Allocation of quantity for export of preferential quota sugar to EU under CXL quota- (Ministry of Commerce and Industry) (21 Jul 2020)

MANU/DGFT/0114/2020

Customs

1.In exercise of the powers conferred under Paragraphs 2.04 of the Foreign Trade Policy, 2015-2020, the Director General of Foreign Trade hereby allocates a quantity of 10,000 MT (Ten Thousand Metric Ton) of sugar (raw and/or white sugar) under CXL concessions to European Union (EU) for the period 01.10.2020 to 30.09.2021.

2. As per Notification No. 3/2015-20 dated 20.04.2015, export of sugar (HS Code 17010000) to EU under CXL Quota is 'Free' subject to the conditions notified in the 'Nature of Restrictions' in the above notification. The reporting requirement to APEDA as notified in the said Notification would continue to be followed.

3. As per Article 10 of European Union Regulation (EC) No. 891/2009 of 25.9.2009 "release for free circulation for the quotas of CXL concession sugar with Order No. 09.4321 shall be subject to the presentation of a Certificate of Origin issued by the competent authority of the third country concerned in accordance with Articles 55 to 65 of Regulation (EEC) No. 2454/93". Accordingly, the entries to be made in the export authorization document EUR and GSP are as follows:-

(i) CXL Concessions Sugar

"[Application of Regulation (EC) No. 891/2009 under Schedule CXL (European Communities). CXL Concessions Sugar Serial No. 09.4321]".

4. Certificate of Origin as per details given in para (3) above shall be issued by the Additional Director General of Foreign Trade, Mumbai and EUR Form is to be endorsed by Customs at the Port of Shipment. Further, Shipments of sugar under CXL quota for 2020-21 shall be allowed to consignee European Union Countries from date of notification of this Public Notice.

5. Effect of this Public Notice:

The quantity of 10000 MT sugar (raw and/or white sugar) to be exported to EU under CXL Quota from 01.10.2020 to 30.09.2021 has been notified.

Tags : ALLOCATION QUANTITY EXPORT QUOTA