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Union of India - Act

The Foreign Exchange Management (Export Of Goods And Services) Regulations, 2000

UNION OF INDIA
India

The Foreign Exchange Management (Export Of Goods And Services) Regulations, 2000

Rule THE-FOREIGN-EXCHANGE-MANAGEMENT-EXPORT-OF-GOODS-AND-SERVICES-REGULATIONS-2000 of 2000

Published on 3 May 2000
Commenced on 3 May 2000
[This is the version of this document from 3 May 2000.]
[Note: The original publication document is not available and this content could not be verified.]

The Foreign Exchange Management (Export Of Goods And Services) Regulations, 2000Published vide G.S.R. 409(E), dated 3.5.2000, published in the Gazette of India, Extraordinary, Part II, Section 3(i), dated 8.5.2000.

11.

/567In exercise of the powers conferred by clause (a) of sub-section (1) and sub-section (3) of section 7, sub-section (2) of section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank of India makes the following regulations relating to export of goods and services from India, namely:-

1. Short title and commencement. - (i) These regulations may be called the Foreign Exchange Management (Export of Goods and Services) Regulations, 2000.

(ii)They shall come into force on 1st day of June, 2000.

2. Definitions. - In these regulations, unless the context requires otherwise,-

(i)"Act" means the Foreign Exchange Management Act, 1999 (42 of 1999);

(ii)"authorised dealer" means a person authorised as an authorised dealer under sub-section (1) of section 10 of the Act, and includes a person carrying on business as a factor and authorised as such under the said section 10;

(iii)"Exim Bank" means the Export-Import Bank of India established under the Export-Import Bank of India Act, 1981 (28 of 1981);

(iv)"export" includes the taking or sending out of goods by land, sea or air, on consignment or by way of sale, lease, hire-purchase, or under any other arrangement by whatever name called, and in the case of software, also includes transmission through any electronic media;

(v)"export value" in relation to export by way of lease or hire-purchase or under any other similar arrangement, includes the charges, by whatever name called, payable in respect of such lease or hire-purchase or any other similar arrangement;

(vi)"Form" means form annexed to these regulations;

(vii)"Schedule" means schedule appended to these regulations;

(viii)"software" means any computer programme, database, drawing, design, audio/video signals, any information by whatever name called in or on any medium other than in or on any physical medium;

(ix)"specified authority" means the person or the authority to whom the declaration as specified in regulation 3 is to be furnished;

[* * *]

(xi)the words and expressions used but not defined in these regulations shall have the same meanings respectively assigned to them in the Act.

3. Declaration as regards export of goods and services. - [(1) In case of exports taking place through Customs manual ports, every exporter of goods or software in physical form or through any other form, either directly or indirectly, to any place outside India, other than Nepal and Bhutan, shall furnish to the specified authority, a declaration in one of the forms set out in the Schedule and supported by such evidence as may be specified, containing true and correct material particulars including the amount representing-]

(2)Declarations shall be executed in sets of such number as specified.

(3)For the removal of doubt, it is clarified that, in respect of export of services to which none of the Forms specified in these regulations apply, the exporter may export such services without furnishing any declaration, but shall be liable to realise the amount of foreign exchange which becomes due or accrues on account of such export, and to repatriate the same to India in accordance with the provisions of the Act, and these regulations, as also other rules and regulations made under the Act.

4. Exemptions. - Notwithstanding anything contained in regulation 3, export of goods or services may be made without furnishing the declaration in the following cases, namely:-

(a)trade samples of goods and publicity material supplied free of payment;(b)personal effects of travellers, whether accompanied or unaccompanied;(c)ship's stores, transshipment cargo and goods supplied under the orders of Central Government or of such officers as may be appointed by the Central Government in this behalf or of the military, navel or air force authorities in India for military, naval or air force requirements;(d)goods or software accompanied by a declaration by the exporter that they are not more than [twenty-five thousand US in value];(e)by way of gift of goods accompanied by a declaration by the exporter that they are not more than [five lakh rupees in value] [Substituted by G.S.R. 352(E), dated 8.6.2004 (w.e.f. 15.6.2004).];(f)aircraft's or aircraft engines and spare parts for overhauling and/or repairs abroad subject to their reimport into India after overhauling/ repairs, within a period of six months from the date of their export;(g)goods imported free of cost on re-export basis;(h)[x x x] [Deleted 'goods not exceeding US $ 1000 or its equivalent in value per transaction exported to Myanmar under the Bartter Trade Agreement between the Central Government and the Government of Myanmar;' by Notification No. G.S.R. 579(E), dated 24.7.2015, (w.e.f. 8.5.2000).](i)the following goods which are permitted by the Development Commissioner of the Export Processing Zones [Electronic Hardware Technology Parks, Electronic Software Technology Parks] [Inserted by G.S.R. 199(E), dated 27.2.2001 (w.e.f. 27.2.2001).] or Free Trade Zones to be re-exported, namely:-

(1)imported goods found defective, for the purpose of their replacement by the foreign suppliers/ collaborators;

(2)goods imported from foreign suppliers/collaborators on loan basis;

(3)goods imported from foreign suppliers/collaborators free of cost, found surplus after production operations;[(i-a) goods listed at items (1), (2) and (3) of clause (i) to be re-exported by units in Special Economic Zones, under intimation to the Development Commissioner of Special Economic Zones/ concerned Assistant Commissioner or Deputy Commissioner of Special Economic Zones/ concerned Assistant Commissioner or Deputy Commissioner of Customs;] [Inserted by G.S.R. 199(E), dated 27.2.2001 (w.e.f. 27.2.2001).]

(j)replacement goods exported free of charge in accordance with the provisions of Exim Policy in force, for the time being;

(k)[ goods sent outside India for testing subject to re-import into India; [Inserted by G.S.R. 199(E), dated 27.2.2001 (w.e.f. 27.2.2001).]

(l)defective goods sent outside India for repair and re-import provided the goods are accompanied by a certificate from an authorised dealer in India that the export is for repair and re-import and that the export does not involve any transaction in foreign exchange;

(m)exports permitted by the Reserve Bank, on application make to it, subject to the terms and conditions, if any, as stipulated in the permission.]

