The Central Board of Indirect Taxes and Customs notifies a list of deposits which will be exempted from June 01, 2022.
They are as follows:
- Deposits with respect to goods imported or exported in customs stations where customs automated system is not in place
- Deposits with respect to accompanied baggage ;
- Deposits other than those used for making payment of,-
-
- any duty of customs, including cesses and surcharges levied as duties of customs;
- integrated tax;
- Goods and Service Tax Compensation Cess;
- interest, penalty, fees or any other amount payable under the said Act, or the Customs Tariff Act, 1975, from all of the provisions of section 51A of the said Act.
