Check-list for Scrutiny of Forms

6C.3

(i)

Authorised dealer should ensure that the number of the duplicate copy of

a GR form presented to them is the same as that of the original which is usually recorded on the Bill of Lading and the duplicate has been duly verified and authenticated by appropriate Customs authorities.

(ii)

Authorised dealers may accept Bill of Lading/Airway Bill issued on 'freight prepaid'

basis where the sale contract is on f.o.b., f.a.s. etc. basis provided the amount of freight has been included in the invoice and the bill. Conversely, in the case of c.i.f., c.&f. etc. contracts where freight is sought to be paid at destination, authorised dealers should ensure that the deduction made is only to the extent of freight declared on GR form or the actual amount of freight indicated on the Bill of Lading/Airway Bill, whichever is less. Likewise, where the marine insurance is taken by the exporters on buyer's account, authorised dealer should verify that the actual amount paid is received from the buyer through invoice and the bill.

(iii )

Authorised dealers should ensure that the documents submitted do not reveal any

material inter se discrepancies in regard to description of goods exported, export value or country of destination.

NOTES:

A.

The export realisable value may be more than what was originally declared to/accepted by Customs on the GR form in certain circumstances such as where in c.i.f. or c.&f. contracts, part or whole of any freight increase taking place after the contract was concluded is agreed to be borne by buyers or where as a result of subsequent devaluation of the currency of the contract, buyers have agreed to an increase in price.

B.

In certain lines of export trade, final settlement of price may be dependent on the results of quality analysis of samples drawn at the time of shipment; but the results of such analysis will become available only after the shipment has been made. Sometimes, contracts may provide for payment of penalty for late shipment of goods in conformity with trade practice concerning the commodity. In these cases, while exporters declare to Customs the full export value based on the contract price, invoices submitted along with shipping documents for negotiation/collection may reflect a different value arrived at after taking into account the results of analysis of samples or late shipment penalty, as the case may be.

As such variations stem from the terms of contract, authorised dealers may accept them on production of documentary evidence after verifying that the arithmetical calculations showing the variations are correct and are based on the terms of underlying contracts.