Foreign Trade (Development and Regulation) Act,1992

(Act no. 22 of 1992)

Contents
Sections	Particulars
	Preamble
Chapter I	Preliminary
1	Short Title and commencement
2	Definitions
Chapter II	Power of Central Government to make orders and announce export and import policy
3	Powers to make provisions relating to imports and exports
Chapter III	Importer exporter code number and license
4	Importer exporter code Number
5	Suspension and cancellation of Importer Exporter Code Number
6	Issue, Suspension and cancellation of license
Chapter IV	Search, Seizure, Penalty and Confiscation
7	Power relating to search and seizure
8	Contravention of provisions of this Act, rules, orders and export and import policy
9	Penalty or confiscation not to interfere with other punishment
10	Adjudicating Authority
11	Giving of opportunity to the owner of the goods etc.
Chapter V	Appeal and Revision
12	Appeal
13	Revision
14	Powers of Adjudicating and other Authorities
Chapter VI	Miscellaneous
15	Protection of action taken in good faith
16	Power to make rules
17	Repeal and Saving
Rules
1	Short title and commencement
2	Definitions
3	Grant of special license
4	Application for grant of licenses
5	Fee
6	Conditions of license
7	Refusal of license
8	Amendment of license
9	Suspension of a license
10	Cancellation of the license
11	Declaration as to value and quality of imported goods
12	Declaration as to importer exporter code number
13	Utilization of imported goods
14	Prohibition regarding making, signing of any declaration, statement or documents
15	Power to enter premises and inspect, search and seize goods, documents, things and conveyances
16	Settlement
17	Confiscation and redemption
18	Confiscation of conveyance
Schedule	Scale of fee
The Foreign Trande (Exemption from Application of Rules in Certain Cases) Order, 1993
1	Short title and commencement
2	Definitions
3	Exemption from the application of rules