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Termination of anti-dumping original investigation concerning imports of "Soda Ash" from United Arab Emirates and Russia- (Ministry of Commerce and Industry) (18 Jan 2022)

MANU/COMM/0010/2022

Customs

TERMINATION

As per the Custom Tariff Act,1975 as amended from time to time (hereinafter also referred as the "Act") and the Custom Tariff (Identification, Assessment and Collection of Anti-dumping Duty on Dumped Articles and for Determination of Injury) Rules,1995 (hereinafter also referred as the "Rules" ),thereof, M/s RSPL, M/s GHCL, and M/s DCW Limited (hereinafter referred to as the 'applicants or applicant companies') have filed an application before the Designated Authority (hereinafter referred to as the "Authority") on behalf of the domestic industry for initiation of antidumping investigation and imposition of anti-dumping duty on imports of "Soda Ash" (hereinafter also referred as the "Product Under Consideration" or "Subject Goods") originating in or exported from United Arab Emirates (UAE) and Russia.

A. Introduction

2. The Authority, based on prima facie evidence submitted by the Applicants, issued a Public Notice vide Notification no. 6/5/2021-DGTR dated 27th May 2021 published in the Gazette of India Extraordinary, initiating the subject investigation in accordance with Rule 5 to determine the existence, degree and effect of any alleged dumping only upon receipt of a written application by or on behalf of the domestic industry.

B. Procedure

3. The Authority notified the Embassies of the subject countries in India about the receipt of the present anti-dumping application before proceeding to initiate the investigation as per Rule 6(2) of the Rules.

4. The Authority issued a public notice vide notification no 6/5/2021-DGTR dated 27th May 2021 published in the Gazette of India Extraordinary, initiating anti-dumping investigation concerning imports of the subject goods.

5. The Authority sent a copy of the initiation notification to the Embassies of the subject countries in India, known producers/exporters, known importers/users and the domestic industry as well as domestic producers as per the address made available by the Applicants and requested them to make their views known in writing within the prescribed time-limit.

6. The Authority provided a copy of the non-confidential version of the application to the known producers/exporters and to the embassy of subject countries in India in accordance with Rule 6 (3).

7. The Embassies of subject countries in India were also requested to advice the exporters/ producers from their country to respond to the questionnaire within the prescribed time limit. A copy of the letter and questionnaire sent to the producer/exporters was also sent to them along with the names and address of the known producers/exporters from the subject country.

8. The Authority held oral hearing on dated 13th September, 2021 to provide an opportunity to the interested parties to present relevant information orally in accordance with the Rule 6 (6).

C. Request Received from Domestic Industry

9. The Applicants through an email dated 31st December 2021, citing the following reasons withdrew their petition, requesting termination of the investigation:

a. Without considering freight charges for determination of injury margin no purpose will be served.

b. The current market structure is quite fluid and uncertain as regards the cost price and demand with no clarity of duration of this situation.

c. There is no manufacturing facility in UAE and products being imported are of Iranian origin and it is understood that parties are prepared to import Iranian origin material through other countries.

D. Examination by Authority

10. The said request made by the domestic industry, has been examined. The Authority notes that Rule 14(a) reads as under

The Designated Authority shall, by issue of a public notice, terminate an investigation immediately if- (a) it receives a request in writing for doing so from or on behalf of the domestic industry affected, at whose instance the investigation was initiated.

11. Keeping in view of the request of withdrawal by the domestic industry, the Authority does not consider it appropriate to deal with the various issues raised by several interested parties and hereby, terminates this investigation.

E. Conclusion

12. In view of the aforesaid withdrawal made by the domestic industry i.e. M/s RSPL, M/s GHCL, and M/s DCW Limited read with the provisions of Rule 14 (a) of the Rules, the Authority hereby terminates the investigation initiated vide notification no 6/5/2021- DGTR dated 27th May 2021 against the import of "Soda Ash" from United Arab Emirates (UAE) and Russia.

Tags : TERMINATION   ANTI-DUMPING   IMPORT  

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