[Cites 0, Cited by 0]
[Section 4]
[Entire Act]
Union of India - Subsection
Section 4(3) in The Bill of Entry (Forms) Regulations, 1976
| Bill of Entry For Home Consumption | Licence No. |
| Port Code | S = SeaA = AirL= Land | Prior Entry Stamp | Import Dept. S. No.and Date | Customs House AgentCode | ||||||
| Vessel's Name | Rotation No. Date | Line Number | Port of Shipment | Country of Originand Code | Country ofConsignment (if different) and Code | |||||
| Packages | Quantity | Goods | Customs Duty | |||||||
| No. and Description | Marks and Numbers | Serial No. | Unit Code | Weight/ Volume/ Number etc. | Description --------- R.I.T.C. No (Give detailsof each class separately) | Customs Tariff heading ------------ ExemptionNotification No. & year | Nature of duty code | Assessable Value under Section 14 Custom s Act,1962 (Rs.) | Rate Basic --------- Auxiliary (Rs.) | Amount Basic ---- Auxiliary (Rs.) |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | (8) | (9) | (10) | (11) |
| Importer Code (IEC/ GSTIN/ PAN etc as applicable) | Importer's Name and Address | |||||||||||
| Bill of Lading Date | ||||||||||||
| Additional Duty | IGST | |||||||||||
| C.E.T. Heading --- Exemption Notification No. &year | Value u/s 3 Customs Tariff Act, 1975 (Rs.) | Rate | SAD | Total Additional Duty | GST Code | IGST Rate | Exemption Notification for claiming exemptionfrom IGST | IGST amount (Rs.) | GST Compensation Cess Rate | Exemption Notification for claiming exemptionfrom GST Compensation Cess | GST Compensation Cess Amount | Total UTY |
| (12) | (13) | (14) | (15) | (16) | (17) | (18) | (19) | (20) | (21) | (22) | (23) | (24) |
| Gross Weight Total Numer of Packages (In Words)............................. | Total Amount of Duty (In Words) | |
| ..........................................................Import Clerk | Rupees ............................. | Total ............................. |
| (By pin-point typewriter) |
| S. No. | Invoice Value (Foreign Currency) (FOB/ C&F/C&I/ CIF | Freight | Insu-rance | Curr-ency Code | Exchange Rage | Loading/ Local Agency Commission | Miscell-aneous Charges | Total Value (In Rupees) | Landing Charges | Assessable Value (in Rupees) | (Declaration to besigned by the Custom House Agent)1. I/ We declarethat the contents of this Bill of Entry for goods importedagainst Bill of Lading No..... dated .... Are in accordance withthe Invoice No..... dated ..... and other documents presentedherewith.2. I/We declarethat I/We have not received any other document or informationshowing a different price, value, quantity or description of thesaid goods and that if at any time hereafter I/we receive anydocuments from the importer showing a different state of facts,I/we will immediately make the same known to the PrincipalCommissioner of Customs or Commissioner of Customs, as the casemay be.N.B. - Where a declaration in this form ismade by the Custom House Agent a declaration in the prescribedform shall be furnished by the importers of the goods covered bythis Bill of Entry. |
| 12345Total | |||||||||||
| I.T. C Licence or C.C.P. No. and date/ Part andS. No./ O.G.L. No. Exemption No. and value debited to Licence/C.C.P. (In case of Letter of Authority, Name of Person to whomissued, No. and Date) | Debit P. D. A/c. No. | Stamp of collection Free No. and Date | |||||||||
| Licence(s) Registered | Licence(s) Audited | .......... 20 .......... | Signature of the Custom House Agent |
| With Custom* House Agent | 1. | I/ We declarethat the contents of invoice(s) No.(s) ............ Dated.............. of M/s ............. And of other documentsrelating to the goods covered by the said invoice(s) andpresented herewith are true and correct in every aspect.OR |
| Without Custom* House Agent | I/ We declare that the contents of this Bill ofEntry for goods imported against Bill of Lading No. ...... dated............... Are in accordance with the invoice No. .....dated ...... and other documents presented herewith. I/ We alsodeclare that the contents of the above mentioned invoice(s) anddocuments are true and correct in every respect. | |
| 2. | I/We declare that I/we have not received and donot know of any other documents or information showing adifferent price, value (including local payments, whether ascommission or otherwise), quantity or description of the saidgoods and that if at any time hereafter I/ we discover anyinformation showing a different state of facts, I/ we willimmediately make the same known to the Principal Commissioner ofCustoms or Commissioner of Customs as the case may be. | |
| 3. | I/ We declare that goods covered by the bill ofentry have been imported on outright purchase/ consignmentaccount. | |
| 4(a)*. | I/We declare thatthere are no conditions or restrictions imposed by the seller ofany third party on the disposition or use of the imported goods[Please see proviso to Rule 3(2)) of the Customs ValuationRules, 2007]OR | |
| 4(b)* | I/ We declare thatthere are conditions or restrictions imposed by the seller ofany third party on the disposition or use of the imported goodsas per details below [Please see proviso to Rule 3(2) of theCustoms Valuation Rules, 2007]:____________________________________________________________________________________________________________________________________________________ | |
| 5(a)* | I/ We declare thatthe price paid or payable by us is NOT subject to settlementwith the seller at the end of a defined period by means of debitnote/ credit note (post - import price adjustment)OR | |
| 5(b) | * I/ We declare thethat price paid or payable by the importer will be settled withthe seller at the end of a defined period by means of debitnote/ credit note (post – import price adjustment).[The declaration at serial no. 4a and 4b shallnot be required in cases where duty is levied at specific ratesor on Tariff Value] | |
| 6(a)*. | I/ We declare that there are no other paymentsactually paid or payable for the imported goods by way of costand services other than those declared in the invoice^ | |
| 6(b)* | I/ We declare thatthere are the following payments actually paid or payable forthe imported goods by way of cost and services other than thosedeclared in the invoice^[^ please refer toRule 10 (1) (a) & (b) of the Customs Valuation Rules, 2007]{| | |
| Sl. | Particulars | Amount or expressed as % of the unit price |
| i | Brokerage and Commissions, except buyingcommission [Rule 10 (1) (a) (i) of Customs Valuation Rules, 2007]: | |
| ii | Cost of containers. [Rule 10 (1) (a) (ii)] : | |
| iii | Packing cost: [Rule 10 (1) (a) (iii)] : | |
| iv | Cost of goods and services supplied by the buyer [Rule 10 (1)(b)] : |