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Union of India - Act

The Bill of Entry (Forms) Regulations, 1976

UNION OF INDIA
India

The Bill of Entry (Forms) Regulations, 1976

Rule THE-BILL-OF-ENTRY-FORMS-REGULATIONS-1976 of 1976

Published on 14 January 1988
Commenced on 14 January 1988
[This is the version of this document from 14 January 1988.]
[Note: The original publication document is not available and this content could not be verified.]

The Bill of Entry (Forms) Regulations, 1976Superseded by Notification No. 3/88 Cus, (N.T.), dated 14th January, 1988, but subsequently restored by Notification No. 77/89-Custom (N.T.), dated 27th December, 1989Government of India, C.B.E. and C. Notification No. 396-Custom, dated 1st August, 1976. - In exercise of the powers conferred by Section 157, read with Section 46 of the Customs Act, 1962 (52 of 1962), and in supersession of the Bill of Entry Regulations, 1971, the Central Board of Excise and Customs hereby make the following regulations, namely :

1. Short title and commencement.

(1)These regulations may be called the Bill of Entry (Forms) Regulations, 1976.

(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definition.

- In these regulations, "form" means a form appended to these regulations.

3. Form of Bill of Entry.

- The Bill of Entry to be presented by an importer of any goods for home consumption or for warehousing or for ex-bond clearance for home consumption shall be in Form I or Form II or Form III as the case may be.Explanation - In this regulation, "goods" does not include those goods which are intended for transit or transhipment.

4. [ [Inserted by Notification No. G.S.R. 324(E), dated 31.3.2017 (w.e.f. 27.12.1989).]

(1)The importer or a person authorised by him who has a valid licence under the Customs Broker Licensing Regulations, 2013, shall present the bill of entry before the end of the next day following the day (excluding holidays) on which the aircraft or vessel or vehicle carrying the goods arrives at a customs station at which such goods are to be cleared for home consumption or warehousing.

(2)Where the bill of entry is not presented within the time specified in sub-regulation (1) and the proper officer of Customs is satisfied that there was no sufficient cause for such delay, the importer shall be liable to pay charges for late presentation of the bill of entry at the rate of rupees five thousand per day for the initial three days of default and at the rate of rupees ten thousand per day for each day of default thereafter:Provided that where the proper officer is satisfied with the reasons of delay, he may waive off the charges referred to in the second proviso to sub-section (3) of the section 46 of the Customs Act, 1962 (52 of 1962).

(3)No charges for late presentation of Bill of Entry shall be liable to be paid where the entry inwards or arrival of cargo, as the case may be, has taken place before the date on which the Finance Bill, 2017 receives the assent of the President.][Form I] [Substituted 'Form I, Form II and Form III' by Notification No. G.S.R. 810(E), dated 30.6.2017 (w.e.f. 27.12.1989).](See regulation 3)

Bill of Entry For Home Consumption

Licence No.

Port Code	S = SeaA = AirL= Land	Prior Entry Stamp	Import Dept. S. No.and Date	Customs House AgentCode
Vessel's Name	Rotation No. Date	Line Number	Port of Shipment	Country of Originand Code	Country ofConsignment (if different) and Code
Packages	Quantity	Goods	Customs Duty
No. and Description	Marks and Numbers	Serial No.	Unit Code	Weight/ Volume/ Number etc.	Description --------- R.I.T.C. No (Give detailsof each class separately)	Customs Tariff heading ------------ ExemptionNotification No. & year	Nature of duty code	Assessable Value under Section 14 Custom s Act,1962 (Rs.)	Rate Basic --------- Auxiliary (Rs.)	Amount Basic ---- Auxiliary (Rs.)
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)	(11)

Importer Code (IEC/ GSTIN/ PAN etc as applicable)	Importer's Name and Address
Bill of Lading Date
Additional Duty	IGST
C.E.T. Heading --- Exemption Notification No. &year	Value u/s 3 Customs Tariff Act, 1975 (Rs.)	Rate	SAD	Total Additional Duty	GST Code	IGST Rate	Exemption Notification for claiming exemptionfrom IGST	IGST amount (Rs.)	GST Compensation Cess Rate	Exemption Notification for claiming exemptionfrom GST Compensation Cess	GST Compensation Cess Amount	Total UTY
(12)	(13)	(14)	(15)	(16)	(17)	(18)	(19)	(20)	(21)	(22)	(23)	(24)

Gross Weight Total Numer of Packages (In Words).............................	Total Amount of Duty (In Words)
..........................................................Import Clerk	Rupees .............................	Total .............................
(By pin-point typewriter)

S. No.	Invoice Value (Foreign Currency) (FOB/ C&F/C&I/ CIF	Freight	Insu-rance	Curr-ency Code	Exchange Rage	Loading/ Local Agency Commission	Miscell-aneous Charges	Total Value (In Rupees)	Landing Charges	Assessable Value (in Rupees)	(Declaration to besigned by the Custom House Agent)1. I/ We declarethat the contents of this Bill of Entry for goods importedagainst Bill of Lading No..... dated .... Are in accordance withthe Invoice No..... dated ..... and other documents presentedherewith.2. I/We declarethat I/We have not received any other document or informationshowing a different price, value, quantity or description of thesaid goods and that if at any time hereafter I/we receive anydocuments from the importer showing a different state of facts,I/we will immediately make the same known to the PrincipalCommissioner of Customs or Commissioner of Customs, as the casemay be.N.B. - Where a declaration in this form ismade by the Custom House Agent a declaration in the prescribedform shall be furnished by the importers of the goods covered bythis Bill of Entry.
12345Total
I.T. C Licence or C.C.P. No. and date/ Part andS. No./ O.G.L. No. Exemption No. and value debited to Licence/C.C.P. (In case of Letter of Authority, Name of Person to whomissued, No. and Date)	Debit P. D. A/c. No.	Stamp of collection Free No. and Date
Licence(s) Registered	Licence(s) Audited	.......... 20 ..........	Signature of the Custom House Agent

Declaration(To be signed by an importer)

With Custom* House Agent	1.	I/ We declarethat the contents of invoice(s) No.(s) ............ Dated.............. of M/s ............. And of other documentsrelating to the goods covered by the said invoice(s) andpresented herewith are true and correct in every aspect.OR
Without Custom* House Agent		I/ We declare that the contents of this Bill ofEntry for goods imported against Bill of Lading No. ...... dated............... Are in accordance with the invoice No. .....dated ...... and other documents presented herewith. I/ We alsodeclare that the contents of the above mentioned invoice(s) anddocuments are true and correct in every respect.
	2.	I/We declare that I/we have not received and donot know of any other documents or information showing adifferent price, value (including local payments, whether ascommission or otherwise), quantity or description of the saidgoods and that if at any time hereafter I/ we discover anyinformation showing a different state of facts, I/ we willimmediately make the same known to the Principal Commissioner ofCustoms or Commissioner of Customs as the case may be.
	3.	I/ We declare that goods covered by the bill ofentry have been imported on outright purchase/ consignmentaccount.
	4(a)*.	I/We declare thatthere are no conditions or restrictions imposed by the seller ofany third party on the disposition or use of the imported goods[Please see proviso to Rule 3(2)) of the Customs ValuationRules, 2007]OR
	4(b)*	I/ We declare thatthere are conditions or restrictions imposed by the seller ofany third party on the disposition or use of the imported goodsas per details below [Please see proviso to Rule 3(2) of theCustoms Valuation Rules, 2007]:____________________________________________________________________________________________________________________________________________________
	5(a)*	I/ We declare thatthe price paid or payable by us is NOT subject to settlementwith the seller at the end of a defined period by means of debitnote/ credit note (post - import price adjustment)OR
	5(b)	* I/ We declare thethat price paid or payable by the importer will be settled withthe seller at the end of a defined period by means of debitnote/ credit note (post – import price adjustment).[The declaration at serial no. 4a and 4b shallnot be required in cases where duty is levied at specific ratesor on Tariff Value]
	6(a)*.	I/ We declare that there are no other paymentsactually paid or payable for the imported goods by way of costand services other than those declared in the invoice^
	6(b)*	I/ We declare thatthere are the following payments actually paid or payable forthe imported goods by way of cost and services other than thosedeclared in the invoice^[^ please refer toRule 10 (1) (a) & (b) of the Customs Valuation Rules, 2007]{\|
Sl.	Particulars	Amount or expressed as % of the unit price
i	Brokerage and Commissions, except buyingcommission [Rule 10 (1) (a) (i) of Customs Valuation Rules, 2007]:
ii	Cost of containers. [Rule 10 (1) (a) (ii)] :
iii	Packing cost: [Rule 10 (1) (a) (iii)] :
iv	Cost of goods and services supplied by the buyer [Rule 10 (1)(b)] :

10.

(1)

(c), (d) & (e) of Customs Valuation Rules, 2007]

OR|-|| 7(b)*| I/We declare thatthere are payments actually paid or payable for the importedgoods by way of Royalty/ Licence Fee/ subsequent resale or useof goods/ other payment as a condition of sale [(Please see Rule

10.

(1)

(c), (d) & (e) of Customs Valuation Rules, 2007]. We

further declare:

(i)that our imports

have NOT been examined by any Special Valuation Branch so faror

(ii)that our

imports are under examination by the SVB at _____________Customs House

(iii)that our

imports have been examined by Special Valuation Branch of_______________ Customs House. (Our SVB File No._________________________ refers). We further declare that theterms & conditions of the agreement or pattern of invoicinghas NOT CHANGED since previously examined by the SpecialValuation Branch of the Customs House at _____________.or

(iv)that our

(i)that our imports

have not been examined by any Special Valuation Branch so faror

(ii)that our

imports are under examination by the SVB at _____________Customs House

(iii)that our

imports have been examined by Special Valuation Branch of_______________ Customs House. (Our SVB File No._________________________ refers). We further declare that theterms & conditions of the agreement or pattern of invoicinghas not changed since previously examined by the SpecialValuation Branch of the Customs House at _____________.or

(iv)that our

imports have been examined by Special Valuation Branch of_______________ Customs House. (Our SVB File No. ___________refers).We further declare that the terms &conditions of the agreement with the seller/ pattern ofinvoicing has changed with effect from ________________|-|| 9(a)*| Is preferentialduty, based on origin of goods being availed? ______(Please answer with a YES or NO)|-|| 9(b)*| If yes, pleaseprovide the following details:i. Treaty/ FreeTrade Agreement __________________ii. The OriginCriteria claimed is as per Non-Tariff Notification No._____/______ (Cus) NT dated _______iii. We are claimingRule of Origin no. __________ [as per Customs TariffDetermination of Origin of Goods Rules under respective FTA]iv. Serial no. ofcondition ___________ (eg. Notification 104/2010 dated 1.10.10)v. Pl state ProductsSpecific Rule (PSR) ______________ (if applicable)vi. Certificate of Origin No. _____________dated ________ in respect of Invoice No. ___________ dated__________ issued by ____________________________ (name of theIssuing Authority) is surrendered herewith.|-| Signature of Importer.................................................Name of the Importer.................................................Designation................................................................Stamp.........................................................................*Strike out whichever is inapplicable|}(For Custom House Use)

Documents presented with bill of entry	Date of receipt in:
Check here additional documents required
1.	Invoice................................................................................................	Appraising group Central Exchange Unit
2.	Packing List.......................................................................................	Trade return I.A.D.
3.	Bank Draft.........................................................................................	C.R.A.D M.C.D. Key Register
4.	Insurance Memo/ Policy...................................................................	M.C.D Manifest Posting
5.	Bill of Lading....................................................................................	(On duplicate Copy only)
6.	Import Licence/ Custom Clearance Permit.......................................	Passed out of Customs Charge
7.	Certificate of Origin..........................................................................
8.	............................................................................................................	Proper Officer
9.	............................................................................................................
10.	............................................................................................................	(Actual designation to be indicated)

[Form II] [Substituted 'Form I, Form II and Form III' by Notification No. G.S.R. 810(E), dated 30.6.2017 (w.e.f. 27.12.1989).](See regulation 3)

Bill of Entry For Warehousing

Licence No.

