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Consideration of applications for grant of authorization for import of gold dore- (Ministry of Commerce and Industry) (13 Mar 2019)

MANU/DGFT/0037/2019

Civil

Gold dore imported under Exim Code 71081200 is 'Restricted' as per ITC(HS), 2017. In this context, reference is invited to Trade Notice No. 14 dated 24.08.2017, wherein it has been notified that with effect from 01.06.2018, only those applications will be considered for grant of authorization for import of gold dore where applicant refinery holds a valid license from BIS. Before obtaining a BIS license, the refinery has to be NABL accredited. NABL has clarified that no gold dore is required for getting NABL certificate.

2. However, new applicants who have obtained NABL Certification are representing for allowing them imports of gold dore for obtaining BIS License. Matter has been discussed with BIS and it has been accordingly decided that new applicants, having NABL certification, will be considered for 1 MT of gold dore for obtaining BIS License. Subsequently, no further authorization will be granted to these applicants without BIS License.

Tags : AUTHORIZATION   IMPORT   GOLD DORE  

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