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Union of India - Section
Section 4 in The Exports by Post Regulations, 2018
4. Entry to be made for export goods.
- In case of goods to be exported through a foreign post office, an entry shall be required to be presented to the proper officer at the foreign post office of clearance, in the forms appended to these regulations.Form-I(see regulation 4)Postal Bill of Export - I (PBE - I)(For export of goods through E-Commerce)(To be submitted in duplicate)| Bill of Export No. and date. | Foreign Post office code | Name of Exporter | Address of Exporter | IEC | State code | GSTIN or as applicable | AD code (if applicable) | Details of Customs Broker | |
| License No. | Name and address | ||||||||
| Declarations | Yes/No as applicable |
| 1. | We declare that we intend to claim rewards underMerchandise Exports from India Scheme (MEIS) (for export throughChennai / Mumbai / Delhi FPO only). | |
| 2. | We declare that we intend to zero rate ourexports under Section 16 of IGST Act. | |
| 3. | We declare that the goods are exempted underCGST/SGST/UTGST/IGST Acts. | |
| We hereby declarethat the contents of this postal bill of export are true andcorrect in every respect.(Signature of the Exporter/ Authorised agent) | ||
| Examination order andreportLet Export Order: Signature of officer of Customsalong with stamp and date. |
| Details of parcel | |||||||||||||
| Sl. No. | Consignee details | Product details | Details of Parcel | E-commerce particulars | |||||||||
| Name and Address | Country of destination | Description | CTH | Quantity | Invoice no. and date | Weight | URL (Name) of website | Payment transaction ID | SKU No. | Postal tracking number | |||
| Unit (pieces, litres, kgs., meters) | number | Gross | net | ||||||||||
| 1 | 2 | 3 | 4 | 5 | 6 | 8 | 9 | 10 | 11 | 12 | 13 | 14 |
| Assessable value under section 14 of theCustoms Act | Details of Tax invoice or commercial invoice (whichever applicable) | ||||||
| FOB | Currency | Exchange rate | Amount in INR | H.S code | Invoice details | value | |
| invoice no. and date | Sl. No. of item in invoice | ||||||
| 15 | 16 | 17 | 18 | 19 | 20 | 21 | 22 |
| Details of duty/ tax | ||||||||||
| Customs duties | GST details | Total | ||||||||
| Export duty | Cess | IGST (if applicable) | Compensation cess (if applicable) | LUT/ bond details (if applicable) | duty | cess | ||||
| rate | amount | rate | amount | rate | amount | rate | amount | |||
| 23 | 24 | 25 | 26 | 27 | 28 | 29 | 30 | 31 | 32 | 33 |
| Bill of Export No. and date. | Foreign Post office code | Name of Exporter | Address of Exporter | IEC | State code | GSTIN or as applicable | AD code (if applicable) | Details of Customs Broker | |
| License No. | Name and address | ||||||||
| Declarations | Yes/No as applicable |
| 1. | We declare that we intend to claim rewards underMerchandise Exports from India Scheme (MEIS) (for export throughChennai / Mumbai / Delhi FPO only). | |
| 2. | We declare that we intend to zero rate ourexports under Section 16 of IGST Act. | |
| 3. | We declare that the goods are exempted underCGST/SGST/UTGST/IGST Acts. | |
| We hereby declarethat the contents of this postal bill of export are true andcorrect in every respect.(Signature of the Exporter/ Authorised agent) | ||
| Examination order andreportLet Export Order: Signature of officer of Customsalong with stamp and date. |
| Details of parcel | |||||||||||||
| Consignee details | Product details | Details of Parcel | Postal tracking number | Assessable value under section 14 of theCustoms Act | |||||||||
| Name and Address | Country of destination | Description | CTH | Quantity | Invoice no. and date | Weight | FOB | Currency | Exchange rate | Amount un INR | |||
| Unit (pieces, litres, kgs., meters) | number | Gross | net | ||||||||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 | 12 | 13 | 14 |
| Details of Tax invoice or commercial invoice(whichever applicable) | |||
| H.S code | Invoice details | value | |
| invoice no. and date | Sl. No. of item in invoice | ||
| 15 | 16 | 17 | 18 |
| Details of duty/ tax | ||||||||||
| Customs duties | GST details | total | ||||||||
| Export duty | Cess | IGST (if applicable) | Compensation cess (if applicable) | LUT/ bond details (if applicable) | duty | cess | ||||
| rate | amount | rate | amount | rate | amount | rate | amount | |||
| 19 | 20 | 21 | 22 | 23 | 24 | 25 | 26 | 27 | 28 | 29 |