Port Code	S = SeaA = AirL = Land	Bond S. No. & Date	Import Dept. S. No. and Date	Customs House Agent Code
Vessel's Name	Rotation No. Date	Line Number	Port of Shipment	Country of Origin and Code
Packages	Quantity	Goods	Customs Duty
No. and Description	Marks and Numbers	Serial No.	Unit Code	Weight/ Volume/ Number etc.	Goods Description ---- R.I.T.C. No (Give detailsof each class separately)	Customs Tariff heading ----- ExemptionNotification No. and year	Nature of duty code	Assess able Value under Section 14 Customs Act,1962 (Rs.)	Rate Basic --------- Auxiliary (Rs.)	Amount Basic ------- Auxiliary (Rs.)
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)	(11)

Importer Code (IEC/ GSTIN/ PAN etc. asapplicable)

[Importer's Name and Address whether Govt. orPrivate]

Country of Consignment (if different) and Code

Bill of Lading and Date

Additional Duty

IGST

C.E.T. Heading --- Exemption Notification No. andyear

MRP per unit, if any

Amount of abate-ment, if any

Value for the purpose of Section 3 Customs TariffAct, 1975

Rate

SAD

Total Addit-ional Duty

GST Code

IGST Rate

Exemption Notificat-ion for claiming exemptionfrom IGST

IGST amount

GST Compe-nsation Cess

Exemption Notificat-ion for claiming exemptionfrom GST Compen-tion Cess

GST Compe-nsation Cess amount

Total Duty

Col. 9 + Col. 11 Where the provisions ofsubsection 4A of Central Excise Act, 1944, does not apply

Where the provisions of subsection (2) of Section4A of the Central Excise Act, 1944 apply

(12)

(12A)

(12B)

(13)

(13A)

(14)

(15)

(16)

(17)

(18)

(19)

(20)

(21)

(22)

(23)

(24)

Gross Weight Total Numer of Packages (In Words).............................	Total Amount of Duty (In Words)
..........................................................Import Clerk	Rupees .............................	Total .............................
(By pin-point typewriter)

S.No.	Invoice Value (Foreign Currency) (FOB/ C&F/C&I/ CIF	Freight	Insu-rance	Curr-ency Code	Exch-ange Rage	Loading/ Local Agency Commi-ssion	Miscella-neous Charges	Total Value (In Rupees)	Landing Charges	Assessable Value (in Rupees)	(Declaration to besigned by the Custom House Agent)1. I/ We apply forleave to deposit the goods covered by this Bill of Entry in the..... warehouse being public/ private warehouse appointed/Licensed under the Customs Act, 1962.2. I/We declarethat the contents of this Bill of Entry for goods importedagainst Bill of Lading No. .... Dated are in accordance with theInvoice No..... dated .... and other documents presentedherewith.3. I/We have notreceived any other document or information showing a differentprice, value, quantity or description of the said goods and thatif at any time hereafter I/we receive any documents from theimporter showing a different state of facts, I/we willimmediately make the same known to the Principal Commissioner ofCustoms or Commissioner of Customs, as the case may be.N.B. - Where adeclaration in this form is made by the Custom House Agent adeclaration in the prescribed form shall beN.B. - Where a declaration in this form ismade by the Custom House Agent a declaration in the prescribedform shall be furnished by the importers of the goods covered bythis Bill of Entry.
12345Total
T.C Licence or C.C.P. No. and date/ Part and S.No./ O.G.L. No. Exemption No. and value debited to Licence/C.C.P. (In case of Letter of Authority, Name of Person to whomissued, No. and Date	To be warehoused within..... days from the ofbeginning of the operation of actual removal form docks	Bond registered under No. .......(Date)Supdt. Bond -------Bond Clerk
Licence(s) Registered	Licence(s) Audited	Date of Deposit of Goods in the warehouse
Assistant Commissioner of Customs, Bond Department	Preventive Officer	......20..... Signature of the Custom House Agent

Declaration(To be signed by an Importer)

