Applicability of SCOMET policy on Irregular Aluminium Powder- Clarification by DGFT- (Ministry of Finance ) (10 Jul 2024)

MANU/CUST/0044/2024

Customs

1. It has been brought to the notice that several field formations have sought clarification on the applicability of SCOMET on irregular Aluminium Powder.

2. In this regard, DGFT has clarified the applicability of SCOMET Policy on irregular Aluminium Powder falling under the three categories viz 3A301.c, 6A008.c & 6A008.h, as under

(i) In terms of category 3A301.c & 6A008.c, if the aluminium powder is spherical or spheroidal in shape, it falls under SCOMET, if required, a report of any government or NABL accredited laboratory can be produced to the satisfaction of customs for determination of the shape and size of particle as to whether it is spherical or spheroidal or otherwise.

(ii) In terms of category 6A008.h, Aluminium Powder irrespective of any size or shape which is in the nature of reactive material, will be covered under SCOMET and would require a SCOMET License. In particular, powder manufactured under vacuum conditions or by use of noble gases is known to be reactive material. If required and with the convenience of the exporter, facts can be verified by Customs department by inspection of the manufacturing facilities or a documentary proof to this effect may be submitted by the firm to the satisfaction of customs.

3. It is requested that necessary action may be taken to sensitize officers under your jurisdiction regarding the said matter.

4. The difficulties, if any, in the implementation of this Instruction may be brought to the notice of the Board.

Tags : APPLICABILITY SCOMET POLICY CLARIFICATION