Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Amendment in Para 2.61 of Hand Book of Procedure (HBP) 2015-2020- (Ministry of Commerce and Industry) (08 Dec 2022)

MANU/DGFT/0205/2022

Customs

1.In exercise of powers conferred under paragraph 1.03 and 2.04 of the Foreign Trade Policy (FTP), 2015-2020, the Director General of Foreign Trade hereby amends Para 2.61 (a), (b) and (c) of the Hand Book of Procedure (HBP) 2015-20.

2. As per the revised Appendix 2J notified, vide DGFT Public Notice No. 40/2015-20 dated 08.12.2022, the revised Para 2.61 (a), (b) and (c) of the HBP) 2015-20 reads as under:

"2.61 Eligible entities for allocation of quota

(a) Milk Powder (Tariff Code No. 0402.10 or 0402.21) and White Butter, Butter oil, Anhydrous Milk Fat (0405): National Dairy Development Board (NDDB), National Cooperative Dairy Federation (NCDF) and National Agricultural Cooperative Marketing Federation of India Ltd. (NAFED).

(b) Maize (corn) (Tariff Code No. 1005.90): National Agricultural Cooperative Marketing Federation of India Ltd. (NAFED) and State Cooperative Marketing Federations.

(c) Crude sunflower seed or safflower oil or fractions thereof (Tariff Code No. 1512.11) and Refined rape, colza, canola or mustard oil, other (Tariff Code No. 1514.19 or 1514.99): National Dairy Development Board (NDDB), National Agricultural Cooperative Marketing Federation of India Ltd. (NAFED) and Central Warehousing Corporation (CWC), State Cooperative Marketing Federation & State Cooperative Civil Supplies Corporation".

3. Effect of this Public Notice:

Para 2.61 of the Hand Book of Procedure (HBP) 2015-20 has been amended with respect to DGFT Public Notice No. 40/2015-20 dated 08.12.2022. Subsequent to de-notifying 4 Central Public Sector Enterprises (CPSEs) i.e., MMTC, The State Trading Corporation of India Ltd. (STC), PEC Limited and STCL Limited as STE under FTP -2015-20, the aforementioned entities are not eligible for allocation of quota.

Tags : AMENDMENT   HBP   ALLOCATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved