SC: POCSO Guilt Presumption Not Absolute, Acquits Accused  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  SC: Unexplained 5-Day Sample Custody Gap Breached S.52A, Acquits 2 after 20 Years  ||  P&H High Court: Illegal Search Alone Does Not Justify Quashing of Complaint under PNDT Act  ||  Bom HC: Creating WhatsApp Group Without Employer's Permission Not Ground for Compulsory Retirement  ||  Madras HC: Lack of Son’s Moral Support Alone Cannot Sustain Father’s Maintenance Claim under CrPC  ||  Kerala HC: University Professor doesn't Occupy 'Public Office', Quo Warranto Not Maintainable  ||  Bombay HC Allows Cutting of 1,237 Mangroves for Connector Bridge in Mumbai’s Western Suburbs  ||  Calcutta HC Orders Return of 3-Year-Old to Adoptive Couple, he wasn't Abandoned    

Allocation of quantity of 5841 MT (raw/refined) sugar to EU under TRQ scheme for the year 2021-22- (Ministry of Commerce and Industry) (04 Oct 2021)

MANU/DGFT/0134/2021

Commercial

1. In exercise of powers conferred under Para 1.03 and 2.04 of the Foreign Trade Policy, 2015-2020, the Director General of Foreign Trade hereby allocates quantity of 5841 Metric Ton of Raw/Refined Sugar, under Tariff Rate Quota (TRQ) to EU for the year 2021-22 (Upto September 30, 2022).

2. As per Notification No. 3/2015-20 dated 20.04.2015, export of sugar (HS Code 17010000) to EU under TRQ is 'Free' subject to the conditions notified in the 'Nature of Restrictions' in the above notification.

3. Certificate of Origin, if required, for preferential export of sugar to EU, shall be issued by Additional Director General of Foreign Trade, Mumbai. Other certification requirement, if any, prescribed specifically for export of sugar to EU would continue to be followed.

4. The quota will be operated by Agricultural and Processed Food Products Export Development Authority (APEDA), New Delhi as the implementing agency for export of TRQ items to EU.

5. The reporting requirement as notified vide Notification No. 3/2015-2020 dated 20.04.2015 read with Notification No. 20 dated 07.09.2015 would be followed.

6. Effect of this Public Notice:

The quantity of 5841 MT sugar (raw and/or white sugar) to be exported to EU under TRQ scheme from 01.10.2021 to 30.09.2022 has been notified.

Tags : ALLOCATION   QUANTITY   TRQ SCHEME  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved