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Amendment of import policy condition of Pet Coke- (Ministry of Commerce and Industry) (23 Oct 2018)

MANU/DGFT/0180/2018

Civil

In exercise of powers conferred by Section 3 of the FT (D&R) Act, 1992, read with paragraph 1.02 and 2.01 of the Foreign Trade Policy, 2015-2020, as amended from time to time, the Central Government hereby, amends the Policy Condition No.6 of Chapter 27 of ITC (HS) 2017, Schedule 1 (Import Policy) (as introduced vide Notification No.25/ dated 17th August and as revised vide Notification No. 38/ dated 28 September, 2018) in compliance with the Order dated 9th October, 2018 of the Supreme Court of India in W.P.(C) No.13029/1985.

2. Existing Policy Condition No.6: Import of pet coke for fuel purpose is prohibited. However, import of Pet coke is "free" for cement, lime kiln, calcium carbide and gasification industries for use as feed stock or in the manufacturing process only on Actual User basis. Regulation and monitoring of such imports will be as per the guidelines of Ministry of Environment, Forest and Climate Change issued vide O.M. No.Q-18011/54/2018-CPA dated September 10, 2018.

3. The amended Policy Condition No.6:: Import of pet coke for fuel purpose is prohibited. However, import of Pet coke is "free" for cement, lime kiln, calcium carbide, gasification industries and graphite electrode industries for use as feed stock or in the manufacturing process only on Actual User basis. Further, Aluminium Industry can import Calcined Pet Coke not exceeding 0.5 MT per annum and Calcined Pet Coke manufacturing units can import raw Pet Coke not exceeding 1.4 MT per annum. Regulation and monitoring of such imports will be as per the guidelines of Ministry of Environment, Forest and Climate Change issued vide O.M. No.Q-18011/54/2018-CPA dated September 10, 2018.

4. Effect of this Notification: The portion in italics is added and accordingly, apart from the five industries namely, cement, lime kiln, calcium carbide, gasification industries and graphite electrode Industry, import of 0.5 MT per annum of Pet Coke for anode making by the Aluminium Industry and 1.4 MT per annum for producing calcined pet coke by the Calcined Pet Coke Manufacturing units is allowed with Actual User Condition.

5. This issues with the approval of the Minister for Commerce and Industry.

Tags : IMPORT POLICY   PET COKE   AMENDMENT  

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