[Cites 0, Cited by 0]
[Entire Act]
Union of India - Section
Section 18 in The Foreign Trade (Regulation) Rules, 1993
18. Confiscation of conveyance. - (1) Any conveyance or animal which has been, is being, or is attempted to be used, for the transport of any [goods or materials or goods connected with services or technology] that are [imported or meant for export] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).] and which are liable to confiscation under rule 17, shall be liable to be confiscated by the adjudicating authority unless the owner of the conveyance or animal proves that it was, is being, or is about to be so used without the knowledge or connivance of the owner himself, his agent, if any, and the person in charge of the conveyance or animal and that each of them had taken all reasonable precautions against such use.
| Schedule[See rule 5]The following fee shall be leviable in respect of the application for an import license, etc.:-{| | ||
| SCALE OF FEE | ||
| S.No. | Particulars | Amount of fee |
| (1) | (2) | (3) |
| 1. | Where the value of goods specified in application does not exceed rupees fifty thousand. | Rupees two hundred |
| 2. | Where the value of the goods specified in the application exceeds rupees fifty thousand, but not exceed rupees one crore. | Rupees two per thousand or part thereof subject to a minimum of rupees two hundred |
| 3. | Where the value of the goods specified in the application exceeds rupees one crore. | Rupees two per thousand or part thereof subject to a maximum of rupees one lakh and fifty thousand |
| 4. | Application for grant of duplicate licence. | Rupees two hundred |
| 5. | In case where import licence and other correspondence are required by speed post. | Rupees two hundred |
| 6. | Application for issue of an identity card. | Rupees two thousand |
| 7. | Application for issue of duplicate identity card in the event of loss of original card. | Rupees one hundred |
| 8. | Extension of the period of shipment of an import licence. | Rupees two hundred |
| 9. | Application for grant of split-up licences. | Rupees one thousand per split-up licence. |