MANU/DGFT/0049/2016

Ministry : Ministry of Commerce and Industry

Department/Board : DGFT

Notification No. : 03/2015-2020

Date : 25.04.2016

Introduction of policy conditions on import of dogs in Chapter 01 of ITC (HS), 2012-Schedule-1 (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 introduces policy conditions on import of dogs under Chapter 01 of ITC (HS), 2012 - Schedule - 1 (Import Policy) as under:

(7) Import of dogs is allowed only for the following specific purposes:-

i. Pet dog with valid pet book and relevant records/documents in the name of importer.

ii. Dogs imported by the R&D Organisations for conducting research with the recommendation of CPCSEA.

iii. For the internal security by the Defence and Police Force.

(8) Import of commercial dogs for breeding or any other commercial activities other than the purposes mentioned above is not permitted.

2. Effect of this Notification:

Import of commercial dogs for breeding or any other commercial activities is not permitted.

[Issued from F. No. 01/89/180/200/AM-02/PC-2 (A)]

Sd/-
(Anup Wadhawan)
Director General of Foreign Trade