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Union of India - Section
Section 8 in Transhipment of Cargo to Nepal under Electronic Cargo Tracking System Regulations, 2019
8. Discharge of bond.
| Part A(To be filed by the authorised carrier or hisagent) | ||||||
| Name of the authorised carrier filing thedeclaration of transshipment | ||||||
| Manifest number and date | ||||||
| Port of entry in India | ||||||
| Land customs station of exit from India | ||||||
| Port of entry in Nepal | ||||||
| Port of final discharge in Nepal | ||||||
| Name and address of importer in Nepal | ||||||
| Vehicle number on which goods will transit India(if applicable) | ||||||
| Name and mobile number of the driver (ifapplicable) | ||||||
| Container number or wagon number (as applicable) | ||||||
| Bond No. | ||||||
| Details of goods | ||||||
| Marks & serial Nos. | Commercial invoice number and date | Description of goods | H.S. code | Quantity (in pcs) or weight, as relevant | Gross weight | CIF Value in INR |
| I / We declare thatthe goods entered herein are for transit through India to Nepaland shall not be diverted en-route in India or retained in India.I/We undertake tobear the cost of electronic cargo tracking system for the abovetrip.I / We furtherdeclare that all the entries made herein above are true andcorrect to the best of my / our knowledge.Signature of the authorised carrier or hisrepresentative |
| PartB(To be filled by the customs officer at theport of entry into India) | |
| Transshipment permit No. | |
| ECTS seal No. | |
| I verify that theaforesaid container or wagon has been sealed with ECTS seal byme.Signature of the officer, designation, stamp anddate | |
| Part C(To be filled by the customs officer at theland customs station of exit from India) | |
| I certify that thecargo has reached from _____________port (India) to _____________Land Customs Station (India), as per trip report of the ECTSwithout any alert of unauthorised unsealing.Signature of the officer, designation, stamp anddate |