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Union of India - Section

Section 7 in Transportation of Goods (Through Foreign Territory), Regulations, 2020

7. Arrival at the customs station of re-entry.

(1)The proper officer at the customs station of re-entry shall check the intactness of the customs one-time-lock affixed at the customs station of exit and if the one-time-lock is found intact, he shall endorse the Customs Transit Declaration and allow clearance of the goods.
(2)In case the customs one-time-lock affixed at the customs station of exit is not found intact, the proper officer shall make due verification of the goods to check whether the goods are in accordance with the Customs Transit Declaration and upon being satisfied that there is no irregularity, he shall endorse the Customs Transit Declaration and allow clearance of the goods.
(3)In case the goods are not in accordance with the Customs Transit Declaration, the proper officer shall inform the customs station of exit about the irregularity for further action.
(4)The consignor of the goods or the carrier of the goods or their authorised agent shall submit copy of the Customs Transit Declaration duly endorsed by the proper officer at the customs station of re-entry in India, to the customs officer at the customs station of exit in India, as a proof of due arrival of the goods at the customs station of re-entry to India, within three months of the departure from the customs station of exit, which may be extended by a further period not exceeding six months by the proper officer.
(5)The customs officer at the customs station of exit in India shall after receipt of the duly endorsed Customs Transit Declaration as provided under sub-regulation (4), credit or close the bond, as the case may be, unless the said endorsement indicates that the goods have not arrived into India as per the Customs Transit Declaration.
(6)Notwithstanding the above, where the customs officer at the customs station of re-entry in India makes an electronic entry accessible to the customs station of exit regarding the due arrival of the goods, the endorsed Customs Transit Declaration as per sub-regulation (4) shall not be required to be submitted.Annexure - ACustoms Transit Declaration (CTD)(see clause (i)(a) of regulation 3 of Transportation of Goods (Through Foreign Territory), Regulations, 2020)
Part ATo be filed by the consignor of the goods orthe carrier of the goods or their authorised agent
Name of the consignorand addressTelephone No.Email-idGSTIN (if applicable)  
Name of consignee andaddressTelephone No.Email-id  
Port of exit in India  
Port of entry into Bangladesh  
Port of exit in Bangladesh  
Port of re-entry into India  
Details of goods
Container nos./ truck no. Marks and serial nos. of packages/distinguishing marks for over-dimensional cargo. Description of goods H.Scode Quantity(with units) gross weight C.I.F Value(in INR/BD Taka)
             
I/We declare that thegoods entered herein are for India through Bangladesh and shallnot be diverted or retained in Bangladesh.I/We declare that allthe entries made herein above are true and correct to the best ofmy/our knowledge and belief.(Signature of consignor/ authorised agent/authorized transport operator along with seal.)
Part B(to be filled by the customs officer at theport of exit in India)
Seal no of OTL(s)affixed (if any):Allowed furthermovement to the port of entry in Bangladesh.(Signature and stamp of the Customs Officer)
Part C(to be filled by the customs officer at theport of entry in Bangladesh)
Serial no. of the electronic lock & seal(s):  
Registration No. of Vehicle (s)/truck(s):  
Allowed furthermovement to the port of exit in Bangladesh.(Signature and stamp of the Customs Officer)
Part D(to be filled by the customs officer at theport of exit in Bangladesh)
Allowed to exitBangladesh.(Signature and stamp of the Customs Officer)
Part ETo be filled by thecustoms officer at the port of re-entry in India(strike whichever is not applicable)
OTL affixed by theCustoms officer at the port of exit in India as per Part B abovefound intact.(Signature and stamp of the Customs Officer) OTL affixed by theCustoms officer at the port of exit in India as per Part B aboveNOT found intact.Goods examined andfound to be as per declaration orGoods examined andnot and found to be as per declaration and necessary actioninitiated.(Signature and stamp of the Customs Officer)
Annexure - BCustoms Transit Declaration (CTD)(see clause (i)(b) of regulation 3 of Transportation of Goods (Through Foreign Territory), Regulations, 2020)
Part ATo be filed by the consignor of the goods orthe carrier of the goods or their authorised agent
Name of the consignorand addressTelephone No.Email-idGSTIN (if applicable)  
Name of consignee andaddressTelephone No.Email-id  
Customs station of exit in India  
Customs station ofentry into ____________( please indicate name of foreign country)  
Customs station ofexit in ______________(please indicate name of foreign country)  
Customs Station of re-entry into India  
Details of goods
Container nos./truck no. /vessel no. Marks and serial nos. of packages/distinguishing marks for over-dimensional cargo. Description of goods H.S code Quantity (with units) gross weight C.I.F Value (in INR)
             