With Custom* House Agent	1.	I/ We declarethat the contents of invoice(s) No.(s) ............. Dated........... of M/s ............. And of other documents relatingto the goods covered by the said invoice(s) and presentedherewith are true and correct in every aspect.OR
Without Custom* House Agent		I/ We declare that the contents of this Bill ofEntry for goods imported against Bill of Lading No...... dated.... Are in accordance with the invoice No. ..... dated ......and other documents presented herewith. I/ We also declare thatthe contents of the above mentioned invoice(s) and documents aretrue and correct in every respect.
	2.	I/ We declare that I/ we have not received anddo not know of any other documents or information showing adifferent price, value (including local payments, whether ascommission or otherwise), quantity or description of the saidgoods and that if at any time hereafter I/ we discover anyinformation showing a different state of facts, I/ we willimmediately make the same known to the Principal Commissioner ofCustoms or Commissioner of Customs as the case may be.
	3.	I/We declare that goods covered by the bill ofentry have been imported on outright purchase/ consignmentaccount.
	4(a)*.	I/We declare that there are no conditions orrestrictions imposed by the seller of any third party on thedisposition or use of the imported goods [Please see proviso toRule 3(2)) of the Customs Valuation Rules, 2007]
		OR
	4(b)*	I/We declare that there are conditions orrestrictions imposed by the seller of any third party on thedisposition or use of the imported goods as per details below[Please see proviso to Rule 3(2)) of the Customs ValuationRules, 2007]:
		__________________________________________________________________________
		__________________________________________________________________________
	5(a)*	I/ We declare that the price paid or payable byus is NOT subject to settlement with the seller at the end of adefined period by means of debit note/ credit note (post –import price adjustment)
		OR
	5(b) *	I/ We declare the that price paid or payable bythe importer will be settled with the seller at the end of adefined period by means of debit note/ credit note (post -import price adjustment).
		[The declaration at serial no. 4a and 4b shallnot be required in cases where duty is levied at specific ratesor on Tariff Value]
	6(a)*.	I/We declare that there are no other paymentsactually paid or payable for the imported goods by way of costand services other than those declared in the invoice^
		OR
	6(b)*	I/ We declare that there are the followingpayments actually paid or payable for the imported goods by wayof cost and services other than those declared in the invoice^
		[^ please refer to Rule 10 (1) (a) & (b) ofthe Customs Valuation Rules, 2007]
		{\|
Sl.	Particulars	Amount or expressed as % of the unit price
i	Brokerage and Commissions, except buyingcommission [Rule 10 (1)(a)(i) of Customs Valuation Rules, 2007] :
ii	Cost of containers. [Rule 10 (1)(a)(ii)] :
iii	Packing cost : [Rule 10 (1)(a)(iii)] :
iv	Cost of goods and services supplied by the buyer [Rule 10(1)(b)] :

|-|| 7(a)*| I/ We declare that there are NO paymentsactually paid or payable for the imported goods by way ofRoyalty/ Licence Fee/ subsequent resale or use of goods/ otherpayment as a condition of sale [(Please see Rule 10 (1) (c), (d)& (e) of Customs Valuation Rules, 2007]|-||| OR|-|| 7(b)*| I/ We declare that there are payments actuallypaid or payable for the imported goods by way of Royalty/Licence Fee/ subsequent resale or use of goods/ other payment asa condition of sale [(Please see Rule 10 (1) (c), (d) & (e)of Customs Valuation Rules, 2007]. We further declare:|-||| (i) that our imports have NOT been examined byany Special Valuation Branch so far|-||| OR|-||| (ii) that our imports are under examination bythe SVB at _____________ Customs House|-||| (iii) that our imports have been examined bySpecial Valuation Branch of _______________ Customs House. (OurSVB File No. ________________________ refers). We furtherdeclare that the terms & conditions of the agreement orpattern of invoicing has NOT CHANGED since previously examinedby the Special Valuation Branch of the Customs House at_____________.|-||| OR|-||| (iv) that our imports have been examined bySpecial Valuation Branch of _______________ Customs House. (OurSVB File No. ___________ refers).|-||| We further declare that the terms &conditions of the agreement with the seller/ pattern ofinvoicing has changed with effect from ________________|-|| 8(a)*| I/ We am/ are NOT related to the seller of thegoods covered under invoice no. _____________________ dated__________, in terms of Rule 2(2) of the Customs ValuationRules, 2007|-||| OR|-|| 8(b)*| I/ We am/ are related to the seller of thegoods covered under invoice no. ____________ dated __________,and our nature of relationship is _______________________ interms of Rule 2(2) of the Customs Valuation Rules, 2007. Wefurther declare as follows:|-||| (i) that our imports have not been examined byany Special Valuation Branch so far|-||| OR|-||| (ii) that our imports are under examination bythe SVB at _____________ Customs House|-||| (iii) that our imports have been examined bySpecial Valuation Branch of _______________ Customs House. (OurSVB File No. ________________________ refers). We furtherdeclare that the terms & conditions of the agreement orpattern of invoicing has not changed since previously examinedby the Special Valuation Branch of the Customs House at_____________.|-||| OR|-||| (iv) that our imports have been examined bySpecial Valuation Branch of _______________ Customs House. (OurSVB File No. ___________ refers).|-||| We further declare that the terms &conditions of the agreement with the seller/ pattern ofinvoicing has changed with effect from ________________|-|| 9(a)*| Is preferential duty, based on origin of goodsbeing availed? ___________ (Please answer with a YES or NO)|-|| 9(b)*| If yes, please provide the following details:|-||| xiii. Treaty/ Free Trade Agreement__________________|-||| xiv. The Origin Criteria claimed is as perNon-Tariff Notification No. _____/___ (Cus) NT dated _______|-||| xv. We are claiming Rule of Origin no.__________ [as per Customs Tariff Determination of Origin ofGoods Rules under respective FTA]|-||| xvi. Serial no. of condition___________ (eg.Notification 104/ 2010 dated 1.10.10)|-||| xvii. Pl state Products Specific Rule (PSR)______________ (if applicable)|-||| xviii. Certificate of Origin No. ____________dated _______________ in respect of Invoice No. ___________dated __________ issued by ______________ (name of the IssuingAuthority) is surrendered herewith.|-||| Signature of Importer.................................................|-||| Name of the Importer.................................................|-||| Designation................................................................|-||| Stamp.........................................................................|-| *Strike out whichever is inapplicable|}(For Custom House Use)