5. Indication of importer-exporter code number. - The importer-exporter code number allotted by the Director General of Foreign Trade under section 7 of the Foreign Trade (Development and Regulation) Act, 1992 (22 of 1992) shall be indicated on all copies of the declaration forms submitted by the exporter to the specified authority and in all correspondence of the exporter with the authorised dealer or the Reserve Bank, as the case may be.

6. Authority to whom declaration is to be furnished and the manner of dealing with the declaration .-

A. Declaration in Form GR/ [x x x] - (1)(i) The declaration in form GR/[x x x] [Omitted 'SDF' by Notification No. G.S.R. 326(E), dated 23.4.2015 (w.e.f. 8.5.2000).] shall be submitted in duplicate to the Commissioner of Customs.

(ii)After duly verifying and authenticating the declaration form, the Commissioner of Customs shall forward the original declaration form/ data to the nearest of the Reserve Bank and hand over the duplicate form to the exporter for being submitted to the authorised dealer.

B. Declaration in Form PP -(2)(i) The declaration in Form PP shall be submitted in duplicate to the authorised dealer named in the form.

(ii)The authorised dealer shall, after countersigning the declaration form, hand over the original form to the exporter who shall submit it to the postal authorities through which the goods are being despatched. The postal authorities after despatch of the goods shall forward the declaration form to the nearest office of the Reserve Bank.

C. Declaration in form SOFTEX -(3) [(i) The declaration in form SOFTEX in respect of export of computer software and audio/video/television software shall be submitted in triplicate to the designated official of Ministry of Information Technology, Government of India at the Software Technology Parks of India (STPIs) or at the Free Trade Zones (FTZs) or Export Processing Zones (EPZs) or Special Economic Zones (SEZs) in India.] [Substituted by G.S.R. 199(E), dated 27.2.2001 (w.e.f. 27.2.2001).]

(ii)After certifying all three copies of the SOFTEX form, the said designated official shall forward the original directly to the nearest office of the Reserve Bank and return the duplicate to the exporter. The triplicate shall be retained by the designated official for record.

[D. Duplicate declaration forms to be retained with authorised dealers. [Substituted by G.S.R. 900(E), dated 29.10.2003 (w.e.f. 22.11.2003).] - On the realisation of the export proceeds, the duplicate copies of export declaration forms, viz., GR, PP and SOFTEX and Exchange Control copies of the shipping bills together with related statutory declaration forms shall be retained by the authorised dealers.]

7. Evidence in support of declaration. - The Commissioner of Customs or the postal authority or the official of department of electronics, to whom the declaration form is submitted, may, in order to satisfy themselves of due compliance with section 7 of the Act and these regulations, require such evidence in support of the declaration as may establish that-

(a)the exporter is a person resident in India and has a place of business in India;(b)the destination stated on the declaration is the final place of the destination of the goods exported;(c)the value stated in the declaration represents-

(1)the full export value of the goods or software; or

(2)where the full export value of the goods or software is not ascertainable at the time of export, the value which the exporter, having regard to the prevailing market conditions expects to receive on the sale of the goods in the overseas market.Explanation. - For the purpose of this regulation, "final place of destination" means a place in a country in which the goods are ultimately imported and cleared through Customs of that country.

8. Manner of payment of export value of goods. - Unless otherwise authorised by the Reserve Bank, the amount representing the full export value of the goods exported shall be paid through an authorised dealer in the manner specified in the Foreign Exchange Management (Manner and Receipt and Payment) Regulations, 2000.

Explanation. - For the purpose of this regulation, re-import into India, within the period specified for realisation of the export value, of the exported goods in respect of which a declaration was made under regulation 3, shall be deemed to be realisation of full export value of such goods.

9. Period within which export value of goods/software to be realised. - [(1)] The amount representing the full export value of goods or software exported shall be realised and repatriated to India within [nine months] [Substituted for the words "twelve months" by Notification No. G.S.R. 362 (E) dated 28.4.2014 (w.e.f. 8.5.2000)] from the date of export:

[* * *] [Omitted Notification No. G.S.R. 342(E) dated 25.4.2013 (w.e.f. 8.5.2000)]Provided that where the goods are exported to a warehouse established outside India with the permission of the Reserve Bank, the amount representing the full export value of goods exported shall be paid to the authorised dealer as soon as it is realised and in any case within fifteen months from the date of shipment of goods:Provided further that the Reserve Bank, or subject to the directions issued by that Bank in this behalf, the authorised dealer may, for a sufficient and reasonable cause shown, extend the said period of [nine months] [Substituted for the words "twelve months" by Notification No. G.S.R. 362 (E) dated 28.4.2014 (w.e.f. 8.5.2000)] or fifteen months, as the case may be.Explanation. - For the purpose of this regulation, the "date of export" in relation to the export of software in other than physical form, shall be deemed to be the date of invoice covering such export.

(2)[(a) Where the export of goods or software has been made [* * *] [Inserted by G.S.R. 199(E), dated 27.2.2001 (w.e.f. 27.2.2001).] [by a Status Holder Exporter, as defined in the Exim Policy in force,] [Inserted by G.S.R. 473(E), dated 1.4.2002 (w.e.f. 8.7.2002).][then notwithstanding anything contained in sub-regulation (1), the amount representing the full export value of goods or software shall be realised and repatriated to India within twelve months from the date of export:Provided that the Reserve Bank may for a sufficient and reasonable cause shown, extend the said period of twelve months.

(b)The Reserve Bank may for reasonable and sufficient cause direct that the [said exporter/s][shall cease to be governed by sub-regulation (2): [Inserted by G.S.R. 199(E), dated 27.2.2001 (w.e.f. 27.2.2001).]

Provided that no such direction shall be given unless the [said exporter] [Inserted by G.S.R. 199(E), dated 27.2.2001 (w.e.f. 27.2.2001).] [has been given a reasonable opportunity to make a representation in the matter.

(c)On such direction, the [said exporter/s] shall be governed by the provisions of sub-regulation (1), until directed otherwise by the Reserve Bank.]]

10. Export on elongated credit terms. - No person shall enter into any contract to export goods on the terms which provide for a period longer than [nine months] [Inserted by G.S.R. 199(E), dated 27.2.2001 (w.e.f. 27.2.2001)] for payment of the value of the goods to be exported:

Provided that the Reserve Bank may, for reasonable and sufficient cause shown, grant approval to enter into a contract on such terms.

