Section 5(1)(a) in The Customs (Import of Goods at Concessional Rate of Duty) Rules, 2017

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Union of India - Subsection

Section 5(1)(a) in The Customs (Import of Goods at Concessional Rate of Duty) Rules, 2017

(a)in duplicate, to the Deputy Commissioner of Customs or, as the case may be, Assistant Commissioner of Customs having jurisdiction over the premises where the imported goods shall be put to use for manufacture of goods or for rendering output service, the estimated quantity and value of the goods to be imported, particulars of the exemption notification applicable on such import and the port of import in respect of a particular consignment for a period not exceeding one year; and

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Union of India - Subsection

Section 5(1)(a) in The Customs (Import of Goods at Concessional Rate of Duty) Rules, 2017