Foreign Trade (Regulation) Rules, 1993

SCHEDULE

[See rule 5]

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

SCALE OF FEE

S.No.	Particulars	Amount of fee
(1)	(2)	(3)
1.	Where the value of goods specified in application exceed rupees fifty thousand	Rupees two hundred
2.	Where the value of the goods specified in the application exceeds rupees fifty thousand, but 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 rupees one lakh and fifty thousand
4.	Application for grant of duplicate license	Rupees two hundred
5.	In case where import license and other correspondence are required by speed post	Rupees two hundred
6.	Application for issue of an identity card	Rupees two thousand
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 license	Rupees two hundred
9.	Application for grant of split-up licenses	Rupees one thousand per split-up license.

Note : The amount of fee payable shall be rupees two hundred in respect of an application for import license by a small scale actual user or a registered exporter, for the import of raw materials, components and spares where the value of the goods specified in the application does not exceed rupees two lakhs.