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Privacy Statement
This is a Central Board of Indirect Taxes and Customs (CBIC), Ministry of Finance, Government of India
Application.
This mobile application is developed by Directorate General of Systems, a subordinate office of CBIC. The application
is a platform to facilitate & enable the arriving international passengers to declare dutiable goods; make Indian
Customs Declaration/Currency Declaration in advance of their arrival at Red Channel of international airports of India.
The passenger can pay the customs duty only upon arrival at Red Channel of the international airports in India.
CBIC recognizes the importance of privacy as well as the importance of maintaining the confidentiality of personal
information. Directorate General of Systems (Developer of this mobile app) has been awarded with ISO27001 &
ISO22301 certifications on 05.09.2019. ISO27001 certifies reliability of the information security management systems
& ISO 22301 certifies smooth, continued and seamless operations of the IT platforms and systems. Suitable security
technologies are in place to protect all electronic storage and transmission of personal data provided by user.
1. Collection of Information: CBIC have taken steps to ensure that we do not collect more information from User
than is necessary for CBIC to provide User(s) with our services and to protect User(s) account.
2. Use of Personal Data: If User provides any personally identifiable Data to CBIC, we may only use it as consented
by User
a. To process User’s registration as a User.
b. To facilitate & provide User(s) with our services and to protect User(s) account.
c. Subject to applicable law, to share necessary data with other Government agencies, so as to serve User in a
most efficient and effective way, unless such sharing is prohibited by applicable law. We will not share your
personal data with non-Government entities, except where such entities have been authorized to carry out
specific authorized Government services.
d. For User’s convenience, to display to the User his/her own data which he/she had previously supplied on the
application. This can expedite the submission process and save User from the inconvenience of repeating
earlier submissions. When you find the data outdated, please supply us the latest data. We will retain User’s
personal data only as necessary for the effective delivery of public services to User.
3. Changes in the Privacy Policy: Any changes to this Privacy Policy will be communicated by us posting an
amended and restated Privacy Policy on the Application. Once posted on the Application the new Privacy Policy will
be effective immediately.
4. Cookies: CBIC may use "cookies" where a small amount of data is sent to User’s browser to store and track
information when visiting our websites. We use cookies to give you the best possible experience when visiting our
websites. User can disable cookies through web browser’s settings and still access our websites. This may however
prevent the user from taking full advantage of the website. The information we may collect about the user may include
the frequency of use, preferred sites, browser type etc. While cookies can tell us when the user enter our sites and the
pages user visits, it cannot read data off user’s hard disk.
5. Grievance Officer: In accordance with Information Technology Act 2000 and rules made there under, contact
details of the Grievance Officer are: ebr.dgsystems@icegate.gov.in Please email if you have any enquires or
feedback.
