Patna HC: Possessing Cough Syrup With under 2.5% Codeine Without Authorisation Attracts the NDPS Act  ||  Madras HC: Person Who Converts to Islam Cannot Claim Backward Class Muslim Status  ||  Madras High Court Lays Down Guidelines For Surrogacy Custody and Parentage Applications  ||  Bombay High Court: Residence Proof is Mandatory For RTE Neighbourhood School Admissions  ||  Madras HC Strikes Down TN Law Mandating Registrar’s Title Verification Before Property Registration  ||  Bombay HC Allows Galli News to Report Medical Negligence But Bars Defamatory Hospital Imputations  ||  Supreme Court: Parents’ Loss Cannot Be Measured With Arithmetical Precision  ||  Supreme Court: Registered Sale Deed Remains Valid Despite Minor Attestation Discrepancies  ||  Calcutta High Court: Section 107 BNSS Property Attachment Cannot be Used as a Recovery Tool  ||  Ker HC: Elected Representatives Must Swear by God or Affirm, Cannot Invoke Specific Deities in Oath    

Sugar Policy and Sugar Mill wise export quota of sugar for season 2022-23- (Ministry of Finance ) (12 Dec 2022)

MANU/CUST/0099/2022

Excise

1. This is with reference to the Instruction No. 07/2022-Customs dated 31.05.2022 on the related subject.

2. Vide above instruction, attention was invited to DGFT Notification No. 10/2015-20 dated 24.05.2022 regarding amendment in the export policy of sugar (Raw, Refined and White Sugar) which was placed under restricted category from 01.06.2022 till 31.10.2022. Further reference was also invited to instructions on the modalities for undertaking sugar export.

3. In the partial modification to above DGFT Notification, DGFT has now issued Notification No. 40/2015-2020 dated 28.10.2022, issued vide F. No. 01/91/180/879/AM08/EC/Vol.8/E-20749 (copy enclosed) regarding extension of the date of 'Restriction' by the Government, on export of sugar (Raw Sugar, Refined sugar and White Sugar) under HS Codes 1701 14 90 and 1701 99 90 beyond 31st October, 2022 till 31st October 2023.

4. Government has decided to allocate sugar mill wise export quota of 60 LMT of sugar for export for sugar season 2022-23 w.e.f. 01.11.2022 (list of the sugar mill is enclosed at annexure). The modalities to undertake export of sugar and guidelines thereof is in the OM F. No. 1(1)/2022-Trade dated 05.11.2022 received from Department of Food & Public Distribution (Copy enclosed).

5. All the Pr. Chief/Chief Commissioners are requested that all concerned in your jurisdiction may be sensitized regarding the above mentioned amendments in the export policy of Sugar (Raw, Refined and White Sugar) and modalities and guidelines furnished vide above mentioned OM dated 05.11.2022.

Tags : SUGAR POLICY   EXPORT QUANTITY   INSTRUCTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved