Authorised dealers are permitted to remit export claims, by exporters, on application by letter containing particulars such as Importer-Exporter code number, GR / PP form number, date of

shipment, name of commodity, invoice value, name and address of claimant, nature and amount of claim as also documentary evidence in support of the claim, provided-

(a)

the amount does not exceed 15% of invoice value;

and

(b)

the relative export proceeds have already been realised and repatriated to India.

In case of exporters who have been in the export business for more than three years,

remittances may be allowed without any percentage ceiling, provided-

(a)

the exporter is not on the Exporters' caution list of Reserve Bank;

and

(b)

his track record is satisfactory (cf. para 6C.13)

In all such cases of remittances, the exporter should be advised to surrender proportionate

incentives, if any, received by him.