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Central Government makes specific amendments to notification No. 1/2019-Customs (CVD) in the Ministry of Finance (Department of Revenue)- (Ministry of Finance ) (11 Mar 2024)

MANU/CUST/0018/2024

Goods and Services Tax

Whereas, the designated authority vide initiation notification F. No. 7/30/2023-DGTR, dated the 29th December, 2023, published in the Gazette of India, Extraordinary, Part I, Section 1, dated the 29th December, 2023, has initiated review in terms of sub-section (6) of section 9 of the Customs Tariff Act, 1975 (51 of 1975) (hereinafter referred to as the Customs Tariff Act) and in pursuance of rule 24 of the Customs Tariff (Identification, Assessment and Collection of Countervailing Duty on Subsidized Articles and for Determination of Injury) Rules, 1995 (hereinafter referred to as the said rules), in the matter of countervailing duty on imports of "New/Unused pneumatic radial tyres with or without tubes and/or flap of rubber (including tubeless tyres), having nominal rim dia above 16" used in buses and lorries/trucks" (hereinafter referred to as the subject goods) falling under tariff item 4011 20 10 of the First Schedule to the Customs Tariff Act, originating in or exported from China PR (hereinafter referred to as the subject country), imposed vide notification of the Government of India, in the Ministry of Finance (Department of Revenue) No. 1/2019-Customs (CVD), dated the 24th June, 2019, published in the Gazette of India, Extraordinary, Part II, Section 3, sub-section (i), vide number G.S.R. 449(E), dated the 24th June, 2019, and has requested for extension of the said countervailing duty in terms of subsection (6) of section 9 of the Customs Tariff Act;

Now, therefore, in exercise of the powers conferred by sub-sections (1) and (6) of section 9 of the said Customs Tariff Act and in pursuance of rules 20 and 24 of the said rules, the Central Government hereby makes the following amendment in the notification of the Government of India, in the Ministry of Finance (Department of Revenue), No. 1/2019-Customs (CVD), dated the 24th June, 2019, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), vide number G.S.R. 449(E), dated the 24th June, 2019, namely:-

In the said notification, after paragraph 2, and before the Explanation, the following paragraph shall be inserted, namely:-

"3. Notwithstanding anything contained in paragraph 2, the countervailing duty imposed under this notification shall remain in force up to and inclusive of the 23rd July, 2024, unless revoked, superseded or amended earlier."

Tags : NOTIFICATION NO. 1/2019   MINISTRY OF FINANCE   AMENDMENT IN NOTIFICATION  

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