Documents presented with bill of entry	Date of receipt in :
Check here additional documents required
1.	Invoice..................................................................................................	Appraising group Central Exchange Unit
2.	Packing List.........................................................................................	Trade return I.A.D.
3.	Bank Draft...........................................................................................	C.R.A.D M.C.D. Key Register
4.	Insurance Memo/ Policy.....................................................................	M.C.D Manifest Posting
5.	Bill of Lading......................................................................................
		(On duplicate Copy only)
6.	Import Licence/ Custom Permit..........................................................	Clearance	Permitted removal to Bonded Ware-house underCustoms control	Seal Details (OTL Details)
7.	Certificate of Origin...........................................................................
8.	............................................................................................................	Proper Officer
9.	............................................................................................................
10.	............................................................................................................	(Actual designation to be indicated)

[Form III] [Substituted 'Form I, Form II and Form III' by Notification No. G.S.R. 810(E), dated 30.6.2017 (w.e.f. 27.12.1989).](See regulation 3)

Bill of Entry For Ex-Bond Clearance

Licence No.

Port Code	S = SeaA = AirL = Land	Bond S. No. & Date	Import Dept. S. No. and Date	Customs House Agent Code
Vessel's Name	Rotation No. Date	Line Number	Port of Shipment	Country of Origin and Code
Packages	Quantity	Goods	Customs Duty
No. and Description	Marks and Numbers	Serial No.	Unit Code	Weight/ Volume/ Number etc.	Description ------ R.I.T. C. No (Give details ofeach class separately)	Customs Tariff heading ------------ ExemptionNotification No. and year	Nature of duty code	Assessable Value under Section 14 Customs Act,1962 Rs.	Rate Basic --------- Auxiliary Rs.	Amount Basic ---- Auxiliary Rs.
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)	(11)

Importer Code (IEC/ GSTIN/ PAN etc asapplicable)	Importer's Name and Address
Country of Consignment (if different) and Code	Bill of Lading Date
Additional Duty	IGST
C.E.T. Heading --- Exemption Notification No. &year	Value under Section 3 Customs Tariff Act, 1975Rs.	Rate	SAD	Total Additional Duty	GST Code	IGST Rate	Exemption Notification for claiming Exemptionfrom IGST	IGST Amount	GST Compe-nsation Cess Rate	Exemption Notification for claiming Exemptionfrom GST Compensation Cess	GST Compe-nsation Cess Amount	Total Duty Rs.
(12)	(13)	(14)	(15)	(16)	(17)	(18)	(19)	(20)	(21)	(22)	(23)	(24)

