Supreme Court Upholds Acquittal, Holds Investigating Officer Cannot Create Evidence  ||  Supreme Court: NDPS Prosecution Cannot Be Quashed Solely Over Co-Accused’s Disclosure  ||  SC: Tax Classification Depends on Goods' Form at Sale, not their End Use  ||  Delhi High Court: No Material Showing Delhi Police Compromised the 2020 Riots Probe  ||  Madras HC Suggests Mandatory Attachment of Properties Suspected to Be Proceeds of Corruption  ||  P&H High Court: Demolition After Lawyer Flagged Corruption Appears Aimed at Silencing Him  ||  Calcutta High Court: Contempt Proceedings Cannot Be Used to Challenge Orders or Attack Judges  ||  Orissa High Court: Marriage Need Not Be Preserved When the Relationship Has Substantially Eroded  ||  SC: CIRP Can Continue Despite Fraudulent Insolvency Plea That Triggered It  ||  Delhi HC: Senior Citizen May Seek Eviction of Daughter-in-Law for Ill-Treatment    

Alignment of RoDTEP Schedule for chapter 28, 29, 30 & 73 with First Schedule of the Customs Tariff Act, 1975- (Ministry of Commerce and Industry) (07 Feb 2023)

MANU/DGFT/0018/2023

Customs

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, on the recommendation of the RoDTEP Committee, notifies alignment of RoDTEP Schedule under Appendix 4R for chapter 28, 29, 30 & 73 with First Schedule of the Customs Tariff Act, 1975. This revised Appendix 4R shall be effective from 15.02.2023.

2. The revised Appendix 4R will be applicable for exports made from 15.02.2023 to 30.09.2023. However, to adhere to the Scheme budgetary framework, necessary changes and revisions as per Para 4.54 of FTP 2015-20 may be made whenever required.

3. The revised RoDTEP Appendix 4R containing the eligible RoDTEP export items, rates and per unit value caps, is available at the DGFT portal www.dgft.gov.in under the link 'Regulatory Updates >RoDTEP'.

Effect of this Notification:

Consequent to inclusion of export items from Chapter 28, 29, 30 & 73 vide Notification No. 47 dated 07.12.2022 under RoDTEP, Appendix 4R is aligned with First Schedule of the Customs Tariff Act, 1975 for implementation with effect from 15.02.2023.

Tags : ALIGNMENT   RODTEP   SCHEDULE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved