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Export quota of only broken rice (HS code 1006 40 00) for the year 2022-23- (Ministry of Commerce and Industry) (12 Oct 2022)

MANU/DGFT/0169/2022

Commercial

1. In exercise of powers conferred by Section 3 read with section 5 of the Foreign Trade (Development & Regulation) Act, 1992 (No. 22 of 1992), as amended, read with Para 1.02 and 2.01 of the Foreign Trade Policy, 2015-20, the Central Government hereby notifies quota of 3, 97, 267 MT for export of only broken rice under HS Code 1006 40 00 of Chapter 10 of ITC (HS), 2018, Schedule II (Export Policy), for the period up to 31st March, 2023, for the year 2022-23, the export policy of which is 'Prohibited'.

2. The export quota of 3, 97, 267 MT will be distributed amongst the applicants whose LCs are opened before the Notification No. 31/2015-2020 dated 8th September, 2022 and the message exchange date between the Indian and foreign bank/swift date has been prior to 8th September, 2022, as per procedure to be notified separately by Directorate General of Foreign Trade.

3. Effect of the Notification:

Quota of 3, 97, 267 MT of only broken rice under HS Code 1006 40 00, applicable only to ECs opened before the Notification No. 31/2015-2020 dated 8th September, 2022 and the message exchange date between the Indian and foreign bank/swift date also prior to 8th September, 2022, to be exported during year 2022-23, is notified.

Tags : EXPORT QUOTA   BROKEN RICE   NOTIFICATION  

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