PIL Seeking ‘Authoritative Interpretation’ of Section 66 PMLA Refused by Delhi High Court  ||  All. HC: Can’t Declare Transaction Benami on Contractor’s Statement Without Relevant Material  ||  Del. HC: Denying ITC to Taxpayers One of the Outcomes of GST Registration Cancell. with Retrospect  ||  Cal HC: Penalty Amount on Higher Value than Invoice Value Can’t be Computed by GST Dep. w/o Evidence  ||  All. HC: Candidates with Criminal Background Will Pose Severe Threat to Democracy if Elected  ||  All. HC: It’s an Obligation of Bank Officials to Fully Co-operate in Criminal Investigations  ||  SC: Prima Facie Case Made Out from Allegations in Complaint Sufficient to Summon Accused  ||  Supreme Court Explains: Debt Becoming Financial & Operational Debt  ||  P&H HC: Model Code of Conduct Can’t Stand in Way of Execution of Judicial Order  ||  Chh. HC: Can’t Build Matrimonial Home With Bricks & Stones, Love & Respect Between Spouses Required    

Notification of New HSN Codes for Technical Textiles items- (Ministry of Commerce and Industry) (17 Apr 2023)

MANU/DGFT/0060/2023

Customs

1.Reference is invited to DGFT Notification No. 20/2015-20 dated 07.07.2022 whereby ITC(HS) 2022, Schedule 1 (Import Policy) was amended in sync with Finance Act, 2022 dated 30.03.2022, introducing newly created/deleted/merged/split ITC(HS) codes.

2. Through the said Notification, the DGFT had inter alia notified total 32 New HSN Codes for Technical Textiles under Chapter 39, 54, 55, 56, 59, 60, 62, 63, and 68 of ITC(HS) 2022, Schedule 1 (import Policy) in reference to the PLI Scheme notified by the Ministry of Textiles for Textiles covering Man Made Fibre (MMF) and Technical Textiles as focus areas of growth under the Scheme.

3. However, despite having specific HS Codes for Technical Textiles, it has been noted that imports/exports have not been booked under correct HS Codes and the trade seems to be still being booked under other available codes.

4. Accordingly, the matter has been reviewed in consultation with Ministry of Textiles and it is reiterated that all importers/exporters should file their Bill of Entry/Shipping Bill with specific HSN codes available for Man Made Fibre (MMF) and Technical Textiles under ITC(HS) 2022, Schedule 1 (Import Policy) at 8 digit level, and to avoid using any other or 'Others' category codes. A list of such 32 HS Codes is given at Annexure-I to facilitate the industry for easy recognition and helping them to book their import and exports under correct product category.

5. If members of Trade and Industry are of the view that the existing 32 HS Codes are not sufficient to cover the Technical Textiles goods that they are importing/exporting, they should immediately suggest appropriate HS Codes at 8 digit level for such goods.

This issues with the approval of the competent authority.

Tags : NOTIFICATION   HSN CODES   TEXTILES ITEMS  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved