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Amendment to policy condition no. 5 of Chapter 27 of ITC (HS), 2017, Schedule-I (Import Policy)- (Ministry of Commerce and Industry) (16 Sep 2021)

MANU/DGFT/0121/2021

Civil

In exercise of powers conferred by Section 3 read with Section 5 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 policy condition no. 5 of Chapter 27 of ITC (HS), 2017, Schedule-I (Import Policy) as under:

Existing Policy Condition Revised Policy Condition
Import allowed through IOC subject to para 2.20 of Foreign Trade Policy, except for the companies who have been granted rights for marketing of transportation fuels in terms of Ministry of P and NGs Resolution No. P23015/1/2001-MKT. Dated 8.3.2002 including HPCL, BPCL and IBP who have been marketing transportation fuels before this date. Import allowed through IOC subject to para 2.20 of Foreign Trade Policy, except for the companies who have been granted rights for marketing of transportation fuels in terms of MoP&NG Resolution No. P-23015/1/2001-MKT dated 08.03.2002 for products excluding gasoline conforming to standard IS 2796 (ITC HS Code: 27101241) and Automotive diesel fuel, not containing biodiesel, conforming to standard IS 1460 (ITC HS Code 27101944) which would be allowed to be imported by entities in terms of MoPNG Resolution No. P-12029(11)/2/2018-OMC-PNG dated 08.11.2019".


2. Effect of the Notification: Policy condition no. 5 of Chapter 27 of ITC (HS), 2017, Schedule-I (Import Policy) amended in terms of Government Resolution No. P-12029(11)/2/2018-OMC-PNG dated 08.11.2019.

This is issued with the approval of Minister of Commerce & Industry.

Tags : AMENDMENT IN POLICY  

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