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Procedure for availing Transport and Marketing Assistance on Specified Agriculture Products-claims to be made on per kilogram basis for the shipments by air- (Ministry of Commerce and Industry) (12 May 2020)

MANU/DGFT/0081/2020

Civil

Consequent upon issuance of Notification No. 17/3/2018-EP (Agri. IV) dated 27.04.2020 by Department of Commerce and in exercise of the powers conferred under Paragraph 2.04 of the Handbook of Procedures (2015-20) as amended, Director General of Foreign Trade hereby makes the following amendment(s) in Chapter 7(A) of "Handbook of Procedures", with immediate effect:

1. Department of Commerce's Notification No. 17/3/2018-EP (Agri IV) dated 27.04.2020 is added in Appendix-7(A)A.

2. In para 7A. 03(f), the following shall be inserted after the first sentence:

"However, for the fresh applications made on or after 28th April, 2020, in case of shipment by air, claims should be made in the multiple of Kilograms, ignoring any fraction thereof. Applications submitted before 28th April, 2020 cannot be modified from per ton basis to per kilogram basis."

3. Point (xi) of Instructions/Guidelines at ANF7(A)A should be amended to read as follows:

"Assistance for products exported by air would be based on per kilogram freight charges on net weight of the export cargo, calculated on the full kilogram basis, ignoring any fraction thereof."

4. Column (15) of para 6(b) of PART B of ANF7(A)A and Column (15) of para 6(b) of Annexure(A) to ANF7(A)A are deleted.

5. Point (ix) of para 2 (Declaration/Undertakings) of PART B of ANF7(A)A and Point (xii) of para 3 of Annexure(A) to ANF 7(A)A should be amended to read as follows:

"The claim is made only for Full Container Loads (FCLs) Twenty-foot Equivalent Unit (TEU) containers or forty feet containers equivalent of two TEUs in case of shipment by sea and in the multiple of kilograms (ignoring any fraction thereof) in case of shipment by air."

Effect of the Public Notice: Assistance for products exported by air would be based on per kilogram basis instead of per ton. Annexure 3 to the Notification No. 17/3/2018-EP (Agri. IV) dated 27th February, 2019 has been replaced indicating the differential rate of assistance on per kilogram basis for the products exported by air.

Tags : PROCEDURE   TRANSPORT ASSISTANCE   AGRICULTURE PRODUCTS  

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