P&H HC: Eyewitness Account Not Credible if Eyewitness Directly Identifies Accused in Court  ||  Delhi HC: Conditions u/s 45 PMLA Have to Give Way to Article 21 When Accused Incarcerated for Long  ||  Delhi High Court: Delhi Police to Add Grounds of Arrest in Arrest Memo  ||  Kerala High Court: Giving Seniority on the Basis of Rules is a Policy Decision  ||  Del. HC: Where Arbitrator has Taken Plausible View, Court Cannot Interfere u/s 34 of A&C Act  ||  Ker. HC: No Question of Estoppel Against Party Where Error is Committed by Court Itself  ||  Supreme Court: Revenue Entries are Admissible as Evidence of Possession  ||  SC: Mere Breakup of Relationship Between Consenting Couple Can’t Result in Criminal Proceedings  ||  SC: Bar u/s 195 CrPC Not Attracted Where Proceedings Initiated Pursuant to Judicial Order  ||  NTF Gives Comprehensive Suggestions on Enhancing Better Working Conditions of Medical Professions    

Export of Red Sanders wood by Directorate of Revenue Intelligence and Governments of Tamil Nadu and Maharashtra - Extension of time regarding- (Ministry of Commerce and Industry) (03 Oct 2018)

MANU/DGFT/0174/2018

Customs

In exercise of powers conferred by Section 3 of the Foreign Trade (Development & Regulation) Act, 1992 read with Para 1.02 of the Foreign Trade Policy (2015-2020), the Central Government hereby makes following amendments to para 1A and 1C of Notification No. 8/2015-2020 dated 23.05.2017 read with Notification No. 47 (RE-2013)/2009-2014 dated 24.10.2013, Notification No. 24/2015-2020 dated 29.08.2016 and Notification No. 25/2015-2020 dated 02.09.2016:

A. Para 4(b) of the Notification No. 47 (RE-2013)/2009-2014 dated 24.10.2013 relating to export of Red Sanders wood by DRI is substituted as under:

"4(b) Directorate of Revenue Intelligence (DRI) shall finalize the modalities, including allocation of quantities to their authorized entities for export of the Red Sanders wood and shall complete the whole process of export latest by 30th April, 2019. This shall be subject to such orders as passed by the Hon'ble High Court of Madras or such submissions as made before the Hon'ble High Court of Madras in WP No. 29273 of 2007 or such orders as passed by any other court, if any."

C. Para 3 of the Notification No. 25/2015-2020 dated 02.09.2016 relating to export of Red Sanders wood by State Governments of Maharashtra and Tamil Nadu is substituted as under:

"3. State Governments of Maharashtra and Tamil Nadu shall finalize the modalities including allocation of quantities to various entities, as applicable, for export of the respective quantities and shall complete the whole process of export latest by 30th April, 2019".

2. Other provisions of Notification No. 8/2015-2020 dated 23.05.2017 read with Notification No. 47 (RE-2013)/2009-2014 dated 24.10.2013, Notification No. 24/2015-2020 dated 29.08.2016 and Notification No. 25/2015-2020 dated 02.09.2016 shall remain unchanged.

3. Effect of this notification:

Time upto 30.04.2019 has been allowed to Directorate of Revenue Intelligence (DRI) and the State Governments of Maharashtra and Tamil Nadu to finalize the modalities and complete the process of export of respective allocated quantities of Red Sanders wood.

Tags : EXPORT   RED SANDERS WOOD   EXTENSION   TIME  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved