.A. CARNET No......................CarnetA.T.A. No. |
| B.[REPRESENTED BY [If applicable/sily a lieu.]/Representepar] | (b) ISSUED BY/Delivre par | ||
| C. INTENDED USE/Utilisationprevue | (c) VALID UNTIL/OF GOODS/Valablejusque 'au des marchandises…......../............/ ............/Year month day(Inclusive)anneemois Jour (inclus). | ||
| D.[MEANS OF TRANSPORT [If applicable/sily a lieu.]/Moyens detransport]E.[PACKING DETAILS (Number, kind , Marks etc.) [If applicable/sily a lieu.]/Details d'emballage )(nombre, nature, marques, etc.)]F.RE-EXPORTATION DECLARATION/Declaration de reexporatation.I,duly authorised:/je sousiigne, dument autorise:(a)declare that I am rexporting the goods enumberated in the listoverleaf and described in the General List under Items No..(s)/declare reexporeter les marchandises enumberees a laliste figurant au verso et reprises a la liste genaerale sousle(s) No. )(s).…...............................ofthis Carnet/du present carnet(b)declare that goods produced against the following Item No. (s)are not intended for re-exporation:/declare que lesmarchandises representees et reprises sous le(s) No. (s)suivants(s) ne sont pas destinees a lareexporation:….............................................(c)declare that goods of the following item No. (s) not produced,are not intended for later re-exporation;/ declare que lesmarchandises not representees et reprieses swous le (s) No. (s)suivant(s) ne seront pas reexportees ulterieurement;(d)in support of this declaration present the followingdocuments/presente a l ' appui de mes declarations, lesdocuments suivants:(e)confirm that the information given is true and complete./certifiesinceres et completes les indications portees sur le presentvolet. | FOR CUSTOMS USEONLY/Reservea ladouaneH. CLEARANCE ONEXPORATION/Dedouanementa l'importation(a)[The goods referred to in paragraph F. (a) of the holder'sdeclaration have been re-exported [If applicable/sily a lieu.]/Les marchandises viseesau paragraphe F. (a) de declaration ci-contre ont eterexportees.](b)[Action taken in respect of goods produced but not re-exported. [If applicable/sily a lieu.]/measures prises a l'egard des marchandises representeesmais non reexportees.]…...........................(c)[Action taken in respect of goods NOT produced and NOT intendedfor later re-exportation. [If applicable/sily a lieu.]/Measures prises a l'egard desmarchandises non representees et not destinees a unereexportation ulterieure.]…..........................(d)[Registered under reference No. [If applicable/sily a lieu.]/Enregistre sous le No.]…..........................(e)[This voucher must be forwarded to the Customs Office at [If applicable/sily a lieu.]/Lepresent volet etre transmis au bureau de dounaede:]…...........................(f)[Other Remarks [If applicable/sily a lieu.]/Autres mentions]:Which weretemporarily imported under cover of importation voucher(s) No.(s)/quit ont ete importees temporairement sous le couvertdu (des) volets(s) d'importation No.(s)At/A.........................…...../........./................../...................{| | ||
| ….......................................Date(yearmonth /day)Date(annee/mois/jour) | ….......................................Signatureand StampSignature etTimpre |
| Place…......Lieu | Date (year month/day)Date (annee/mois/jour) |
| Item No./d' ordre | Trade description of goods andmarks and numbers, if any/Designation commerciate desmarchandises et, le cas exheant, marques et numeros | Number of Pieces/Nomber dePieces | Weight or Volume/Poids ouvolume | [Value] [Commercial value in country of issue and in its currency, unless stated differently/ Valeur commerciale dans le pays d'emission et dans sa monnaie, sauf indication contraire.]/Valeour | [Country of origin] [Show country of origin if different from country of issue of the Carnet, using ISO Country codes./ Indiquer le pays d'origine s'il est different du pays demission du carnet, en utilisant el code international des pays ISO.]/Paysd, origine | For customs Use/No..Reservea la douane |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| TOTAL or CARRIED OVER/TOTALou A REPORTER |