Section 9 in The Customs Refund Application (Form) Regulations, 1995.
9. [Enclosures] [Please put a tick mark ( ) against the document being enclosed] (in original) in support of refund claim :
(a)Latter of authorisation from the importer/buyer in case the applicant is an agent.(b)Triplicate copy of Bill of Entry/Post parcel wrapper/ Shipping Bill/Baggage Receipt or the Purchase Invoice.(c)Duty Challan/Other document as evidence of duty payment.(d)Signed working sheet for the amount of refund claimed.(e)Customs attested Invoice.(f)Customs attested packing List.(g)Documents for establishing the applicant's eligibility to receive the refund amount in terms of the proviso to sub-Section (2) of Section 27 of the Act, including documents for the purposes of Section 28C and 28D of the Act.(h)Contract and Purchase order.(i)Modvat credit certificate from Central Excise authorities.(j)Order in original/in revision/in Appeal/any other order.(k)Short delivery certificate from custodian.(l)Short shipment certificate from supplier.(m)Survey report.(n)Insurance claim settlement certificate.(o)Catalogue/Technical Write-up/Literature.(p)Bills for Freight/Insurance/Other charger.(q)Certificate of origin.(r)Any other document considered necessary in support of the claim (specify).(s)Total Number of documents enclosed :
