MANU/DGFT/0181/2019

Ministry : Ministry of Commerce and Industry

Department/Board : DGFT

Notification No. : 32/2015-2020

Date : 13.11.2019

Notification/ Circulars Referred : Notification No. 17/2015-2020 dated 5th September, 2019 MANU/DGFT/0143/2019;Notification No. 36/2015-2020, dated the 17th January, 2017 MANU/DGFT/0005/2017

Citing Reference:
Notification No. 17/2015-2020 dated 5th September, 2019 MANU/DGFT/0143/2019  Referred

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

Amendment in import policy of Iron and Steel and incorporation of policy condition in Chapter 72, 73 and 86 of ITC (HS), 2017, Schedule-I (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 amends Para e of the Policy conditions incorporated vide Notification No. 17/2015-2020 dated 5th September, 2019 published in the Gazette of India (Extra-ordinary) vide S.O. 3214(E) dated 5th September, 2019, as under:

e. The SIMS will be effective from 21.11.2019, i.e. Bill of Entry on or after 21.11.2019 for items as listed in the Annex to this Notification shall be governed by SIMS.

Effect of the Notification: One time relaxation till 20.11.2019 for obtaining SIMS registration is notified.

(Amit Yadav)
Director General of Foreign Trade &
Ex-officio Addl. Secretary to the Government of India

(F. No. 01/89/180/Moni-5852/AM-03/PC-2 (A)/Pt. III/e-2787)

Note: The principal notification No. 36/2015-2020, dated the 17th January, 2017 was published in the Gazette of India, Extraordinary vide number S.O. 172 (E), dated the 17th January, 2017 and amended vide Notification No. 17/2015-2020 dated 5th September, 2019 and published in the Gazette of India vide S.O. 3214 (E) dated 5th September, 2019.