MANU/DGFT/0081/2020
Ministry : Ministry of Commerce and Industry
Department/Board : DGFT
Public Notice No. : 05/2015-2020
Date : 12.05.2020
Notification/ Circulars Referred : Notification No. 17/3/2018-EP (Agri. IV) dated 27th February, 2019 MANU/COMM/0031/2019;Notification No. 17/3/2018-EP (Agri. IV) dated 06.06.2019 MANU/COMM/0102/2019
Citing Reference:
Notification No. 17/3/2018-EP (Agri. IV) dated 27th February, 2019 MANU/COMM/0031/2019Referred
Notification No. 17/3/2018-EP (Agri. IV) dated 06.06.2019 MANU/COMM/0102/2019Referred
Procedure for availing Transport and Marketing Assistance on Specified Agriculture Products-claims to be made on per kilogram basis for the shipments by air regarding
Consequent upon issuance of Notification No. 17/3/2018-EP (Agri. IV) dated 27.04.2020 by Department of Commerce and in exercise of the powers conferred under Paragraph 2.04 of the Handbook of Procedures (2015-20) as amended, Director General of Foreign Trade hereby makes the following amendment(s) in Chapter 7(A) of "Handbook of Procedures", with immediate effect:
1. Department of Commerce's Notification No. 17/3/2018-EP (Agri IV) dated 27.04.2020 is added in Appendix-7(A)A.
2. In para 7A. 03(f), the following shall be inserted after the first sentence:
"However, for the fresh applications made on or after 28th April, 2020, in case of shipment by air, claims should be made in the multiple of Kilograms, ignoring any fraction thereof. Applications submitted before 28th April, 2020 cannot be modified from per ton basis to per kilogram basis."
3. Point (xi) of Instructions/Guidelines at ANF7(A)A should be amended to read as follows:
"Assistance for products exported by air would be based on per kilogram freight charges on net weight of the export cargo, calculated on the full kilogram basis, ignoring any fraction thereof."
4. Column (15) of para 6(b) of PART B of ANF7(A)A and Column (15) of para 6(b) of Annexure(A) to ANF7(A)A are deleted.
5. Point (ix) of para 2 (Declaration/Undertakings) of PART B of ANF7(A)A and Point (xii) of para 3 of Annexure(A) to ANF 7(A)A should be amended to read as follows:
"The claim is made only for Full Container Loads (FCLs) Twenty-foot Equivalent Unit (TEU) containers or forty feet containers equivalent of two TEUs in case of shipment by sea and in the multiple of kilograms (ignoring any fraction thereof) in case of shipment by air."
Effect of the Public Notice: Assistance for products exported by air would be based on per kilogram basis instead of per ton. Annexure 3 to the Notification No. 17/3/2018-EP (Agri. IV) dated 27th February, 2019 has been replaced indicating the differential rate of assistance on per kilogram basis for the products exported by air.
(Amit Yadav)
Director General of Foreign Trade
Ex-Officio Additional Secretary to Government of India
[Issued from File No. 01/92/180/01/AM-20/PC-VI]
MINISTRY OF COMMERCE
(Department of Commerce)
New Delhi, the 27th April, 2020
No. 17/3/2018-EP (Agri. IV).--The Central Government had introduced a Scheme titled Transport and Marketing Assistance (TMA) for Specified Agriculture Products vide Notification No. 17/3/2018-EP (Agri. IV) dated 27.02.2019. The Scheme was further amended vide Notification No. 17/3/2018-EP (Agri. IV) dated 06.06.2019. It has been decided to further amend the Scheme, as indicated below:
2. Clause 6 (g) shall be substituted with the following:
"(g) Assistance for products exported by air would be based on per kilograrn freight charges on net weight of the export cargo, calculated on full kilogram basis, ignoring any fraction thereof."
3. Annexure (3) shall be substituted with the following:
ANNEXURE (3)
Differential rate of assistance under TMA (Amount in Indian Rupees)
|
Region
|
Amount Per TEU
(Normal)
|
Amount Per TFU
(Reefer)
|
By Air Amount per kilogram
|
|
West Africa
|
11200
|
19600
|
0.84
|
|
East Africa
|
11200
|
2100
|
0.84
|
|
EU
|
9800
|
21000
|
1.12
|
|
Gulf
|
8400
|
14000
|
0.70
|
|
North America
|
2100
|
28700
|
2.80
|
|
ASEAN
|
5600
|
12600
|
0.70
|
|
Russia & CIS
|
12600
|
22400
|
0.70
|
|
Far East
|
8400
|
12250
|
0.84
|
|
Oceana
|
16800
|
24500
|
2.80
|
|
China
|
0
|
12600
|
0.84
|
|
South America
|
23800
|
31500
|
3.50
|
4. The above modifications will be applicable only for the fresh applications, submitted after the date of this notification. The applications already submitted cannot be modified.
[F. No. 17/3/2018-EP(Agri. IV)]
DIWAKAR NATH MISRA, Jt. Secy.