11. Submission of export documents. - The documents pertaining to export shall, within 21 days from the date of export as, as the case may be, from the date of certification of SOFTEX form, be submitted to the authorised dealer mentioned in the relevant declaration form:

Provided that, subject to the directions issued by the Reserve Bank from time to time, the authorised dealer may accept the documents pertaining to export submitted after the expiry of the specified period of 21 days, for reasons beyond the control of the exporter.

12. Transfer of documents. - Without prejudice to regulation 3, an authorised dealer may accept, for negotiation or collection, shipping documents including invoice and bill of exchange covering exports, from his constituent (not being a person who has signed the declaration in terms of regulation 3):

Provided that before accepting such documents for negotiation or collection, the authorised dealer shall-

(a)where the value declared in the declaration does not differ from the value shown in the documents being negotiated or sent for collection, or

(b)where the value declared in the declaration is less than the value shown in the documents being negotiated or sent for collection, require the constituent concerned also to sign such declaration and thereupon such constituent shall be bound to comply with such requisition and such constituent signing the declaration shall be considered to be the exporter for the purposes of these regulations to the extent of the full value shown in the documents being negotiated or sent for collection and shall be governed by these regulations accordingly.

13. Payment for the export. - In respect of export of any goods or software for which a declaration is required to be furnished under regulation 3, no person shall except with the permission of the Reserve Bank or, subject to the directions of the Reserve Bank, permission of an authorised dealer, do or refrain from doing anything or take or refrain from taking any action which has the effect of securing-

(i)that the payment for the goods or software is made otherwise than in the specified manner; or

(ii)that the payment is delayed beyond the period specified under these Regulations; or

(iii)that the proceeds of sale of the goods or software exported do not represent the full export value of the goods or software subject to such deductions, if any, as may be allowed by the Reserve Bank or, subject to the directions of the Reserve Bank, by an authorised dealer:

Provided that no proceedings in respect of contravention of these provisions shall be instituted unless the specified period has expired and payment for the goods or software representing the full export value, or the value after deductions allowed under clause (iii), has not been made in the specified manner within the specified period.

14. Certain exports requiring prior approval. -

A. Export of goods on lease, hire, etc. -

(i)No person shall, except with the prior permission of the Reserve Bank, take or send out by land, sea or air any goods from India to any place outside India on lease or hire or under any arrangement or in any other manner other than sale or disposal of such goods.

B. Exports under trade agreement/rupee credit, etc. -

(i)Export of goods under special arrangement between the Central Government and Government of a foreign State, or under rupee credits extended by the Central Government to Government of a foreign State shall be governed by the terms and conditions set out in the relative public notices issued by the Trade Control Authority in India and the instructions issued from time to time by the Reserve Bank.

(ii)An export under the line of credit extended to a bank or a financial institution operating in a foreign State by the Exim Bank for financing exports from India, shall be governed by the terms and conditions advised by the Reserve Bank to the authorised dealers from time to time.

C. Counter Trade -Any arrangement involving adjustment of value of goods imported into India against value of goods exported from India, shall require prior approval of the Reserve Bank.

15. Delay in receipt of payment. - Where in relation to goods or software export of which is required to be declared on the specified form, the specified period has expired and the payment therefor has not been made as aforesaid, the Reserve Bank may give to any person who has sold the goods or software or who is entitled to sell the goods or software or procure the sale thereof, such directions as appear to it to be expedient, for the purpose of securing, (a) the payment therefor if the goods or software has been sold and (b) the sale of goods and payment thereof, if goods or software has not been sold or re-import thereof into India as the circumstances permit, within such period as the Reserve Bank may specify in this behalf:

Provided that omission of the Reserve Bank to give directions shall not have the effect of absolving the person committing the contravention from the consequences thereof.

16. Advance payment against exports. - (1) Where an exporter receives advance payment (with or without interest), from a buyer outside India, the exporter shall be under an obligation to ensure that-

(i)the shipment of goods is made within one year from the date of receipt of advance payment;(ii)the rate of interest, if any, payable on the advance payment does not exceed London Inter-Bank Offered Rate (LIBOR) + 100 basis points; and(iii)the documents covering the shipment are routed through the authorised dealer through whom the advance payment is received:Provided that in the event of the exporter's inability to make the shipment, partly or fully, within one year from the date of receipt of advance payment, no remittance towards refund of unutilised portion of advance payment or towards payment of interest, shall be made after the expiry of the said period of one year, without the prior approval of the Reserve Bank.

(2)[ Notwithstanding anything contained in clause (i) of sub-regulation (1), an exporter may receive advance payment where the export agreement itself duly provides for shipment of goods extending beyond the period of one year from the date of receipt of advance payment.]

17. Issue of directions by Reserve Bank in certain cases. - (1) Without prejudice to the provisions of regulation 3 in relation to the export of goods or software which is required to be declared, the Reserve Bank may, for the purpose of ensuring that the full export value of the goods or, as the case may be, the value which the exporter having regard to the prevailing market conditions expects to receive on the sale of goods or software in the overseas market, is received in proper time and without delay, by general or special order, direct from time to time that in respect of export of goods or software to any destination or any class of export transactions or any class of goods or software or class of exporters, the exporter shall, prior to the export, comply with the conditions as may be specified in the order, namely:-

(a)that the payment of the goods or software is covered by an irrevocable letter of credit or by such other arrangement or document as may be indicated in the order;(b)[ that any declaration to be furnished to the specified authority shall be submitted to the authorised dealer for its prior approval, which may, having regard to the circumstances, be given or withheld or may be given subject to such conditions as may be specified by the Reserve Bank by directions issued from time to time;](c)that a copy of the declaration to be furnished to the specified authority shall be submitted to such authority or organisation as may be indicated in the order for certifying that the value of goods or software specified in the declaration represents the proper value thereof.

(2)[ No direction under sub-regulation (1) shall be given by the Reserve Bank and no approval under clause (b) of that sub-regulation shall be withheld by the authorised dealer, unless the exporter has been given a reasonable opportunity to make a representation in the matter.] [Substituted by G.S.R. 279(E), dated 13.3.2004 (w.e.f. 11.5.2004).][18. Project exports. - Where an export of goods or services is proposed to be made on deferred payment terms or in execution of a turnkey project or a civil construction contract, the exporter shall, before entering into any such export arrangement, submit the proposal for prior approval of the approving authority, which shall consider the proposal in accordance with the guidelines issued by the Reserve Bank from time to time.Explanation. - For the purpose of this regulation, "approving authority" means the Exim Bank of India or the authorised dealer.]

