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Amendment in Export Policy of Non-basmati rice under HS Code 10063090- (Ministry of Commerce and Industry) (29 Aug 2023)

MANU/DGFT/0140/2023

Commercial

The Central Government, in exercise of powers conferred by Section 3 read with section 5of the Foreign Trade (Development & Regulation) Act, 1992 (No. 22 of 1992), as amended, read with Para 1.02 and of the Foreign Trade Policy, 2023, hereby in relaxation of Notification No. 20/2023 dated 20th July, 2023 allows export of non-basmati white rice under any of the following conditions:

i. The Notification No. 20/2023 [S.O. 3249(E)] dated 20th July, 2023, was published in the Gazette of India at 21:57:01 hours on 20.07.2023. Therefore, Para 2 (iii) of Notification No. 20/2023 [S.O. 3249(E)] dated 20th July, 2023 is amended as under:

"where Non-basmati rice consignment has been handed over to the Customs before 21:57:01 hours on 20.07.2023 and is registered in Customs system or where Non-basmati rice consignment has entered the Customs Station for exportation before 21:57:01 hours on 20.07.2023 and is registered in the electronic systems of the concerned Custodian of the Customs Station with verifiable evidence of date and time stamping of these commodities having entered the Customs Station prior to 21:57:01 hours on 20.07.2023. The period of export shall be upto 30.10.2023."

ii. Export duty is paid before 21:57:01 hours on 20.07.2023.

2. For removal of doubts, wherever the words/phrase "before this Notification" appears in the Notification No. 20/2023 [S.O. 3249(E)] dated 20th July, 2023, the same shall mean "before 21:57:01 hours on 20.07.2023"

Tags : AMENDMENT   EXPORT POLICY   HS CODE  

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