MANU/COMM/0215/2023
Ministry : Ministry of Commerce and Industry
Department/Board : Commerce
Notification From File No. : 06/12/2023-DGTR
Date : 12.12.2023
Notification/ Circulars Referred : Notification F. No. 6/12/2023-DGTR MANU/COMM/0142/2023
Citing Reference:
Notification F. No. 6/12/2023-DGTR MANU/COMM/0142/2023 Referred
To,
All interested parties,
Scope of the product under consideration (PUC) and product control numbers (PCN) methodology in the anti-dumping investigation concerning imports of Unframed Glass Mirror originating in or exported from China PR
Case No - AD(OI) - 12/2023
1. Reference of all interested parties is invited to the above-cited subject. The Authority had, on 21st September 2023, initiated the said anti-dumping investigation vide Notification F. No. 6/12/2023-DGTR, wherein the product under consideration (hereinafter referred to as "PUC") was defined in Section B of the notification and an excerpt of details of the PUC is indicated as under:
"3. The product under consideration in the present investigation is "unframed glass mirror". The glass mirror has a protected back surface. They have reflective surfaces on one side and are painted on the opposite side. It is produced in plates and, depending on the location and operators, it is cut in smaller sizes by milling, bevelling, grooving and various printing methods to be made ready for end use.
4. The main raw materials used for the manufacturing of the domestic product
are similar to the ones used for the subject goods from China, being float
glass, aluminium, tungsten, base coat paint and topcoat paint. This product is
mainly used in architecture and furniture manufacturing. It is used as a
decorative and functional material for the decoration of interiors in the
construction business.
5. While the product may occur in different thicknesses, 90% of the products occur at 3mm. There is no difference in the manufacturing process and composition of different thicknesses of the product. The thickness is based on the uses of the product. The change in the product size does not materially alter the unit cost of production and selling price (on a weight basis).
6. The product is classified under Chapter 70 of the Customs Tariff Act under
subheading 7009 and under the 8-digit code 7009 91 00. The customs
classification is only indicative, and not binding on the scope of this
investigation."
2. Interested parties were intimated about the initiation of the investigation vide email and letter dated 12th October 2023. The interested parties were granted an opportunity to present their comments on the scope of the PUC and propose PCNs, if required, within a period of 30 days from the date of initiation.
3. Authority has received comments only from All India Mirror Manufacturers
Association (AIMMA). After having received comments, the PUC in Section B of the
Initiation Notification is amended as follows:
"The product under consideration in the present investigation is "unframed glass mirror". The product is also globally known by other names like "Sheet Glass Mirror", "Float Glass Mirror", "Painted Mirror Glass", "Aluminium Mirror Glass", "Sheet Mirror", "Mirror Glass", etc. The glass mirror has a protected back surface. They have reflective surfaces on one side and are painted on the opposite side. It is produced in plates and, depending on the location and operators, it is cut in smaller sizes by milling, bevelling, grooving and various printing methods to be made ready for end use.
The main raw materials used for the manufacturing of the domestic product are
similar to the ones used for the subject goods from China, which are either
float glass or sheet glass. The other raw materials are aluminium, tungsten,
base coat paint and topcoat paint. These are common in the production of all
unframed glass mirrors. Framed glass mirrors or decorative glass mirrors and
mirror glass coated by silver are specifically excluded from the scope of the
product under consideration.
The product is mainly used in architecture and furniture manufacturing. It is used as a decorative and functional material for the decoration of interiors in the construction business.
While the product may occur in different thicknesses, 90% of the products occur at 3mm. There is no difference in the manufacturing process and composition of different thicknesses of the product. The thickness is based on the uses of the product. The change in the product size does not materially alter the unit cost of production and selling price (on a weight basis).
The product is classified under Chapter 70 of the Customs Tariff Act under
subheading 7009 and under the 8-digit code 7009 91 00. The customs
classification is only indicative, and not binding on the scope of this
investigation."
4. Based on the submissions, the Authority has observed that no PCN methodology is required in the subject investigation.
5. Accordingly, all the interested parties i.e., producers/exporters/importers/users etc., are requested to file the respective questionnaire responses within 15 days from the date of the issuance of this notice.
6. This issues with the approval of the Designated Authority.
Devender Singh
Joint Director General (Foreign Trade)
DGTR