Schedule

(Refer to regulation 3)Form GR: To be completed in duplicate for export otherwise than by Post including export of software in physical form i.e. magnetic tapes/ discs and paper media.[x x x] [Omitted by Notification No. G.S.R. 326(E), dated 23.4.2015 (w.e.f. 8.5.2000).]Form PP: To be completed in duplicate for export by Post.Form SOFTEX: To be completed in triplicate for declaration of export of software otherwise than in physical form, i.e. magnetic tapes/ discs, and paper media.Exchange Control Declaration (GR) Form No.Original

	Exporter	Invoice No.& Date	SB No.& Date

		AR4/AR4A No.& Date
		Q/Cert No.& Date	Importer-Exporter Code No.

	Consignee
		Export Trade Control	If export under :
			Deferred Credit
			Joint Ventures
			Rupee Credit
			Others
			RBI's Approval/Cir. No. & Date
	Custom House Agent L/C. No.
	Pre-Carriage by	Place of Receipt by Pre-Carrier		Type of shipment : Outright Sale
				Consignment Export
	Vessel/Flight No.	RotatioNo.		Others(Specify)
		PortofLoading	Nature of Contract : CIF/C&F /FOB
			Other (Specify)
	PortofDischarge	Country of Destination	Exchange Rate U/S 14 of CA Currency of invoice
Sl.No	Marks & No.	No. & Kind of Pkgs.	Statistical Code & Description of Goods	Quantity	Value FOB
	Container Nos.

	Net Weight

	Gross Weight

	Total FOB Value in words

	Analysis of Export Value	Currency Amount	Full export value OR where not ascertainable, the value which exporter expects to receive on the sale of goods.
	FOB Value
	Freight
	Insurance		Currency
	Commission	Rate
	Discount		Amount
	Other Deductions

EXCHANGE CONTROL DECLARATION (GR) FORM NO.


Is Export under L/C arrangements?	Yes		No	FOR CUSTOMS

If yes, name of advising bank inIndia		Customs Assessable value Rs.

		Rupees
		………………………
Bank through which payment is to be received
		Export Value Verified
		Customs Appraiser
Whether Payment is to be received through the ACU Yes/No.	Date of Shipment	Customs Appraiser
Declaration under Foreign Exchange Management Act, 1999: I/We hereby declare that I/We am/are the Seller/Consignor of the goods in respect of which this declaration is made and that the particulars given above are true and that (a) the value as contracted with the buyer is the same as the full export value declared overleaf/(b) the full export value of the goods is not ascertainable at the time of export and that the value declared is that which I/We, having regard to the prevailing market-conditions, expect to receive on the sale of goods in the overseas market.

I/We undertake that I/We will deliver to the bank named herein the foreign exchange representing the full export value of the goods on or before @ .................... in the manner specified in the Regulations under the Act.I/We further declare that I/We am/are resident inIndiaand I/We have a place of business inIndia.

I/We am/are OR am/are not in Caution List of the Reserve Bank ofIndia.
Date................(Signature of Exporter)
@ State appropriate date of delivery which must be within[twelve months] [Substituted by G.S.R. 576(E), dated 23-7-2008 for "six months"]from the date of shipment, but for exports to warehouses established outside India with the permission of the Reserve Bank, the date of delivery must be within fifteen months.


Strike out whichever is not applicable
SPACE FOR USE BY RESERVE BANK OFINDIA

EXCHANGE CONTROL DECLARATION (GR) FORM NO.Duplicate

	Exporter	Invoice No.& Date	SB No.& Date

		AR4/AR4A No.& Date
		Q/Cert No.& Date	Importer-Exporter Code No.

	Consignee
		Export Trade Control	If export under :
			Deferred Credit
			Joint Ventures
			Rupee Credit
			Others
			RBI's Approval/Cir. No. & Date
	Custom House Agent L/C. No.
	Pre-Carriage by	Place of Receipt by Pre-Carrier		Type of shipment : Outright Sale
				Consignment Export
	Vessel/Flight No.	RotatioNo.		Others(Specify)
		PortofLoading	Nature of Contract : CIF/C&F /FOB
			Other(Specify)
	PortofDischarge	Country of Destination	Exchange Rate U/S 14 of CA Currency of invoice
Sl. No	Marks& No.	No. & Kind of Pkgs.	Statistical Code & Description of Goods	Quantity	Value FOB
	Container Nos.

	Net Weight

	Gross Weight

	Total FOB Value in words

	Analysis of Export Value	Currency Amount	Full export value or where not ascertainable, the value which exporter expects to receive on the sale of goods.
	FOB Value
	Freight
	Insurance		Currency
	Commission	Rate
	Discount		Amount
	Other Deductions

EXCHANGE CONTROL DECLARATION (GR) FORM NO.


Is Export under L/C arrangements?	Yes		No	FOR CUSTOMS

If yes, name of advising bank inIndia		Customs Assessable value Rs.

		Rupees
		………………………
Bank through which payment is to be received
		Export Value Verified
		Customs Appraiser
		Cargo shipped in full/part
		Quantity
		Value
Whether Payment is to be received through the ACU Yes/No.	Date of Shipment	Customs Appraiser
Declaration under Foreign Exchange Management Act, 1999: I/We hereby declare that I/We am/are the 'Seller/Consignor of the goods in respect of which this declaration is made and that the particulars given above are true and that (a) the value as contracted with the buyer is the same as the full export value declared overleaf/ (b) the full export value of the goods is not ascertainable at the time of export and that the value declared is that which I/We, having regard to the prevailing market-conditions, expect to receive on the sale of goods in the overseas market.

I/We undertake that I/We will deliver to the bank named herein the foreign exchange representing the full export value of the goods on or before @ .................... in the manner specified in the Regulation made under the Act. I/We further declare that I/We am/are resident inIndiaand I/We have a place of business inIndia.

I/We am/are OR am/are not in Caution List of the Reserve Bank ofIndia.
Date................(Signature of Exporter)
@ State appropriate date of delivery which must be within[twelve months] [Substituted by G.S.R. 576(E), dated 23-7-2008 for "six months"]from the date of shipment, but for exports to warehouses established outside India with the permission of the Reserve Bank, the date of delivery must be within fifteen months.


