Alignment of Appendix 4R with the Finance Act, 2021- (Ministry of Commerce and Industry) (11 May 2022)

MANU/DGFT/0071/2022

Commercial

In exercise of the powers conferred by Section 5 of the Foreign Trade (Development and Regulation) Act, 1992 read with Para 1.02 of the Foreign Trade Policy 2015-20, the Central Government hereby notifies an Appendix 4R which is aligned with the Finance Act, 2021. This Appendix 4R shall be effective from 01.01.2022.

2. This new Appendix 4R, with effect from 01.01.2022, containing the eligible RoDTEP export items, rates and per unit value caps, wherever applicable is available at the DGFT portal www.dgft.gov.in under the link 'Regulatory Updates >RoDTEP'.

Effect of this Notification:

A new RoDTEP schedule (Appendix 4R) has been notified for implementation with effect from 01.01.2022 after aligning the earlier schedule with the Customs tariff Schedule as per Finance Act, 2021.

This issues with the approval of the Minister of Commerce and Industry.

Tags : ALIGNMENT APPENDIX FINANCE ACT 2021