Home
A+ A A- CBIC Home Page
emblem
News Flash
कूरियर मोड के माध्यम से आयातित माल के लिए आयात शुल्क के भुगतान के लिए इलेक्ट्रॉनिक कैश लेजर (ईसीएल) 1 मार्च, 2024 से अनिवार्य है और शुल्क भुगतान के लिए एसबीआई ऑनलाइन मोड उपलब्ध नहीं है। CBIC की व्यवसाय करने में आसानी पहल के हिस्से के रूप में, ई-मोबिलिटी ऐप व्यापार को निम्नलिखित जानकारी प्राप्त करने में सक्षम बनाता है -1. आयात/निर्यात कूरियर खेप की स्थिति 2. RBI के IDPMS / EDPMS में CBE /CSB के ट्रांसमिशन की स्थिति 3. IGST रिफंड के लिए CSB के ICEGATE तक ट्रांसमिशन की स्थिति । https://eccsmobility.cbic.gov.in/eicimobility/ इलेक्ट्रॉनिक कैश लेजर सुविधा 01 अक्टूबर, 2023 से शुरू होने वाली है। सभी अधिकृत कोरियर से अनुरोध है कि वे इस सुविधा का लाभ उठाने के लिए ICEGATE में खुद को पंजीकृत करवाएं। एक्सप्रेस कार्गो क्लीयरेंस सिस्टम (ईसीसीएस) वर्तमान में नौ आईसीटी यानी बेंगलुरु,मुंबई, दिल्ली अहमदाबाद, चेन्नई, कोचीन, जयपुर, कोलकाता और हैदराबाद में चालू है। सीबीआईसी अधिसूचना संख्या 85/2021-सीमा शुल्क (एनटी) दिनांक 27.10.2021 के अनुपालन में, अधिकृत कोरियर, जो एक वर्ष की निरंतर अवधि के लिए निष्क्रिय पाए जाते हैं, ईसीसीएस में निष्क्रिय हो जाएंगे। अधिकृत कूरियर के रूप में काम करने की इच्छुक नई कूरियर कंपनियों के पंजीकरण के लिए ईसीसीएस में एक ऑनलाइन कूरियर पंजीकरण मॉड्यूल शुरू किया गया है। मॉड्यूल को https://eccs.cbic.gov.in/eccs/RegisterCourier.jspपर देखा जा सकता है। ईसीसीएस हितधारक अपने मुद्दों को टोल-फ्री नंबर 1800-2666-882 या eccs.tradehelpdesk@icegate.gov.in पर ईमेल या https://courier.cbic.gov.in/EccsTradeGrievanceपर उपलब्ध ऑनलाइन वेब फॉर्म के माध्यम से उठा सकते हैं। https://eccsmobility.cbic.gov.in/eicimobility/पर कुरियर माल की स्थिति का पता लगाया जा सकता हैं। सभी अधिकृत कोरियर के लिए, ईसीसीएस में सीबीई/सीएसबी दाखिल करते समय आईसीईजीएटीई के साथ पंजीकृत वैध एडी कोड दर्ज करना अनिवार्य है। अनधिकृत व्यक्तियों के फ़िशिंग ईमेल/कॉल/पत्रों से सावधान रहें। पीडीएफ Electronic Cash Ledger (ECL) for payment of Import duties for goods imported through courier Mode is mandatory from 1st March, 2024 and the SBI online mode for duty payment is not available. As part of ease of doing business initiatives of CBIC, an e-Mobility app enables the trade to get the following information -1.Status of Import/Export courier consignments 2.Status of Transmission of CBE/ CSB to IDPMS/ EDPMS of RBI 3.Status of transmission of CSB to ICEGATE for IGST refund. https://eccsmobility.cbic.gov.in/eicimobility/ The electronic cash ledger facility is scheduled to be rolled out from 01st October, 2023. All authorised couriers are requested to get themselves registered in ICEGATE to avail this facility. The Express Cargo Clearance System (ECCS) is currently operational at nine ICTs i.e. Bengaluru, Mumbai, Delhi Ahmedabad, Chennai, Cochin, Jaipur, Kolkata & Hyderabad. In compliance to CBIC Notification No. 85/2021-Customs (N.T.) dated 27.10.2021, the authorised Couriers, which are found to be inactive for a continuous period of one year will be deactivated in ECCS. An Online Courier Registration Module has been launched in ECCS for registration of new Courier companies, intending to operate as Authorised Couriers. The module can be accessed at https://eccs.cbic.gov.in/eccs/RegisterCourier.jsp The ECCS stakeholders can raise their issues through toll-free number 1800-2666-882 or by Email to eccs.tradehelpdesk@icegate.gov.in or by online web form available at https://courier.cbic.gov.in/EccsTradeGrievance The status of courier consignments can be ascertained at https://eccsmobility.cbic.gov.in/eicimobility/ For all authorized couriers, it is mandatory to enter a valid AD code registered with ICEGATE, while filing CBEs/CSBs in ECCS. Beware of phishing emails / calls / letters from unauthorized persons. View PDF
View All
List of Circulars relevant for Couriers
