MANU/COMM/0031/2020

Ministry : Ministry of Commerce and Industry

Department/Board : Commerce

Notification No. : 06/3/2019-DGTR

Date of Notification : 25.02.2020

Date of Publication : 25.02.2020

Notification/ Circulars Referred : Notification No. 6/3/2019-DGTR dated 12th July, 2019 MANU/COMM/0126/2019

Citing Reference:
Notification No. 6/3/2019-DGTR dated 12th July, 2019 MANU/COMM/0126/2019  Referred

Anti-dumping investigation concerning imports of "Chlorinated Polyvinyl Chloride Resin-whether or not further processed into compound", originating in or exported from China PR and Korea RP

F. No. 06/3/2019-DGTR.--Attention is invited to the Final Finding Notification No. 6/3/2019-DGTR dated 19.02.2020 issued by the Designated Authority in respect of the subject Anti-dumping Investigation. Paragraph 120 of the said Finding is, hereby, corrected as follows:

EARLIER PARA

120. Having regard to the lesser duty rule, the Authority recommends imposition of definitive anti-dumping duty equal to the lesser of margin of dumping and margin of injury, so as to remove the injury to the domestic industry. Accordingly, the Authority recommends imposition of definitive anti-dumping duties on the imports of the subject goods, originating in or exported from the subject countries, for a period of five years, from the date of notification to be issued in this regard by the Central Government, as the difference between the landed value of the subject goods and the amount indicated in Col 7 of the duty table appended below, provided the landed value is less than the value indicated in Col 7. The landed value of imports for this purpose shall be the assessable value as determined by the customs under Customs Tariff Act, 1962 and applicable level of custom duties except duties levied under Section 3, 3A, 8B, 9, 9A of the Customs Tariff Act, 1975.

CORRECTED PARA

120. Having regard to the lesser duty rule, the Authority recommends imposition of definitive anti-dumping duty equal to the lesser of margin of dumping and margin of injury, so as to remove the injury to the domestic industry. Accordingly, the Authority recommends imposition of definitive anti-dumping duties on the imports of the subject goods, originating in or exported from the subject countries, for a period of five years, from the date of imposition of provisional duties notified by the Central Government vide Notification No. 33/2019-Customs dated 26th August, 2019, as the difference between the landed value of the subject goods and the amount indicated in Col 7 of the duty table appended below, provided the landed value is less than the value indicated in Col 7. The landed value of imports for this purpose shall be the assessable value as determined by the customs under Customs Tariff Act, 1962 and applicable level of custom duties except duties levied under Section 3, 3A, 8B, 9, 9A of the Customs Tariff Act, 1975. Subject to the above, the Preliminary Finding notified vide notification No. 6/3/2019-DGTR dated 12th July, 2019 is hereby confirmed.

2. Subject to the above, all other aspects of the Final Finding Notification No. 6/3/2019-DGTR dated 19.02.2020 issued by the Designated Authority in respect of the subject Anti-dumping investigation remain unchanged.

BHUPINDER S. BHALLA, Addl. Secy. & Designated Authority