Notification No. 171/93-Cus., dated 16-9-1993

Gifts-imported by post or air freight. - In exercise of the powers conferred by sub-section (1) of section 25 of the Customs Act, 1962 (52 of 1962) and in supersession of the notification of the Government of India in the Ministry of Finance, Department of Revenue No. 107/91-Customs, dated the 25th July, 1991, the Central Government being satisfied that it is necessary in the public interest so to do, hereby exempts bona fide gifts as are exempted from any prohibition in respect of the import thereof under the Foreign Trade (Development and Regulation) Act, 1992 (22 of 1992) and either imported by a courier as defined in the Courier Imports (Clearance) Regulations, 1995, or falling under heading 98.04 of the First Schedule to the Customs Tariff Act, 1975 (51 of 1975) from the whole of the duty of customs leviable thereon under the said First Schedule and the whole of the additional duty leviable thereon under section 3 of the said Customs Tariff Act:

        "Provided that the value of such bona fide gifts imported by post or as air-freight does not exceed rupees five thousand";

        "Explanation - For the purposes of this notification, postal charges or the air-freight shall not be taken into account for determining the value limit of rupees five thousand".

[Notification No. 171/93-Cus., dated 16-9-1993 as amended by Notifications No. 100/95-Cus., dated 26-5-1995; No. 101/95-Cus., dated 26-5-1995; No. 28/98-Cus., dt. 2-6-1998 and No. 87/99-Cus., dated 6-7-1999.]