Strike out whichever is not applicable
FOR AUTHORISED DEALER'S USE
Uniform Code Number.........................
Indicate ( ) in the box applicable Date of* (i) negotiation (ii) receipt for collection. Bill No....................
Type of Bill* (i)DA/ (ii)DP/ (iii) Others.................... (Specify)
Type of shipment:*(i) Firm Sale Contract/ (ii) Consignment Basis/ (iii) Others .......................(Specify)
The GR Form was included in the Statement sent to the Reserve Bank with the R Return for the fortnight ending......................sent on.......................
We certify and confirm that we have received the total amount of.............(Currency)(amount) as under being the proceeds of exports declared on this form.

Date of receipt	Currency	Credit to Nostro Account in…….. Country	Debit to NR Rupee Account of a Bank in……..Country	Period of Return with which the realization has been reported to RBI
		In our name	In the name of	Held with us	Held with
(1)	(2)	(3)	(4)	(5)	(6)	(7)

* (Write the name of the concerned Indian Authorised Dealer Branch. ) Any other manner of receipt (Specify)........................................................................(Stamp & Signature of authorised dealer)Date...........................Address.........................................................................................

SPACE FOR USE BY RESERVE BANK OFINDIA

SDF[See regulation 3 (1)](In duplicate)Shipping Bill No. Date :Declaration under the Foreign Exchange Management Act, 1999I/We hereby declare that I/we am/are the *SELLER/CONSIGNOR of the goods in respect of which the declaration is made and that the particulars given in the Shipping Bill No.........dated.........are true and that (a) *the value as contracted with the buyer is the same as the full export value declared in the above shipping bill (b) *the full export value of goods is not ascertainable at the time of export and that the value declared is that which I/we, having regard to the prevailing market conditions, expect to receive on the sale of goods in the overseas market.I/We undertake that I/we will deliver to the bank named herein ............... The foreign exchange representing the full export value of the goods on or before @.............. in the manner specified in the regulation made under the Foreign Exchange Management Act, 1999. I/We further declare that I/We am/are resident in India and I/We have a place of business in India.I/We am/are OR am/arenot in the Caution List of the Reserve Bank of India................(Signature of Exporter)Date....................@State appropriate date of delivery which must be within [twelve months] [Substituted by G.S.R. 576(E), dated 23-7-2008 for "six months"] from the date of shipment but for exports to warehouses established outside India with permission of the Reserve Bank, the date of delivery must be within fifteen months.*Strike out whichever is not applicable.FOR AUTHORISED DEALER'S USEUniform Code Number............*Indicate () in the box applicableDate of (i) negotiation.........................

(ii)receipt for collection...........

(iii)Bill No..........................

*Type of Bill (i) DA ? (ii) DP ? (iii) Others ?.........(Specify)*Types of Shipment (i) Firm Sale Contract ? (ii) Consignment Basis ? Others ? ..........(Specify)The SDF Form was included in the Statment sent to Reserve Bank with the R Return for the fortnight ending.......... sent on.........We certify and confirm that we have received the total amount of .......... (Currency) (Amount) as under being the proceeds of exports declared on this form.

Date of receipt	Currency	Credit to Nostro Account in…….. Country	Debit to NR Rupee Account of a Bank in……..Country	Period of R Return with which the realization has been reported to RBI
		In our name	In the name of	Held with us	Held with
(1)	(2)	(3)	(4)	(5)	(6)	(7)

** (Write the name of the concerned Indian Authorised Dealer Branch). Any other manner of receipt (Specify)..............................................(Stamp & Signature of Authorised Dealer)Date..............................Address...............................................................

SPACE FOR USE BY RESERVE BANK OFINDIA

FORM PPExchange Control (Exporter's Declaration)

1.(a) Name of the Post Office…………………………………….
(b) Number and date of Parcel Receipt…………………………
2. Exporter’s Name………………………………………………	(for RBI use)
3. Importer/Exporter Code No. ………………………………….
4. Buyer’s/Consignee’s name and Address……………………….
………………………………………………………………….
………………………………………………………………….
5. Country of destination…………………………………………
6.Nature of Contract* (i)CIF/(ii)C&F/(iii)FOB/(iv) Others……………….(Specify)
7. Date of dispatch………………………………………………………….
8. Type of Shipment* (i) OutrightSale/(ii) Consignment Export/(iii) Others………………………………………………………….(Specify)
9. Description of goods…………………………………………
10. Quantity of goods: Unit……………………………………..Quantity………………………………………………………..
11. Currency of Invoice………………………………………...
(*Tonne/Kilogram/Litre/Cubic Meter/Sq. Metre/Metre/Number/Other (Specify)]
12. Where the full export value is not ascertainable, value expected on sale of goods in the overseas market may be shown	Analysis of export value :
Particulars	Currency	Amount
@ Full Export Value
No application for permission for remittance/deduction from the declared value on account of agency commission and/or discount will be entertained by the Reserve Bank or authorized dealer unless these have been declared on this form	F.O.B. Value
Freight
Insurance
*Discount (Rate…….)
*Agency Commission (Rate……..)
(For Customs Use)	13. Customs Assessable Value
Export Value Verified	(Rupees)………………………...

(Cstoms Appraiser)
14. If the export is made under general permission of the Reserve Bank of India, number and d ate of its approval…………………………………….
15. If the export is made under L/C arrangements, name of advising bank inIndia………………………………………………………………………
16. State if the payment is to be received through the Asian Clearing Union: *Yes/No………………………………………………………………….
17. Name and address of Bank through whom payment is to be received…………………………………………………………………..

I/We hereby declare that I/We am/are the *SELLER/CONSIGNOR of the goods in respect of which the declaration is made and that the particulars give above are true and that " (a) the export value as contracted with the buyer is the same as the full export value declared above." (b) the full export value of goods is not ascertainable at the time of export and that the value declared is that which I/We, having regard to the prevailing market conditions, expect to receive on the sale of goods in the overseas market.I/We undertake that I/We will deliver to the bank named above the foreign exchange representing the full export value of the goods on or before $ .............in the manner specified in the requlations made under the Foreign Exchange Management Act, 1999. I/We further declare that I/We am/are resident in India and I/We have a place of business in India.I am*/We are *not* in the Caution List of the Reserve Bank of India.$ Mention appropriate date of delivery which must be within [twelve months] [Substituted by G.S.R. 576(E), dated 23-7-2008 for "six months"] from the date of shipment.*Strike out whichever is not applicable.

