Amendment in Export Policy of broken rice under HS Code 1006 40 00- (Ministry of Commerce and Industry) (07 Nov 2022)

MANU/DGFT/0184/2022

Customs

1. In partial modification of the Notification No. 31/2015-2020 dt. 8th September, 2022, the Central Government, 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, hereby amends Condition (iii) of Para-2 of Notification No. 31/2015-2020 dt. 08.09.2022.

2. Original condition (iii) of Para-2 of Notification No. 31/2015-2020 dt. 08.09.2022 is as under:-

iii. where broken rice consignment has been handed over to the Customs before this Notification and is registered in their system.

Amended condition (iii) of Para-2 of Notification No. 31/2015-2020 dt. 08.09.2022 is as under:-

iii. where broken rice consignment has been handed over to the Customs before this Notification and is registered in their system/where broken rice consignment has entered the Customs Station for exportation before this Notification and is registered in the electronic systems of the concerned Custodian of the Customs Station with verifiable evidence of date and time stamping of these commodities having entered the Customs Station prior to 8.9.2022. The period of export shall be upto 30th November, 2022.

3. Effect of this Notification.--

Condition (iii) of Para-2 of Notification No. 31/2015-2020 dt. 08.09.2022 has been amended with immediate effect so as to provide clearance to such rice consignments held up in CFS which had been handed over to the Container Freight Station (CFS) before this Notification.

Tags : AMENDMENT EXPORT POLICY BROKEN RICE