MANU/DGFT/0062/2024
Ministry : Ministry of Commerce and Industry
Department/Board : DGFT
Notification No. : 06/2023
Date of Notification : 15.04.2024
Date of Publication : 15.04.2024
Notification/ Circulars Referred : Notification No. 03/2023 dated 05.04.2024 MANU/DGFT/0057/2024
Citing Reference:
Notification No. 03/2023 dated 05.04.2024 MANU/DGFT/0057/2024 Referred
Imposition of port restrictions on supply of Prohibited/Restricted essential commodities to the Republic of Maldives during 2024-25
S.O.1715(E).--In exercise of the powers conferred by Section 3 read with Section 5 of the Foreign Trade (Development & Regulation) Act, 1992 (No.22 of 1992), as amended, read with paragraph 1.02 and 2.01 of the Foreign Trade Policy (FTP), 2023, the Central Government hereby incorporates following conditions in Notification No. 03/2023 dated 05.04.2024 for exporting of essential commodities to Maldives under bilateral trade agreement between Government of India and Government of Maldives: -
Export of essential commodities under Prohibited/restricted category to the Republic of Maldives during 2024-25 shall be permitted only through the following 4 Customs Stations: -
i. Mundra Sea Port
ii. Tuticorin Sea Port
iii. NhavaSheva Sea Port (JNPT)
iv. ICDTughlakabad
2. Effect of this notification:
Imposition of Port restrictions for exporting ofessential commodities under Prohibited/restricted category to the Republic of Maldives during 2024-25, as per the quota notified under DGFT Notification No. 03/2023 dt.05.04.2023, has been notified.
[F. No. 01/91/171/59/AM20/EC/E-20816]
SANTOSH KUMAR SARANGI,
Director General of Foreign Trade Ex-officio Addl. Secy.