Procedure for allocation of import authorization of Power tillers- (Ministry of Commerce and Industry) (15 Jul 2020)

MANU/DGFT/0111/2020

Customs

In exercise of powers conferred under Paragraph 1.03 of the Foreign Trade Policy, 2015-2020 read with Paragraph 2.04 of the Foreign Trade Policy, 2015-2020, the Director General of Foreign Trade hereby notifies the procedure to implement the restriction imposed on import of Power Tillers (HS code 8432 8020 and 8432 9090) as per Notification No. 19/2015-2020 dated 15.07.2020, as under:

Conditions and modalities for issuance of authorizations for import

a. The cumulative value of authorization issued to any firm/all firms in a year would not be exceeding 10% of the value of power tillers imported during the past year i.e. 2019-20 by that firm/firms. The cap of 10% would also be applicable for components of power tillers.

b. The applicant should have been in the business for at least three years and should have sold a minimum of one hundred power tillers in the past three years.

c. The applicant should have the valid Type (ICT)/batch test report from FMTTI as well as emission test approval and CMVR of the power tiller sought to be imported.

d. The applicant should have satisfactory and proven infrastructure for training, post sales service and spare parts.

e. Only manufacturers are eligible for applying for an import authorization for import of Power Tiller or its components.

f. The Power Tiller which will be imported should meet all the specifications as notified from time to time under IS: 13539 or higher than these specifications.

Tags : PROCEDURE ALLOCATION IMPORT AUTHORIZATION