Section 4 in Shipping Bill (Electronic Integrated Declaration and Paperless Processing) Regulations, 2019
4. Shipping bill when deemed to be filed and self assessment completed.
- The shipping bill shall be deemed to have been filed and self-assessment completed when, after entry of the electronic integrated declaration on the ICEGATE or by way of data entry through the service centre, a shipping bill number is generated by the Indian Customs Electronic Data Interchange System for the said declaration.
