Customs Baggage Declaration Regulations, 2013
In exercise of the powers conferred by clause (a) of Section 81 of the Customs Act, 1962, the Central Board of Excise and Customs hereby makes the following regulations, namely
Section 1. Short title
These regulations may be called the Customs Baggage Declaration Regulations, 2013.
Section 2. Extent of application
These regulations shall apply to baggage including any package comprised therein of the passengers coming to India. These regulations will come into effect w.e.f. 2[1st March, 2014].
Section 3. Method of Declaration of Baggage
3[All passengers who come to India and have anything to declare or are carrying dutiable or prohibited goods] shall declare their accompanied baggage in Form 1 appended to this regulation.
(Please see important information given below before filling this form)
1. Name of the Passenger
2. Passport number 3. Nationality
4. Date of Arrival (DD/MM/YYYY) 5. Flight No
6. 4[Number of Baggages (including hand baggages)]. 7. Country from where coming.
8. Countries visited in last six days. .
9. Total value of dutiable goods being imported (Rs) .
10. Are you bringing the following items into India? (please tick Yes or No)
| (i) |
Prohibited Articles |
Yes/No |
| (ii) |
Gold Jewellery (over Free Allowance) |
Yes/No |
| (iii) |
Gold Bullion |
Yes/No |
| (iv) |
Meat and meat products/daily products/fish/poultry products |
Yes/No |
| (v) |
Seeds/plants/seeds/fruits/flowers/other planting material |
Yes/No |
| (vi) |
Satellite phone |
Yes/No |
| (vii) |
Indian currency exceeding Rs 5[25,000] |
Yes/No |
| (viii) |
Foreign Currency notes exceed US $ 9000 or equivalent |
Yes/No |
| (ix) |
Aggregate value of foreign exchange including currency exceeds US $ 10,000 or equivalent |
Yes/No |
| 6[(x) |
Flat Panel (LCD/LED/Plasma) Television |
Yes/No] |
| 7[(x) |
Drones |
Yes/No] |
8Please report to Customs Officer at the Red Channel counter in case answer to any of the above question is Yes .
Signature of Passenger .
Items prohibited for import include:
1. Maps and literature where Indian external boundaries have been shown incorrectly.
2. Narcotic Drugs and Psychotropic Substances.
3. Goods violating any of the legally enforceable intellectual property rights.
4. Wild life products.
5. Counterfeit Currency notes/coin or fake currency notes.
6. Specified Live Birds and Animals.
9[Customs Duty Free Allowance
| Eligible passenger |
Origin country |
Duty free allowance |
| (1) |
(2) |
(3) |
| Passengers of Indian origin and foreigners residing in India, excluding infants |
Other than Nepal, Bhutan, |
Rs 50,000 Rs 15,000 |
| Tourists of foreign origin, excluding infants |
Myanmar |
|
| Passengers of Indian origin and foreigners residing in India, excluding infants Tourists of foreign origin, excluding infants |
Nepal, Bhutan, Myanmar |
By air Rs 15,000 By land - Nil |
| Indian passenger who has been residing abroad for over one year |
Anywhere |
Gold jewellery: Gentleman 20 gms with a value cap of Rs 50,000 Lady 40 gms with a value cap of Rs 1,00,000 |
| All passengers |
Anywhere |
Alcohol liquor or wine: 2 litres |
| All passengers |
Anywhere |
10[Cigarettes up to 100 sticks or Cigars up to 25 or Tobacco up to 125 grams] |
| Passenger of 18 years and above |
Anywhere |
One laptop computer (note book computer).] |
Customs duty is leviable @36.05% (Basic Customs duty @35% + Education Cess @3%) on the value of dutiable goods that is in excess of the Duty Free Allowance.
Indian Customs is responsible for protecting the nation against the illegal import of prohibited items. Indian Customs Officers have the authority to question you and to examine you and your personal property. If you are one of the passengers selected for questioning/examination, you will be treated in a courteous, professional and dignified manner.
If your baggage is mishandled/lost on arrival, please obtain endorsement of free allowance, if any, from Customs Officer at Mishandled Baggage Counter.
For updated information on items prohibited/restricted for import or in case of any difficulty or complaint, please contact the Customs PRO.
1. Ministry of Finance (Deptt. of Revenue), No. 90/2013-Customs (N.T.), Noti. No. G.S.R. 584(E), dated August 29, 2013, published in the Gazette of India, Extra., Part II, Section 3(i), dated 30th August, 2013, pp. 2-3, No. 438
2. Subs. for 1st January, 2014 by G.S.R. 803(E), dt. 30-12-2013.
3. Subs. for All passengers who come to India by G.S.R. 219(E), dt. 1-3-2016 (w.e.f. 1-4-2016).
4. Subs. for Number of Baggage by G.S.R. 82(E), dt. 10-2-2014.
5. Subs. for 10,000 by G.S.R. 639(E), dt. 18-8-2015 (w.e.f. 18-8-2015).
6. Ins. by G.S.R. 639(E), dt. 18-8-2015 (w.e.f. 18-8-2015).
7. Ins. by G.S.R. 219(E), dt. 1-3-2016 (w.e.f. 1-4-2016).
8. Corrected by Corrigendum, Noti. No. G.S.R. 615(E), dt. 10-9-2013.
9. Subs. by G.S.R. 219(E), dt. 1-3-2016 (w.e.f. 1-4-2016).
10 Corrected by Corrigendum, Noti. No. G.S.R. 366(E), dt. 30-3-2016.