PUBLIC NOTICE
New Delhi, the 23rd September, 2016
No. 33/2015-2020
Subject: Amendment in ANF-5A [Application for issue of EPCG Authorisation] incorporating the guidelines for designating/certifying a Common Service Provider (CSP) under Para 5.02 (b) of FTP 2015-20 – reg.
F. No. 18/03/AM-17/PC-5 .— In exercise of powers conferred under paragraph 1.03 of the Foreign Trade Policy, 2015-20, the Director General of Foreign Trade hereby notifies the guidelines for designating/certifying a Common Service Provider under Para 5.02 (b) of FTP 2015-20 with immediate effect.
Guidelines for designating/certifying a CSP as per Para 5.02(b) of FTP are being notified. Accordingly, a new Paragraph at Sl. No. 4 under the guidelines of ANF 5 A is inserted which shall read as under:
“4. Guidelines for designating/certifying of CSP under Para 5.02(b) of FTP 2015-20
The designating/certifying authority should call for the following documents:-
a. IEC
b. RCMC
c. Common service to be provided (in brief)
d. List of minimum six potential users (Name and IEC)
e. Name of the TEE where the applicant unit is located
f. Product category to be serviced
g. The unit should be duly registered with relevant indirect tax authorities prior to export.”
Effect of the Public Notice: ANF 5A of Aayat Niryat Forms of FTP 2015-20 has been amended to include guidelines for designating/certifying a Common Service Provider by DGFT, Department of Commerce or State Industrial Infrastructure Corporation in a Town of Export Excellence under Para 5.02 (b) FTP 2015-20.
Ministry of Commerce and Industry
(Directorate General of Foreign Trade)