Foreign Trade (Regulation) Rules, 1993

[GSR 791 (E), dated 30th. December, 1993]

Contents
Sections	Particulars
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 a 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	Schedule

In exercise of the powers conferred by section 19 of the Foreign Trade (Development and Regulation) Act, 1992 (22 of 1992), the Central Government hereby makes the following rules, namely:-