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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in The Foreign Trade (Regulation) Rules, 1993

(2)The adjudicating authority shall permit redemption of the confiscated conveyance or animal used for the [transport of goods or goods connected with services or technology] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).] or passengers for hire upon payment of redemption charges equivalent to the market value of such conveyance or animal.[Omitted Schedule by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993)]
Schedule[See rule 5]The following fee shall be leviable in respect of the application for an import license, etc.:-{|
SCALE OF FEE
S.No. Particulars Amount of fee
(1) (2) (3)
1. Where the value of goods specified in application does not exceed rupees fifty thousand. Rupees two hundred
2. Where the value of the goods specified in the application exceeds rupees fifty thousand, but not exceed rupees one crore. Rupees two per thousand or part thereof subject to a minimum of rupees two hundred
3. Where the value of the goods specified in the application exceeds rupees one crore. Rupees two per thousand or part thereof subject to a maximum of rupees one lakh and fifty thousand
4. Application for grant of duplicate licence. Rupees two hundred
5. In case where import licence and other correspondence are required by speed post. Rupees two hundred
6. Application for issue of an identity card. Rupees two thousand
7. Application for issue of duplicate identity card in the event of loss of original card. Rupees one hundred
8. Extension of the period of shipment of an import licence. Rupees two hundred
9. Application for grant of split-up licences. Rupees one thousand per split-up licence.
Note.- The amount of fee payable shall be rupees two hundred in respect of an application for import license by a small scale actual user or a registered exporter, for the import of raw materials, components and spares where the value of the goods specified in the application does not exceed rupees two lakhs.|}