Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Quota allotted under the Indo-Sri Lanka Free Trade Agreement: Minutes of the Meeting dated 9.5.2018- (Ministry of Commerce and Industry) (22 May 2018)

MANU/DGFT/0078/2018

Commercial

Reference is invited to the Minutes of the Meeting dated 9.5.2018 under the Indo-Sri Lanka Free Trade Agreement as uploaded on the DGFT's website (Copy as below). In the matter the following may be noted:

1. Applicants have to complete their import before 31 March, 2019. Accordingly, import license will be issued by RAs with end date 31st March, 2019. The allotted quota, if not imported, the allottees will be black listed for next three financial years. The applicants may surrender their quota by 30th May, 2018 if they cannot utilize the quota. They can surrender their import quota by indicating their details at importdgft@nic.in till 5.00 pm of 30th May, 2015.

2. The surrendered quota will be distributed among eligible applicants.

3. The applicants for Pepper and Vanaspathi may file their grievances, if any on the issue of allotment of quota proposed in the minutes below by 30th May, 2018. This would include all those whose applications were rejected for reasons as mentioned in the minutes as below.

4. Quota quantity (already allotted) may undergo changes after addressing grievances of the individual applicants. RAs are advised to issue licenses only after the revised minutes are uploaded on DGFT's website.

Tags : QUOTA   ALLOTMENT   FREE TRADE AGREEMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved