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Discontinuation of Safeguard measures on import of Isopropyl alcohol (IPA), under Chapter 29 of ITC (HS) 2022, Schedule - I (Import Policy)- (Ministry of Commerce and Industry) (18 Apr 2024)

MANU/DGFT/0063/2024

Commercial

1. Reference is invited to DGFT Notification No. 64/2015-20 dated 31.03.2023 and Public Notice No. 04/2015-20 dated 11.04.2023 whereby country-wise Quantitative Restrictions (QR) on import of IPA was notified, for a period of one year i.e. 2023-24, effective from 01.04.2023 upto 31.03.2024, subject to any review by the Government at any point of time, as deemed fit.

2. Through Para 5 of the said Notification dated 31.03.2024, it was clearly mentioned that the country-wise quantitative restrictions shall be effective for a period of one year only and will cease automatically on 31.03.2024. However, there are inquiries from the trade & industry and other agencies regarding official termination of the said safeguard measures on IPA.

3. Accordingly, it is informed that country-wise QR measures imposed on import of Isopropyl alcohol (IPA) under HS code 29051220, in terms of Notification No. 64/2015-20 dated 31.03.2023, have discontinued wef 01.04.2024 and import of IPA is now "Free" without any Policy Condition.

This issues with the approval of the competent authority

Tags : DISCONTINUATION   SAFEGUARD MEASURES   IPA  

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