The Common Digital Platform is facilitating all the exporters and all the Authorized Issuing Agencies in India to issue Preferential Certificate of Origin (COOs). The online system is secured, user friendly, interactive and with proper user authentication and authorization checks.

DGFT is strongly committed to protecting the privacy of its customers and has taken all necessary and reasonable measures to protect the confidentiality of the customer information and its transmission through the World Wide Web and it shall not be held liable for disclosure of the confidential information when in accordance with this Privacy Commitment.

DGFT endeavours to safeguard and ensure the security of the information provided by the Customer. The Customer would be required to cooperate with DGFT in order to ensure the security of the information, and it is recommended that the customers necessarily choose their passwords carefully such that no unauthorized access is made by a third party. To make the password complex and difficult for others to guess, the Customers should use combination of alphabets, numbers and special characters (like !, @, #, $ etc.). The Customers should undertake not to disclose their password to anyone or keep any written or other record of the password such that a third party could access it.

DGFT undertakes not to disclose the information provided by the Customers to any person, unless such action is necessary to:

• Conform to legal requirements or comply with legal process;
• Protect and defend DGFT rights, interests or property;
• Enforce the terms and conditions of the products or services; or
• Act to protect the interests of DGFT, or its members, constituents or of other persons.

The Customers shall not disclose to any other person, in any manner whatsoever, any information relating to DGFT of a confidential nature obtained in the course of availing the services through the website. Failure to comply with this obligation shall be deemed a serious breach of the terms herein and shall entitle DGFT to terminate the services, without prejudice to any damages, to which the customer may be entitled otherwise.

DGFT will limit the collection and use of customer information only on a need-to-know basis to deliver better service to the customers. DGFT may use and share the information provided by the Customers with any third party for providing services and any service-related activities such as collecting subscription fees for such services, and notifying or contacting the Customers regarding any problem with, or the expiration of, such services.

The Customer authorizes DGFT to exchange, share, part with all information related to the details and transaction history of the Customers to the Indian Customs / Foreign Customs / Foreign buyers / Agencies as may be required by law and shall not hold DGFT liable for use or disclosure of this information.