Section 10(1) in Customs (Assistance in Value Declaration of Identified Imported Goods) Rules, 2023
(1)The Board shall consider the recommendation made by the Screening Committee under sub-rule (4) of rule 9, and if satisfied that the recommended report should be accepted, it may issue Order under rule 5 specifying therein-(a)complete description of the identified goods with 8-digit HS Code;(b)the particular Unique Quantity Code which shall be necessarily used by the importer to declare the value in the bill of entry;(c)the technical or other specifications necessary to be declared in the bill of entry;(d)other obligations of the importer, if any;(e)the checks to be exercised with respect to the imported goods, including the circumstances and manner of exercising them; and(f)the duration, not below one year and not exceeding two years in the first instance, for which the said Order shall be valid.
