CURRENCY DECLARATION FORM (CDF)

CURRENCY DECLARATION FORM (CDF)

(Foreign Exchange Regulation Act, 1973)

Instruction for passengers:

1. This form not be completed in cases where the aggregate value of the foreign exchange brought in by the passenger in the form of currency notes, bank notes, or travelers cheques does not exceed U.S. $ 10,000/- or its equivalent and/or the value of foreign currency notes does not exceed U.S. $ 5,000/- or its equivalent.

2. Passengers are advised to produce this form to a bank authorized to deal in foreign exchange or money changer at the time of conversion of foreign exchange into Indian rupees or reconversion of rupees in to foreign exchange.

3. Visitors to India may please note that in case they do not wish to encash all the foreign exchange declared above they should retain this form with them for production to the Customs at the time their departure from India to enable them to take with them the unutilized balance.

4. Details of travellers’ cheques/currency notes need not be furnished.

5. Foreign tourists need not indicate their address.

( To be completed by passenger)

I, ____________________________________________________________________________________

Hereby, declare that the following foreign exchange is in my possession at the time of my arrival in India:

(Aggregate value only)

Signature____________________

Passport No.__________________

Nationality___________________

Address in India_______________

______________________________________________________________________________________

To be completed by Customs Officer

This is to certify that the above named person has brought with him foreign exchange as indicated above.

Date_____________ _____________________________________

(stamp and Signature of customs Officers)

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(space for endorsement)

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