Gross Weight Total Numer of Packages (In Words).............................	Total Amount of Duty (In Words)
..........................................................Import Clerk	Rupees .............................	Total .............................
(By pin-point typewriter)

S. No.	Invoice Value (Foreign Currency) (FOB/ C&F/C&I/ CIF	Freight	Insurance	Currency Code	Exchange Rage	Loading/ Local Agency Commi-ssion	Miscella-neous Charges	Total Value (In Rupees)	Landing Charges	Assessable Value (in Rupees)	Name and address of the warehouse includingwarehouse code where the goods are kept in deposit
12345Total
Date of deposit in warehouse	Entered in Warehouseregistere ...Vide Page No..............Item No. .............Warehouse Officer	Debit P. D. A/c. No.	Stamp of collection	Declaration to be signed by the importer/ CustomHouse Agent 1. I/ We declare that the particulars given in thisBill of Entry are true.
Date of Presentation to Warehouse Officer	Date of Removal of goods from the Warehouse.	2. I/ We apply for permission to clear the goodsfrom the Customs Bonded Warehouse subject t the provisions of theCustoms Act, 1962.

Declaration(To be signed by an importer)

With Custom* House Agent	1.	I/ We declare that the contents ofinvoice(s) No.(s) ............ Dated ........... of M/s............. And of other documents relating to the goodscovered by the said invoice(s) and presented herewith are trueand correct in every aspect.
		OR
Without Custom* House Agent		I/ We declare that the contents of this Bill ofEntry for goods imported against Bill of Lading No. ...... dated.... Are in accordance with the invoice No. ..... dated ......and other documents presented herewith. I/ We also declare thatthe contents of the above mentioned invoice(s) and documents aretrue and correct in every respect.
	2.	I/ We declare that I/ we have not received anddo not know of any other documents or information showing adifferent price, value (including local payments, whether ascommission or otherwise), quantity or description of the saidgoods and that if at any time hereafter I/ we discover anyinformation showing a different state of facts, I/ we willimmediately make the same known to the Principal Commissioner ofCustoms or Commissioner of Customs as the case may be.
	3.	I/ We declare that goods covered by the bill ofentry have been imported on outright purchase/ consignmentaccount.
	4(a)*.	I/ We declare that there are no conditions orrestrictions imposed by the seller of any third party on thedisposition or use of the imported goods [Please see proviso toRule 3(2) of the Customs Valuation Rules, 2007]
		OR
	4(b)*	I/ We declare that there are conditions orrestrictions imposed by the seller of any third party on thedisposition or use of the imported goods as per details below[Please see proviso to Rule 3(2) of the Customs Valuation Rules,2007] :
		__________________________________________________________________________
		__________________________________________________________________________
	5(a)*	I/ We declare that the price paid or payable byus is NOT subject to settlement with the seller at the end of adefined period by means of debit note/ credit note (post-importprice adjustment)
		OR
	5(b) *	I/ We declare the that price paid or payable bythe importer will be settled with the seller at the end of adefined period by means of debit note/ credit note (post-importprice adjustment).
		[The declaration at serial no. 4a and 4b shallnot be required in cases where duty is levied at specific ratesor on Tariff Value]
	6(a)*.	I/ We declare that there are no other paymentsactually paid or payable for the imported goods by way of costand services other than those declared in the invoice^
		OR
	6(b)*	I/ We declare that there are the followingpayments actually paid or payable for the imported goods by wayof cost and services other than those declared in the invoice^
		[^ please refer to Rule 10 (1) (a) & (b) ofthe Customs Valuation Rules, 2007]
		{\|
Sl.	Particulars	Amount or expressed as % of the unit price
i	Brokerage and Commissions, except buyingcommission [Rule 10 (1) (a) (i) of Customs Valuation Rules, 2007]:
ii	Cost of containers. [Rule 10 (1) (a) (ii)] :
iii	Packing cost: [Rule 10 (1) (a) (iii)] :
iv	Cost of goods and services supplied by the buyer [Rule 10 (1)(b)] :

