Foreign Trade (Regulation) Rules, 1993

SCHEDULE

(See rule 5)

The following fee shall be leviable in respect of the application for an import licence etc.

SCALE OF FEE

Sl.No.	Particulars	Amount of Fee
1.	Where the value of goods specified in application does not exceed Rupees fifty thousand.	Rupees two hundred
2.	Where the value of the goods specified in the application exceeds Rupees fifty thousand but does not exceed Rupees one crore.	Rupees two per thousand or part thereof subject to a minimum of rupees two hundred.
3.	Where the value of the goods specified in the application exceeds rupees one crore	Rupees two per thousand or part thereof subject to a maximum of Rs. one lakh and fifty thousand
4.	Application for grant of duplicate licence	Rupees two hundred
5.	In case where import licence and other correspondence are required by Speed Post.	Rupees two hundred
6.	Application for issue of an Identity Card.	Rupees two hundred
7.	Application for issue of duplicate Identity Card in the event of loss of original Card.	Rupees one hundred
8.	Extension of the period of shipment of an Import licence	Rupees two hundred
	Application for grant split-up licences	Rupees one thousand per Split up licence