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Union of India - Section
Section 10 in The Baggage Rules, 1998
10. Application of these Rules to members of the crew.
- The provisions of these Rules shall apply in respect of members of the crew engaged in a foreign going vessel for importation of their baggage at the time of final pay off on termination of their engagement.Appendix A(See rule 3)| 1 | Article allowed free of duty2 |
| (a) All passengers of and above 12years of age and returning after stay abroad of more than threedays. | (i) Usedpersonal effects, excluding jewellery, required for satisfyingdaily necessities of life.(ii) Article up to a value of Rs.12,000 if these are carried on the person or in the accompaniedbaggage of the passenger. |
| (b) All passengers of and above 12years of age and returning after stay abroad of three days orless. | (i) Usedpersonal effects, exculding jewellery, required for satisfyingdaily necessities of life.(ii) Article up to a value of Rs.6,000 if these are carried on the person or in the accompaniedbaggage of the passengers. |
| (c) All passengers up to 12 years ofage and returning after stay abroad of more than three days. | (i) Usedpersonal effects, excluding jewellery, required for satisfyingdaily necessities of life.(ii) Article up to a value of Rs.3,000 if these are carried on the person or in the accompaniedbaggage of the passenger. |
| (d) All passengers up to 12 years ofage and returning after stay abroad of three days or less. | (i) Usedpersonal effects, excluding jewellery, required for satisfyingdaily necessities of life.(ii) Articles up to a value of Rs.1,500 If these are carried on the person or in the accompaniedbaggage of the passenger. |
| 1 | Article allowed free of duty2 |
| (i) Passengers of and above 12 years of age andreturning after stay abroad of more than three days. | (i) Used personaleffects, excluding jewellery, required for satisfying dailynecessities of life.(ii) Articles up to a value of Rs. 3,000 if theseare carried on the person or in the accompanied baggage of thepassenger. |
| (ii) Passengers up to 12 years of age and returningafter stay abroad of three days or less. | (i) Used personaleffects, excluding jewellery, required for satisfying dailynecessities of life.(ii) Article up to a value of Rs. 750 if these arecarried on the person or in the accompanied baggage of thepassenger. |
| 1 | Article allowed free of duty2 |
| (a) Indian passengers retuning after at least 3months. | (i) Used householdarticles up to an aggregate value of Rs. 6,000.(ii) Professional equipment up to a value of Rs.10, 000. |
| (b) Indian passenger retuning after at least 6months. | (i) Used householdarticles up to an aggregate value of Rs. 6,000.(ii) Professional equipment up to a value of Rs.20,000. |
| (c) Indian passenger retuning after a stay ofminimum 365 days during the preceding 2 years on termination ofhis work, and who has not availed this concession in thepreceding three years. | (i) Used household article and personal effects,(which have been in the possession and use abroad of thepassenger or his family for at least six months), and which arenot mentioned in Annex I or Annex II up to an aggregate value ofRs. 30,000. |
| 1 | Jewellery.2 |
| Indian passenger who has been residing abroad for over oneyear. | (i) Jewellery up to an aggregatevalue pf Rs, 10,.000 by a gentleman passenger, or(ii) Up to an aggregate value of Rs. 20,000 by a ladypassenger. |
| 1 | Article allowed free of duty2 |
| (a) Tourist or Indian origin other than those coming from Pakistan by land route | (i) Used personal effects andtravel souvenirs, if-(a) these goods are for personaluse of the tourist, and(b) these goods, other than thoseconsumed during the stay in India, are reexported when thetourist leaves India for a foreign destination.(iii) article as allowed to be cleared under rule 3 or 4. |
| (b) Tourists of foreign origin other than those of Nepaleseorigin coming form Nepal or of Bhutanese origin coming fromBhutan or of Pakistani origin coming from Pakistan. | (i) Used personal effects andtravel souvenirs, if-(a) these goods are for personaluse of the tourist, and(b) these goods, other than thoseconsumed during the stay in India, are reexported when thetourist leaves India for a foreign destination.(ii) articles up to a value or Rs. 4,000 for making gifts. |
| (c) Tourists of Nepalese origin coming form Nepal or ofBhutanese origin coming from Bhutan. | Not free allowance. |
| (d) Tourists of Pakistani origin or foreign tourists coming form Pakistan or touristsof Indian origin coming from Pakistan by land route. | (i) Used personal effects andtravel souvenirs, if-(a) these goods are for personaluse of the tourist, and(b) these goods, other than thoseconsumed during the stay in India, are reexported when thetourist leaves India for a foreign destination.(ii) articles up to a value or Rs. 3,000 for making gifts. |
| Articles allowed free of duty. | Conditions. | Relaxation that may be considered. |
| 1 | 2 | 3 |
| (a) Used personal and household articles, other than thoselisted at Annex I or Annex II, but including jewellery up to tenthousand rupees by a gentleman passenger or rupees twentythousand by a lady passenger. | (1) Minimum stay oftwo years abroad, immediately preceding the date of his arrivalon TR,(2) total stay inIndia on short visit during the 2 preceding years should notexceed 6 months, and(3) passenger has not availed this concession inthe preceding three years | (a)For condition (1)Shortfall of up to 2 months in stay abroad can be condoned byAssistant Commissioner of Customs if the early return is onAccount of:(i) terminal leave or vacationbeing availed of by the passenger ; or(ii) any other specialcircumstances.(b)For condition (2)Commissioner of Customs may condone short visits in excess of6 months in deserving cases.(c)For condition (3)No relaxation |
| (b) Jewellery taken out earlier by the passenger or by amember of his family from India. | Satisfaction of the Asstt. Commissioner of Customsregarding the jewellery having been taken out earlier from India. |