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Scope of the product under consideration (PUC) and product control numbers (PCN) methodology in the anti-dumping investigation concerning imports of Unframed Glass Mirror- (Ministry of Commerce and Industry) (12 Dec 2023)

MANU/COMM/0215/2023

Commercial

1. Reference of all interested parties is invited to the above-cited subject. The Authority had, on 21st September 2023, initiated the said anti-dumping investigation vide Notification F. No. 6/12/2023-DGTR, wherein the product under consideration (hereinafter referred to as "PUC") was defined in Section B of the notification and an excerpt of details of the PUC is indicated as under:

"3. The product under consideration in the present investigation is "unframed glass mirror". The glass mirror has a protected back surface. They have reflective surfaces on one side and are painted on the opposite side. It is produced in plates and, depending on the location and operators, it is cut in smaller sizes by milling, bevelling, grooving and various printing methods to be made ready for end use.

4. The main raw materials used for the manufacturing of the domestic product are similar to the ones used for the subject goods from China, being float glass, aluminium, tungsten, base coat paint and topcoat paint. This product is mainly used in architecture and furniture manufacturing. It is used as a decorative and functional material for the decoration of interiors in the construction business.

5. While the product may occur in different thicknesses, 90% of the products occur at 3mm. There is no difference in the manufacturing process and composition of different thicknesses of the product. The thickness is based on the uses of the product. The change in the product size does not materially alter the unit cost of production and selling price (on a weight basis).

6. The product is classified under Chapter 70 of the Customs Tariff Act under subheading 7009 and under the 8-digit code 7009 91 00. The customs classification is only indicative, and not binding on the scope of this investigation."

2. Interested parties were intimated about the initiation of the investigation vide email and letter dated 12th October 2023. The interested parties were granted an opportunity to present their comments on the scope of the PUC and propose PCNs, if required, within a period of 30 days from the date of initiation.

3. Authority has received comments only from All India Mirror Manufacturers Association (AIMMA). After having received comments, the PUC in Section B of the Initiation Notification is amended as follows:

"The product under consideration in the present investigation is "unframed glass mirror". The product is also globally known by other names like "Sheet Glass Mirror", "Float Glass Mirror", "Painted Mirror Glass", "Aluminium Mirror Glass", "Sheet Mirror", "Mirror Glass", etc. The glass mirror has a protected back surface. They have reflective surfaces on one side and are painted on the opposite side. It is produced in plates and, depending on the location and operators, it is cut in smaller sizes by milling, bevelling, grooving and various printing methods to be made ready for end use.

The main raw materials used for the manufacturing of the domestic product are similar to the ones used for the subject goods from China, which are either float glass or sheet glass. The other raw materials are aluminium, tungsten, base coat paint and topcoat paint. These are common in the production of all unframed glass mirrors. Framed glass mirrors or decorative glass mirrors and mirror glass coated by silver are specifically excluded from the scope of the product under consideration.

The product is mainly used in architecture and furniture manufacturing. It is used as a decorative and functional material for the decoration of interiors in the construction business.

While the product may occur in different thicknesses, 90% of the products occur at 3mm. There is no difference in the manufacturing process and composition of different thicknesses of the product. The thickness is based on the uses of the product. The change in the product size does not materially alter the unit cost of production and selling price (on a weight basis).

The product is classified under Chapter 70 of the Customs Tariff Act under subheading 7009 and under the 8-digit code 7009 91 00. The customs classification is only indicative, and not binding on the scope of this investigation."

4. Based on the submissions, the Authority has observed that no PCN methodology is required in the subject investigation.

5. Accordingly, all the interested parties i.e., producers/exporters/importers/users etc., are requested to file the respective questionnaire responses within 15 days from the date of the issuance of this notice.

6. This issues with the approval of the Designated Authority.

Tags : SCOPE   PUC   PCN  

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