MANU/COMM/0077/2022
Ministry : Ministry of Commerce and Industry
Department/Board : Commerce
Notification No. : SO2100(E)
Date of Notification : 05.05.2022
Date of Publication : 05.05.2022
Notification/ Circulars Referred : S.O. 739(E), dated the 30th October, 1991 MANU/COMM/0001/1991;S.O. 183(E), dated 05th March, 1992 MANU/CNBN/1425/1992;S.O. 748(E), dated the 28th March, 2008 MANU/COMM/0108/2008
Citing Reference:
S.O. 739(E), dated the 30th October, 1991 MANU/COMM/0001/1991 Referred
S.O. 183(E), dated 05th March, 1992 MANU/CNBN/1425/1992 Referred
S.O. 748(E), dated the 28th March, 2008 MANU/COMM/0108/2008 Referred
Central Government hereby makes the following further amendment in the First Schedule under Agricultural and Processed Food Products Export Development Authority Act, 1985
S.O.2100(E).--Whereas the Central Government, having regard to the development and promotion of export of de-oiled rice bran, considers it necessary and expedient to add De-oiled Rice Bran to the First Schedule to the Agricultural and Processed Food Products Export Development Authority Act, 1985 (2 of 1986);
Now, therefore, in exercise of the powers conferred by section 3 of the Agricultural and Processed Food Products Export Development Authority Act, 1985 (2 of 1986), the Central Government hereby makes the following further amendment in the First Schedule to the said Act, namely: -
In the first Schedule to the said Act, after serial number 14 and the entries relating thereto, the following serial number and entry shall be added, namely: -
"15. De-oiled rice bran.".
[F. No. 11/1/2022-EP (Agri. IV)]
DIWAKAR NATH MISRA, Jt. Secy.
Note : The First Schedule to the Act was amended by Notification numbers S.O. 183(E), dated the 16th February, 1988, S.O. 739(E), dated the 30th October, 1991, S.O. 183(E), dated 05th March, 1992 and S.O. 748(E), dated the 28th March, 2008.