(For A.D.’s Use)
	(Signature of Exporter)
	Date
Stamp & Signature of authorized dealer	Address
Date…………………………………
Bank’s Uniform Code No…………...

NOTE TO EXPORTERS

(1)This Form should not be pasted on the Parcel.

(2)The PP Form procedure applies to postal exports to all territories outside India excluding Nepal and Bhutan. The PP Form should be completed in duplicate in all cases.

(3)The Original should be submitted by the exporter to the Post Office after having it countersigned by an Authorised Dealer in foreign exchange. The Post Office through which the goods have been despatched will forward the Original to the nearest office of Reserve Bank of India.

(4)All documents relating to export of goods from India must be passed through the medium of an Authorised Dealer in foreign exchange in India within 21 days of the date of shipment of the goods.

(5)The amount representing the full export value of goods must be realised on the due date for payment or within six months from the date of shipment.Note. - Government of India/Indian Financial institutions may conclude from time to time Special Trade Agreements with other countries providing for settlement of certain payments from the countries in a specified manner or for exports to be financed from Government to Government Credits. Reserve Bank will advise Authorised Dealers of such arrangements by issue of circulars. Methods of payment specified in the individual arrangements will have to be followed in such cases.

SPACE FOR USE BY RESERVE BANK OFINDIA

FORM PPExchange Control (Exporter's Declaration)Form NumberDuplicate(Please see "Notes to Exporters" overleaf)

1.(a) Name of the Post Office………………………………………
(b) Number and date of Parcel Receipt…………………………
2. Exporter’s Name………………………………………………….	(for RBI use)
3. Importer/Exporter Code No.…………………………………….
4. Buyer’s/Consignee’s name and Address………………………
…………………………………………………………………………
…………………………………………………………………………
5. Country of destination……………………………………………
6.Nature of Contract* (i)CIF/(ii)C&F/(iii)FOB/(iv) Others………………. (Specify)
7. Date of dispatch………………………………………………………….
8. Type of Shipment* (i) OutrightSale/(ii) Consignment Export/(iii) Others………………………………………………………….(Specify)
9. Description of goods…………………………………………
10. Quantity of goods: Unit……………………………………..Quantity………………………………………………………..
11. Currency of Invoice………………………………………...
(*Tonne/Kilogram/Litre/Cubic Meter/Sq. Metre/Metre/Number/Other (Specify)]
12. Where the full export value is not ascertainable, value expected on sale of goods in the overseas market may be shown	Analysis of export value :
Particulars	Currency	Amount
@ Full Export Value
No application for permission for remittance/deduction from the declared value on account of agency commission and/or discount will be entertained by the Reserve Bank or authorized dealer unless these have been declared on this form	F.O.B. Value
Freight
Insurance
*Discount (Rate…….)
*Agency Commission(Rate……..)
(For Customs Use)	13. Customs Assessable Value
Export Value Verified	(Rupees)………………………...

(Cstoms Appraiser)
14. If the export is made under general permission of the Reserve Bank ofIndia, number and date of its approval…………………………………….
15. If the export is made under L/C arrangements, name of advising bank inIndia………………………………………………………………………
16. State if the payment is to be received through the Asian Clearing Union: *Yes/No………………………………………………………………….
17. Name and address of Bank through whom payment is to be received…………………………………………………………………..

I/We hereby declare that I/we am/are the *SELLER/CONSIGNOR of the goods in respect of which the declaration is made and that the particulars given above are true and that *(a) the export value as contracted with the buyer is the same as the full export value declared above/*(b) the full export value of goods is not ascertainable at the time of export and that the value declared is that which I/we, having regard to the prevailing market conditions, expect to receive on the sale of goods in the overseas market.I/We undertake that I/we will deliver to the bank named above the foreign exchange representing the full export value of the goods on or before $.............. in the manner specifying in the Regulations made under the Foreign Exchange Management Act, 1999. I/We further declare that I/We am/are resident in India and I/we have a place of business in India.I am */We are *not* in the Caution List of the Reserve Bank of India.$ Mention approximate date of delivery which must be within [twelve months] [Substituted by G.S.R. 576(E), dated 23-7-2008 for "six months"] from the date f shipment.*Strike out whichever is not applicable.

(For A.D.’s Use)
	(Signature of Exporter)
	Date
Stamp & Signature of authorized dealer	Address
Date…………………………………
Bank’s Uniform Code No…………...

Note. - All documents relating to export of goods from India must be passed through the medium of an Authorised Dealer in foreign exchange in India within 21 days of the date of shipment of the goods.FOR AUTHORISED DEALER'S USEUniform Code Number..............Date of *(i) negotiation/(ii) receipt for collection Bill No........

*Strike out whichever is not applicable	Type of Bill *DA/(ii)DP/(iii) Others…………………..
Type of shipment :*(i) Firm Sale Contract/ (ii) Consignment Basis/(iii) Others…………………………………..(Specify)
	The PP Form was included in the Statement sent to the Reserve Bank with the R Return for the fortnight ending…………..sent on…………….

We certify and confirm that we have received the total amount of (Currency) (Amount) as under being the proceeds of exports declared on this form.

Date of receipt	Currency	Credit to Nostro Account in…….. Country	Debit to NR Rupee Account of a Bank in……..Country	Period of R Return with which the realization has been reported to RBI
		In our name	In the name of*	Held with us	Held with*
(1)	(2)	(3)	(4)	(5)	(6)	(7)

(*Write the name of the concerned Indian Authorised Dealer branch).Any other manner of receipt (specify)............................................................(Stamp & Signature of Authorised Dealer)Date........................Address.....................NOTES TO AUTHORISED DEALER:

1. Please ensure that the columns on the face of the PP Form have been completed by the exporter and that they have been duly authenticated by the Postal authorities wherever necessary.

2. On receipt of the full export value of the shipment declared on this Form, the Authorised Dealer will forward to the Reserve Bank this duplicate copy of the Form together with a copy of the Customs certified Shipper's Invoice, duly certified. In respect of shipments made on consignment basis, the Account Sales received from the consignee in original in support of the proceeds actually realized should also be forwarded along with this copy of the Form.

