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Introduction of definition of e – commerce in Foreign Trade Policy (2015-2020)

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The Central Government in exercise of power conferred by Section 5 of FT (D&R) Act, 1992, read with paragraph 1.02 of the Foreign Trade Policy, 2015-2020 introduces the definition of e – commerce in Chapter 9 of the Foreign Trade Policy (2015-2020) as under: 9.17A:

“e – commerce means buying and selling of goods and services, including digital products, conducted over digital and electronic network. For the purposes of Merchandise Exports from India Scheme (MEIS) e – commerce shall mean the export of goods hosted on a website accessible through the internet to a purchaser. While the dispatch of goods shall be made through courier or postal mode, as specified under the MEIS, the payment for goods purchased on e – commerce platform shall be done through international credit/debit cards and as per the Reserve Bank of India Circular (RBI/2015-16/185) [A.P. (DIR Series) Circular No.16 dated September 24, 2015] as amended from time to time.”

-MINISTRY OF COMMERCE AND INDUSTRY

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