MANU/CUSA/0068/2021

Ministry : Ministry of Finance

Department/Board : Central Board of Indirect Taxes and Customs

Notification No. : 68/2021-Customs (ADD)

Date : 06.12.2021

Notification/ Circulars Referred : Notification number 6/27/2020-DGTR, dated the 7th September, 2021 MANU/COMM/0269/2021

Citing Reference:
Notification number 6/27/2020-DGTR, dated the 7th September, 2021 MANU/COMM/0269/2021  Referred

Imposition of anti-dumping duty on specified goods at the specified rate

Whereas in the matter of 'Certain Flat Rolled Products of Aluminium' (hereinafter referred to as the subject goods) falling under chapter heading 7606 or 7607 of the First Schedule to the Customs Tariff Act, 1975 (51 of 1975) (hereinafter referred to as the Customs Tariff Act), originating in, or exported from People's Republic of China (hereinafter referred to as the subject country), and imported into India, the designated authority in its final findings vide notification number 6/27/2020-DGTR, dated the 7th September, 2021, published in the Gazette of India, Extraordinary, Part I, Section 1, dated the 7th September, 2021, has come to the conclusion that the-

(i) the dumping margin for the subject goods from the subject country is positive and significant;

(ii) domestic industry has suffered material injury and the injury margin is positive;

(iii) the material injury suffered by the domestic industry has been caused by the dumped imports,

and has recommended imposition of an anti-dumping duty on the imports of subject goods, originating in, or exported from the subject country and imported into India, in order to remove injury to the domestic industry.

Now, therefore, in exercise of the powers conferred by sub-sections (1) and (5) of section 9A of the Customs Tariff Act, read with rules 18 and 20 of the Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on Dumped Articles and for Determination of Injury) Rules, 1995, the Central Government, after considering the aforesaid final findings of the designated authority, hereby imposes on the subject goods, the description of which is specified in column (3) of the Table below, falling under heading of the First Schedule to the Customs Tariff Act as specified in the corresponding entry in column (2), originating in the country as specified in the corresponding entry in column (4), exported from the country as specified in the corresponding entry in column (5), produced by the producers as specified in the corresponding entry in column (6), and imported into India, an anti-dumping duty at the rate equal to the amount as specified in the corresponding entry in column (7), in the currency as specified in the corresponding entry in column (9) and as per unit of measurement as specified in the corresponding entry in column (8), of the said Table, namely:-

TABLE

Sl. No.

Heading

Description*

Country of origin

Country of export

Producer

Amount

Unit

Currency

(1)

(2)

(3)

(4)

(5)

(6)

(7)

(8)

(9)

1.

7606, 7607

Flat Rolled Products of Aluminium

People's Republic of China

Any country including People's Republic of China

Jiangsu Dingsheng New Materials Joint-Stock Co., Ltd.

65

MT

US Dollar

2.

7606, 7607

Flat Rolled Products of Aluminium

People's Republic of China

Any country including People's Republic of China

Inner Mongolia Liansheng New Energy Material Co., Ltd.

65

MT

US Dollar

3.

7606, 7607

Flat Rolled Products of Aluminium

People's Republic of China

Any country including People's Republic of China

Arconic (Kunshan) Aluminum Products Co., Ltd.

NIL

MT

US Dollar

4.

7606, 7607

Flat Rolled Products of Aluminium

People's Republic of China

Any country including People's Republic of China

Granges Aluminium (Shanghai) Ltd.

NIL

MT

US Dollar

5.

7606, 7607

Flat Rolled Products of Aluminium

People's Republic of China

Any country including People's Republic of China

Any producer other than at serial number 1, 2, 3 & 4

449

MT

US Dollar

6.

7606, 7607

Flat Rolled Products of Aluminium

Any country other than People's Republic of China

People's Republic of China

Any producer

449

MT

US Dollar


*The following products are excluded from the scope of the subject goods:

i. Can-body Stock-also includes Can End Stock (CES) used to make aluminium cans

ii. Aluminium Foil up to 80 microns.

2. The anti-dumping duty imposed under this notification shall be effective for a period of five years (unless revoked, superseded or amended earlier) from the date of publication of this notification in the Official Gazette, and shall be payable in Indian currency.

Explanation.-For the purposes of this notification, rate of exchange applicable for the purposes of calculation of such anti-dumping duty shall be the rate which is specified in the notification of the Government of India, in the Ministry of Finance (Department of Revenue), issued from time to time, in exercise of the powers conferred by section 14 of the Customs Act, 1962 (52 of 1962), and the relevant date for the determination of the rate of exchange shall be the date of presentation of the bill of entry under section 46 of the said Act.

[F. No. 190354/268/2021-TRU]
(Rajeev Ranjan)
Under Secretary to the Government of India