3. In case the net amount received falls short of the full export value declared on the Form for reasons other than deduction of bank charges, please indicate the authority conferred on the Authorised Dealers by or under the Exchange Control Manual or the Authorised Dealer's Circular or Circulars, as the case may be, or the Reserve Bank of India's approval number and date for reduction.

[EXCHANGE CONTROLSOFTWARE EXPORT DECLARATION (SOFTTEX) FORM(For declaration of Software Exports through data-communication links and receipt of Royalty on the Software Packages/Products exported)] [Substituted form by Notification No. G.S.R. 199(E), dated 27.2.2001 (w.e.f. 8.5.2000)]

FORM NO: AB

ORIGINAL

Name and address of the exporter

STPI Centre within whose jurisdiction the unitis situated

Import-Export Code Number

Category of exporter

STP/EHTP/EPZ/SEZ/100%EOU/DTA unit

Buyer's name and address including country andtheir relationship with exporting unit (if any)

Date and Number of Invoice

Whether export contract/purchase order alreadyregistered with STPI. (If 'No', please attach copy of thecontract/purchase order)

Yes

Does contract stipulate payment of royalty

Yes

SECTION -A(For exports through data communication link

Name of authorised datacom service provider

STPI/VSNL/DOT/Internet/Others(Pleasespecify)

Type of software exported (Please mark'√'on theappropriate box on the left side).

(a)Computer Software

RBI Code

Date Entry jobs and Conversion Software DateProcessing

9 0 6

Software Development

9 0 7

Software Product, Packages

9 0 8

Others (Please specify)

9 0 9

(b)Other Software

Video/TV Software

9 1 0

Others (Please specify)

9 1 1

10.

Analysis of Export Value

Currency

Amount

(a)

Full export value of which:-

i) Net value ofexports without transmission charges

ii) Transmissioncharges included invoice

(b)

Transmission charges (if payable separately bythe overseas client)

(c)

Deduct Agency commission, at the rate of .. ..%

(d)

Any other deductions as permitted by RBI (pleasespecify)

(e)

Amount to be realised [(a+b) - [(c+d)]

How export value will be realised (mode ofrealisation) (Please mark'√'on the appropriate box

(a) Under L/C"

(a) Name and address of Authorised Dealer

(b) Authorised Dealer Code No

(b) Bank Guarantee"

(a) Name and address of Authorised Dealer

(b) Authorised Dealer Code No

(c) Any other arrangement e.g. advance payment,etc. including transfer/remittance to bank account maintainedoverseas (Please specify)

(a) Name and address of Authorised Dealer

(b) Authorised Dealer Code No

SECTION – B(Forreceipt of Royalty on Software Packages/Products exported

12.

Details of Software Package(s)/Product(s)exported

(a)

Date of export

(b)

GR/SDF/PP/SOFTEX Form No. on which exports weredeclared

(c)

Royalty agreement details

%age and amount ofroyalty

Period of royaltyagreement (Enclose copy of Royalty agreement, if not alreadyregistered

How royalty value will be realised (as definedin Royalty agreement)

Calculation of royalty amount (Enclose copy ofcommunication from the foreign customer)

Name and address of designated Authorised Dealerin India through whom payment has been received/to be received

A D Code No.______________________

SECTION -C

Declaration by exporter

I/We hereby declare that I/We am/are the sellerof the software in respect of which this declaration is made andthat the particulars given above are true and that the value tobe received from the buyer represents the export valuecontracted and declared above I/We also declare that thesoftware has been developed and exported by using authorised andlegitimate datacom links

I/We undertake that I/We will deliver to thebank named above the foreign exchange representing the fullvalue of the software exported as above on orbefore (ie within six months from the date ofinvoice/date of last invoice raised during a month), in themanner specified in the Regulations made under the ForeignExchange Management Act, 1999

Place

Stamp

_________________________

Date

Signature of the Exporter

Name____________________

Designation________________

Enclosure

(1) Copy of ExportContract [7(a)]

(2) Copy of RoyaltyAgreement [12(c)]

(3) Copy ofcommunication from customer [14]

Space for use ofthe competent authority (i/e STPI/EPZ/SEZ)on behalf of Ministryof Information Technology

Certified that the software described above wasactually transmitted and the export/royalty value declared bythe exporter has been found to be in order accepted by us

PlaceDate

_________________________

(Signature of Designated Official ofSTPI/EPZ/SEZ on behalf of Ministry of Information Technology)

Stamp

Name____________________

Designation________________

EXCHANGE CONTROLSOFTWARE EXPORT DECLARATION (SOFTTEX) FORM(For declaration of Software Exports through data-communication links and receipt of Royalty on the Software Packages/Products exported)

FORM NO: AB

DUPLICATE

Name and address of the exporter

STPI Centre within whose jurisdiction the unitis situated

Import-Export Code Number

Category of exporter

STP/EHTP/EPZ/SEZ/100%EOU/DTA unit

Buyer's name and address including country andtheir relationship with exporting unit (if any)

Date and Number of Invoice

Whether export contract/purchase order alreadyregistered with STPI. (If 'No', please attach copy of thecontract/purchase order)

Yes

Does contract stipulate payment of royalty

Yes

SECTION -A(For exports through data communication link

Name of authorised datacom service provider

STPI/VSNL/DOT/Internet/Others(Pleasespecify)

Type of software exported (Please mark'√'on theappropriate box on the left side).

(a)Computer Software

RBI Code

Date Entry jobs and Conversion Software DateProcessing

9 0 6

Software Development

9 0 7

Software Product, Packages

9 0 8

Others (Please specify)

9 0 9

(b)Other Software

Video/TV Software

9 1 0

Others (Please specify)

9 1 1

10.

Analysis of Export Value

Currency

Amount

(a)

Full export value of which:-

i) Net value ofexports without transmission charges

ii) Transmissioncharges included invoice

(b)

Transmission charges (if payable separately bythe overseas client)

(c)

Deduct Agency commission, at the rate of .. ..%

(d)

Any other deductions as permitted by RBI (pleasespecify)

(e)

Amount to be realised [(a+b) - [(c+d)]

How export value will be realised (mode ofrealisation) (Please mark'√'on the appropriate box

(a) Under L/C"

(a) Name and address of Authorised Dealer

(b) Authorised Dealer Code No

(b) Bank Guarantee"

(a) Name and address of Authorised Dealer

(b) Authorised Dealer Code No

(c) Any other arrangement e.g. advance payment,etc. including transfer/remittance to bank account maintainedoverseas (Please specify)

(a) Name and address of Authorised Dealer

(b) Authorised Dealer Code No

SECTION – B(Forreceipt of Royalty on Software Packages/Products exported

12.

