MANU/DGFT/0092/2016

Ministry : Ministry of Commerce and Industry

Department/Board : DGFT

Notification No. : 18/2015-2020

Date : 01.08.2016

Notification/ Circulars Referred : Notification No. 6 (RE-2012)/2009-14 dated 4th July 2012 MANU/DGFT/0166/2012

Citing Reference:
Notification No. 6 (RE-2012)/2009-14 dated 4th July 2012 MANU/DGFT/0166/2012Referred

Amendment in Sl. No. 57, Chapter 10 of Schedule 2 of ITC (HS) regarding conditions for export of Basmati Rice

In exercise of the powers conferred by Section 5 of the Foreign Trade (Development & Regulation) Act, 1992 (No. 22 of 1992), as amended, read with Para 1.02 of the Foreign Trade Policy, 2015-2020, the Central Government hereby makes following amendment in Chapter 10 of Schedule 2 of ITC (HS) Classification of Export and Import Items, as amended from time to time:

"The table in respect of Sl. No. 57 in Chapter 10 of Schedule 2 of ITC (HS) Classification of Export and Import Items will be replaced with the following:

Sl. No.

Tariff Item HS Code

Unit

Item Description

Export Policy

Nature of Restriction

57

1006 30 20

Kg

Basmati Rice (Dehusked (Brown), semi milled, milled both in either parboiled or raw condition).

Free

(i) Exports allowed subject to registration of contracts with the APEDA, New Delhi;

(ii) Deleted (vide Notification No. 6 (RE-2012)/2009-14 dated 4th July 2012.)

(iii) Grain of rice to be exported shall be more than 6.61 mm of length and ratio of length to breadth of the grain shall be more than 3.5;

(iv) Export shall be through Custom EDI ports. Export is also permitted through the non-EDI Land Custom Stations (LCS) on Indo-Bangladesh and Indo-Nepal border subject to registration of quantity with DGFT. Regional Authorities (RAs) Kolkata & Patna and such other RAs as notified by DGFT from time to time will be the designated RAs for the purpose of such registration of quantity.

(v) Exports to European Union permitted subject to pre-shipment quality inspection as may be specified by the Government through a notification;

(vi) Exports to Russian Federation permitted subject to pre-shipment quality certification issued by:

(1) Insecticide Residue testing Laboratory.

(2) Geo-Chem Laboratories Pvt. Ltd.

(3) Reliable Analytical Laboratory

(4) Arbro Pharmaceuticals Ltd.

(5) Shri Ram Institute for Industrial Research, Delhi

(6) Shri Ram Institute for Industrial Research, Branch Office Bangalore

(7) Delhi Test House; and

(8) Vimta Labs.

or any other agency as may be notified from time to time;

(vii) Exports of empty printed gunny bags with Markings indicating the product being Indian Basmati Rice, in whatever manner, are not permitted except when exported along with the consignments of Basmati Rice, in which cases also, the same shall not exceed 2% of the total number of filled gunny bags of Basmati Rice being exported;

(viii) In case of un-bagged Indian Basmati Rice being exported in bulk or in bags of 50 Kgs or above, the exports of empty printed gunny bags with Markings indicating the; product being Indian Basmati Rice, in whatever manner, shall also be permitted to the extent of actual requirements considering the total quantity of the consignment and the sizes of the empty bags being exported.

(ix) Export of Basmati Rice shall not be permitted on the basis of Documents against Acceptance (D/A) unless such export is covered either by Bank Guarantee or ECGC Guarantee.

2. The provision at Point No. (ix) in the "Nature of Restriction" in respect of Sl. No. 57 in Chapter 10 (relating to Basmati Rice) will come into effect from 01.10.2016.

3. Effect of this notification

(i) In addition to the EDI ports, export of Basmati Rice will now be permitted through Land Custom Stations (LCS) on Indo-Bangladesh and Indo-Nepal border also, subject to registration of quantity with DGFT.

(ii) Export of Basmati Rice shall not be permitted on the basis of Documents against Acceptance (D/A) unless such export is covered either by Bank Guarantee or ECGC Guarantee, with effect from 01.10.2016.

(Anup Wadhawan)
Director General of Foreign Trade

[Issued from F. No. 01/91/180/775/AM10/Export Cell (Vol. 9)]