Terms and Conditions of Use

This is a Central Board of Indirect Taxes and Customs (CBIC), Ministry of Finance, Government of

India Application.

Indian Customs thanks you for installing Indian Customs application on your mobile device. These

App’ (“Application”). Use of this Application implies USER’s express consent to the terms and

conditions as listed hereunder. USER must not use this application, if USER disagree with any of the

clauses listed hereunder and should refrain using the application immediately.

In these Terms, the words "we", "our" and "us" refers to the Indian Customs.

1. Access to The Application - The accessibility and operation of the Application relies on

technologies outside our control. We do not guarantee continuous accessibility or

uninterrupted operation of the Application.

2. Relying on Information - App provides services for declaring dutiable goods & make

Indian Customs Declaration/ Currency Declaration. We provide the Application as a

facilitation measure only, and any information provided as part of the Application is

only general in nature. We are not involved in giving professional advice here. The

Application may not cover all information available on a particular issue. Before relying

on The Application, you should do your own checks or obtain professional advice

relevant to your particular circumstances.

3. Security - USER agree to use the Application or Services solely for USER own private

and internal purposes. Where appropriate, we use available technology to protect the

security of communications made through The Application. However, we do not accept

liability for the security, authenticity, integrity or confidentiality of any transactions and

other communications made through The Application. Mobile communications may be

susceptible to interference or interception by third parties. Despite our best efforts, we

make no warranties that The Application is free of infection by viruses or other

unauthorized software. USER should take appropriate steps to keep USER information,

software and equipment secure.

4. Hyperlinks - We are not responsible or liable for the availability or content of any other

Internet site (not provided by us) linked to or from The Application. Access to any other

Internet site is at USER own risk. If you create a link or frame to The Application, you

do so at your own risk. We reserve the right to object or disable any link or frame to or

from The Application. We reserve the right to change the URL of The Application.

5. Intellectual Property - Materials, including source code, pages, documents and online

graphics, audio and video in The Application are protected by law. The intellectual

property rights in the materials is owned by or licensed to GOI (CBIC). All rights

reserved (CBIC). Apart from any fair dealings for the purposes of private study,

research, criticism or review, as permitted in law, no part of The Application may be

reproduced or reused for any commercial purposes whatsoever without our prior written

permission.

6. General Disclaimer and Limitation of Liability - We will not be liable for any loss or

damage (i) that USER may incur on account of using, visiting or relying on any

statements, opinion, representation or information in The Application, (ii) resulting

from any delay in operation or transmission, communications failure, Internet access

difficulties or malfunctions in equipment or software, or (iii) the conduct or the views

of any person who accesses or uses the Application.

7. Applicable Laws - Use of The Application and these Terms are governed by the laws of

India, laws related to Indian Customs, Government of India. Any claim relating to use

of The Application shall be heard by exclusive jurisdiction of Indian Courts.

8. Variation - We may revise these Terms at any time by updating this page. USER should

visit this page from time to time and review the then current Terms because they are

binding on you. We may modify or discontinue any information or features that form

part of The Application at any time, with or without notice to you, and without liability.

In case of any query or feedback for the application, USER may use the feedback feature of the

application, mail to ebr.dgsystems@icegate.gov.in or visit www.cbic.gov.in