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Amendment in procedure for import of Copper products and Zinc Oxide under the Revised India Nepal Treaty of Trade- (Ministry of Commerce and Industry) (22 Jun 2023)

MANU/DGFT/0093/2023

Commercial

In exercise of powers conferred under paragraph 1.03 and 2.04 of the Foreign Trade Policy 2023, the Directorate General of Foreign Trade (DGFT), hereby amends the procedure in continuation to Public Notice No. 9 /2002-2007 dated 30th April, 2002 as amended time to time in sync with Ministry of Finance (Department of Revenue) Notification No. 9/2003-Customs dated 15th January, 2003, for import of items under Tariff Rate Quota (TRQ) under India Nepal Treaty in terms of Para 2.92 of the Handbook of Procedures (HBP), 2023, as under:

i. DGFT(Hqrs) shall be the designated authority for allocation and monitoring of all TRQ items under Revised India-Nepal Treaty;

ii. Accordingly, the DGFT is authorised for allocation and monitoring of 10,000 MT of TRQ of Copper products under Chapter 74 and HS code 8544 of ITC(HS) 2022, Schedule 1 (Import Policy) and 2500 MT of Zinc Oxide from Nepal;

iii. The quota so allocated to each manufacturer/ exporter on a quarterly basis would be communicated by the designated authority of Nepal (Department of Commerce) to DGFT, Department of Commerce, Ministry of Commerce and Industry, Government of India over email at policy2-dgft@gov.in;

iv. Imports will be permitted through the Land Customs Stations (LCS) at: Kakarbhitta/Naxalbari, Biratnagar/Jogbani, Birganj/Raxaul, Nepalgunj/Nepalgunj Road and Mahendranagar/Banbasa;

v. The Indian importer shall file online application for TRQ certificate on the DGFT Website (www.dgft.gov.in) by navigating to Home page →Services → Import Management System → Tariff Rate Quota (TRQ) → 'Apply for TRQ';

vi. The importer shall mandatorily upload/provide reference to the TRQ issued to the Nepalese Exporter by the competent authority in Nepal;

vii. The TRQ issued shall contain the name and address of the importer, Importer -Exporter Code (IEC), Customs notification number, tariff item as applicable, quantity and validity period of the TRQ;

viii. The TRQ authorisation shall be issued electronically by the DGFT and transmitted to Indian Customs EDI System (ICES);

ix. Imports against the TRQ shall be allowed only upon debiting electronically in the ICES system or on debit as endorsed;

x. For the Financial Year 2023-24, there shall be no end date for applying for the TRQ Certificate online on DGFT website. The DGFT shall monitor the cumulative quantities for TRQ Certificates issued. No further TRQ Certificates shall be issued once the stated TRQ quantity limit is reached; xi. The year in respect of these imports will be the period from 1st April to 31st March, i.e., financial year in India;

xii. TRQ Certificate shall be valid for a maximum period of 12 months or the end of the financial year, whichever is earlier;

xiii. Further, the DGFT reserves the right to make any changes in the modalities/allocation process at any point of time, as deemed fit;

xiv. Other modalities shall remain the same as notified earlier time to time; and

xv. Procedure for application for import of items under TRQ under Revised India-Nepal Treaty as enumerated above is inserted under Annexure VI of Appendix 2A.

Effect of this Public Notice:

Henceforth, DGFT(Hqrs) shall be the designated authority for allocation and monitoring of all TRQ items under Revised India-Nepal Treaty. Accordingly, revised procedure for allocation and monitoring of Copper products and Zinc Oxide under TRQ under Para 2.92 of the HBP, 2023 is notified.

Tags : AMENDMENT   IMPORT   PRODUCTS  

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