MANU/DGFT/0137/2019

Ministry : Ministry of Commerce and Industry

Department/Board : DGFT

Notification No. : 14/2015-2020

Date : 28.08.2019

Notification/ Circulars Referred : GSR 870(E) dated 13th September, 2018 MANU/RDTH/0610/2018;Notification No. 36/2015-2020, dated the 17th January, 2017 MANU/DGFT/0005/2017;Notification No. 07/2015-20 dated 8th May, 2018 MANU/DGFT/0060/2018

Citing Reference:
GSR 870(E) dated 13th September, 2018 MANU/RDTH/0610/2018Referred

Notification No. 36/2015-2020, dated the 17th January, 2017 MANU/DGFT/0005/2017Referred

Notification No. 07/2015-20 dated 8th May, 2018 MANU/DGFT/0060/2018Referred

Insertion of a new policy condition under Chapter 87 of ITC (HS), 2017-Schedule-1 (Import Policy)

In exercise of powers conferred by Section 3 of FT (D&R) Act, 1992, read with paragraph 1.02 and 2.01 of the Foreign Trade Policy, 2015-2020, as amended from time to time, the Central Government hereby inserts a new Policy Condition, number (12) at the end of Chapter 87 of ITC (HS) 2017-Schedule-1 (Import Policy) as under:-

(12) Registration of vehicles imported by the vehicle manufactures or through their authorised representatives in India or by the organisation/citizen for personal use, demonstration, testing, research or scientific use etc. shall comply with the Standard Operating Procedure issued under Central Motor Vehicles (Eleventh Amendment) Rules, 2018 and notified vide GSR 870(E) dated 13th September, 2018 by the Ministry of Road Transport and Highways.

2. Effect of this Notification: Registration of vehicles imported by the vehicle manufactures or through their authorised representatives in India or by the organisation/citizen for personal use, demonstration, testing, research or scientific use etc. shall comply with the Central Motor Vehicles (Eleventh Amendment) Rules, 2018.

This issues with the approval of Minister of Commerce & Industry.

(Alok Vardhan Chaturvedi)
Director General of Foreign Trade

[Issued from File No. 01/89/180/27/AM-14/PC-2(A)/E-5961]

Note: The principal notification No. 36/2015-2020, dated the 17th January, 2017 was published in the Gazette of India, Extra-ordinary vide number S.O. 172 (E), dated the 17th January, 2017 and amended vide Notification No. 07/2015-20 dated 8th May, 2018 was published in the Gazette of India, Extra-ordinary vide number S.O. 1848(E) dated 8th May, 2018.