Notice to Calcined Petroleum Coke (CPC) Manufacturers regarding import of Raw Pet Coke- (Ministry of Commerce and Industry) (16 Nov 2023)

MANU/DGFT/0169/2023

Commercial

1. Reference is drawn to the Hon'ble Supreme Court order dated 10.10.2023 in Writ Petition(Civil) No. 13029 of 1985 in the matter of "M.C. Mehta Vs. Union of India & Ors.", delegating certain matters related to import of 'Raw Petroleum Coke' to the Commission for Air Quality Management (CAQM), including the issue of allocation of 'Raw Petroleum Coke' to calciners. Accordingly, the Commission has constituted a Sub-Committee in the matter.

2. Calcined Petroleum Coke (CPC) Manufacturing industries, who wish for allocation of imported Raw Petroleum Coke (RPC), are accordingly directed to provide requisite details as per the Annexure enclosed.

3. CPC manufacturing industries may submit details through email at caqm-ncr@gov.in with a copy to import-dgft@gov.in, latest by 20.11.2023. It is pertinent to note that in cases where, any CPC manufacturing industry / unit does not provide the requisite details within stipulated time, it shall be presumed that the unit has nothing to state to the Sub-Committee constituted by CAQM.

This is issued with the approval of Competent Authority.

Tags : NOTICE CPC IMPORT