Prohibition on import of milk and milk products from China- (Ministry of Commerce and Industry) (24 Dec 2018)

MANU/DGFT/0208/2018

Commercial

In exercise of powers conferred by Section 3 of 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, makes the following amendment in ITC (HS) 2017, Schedule 1 (Import Policy):

2. The prohibition on import of milk and milk products (including chocolates and chocolate products and candies/confectionary/food preparations with milk or milk solids as an ingredient) from China is effective till 23/12/2018 as per the Notification No. 14/2015-2020 dated 22/06/2018.

3. The matter has been reviewed and the prohibition on import of milk and milk products, as mentioned in paragraph 2 above, from China is extended for a further period of four months, i.e., till 23.04.2019 or until further orders, whichever is earlier.

4. Effect of this Notification:

Prohibition on import of milk and milk products (including chocolates and chocolate products and candies/confectionary/food preparations with milk or milk solids as an ingredient) from China is extended for a further period of four months, i.e., till 23.04.2019 or until further orders, whichever is earlier.

This issues with the approval of Minister of Commerce & Industry.

Tags : PROHIBITION IMPORT MILK PRODUCTS CHINA