Sr.No. Circular No / F.NO. Date Year Subject CBIC Web-Link
1 Circular No. l5/ 2024-Customs 12.09.2024 2024 Extending export related benefits for exports made through courier mode-reg View Link
2 28/2023 -Customs 08-11-2023 2023 Allowing advance assessment of Courier Shipping Bills-regarding View Link
3 19/2023 -Customs 02-08-2023 2023 Expansion of automatic LEO facility in ECCS - reg View Link
5 17/2023 -Customs 15-06-2023 2023 Simplified regulatory framework for e-commerce exports of Jewellery throughCourier mode – Reg View Link
6 09-2023-Customs 30-03-2023 2023 Phased Implementation of Electronic Cash Ledger (ECL) in Customs w.e.f 01.04.2023 View Link
7 09/2022-Customs 30-06-2022 2022 Simplified regulatory framework for e-commerce exports of jewellery through Courier mode - Reg. View Link
8 24/2021-Customs 27-10-2021 2021 Reducing compliance burden regarding registration of Authorised Couriers - reg. View Link
9 56/2020-Customs 31-12-2020 2020 Import and Export of vaccines in relation to COVID-19 through courier-reg. View Link
10 52/2020-Customs 27-11-2020 2020 Exports of Gems and Jewellery through Courier mode - reg. View Link
11 47/2020-Customs 20-10-2020 2020 Contactless delivery of international courier consignments - reg View Link
12 41/2020-Customs 07.09.2020 2020 Auto Let Export Order under Express Cargo Clearance System (ECCS) View Link
13 04/2020-Customs 21.01.2020 2020 Clarification relating to import of gifts-Reg View Link
14 40/2019-Customs 29.11.2019 2019 Auto Out of Charge under Express Cargo Clearance System (ECCS) - reg. View Link
15 09/2017-Customs 05.07.2017 2017 Import of gifts and other goods for personal use through courier View Link
16 19/2017-Customs 31.05.2017 2017 Implementation of Hon'ble Supreme Court's judgement dated 27.10.2015 in CA No.554 of 2006 titled DGFT Vs. View Link
17 59/2016-Customs 02.12.2016 2016 Outsourcing by an authorised courier View Link
18 58/2016-Customs-IV 02.12.2016 2016 Roll Out of ECCS at Courier terminal,Sahar,Mumbai View Link
19 42/2016-Customs 31.08.2016 2016 Courier bond executed CCSPs View Link
20 F.No.450/179/2015-Cus.IV 11.04.2016 2016 Import/Export of Gifts by Courier View Link
21 07/2014-Customs 07.03.2014 2014 Import of pesticides-Common Order dated 05.09.2013 passed by Hon'ble Gujarat High Court in various Civil Applications View Link
22 42/2013-Customs 25.10.2013 2013 Encouraging stakeholder participation in custom functioning View Link
23 16/2013-Customs 10.04.2013 2013 Requesting for fixation of norms for waiver of payment of cost recovery charges for customs staff posted at Seaports , Air Cargo Complexes,Courier Terminal,etc. in the manner of the norms in force for ICDs/CFSs. View Link
24 05/2012-Customs 23.02.2012 2012 Courier Imports and Export(Electronics Declaration and Processing) Regulations,2010 View Link
25 21/2011-Customs 18.04.2011 2011 Courier Imports and Export(Electronics Declaration and Processing) Regulations,2010 View Link
26 F.No.450/54/2008-Cus.IV 09.02.2011 2010 The Courier Imports and Export(Electronics Declaration and Processing) Regulations,2010 View Link
27 33/2010-Customs 07.09.2010 2010 Courier Regulations for the manual and the electronic mode View Link
28 31/2007(Customs) 29.08.2007 2007 Issues concerning imports & export through courier mode View Link
29 23/ 2006-Cus 25.08.2006 2006 Examination norms concerning import & export through courier mode View Link
30 87/2003-Cus. 06.10.2003 2003 Movement of Domestic Courier bags on domestic segments of international flights View Link
Best Viewed in 1024 X 768 resolution, Chrome 40
© This is the official website of Central Board of Indirect Taxes and Customs (CBIC), Department of Revenue, Ministry of Finance, Government of India.