Government inserts new policy condition under Chapter 87 of ITC (HS), 2017-Schedule-1 (Import Policy)- (Ministry of Commerce and Industry) (28 Aug 2019)

MANU/DGFT/0137/2019

Customs

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 inserts a new Policy Condition, number (12) at the end of Chapter 87 of ITC (HS) 2017-Schedule-1 (Import Policy) as under:-

(12) Registration of vehicles imported by the vehicle manufactures or through their authorised representatives in India or by the organisation/citizen for personal use, demonstration, testing, research or scientific use etc. shall comply with the Standard Operating Procedure issued under Central Motor Vehicles (Eleventh Amendment) Rules, 2018 and notified vide GSR 870(E) dated 13th September, 2018 by the Ministry of Road Transport and Highways.

Registration of vehicles imported by the vehicle manufactures or through their authorised representatives in India or by the organisation/citizen for personal use, demonstration, testing, research or scientific use etc. shall comply with the Central Motor Vehicles (Eleventh Amendment) Rules, 2018.

Tags : POLICY CONDITION INSERTION VEHICLES IMPORT