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Union of India - Act

The Customs Baggage Declaration Regulations, 2013

UNION OF INDIA
India

The Customs Baggage Declaration Regulations, 2013

Rule THE-CUSTOMS-BAGGAGE-DECLARATION-REGULATIONS-2013 of 2013

  • Published on 29 August 2013
  • Commenced on 29 August 2013
  • [This is the version of this document from 29 August 2013.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Customs Baggage Declaration Regulations, 2013Published vide Notification New Delhi, the 29th August, 2013, No. 90/2013-Customs (N.T.)Ministry of Finance(Department of Revenue)G.S.R. 584(E). - In exercise of the powers conferred by clause (a) of Section 81 of the Customs Act, 1962, the Central Board of Excise and Customs hereby makes the following regulations, namely :-

1. Short title.

- These regulations may be called the Customs Baggage Declaration Regulations, 2013.

2. Extent of application.

- These regulations shall apply to baggage including any package comprised therein of the passengers coming to India. These regulations will come into effect w.e.f. 1st January, 2014.

3. Method of Declaration of Baggage.

- [All passengers who come to India and have anything to declare or are carrying dutiable or prohibited goods] [Substituted by Notification No. G.S.R. 219 (E), dated 1.3.2016 (w.e.f. 29.8.2013).] shall declare their accompanied baggage in Form 1 appended to this regulation.Form 1Indian Customs Declaration Form(Please see important information given below before filling this form)

1. Name of the Passenger..............................................................................................

2. Passport number..................................... 3. Nationality........................................

4. Date of Arrival.......................(DD/MM/YYYY) 5. Flight No....................................

6. Number of Baggage........................ 7. Country from where coming...................

8. Countries visited in last six days.................................................................................

9. Total value of dutiable goods being imported (Rs.)..................................................

10. Are you bringing the following items into India? (please tick Yes or No)

(i) Prohibited Articles Yes/No
(ii) Gold Jewellery (over Free Allowance) Yes/No
(iii) Gold Bullion Yes/No
(iv) Meat and meat products/dairy products/fish/poultry products Yes/No
(v) Seeds/plants/seeds/fruits/flowers/other planting material Yes/No
(vi) Satellite phone Yes/No
(vii) Indian currency exceeding Rs. 7,500/- Yes/No
(viii) Foreign currency notes exceed US $ 9,000 or equivalent Yes/No
(ix) Aggregate value of foreign exchange including currencyexceeds US $ 10,000 or equivalent. Yes/No
(x) [ [Inserted by Notification No. G.S.R. 639(E), dated 18.8.2015 (w.e.f. 29.8.2013).] Flat Panel (LCD/ LED/ Plasma) Television. [Inserted by Notification No. G.S.R. 639(E), dated 18.8.2015 (w.e.f. 29.8.2013).] Yes/No] [Inserted by Notification No. G.S.R. 639(E), dated 18.8.2015 (w.e.f. 29.8.2013).]
Please report to Customs Officer at the Red Channel counter in case answer to any of the above question is `Yes'Signature of Passenger............................................