|-|| 7(a)*| I/ We declare that there are NO paymentsactually paid or payable for the imported goods by way ofRoyalty/ Licence Fee / subsequent resale or use of goods/ otherpayment as a condition of sale [Please see Rule 10 (1) (c), (d)& (e) of Customs Valuation Rules, 2007]|-||| OR|-|| 7(b)*| I/We declare that there are payments actuallypaid or payable for the imported goods by way of Royalty/Licence Fee/ subsequent resale or use of goods/ other payment asa condition of sale [Please see Rule 10 (1) (c), (d) & (e)of Customs Valuation Rules, 2007]. We further declare :|-||| (i) that our imports have NOT been examined byany Special Valuation Branch so far|-||| or|-||| (ii) that our imports are under examination bythe SVB at _____________ Customs House|-||| (iii) that our imports have been examined bySpecial Valuation Branch of _______________ Customs House. (OurSVB File No. _________________________ refers). We furtherdeclare that the terms & conditions of the agreement orpattern of invoicing has NOT CHANGED since previously examinedby the Special Valuation Branch of the Customs House at_____________.|-||| or|-||| (iv) that our imports have been examined bySpecial Valuation Branch of _______________ Customs House. (OurSVB File No. ___________ refers).|-||| We further declare that the terms &conditions of the agreement with the seller/ pattern ofinvoicing has changed with effect from ________________|-|| 8(a)*| I/ We am/ are NOT related to the seller of thegoods covered under invoice no. ____________ dated __________,in terms of Rule 2(2) of the Customs Valuation Rules, 2007|-||| OR|-|| 8(b)*| I/ We am/ are related to the seller of thegoods covered under invoice no. ____________ dated __________,and our nature of relationship is ___________________________ interms of Rule 2(2) of the Customs Valuation Rules, 2007. Wefurther declare as follows:|-||| (i) that our imports have not been examined byany Special Valuation Branch so far|-||| or|-||| (ii) that our imports are under examination bythe SVB at _____________ Customs House|-||| (iii) that our imports have been examined bySpecial Valuation Branch of _______________ Customs House. (OurSVB File No. _________________________ refers). We furtherdeclare that the terms & conditions of the agreement orpattern of invoicing has not changed since previously examinedby the Special Valuation Branch of the Customs House at_____________.|-||| or|-||| (iv) that our imports have been examined bySpecial Valuation Branch of _______________ Customs House. (OurSVB File No. ___________ refers).|-||| We further declare that the terms &conditions of the agreement with the seller/ pattern ofinvoicing has changed with effect from ________________|-|| 9(a)*| Is preferential duty, based on origin of goodsbeing availed? ______|-||| (Please answer with a YES or NO)|-|| 9(b)*| If yes, please provide the following details:|-||| vii. Treaty/ Free Trade Agreement__________________|-||| viii. The Origin Criteria claimed is as perNon-Tariff Notification No. _____/___ (Cus) NT dated _______|-||| ix. We are claiming Rule of Origin no.__________ [as per Customs Tariff Determination of Origin ofGoods Rules under respective FTA]|-||| x. Serial no. of condition ___________ (eg.Notification 104/ 2010 dated 1.10.10)|-||| xi. Pl state Products Specific Rule (PSR)______________ (if applicable)|-||| xii. Certificate of Origin No. _____________dated ________ in respect of Invoice No. ___________ dated__________ issued by ____________________________|-||| (name of the Issuing Authority) is surrenderedherewith.|-||| Signature of Importer................................................|-||| Name of the Importer................................................|-||| Designation...............................................................|-||| Stamp........................................................................|-| *Strike out whichever is inapplicable|}(For Custom House Use)

Documents presented with bill of entry	Date of receipt in:
Check here additional documents required
1.	Invoice............................................................................................	Bond Department
2.	Packing List...................................................................................	Appraising group
3.	Insurance Memo/ Policy...............................................................	Warehouse Officer Central Exchange Unit
4.	Certificate of Origin	Revenue Posting
5.	......................................................................................................	Station
		Date ......... 20 ......
		Signature of Importer
		Custom House Agent
6.	......................................................................................................	C.R.A.D. (On duplicate Copy only)
7.	......................................................................................................	M.C.D. Key Register Passed out of Customs Charge
	......................................................................................................	M.C.D. Manifest Posting
	......................................................................................................	Proper Officer
	......................................................................................................
		(Actual designation to be indicated)

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