Amendment in import policy of Iron and Steel and incorporation of policy condition in Chapter 72, 73 and 86 of ITC (HS), 2017, Schedule-I (Import Policy)- (Ministry of Commerce and Industry) (13 Nov 2019)

MANU/DGFT/0181/2019

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 hereby amends Para e of the Policy conditions incorporated vide Notification No. 17/2015-2020 dated 5th September, 2019 published in the Gazette of India (Extra-ordinary) vide S.O. 3214(E) dated 5th September, 2019, as under:

e. The SIMS will be effective from 21.11.2019, i.e. Bill of Entry on or after 21.11.2019 for items as listed in the Annex to this Notification shall be governed by SIMS.

Effect of the Notification: One time relaxation till 20.11.2019 for obtaining SIMS registration is notified.

Tags : AMENDMENT IMPORT POLICY INCORPORATION CONDITION