MANU/CUST/0046/2015

Ministry : Ministry of Finance

Department/Board : CBEC Customs

Notification No. : 45/2015-Customs

Date : 12.08.2015

Notification/ Circulars Referred : No. 12/2012- Customs, dated the 17th March, 2012 MANU/CUST/0068/2012;Notification No. 44/2015- Customs, dated the 7th August, 2015 MANU/CUST/0045/2015

Citing Reference:
No. 12/2012- Customs, dated the 17th March, 2012 MANU/CUST/0068/2012 Modified

Notification No. 44/2015- Customs, dated the 7th August, 2015 MANU/CUST/0045/2015 Referred

Central Government hereby makes amendments in the notification No. 12/2012- Customs, dated the 17th March, 2012.

In exercise of the powers conferred by sub-section (1) of section 25 of the Customs Act, 1962 (52 of 1962), the Central Government, on being satisfied that it is necessary in the public interest so to do, hereby makes the following further amendments in the notification of the Government of India, in the Ministry of Finance (Department of Revenue), No. 12/2012- Customs, dated the 17th March, 2012, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), vide number G.S.R. 185(E), dated the 17th March, 2012, namely:-

In the said notification, in the Table,-

(i) for serial number 329A and the entries relating thereto, the following serial number and the entries shall be substituted, namely:-

"329A

All goods other than goods mentioned against serial number 333B

10%

-";

(ii) for serial number 330 and the entries relating thereto, the following serial number and the entries shall be substituted, namely:-

"330

72 (except

7202 60 00, 7208, 7209, 7210, 7211, 7212, 7225 3090, 7225 4019, 7225 50 or 7225 9900)

All goods other than the following:-

(i) goods mentioned against serial numbers 331, 332, 333, 333A, 333B and 334;

(ii) seconds and defectives of goods falling under Chapter 72

-";

(iii) after serial number 333 and the entries relating thereto, the following serial numbers and the entries shall be inserted, namely:-

"333A	7206, 7207, 7213, 7214, 7215, 7216, 7217, 7221, 7222, 7223, 7225 (except 7225 11 00, 7225 3090, 7225 4019, 7225 50 or 7225 9900), 7226 (except 7226 11 00), 7227 or 7228	All goods	10%	-	-
333B	7208, 7209, 7210, 7211, 7212, 7225 3090, 7225 4019, 7225 50 or 7225 9900	All goods	12.5%	-	-";

(iv) for serial number 334 and the entries relating thereto, the following serial number and the entries shall be substituted, namely:-

"334

7219, 7220

All goods other than

seconds and defectives

7.5%

-".

[F. No. 354/58/2015-TRU-(Part-I)]
(Akshay Joshi)
Under Secretary to the Government of India

Note.- The principal notification No. 12/2012-Customs, dated the 17th March, 2012 was published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), vide number G.S.R. 185(E), dated the 17th March, 2012 and last amended vide notification No. 44/2015- Customs, dated the 7th August, 2015 published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), vide number G.S.R. 618 (E), dated the 7th August, 2015.