On 30-10-2025, the Central Board of Indirect Taxes and Customs notified the Customs (Voluntary Revision of Entries Post Clearance) Regulations, 2025 to facilitate compliance by allowing importers/exporters to voluntarily correct or revise customs declarations after clearance without facing punitive consequences. The provisions will come into force 1-11-2025.
Key Points:
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The Customs (Voluntary Revision of Entries Post Clearance) Regulations, 2025 comes under the ambit of Customs Act, 1962.
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The authorized person will have to make an electronic application for revision of one or more entries already made during the clearance subject to the following conditions:
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Application should be filed at the port where the duty of customs was paid;
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Application should contain only those entries for revision, which were earlier made under one bill of entry or shipping bill, bill of export during the clearance;
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The fee paid will be in accordance with the Levy of Document Fees Regulations, 1970.
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If any importer/ exporter intends to revise one or more entries, he will have to make:
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An electronic application for revision of entries;
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An application for revision of entries cum refund.
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The revised entries and self-assessments will be subject to verification by proper officer in cases selected primarily on the basis of risk evaluation through appropriate selection criteria.
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In the case of retention of documents relating to revised entry, the authorized person can retain the electronic application, certificate of revised entry and all other supporting documents, for a period of 5 years from the date of revision of the entry.