Details of Software Package(s)/Product(s)exported

(a)

Date of export

(b)

GR/SDF/PP/SOFTEX Form No. on which exports weredeclared

(c)

Royalty agreement details

%age and amount ofroyalty

Period of royaltyagreement (Enclose copy of Royalty agreement, if not alreadyregistered

How royalty value will be realised (as definedin Royalty agreement)

Calculation of royalty amount (Enclose copy ofcommunication from the foreign customer)

Name and address of designated Authorised Dealerin India through whom payment has been received/to be received

A D Code No.______________________

SECTION -C

Declaration by exporter

Place

Stamp

_________________________

Date

Signature of the Exporter

Name____________________

Designation________________

Enclosure

(1) Copy of ExportContract [7(a)]

(2) Copy of RoyaltyAgreement [12(c)]

(3) Copy ofcommunication from customer [14]

Space for use ofthe competent authority (i/e STPI/EPZ/SEZ)on behalf of Ministryof Information Technology

Certified that the software described above wasactually transmitted and the export/royalty value declared bythe exporter has been found to be in order accepted by us

PlaceDate

_________________________

(Signature of Designated Official ofSTPI/EPZ/SEZ on behalf of Ministry of Information Technology)

Stamp

Name____________________

Designation________________

FOR Authorised Dealer's use onlyDuplicate to be forwarded after realisation alongwith R Supplementary ReturnCertificate by authorised dealer

| AD's Uniform Code No .... ......... ..... ....... ........

| The SOFTEX Form included in the ENC statement sent to the Reserve Bank with the 'R' Return(NOSTRO/VOSTRO)........... ............for the period ending.... .......... ....sent on

| | (Currency name)

| We certify and confirm that we have received the total amount of........ ........... as under being the proceeds of exports declared on this form.

| | (Currency name)

Date of Receipt	Currency	Credit to Nostro Account in..........(Country)	Debit to Non-Resident Rupee Account of a bankin...............(Country)	Period of R-Return with which the realisation hasbeen reported to RBI
		In our name	In the name of**	Held with us	Held with **
1	2	3	4	5	6	7

| (** Writ the name of the concerned branch of Authorised Dealer)

| Any other manner of receipt (Specify)............ ................. ..... ...................... .....

| | | | | Name_________________________________Designation_____________________________Name & Address of______________________Authorised Dealer________________________

EXCHANGE CONTROLSOFTWARE EXPORT DECLARATION (SOFTTEX) FORM(For declaration of Software Exports through data-communication links and receipt of Royalty on the Software Packages/Products exported)

FORM NO: AB

TRIPLICATE

Name and address of the exporter

STPI Centre within whose jurisdiction the unitis situated

Import-Export Code Number

Category of exporter

STP/EHTP/EPZ/SEZ/100%EOU/DTA unit

Buyer's name and address including country andtheir relationship with exporting unit (if any)

Date and Number of Invoice

Whether export contract/purchase order alreadyregistered with STPI. (If 'No', please attach copy of thecontract/purchase order)

Yes

Does contract stipulate payment of royalty

Yes

SECTION -A(For exports through data communication link

Name of authorised datacom service provider

STPI/VSNL/DOT/Internet/Others(Pleasespecify)

Type of software exported (Please mark'√'on theappropriate box on the left side).

(a)Computer Software

RBI Code

Date Entry jobs and Conversion Software DateProcessing

9 0 6

Software Development

9 0 7

Software Product, Packages

9 0 8

Others (Please specify)

9 0 9

(b)Other Software

Video/TV Software

9 1 0

Others (Please specify)

9 1 1

10.

Analysis of Export Value

Currency

Amount

(a)

Full export value of which:-

i) Net value ofexports without transmission charges

ii) Transmissioncharges included invoice

(b)

Transmission charges (if payable separately bythe overseas client)

(c)

Deduct Agency commission, at the rate of .. ..%

(d)

Any other deductions as permitted by RBI (pleasespecify)

(e)

Amount to be realised [(a+b) - [(c+d)]

How export value will be realised (mode ofrealisation) (Please mark'√'on the appropriate box

(a) Under L/C"

(a) Name and address of Authorised Dealer

(b) Authorised Dealer Code No

(b) Bank Guarantee"

(a) Name and address of Authorised Dealer

(b) Authorised Dealer Code No

(c) Any other arrangement e.g. advance payment,etc. including transfer/remittance to bank account maintainedoverseas (Please specify)

(a) Name and address of Authorised Dealer

(b) Authorised Dealer Code No

SECTION – B(Forreceipt of Royalty on Software Packages/Products exported

12.

Details of Software Package(s)/Product(s)exported

(a)

Date of export

(b)

GR/SDF/PP/SOFTEX Form No. on which exports weredeclared

(c)

Royalty agreement details

%age and amount ofroyalty

Period of royaltyagreement (Enclose copy of Royalty agreement, if not alreadyregistered

How royalty value will be realised (as definedin Royalty agreement)

Calculation of royalty amount (Enclose copy ofcommunication from the foreign customer)

Name and address of designated Authorised Dealerin India through whom payment has been received/to be received

A D Code No.______________________

SECTION -C

Declaration by exporter

Place

Stamp

_________________________

Date

Signature of the Exporter

Name____________________

Designation________________

Enclosure

(1) Copy of ExportContract [7(a)]

(2) Copy of RoyaltyAgreement [12(c)]

(3) Copy ofcommunication from customer [14]

Space for use ofthe competent authority (i/e STPI/EPZ/SEZ)on behalf of Ministryof Information Technology

Certified that the software described above wasactually transmitted and the export/royalty value declared bythe exporter has been found to be in order accepted by us

PlaceDate

_________________________

(Signature of Designated Official ofSTPI/EPZ/SEZ on behalf of Ministry of Information Technology)

Stamp

Name____________________

Designation________________

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