The Central Government in exercise of powers conferred by Section 3 of FT (D&R) Act, 1992, read with paragraph 1.02 and 2.01 of the Foreign Trade Policy, 2015-2020, has amended the Policy Condition 1 (e) of Chapter 88 of ITC (HS), 2012 – Schedule – 1 (Import Policy).  This policy condition is revised to indicate exemption from DGFT license for persons who have been granted permission to operate air transport services by Ministry of Civil Aviation and thereon DGCA has granted permission to import aircraft on that basis

The existing policy Condition 1 (e) of Chapter 88 was that any person who has been granted permission by Director General of Civil Aviation, for operating Scheduled or Non- Scheduled Air Transport Services (including Air Taxi Services) for import of aircraft / helicopter subject to the condition that the import of the aircraft or helicopter and their use is in accordance with that permission.

The revised policy condition is that any person who has been granted permission by Ministry of Civil Aviation to operate scheduled or non-scheduled air transport services, based on which DGCA has issued permission to import aircraft/helicopter for operating such air transport services.

MINISTRY OF COMMERCE AND INDUSTRY

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