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35% Customs duty on imported baggage beyond duty free limit

In line with the new Baggage Rules of 2016; New notifications has been issued by the Government relating to imposition of customs duty and other conditions applicable on imported baggage. Accordingly, articles exceeding specified limit shall be taxable @ 35% ad valorem. It has also been notified that specified persons, after residing outside India for a particular period, can import specified items up to certain limits (INR 2,00,000 or INR 5,00,000) without payment of import duty, subject to conditions given in the notification, and beyond that limit shall be taxable @ 15% ad valorem for items given in the notification.

[Ref: Notification Nos 26 & 27/2016-Cus dated 31 March 2016]

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