I/We declare that thegoods entered herein are for India through the territory of______________ (please mention name of foreign country) and shallnot be diverted or retained in __________ (please mention name offoreign country).I/We declare that allthe entries made herein above are true and correct to the best ofmy/our knowledge and belief.(Signature of consignor/ authorised agent/authorized transport operator along with seal.)
Part B
(to be filled by the customs officer at thecustoms station of exit in India)
Seal no of OTL(s)affixed (if any):Allowed furthermovement to the port of entry in (please mention name of foreigncountry).(Signature and stamp of the Customs Officer)
Part CTo be filled by thecustoms officer at the customs station of re-entry in India(strike whichever is not applicable)
OTL affixed by thecustoms officer at the port of exit in India as per Part B abovefound intact.(Signature and stamp of the customs officer) OTL affixed by thecustoms officer at the port of exit in India as per Part B aboveNOT found intact.Goods examined andfound to be as per declaration orGoods examined andnot and found to be as per declaration and necessary actioninitiated.(Signature and stamp of the customs officer)
Annexure-CBond(Single/General)(see regulation 3(ii) of Transportation of Goods (Through Foreign Territory), Regulations, 2020)Know All Men By These Presents That We M/s ________________________________ having our office located at hereinafter referred to as the 'obligor', (which expression shall include our successors, heirs, executors, administrators and legal representatives) hereby jointly and severally bind ourselves to the President of India hereinafter referred to as the "President" (which expression shall include his successors and assigns) in the sum of Rs.______________________________________ (Please fill amount in words) to be paid to the President, for which payment well and truly to be made, we bind ourselves, our successors, heirs, executors, administrators and legal representatives firmly by these presents.Sealed with our seal(s) this ______________________ day of ______________20 .And Whereas the obligors have been permitted by the proper officer to execute transport operation under the Transportation of Goods (Through Foreign Territory), Regulations, 2020 (hereinafter referred to as, 'the regulations').And Whereas the Assistant/ Deputy Commissioner of Customs have given permission to enter into a bond for the purpose of undertaking transport of goods under the regulations.Now the Conditions of the above written bond is such that, if we:
(1)comply with all the provisions of the Customs Act 1962 (hereinafter referred to as the Act) the rules and regulations made thereunder in respect of such goods;
(2)pay in the event of our failure to discharge our obligation, the full amount of duty chargeable on account of such goods together with their interest, fine and penalties payable under the said Act, in respect of such goods;
(3)comply with the provisions of Foreign Trade (Development and Regulation) Act, 1992 and Foreign Exchange Management Act 1999 and any other law for the time being in force. Then the above written bond shall be void and of no effect otherwise the same shall remain in full force and virtue.In The Witness Whereof, the obligor has herein, set and subscribed his hands and seals the day, month and year first above written.Signed And Delivered by or on behalf of the obligor at _______________ (place) in the presence of:
(Obligor){|
|-| Witness:|||-| Name and Signature| Address| Occupation|-| 1.|||-| 2.|||}Accepted by me this ____ day of ___________20 _______ , for and on behalf of the President of India.(Assistant/Deputy Commissioner)Signature and dateName: