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Amendment in Sl. No. 57, Chapter 10 of Schedule 2 of ITC (HS) regarding conditions for export of Basmati Rice- (Ministry of Commerce and Industry) (01 Aug 2016)

MANU/DGFT/0092/2016

Customs

Central makes amendment in Chapter 10 of Schedule 2 of ITC (HS) Classification of Export and Import Items, in exercise of the powers conferred by Section 5 of the Foreign Trade (Development & Regulation) Act, 1992 (No. 22 of 1992), as amended, read with Para 1.02 of the Foreign Trade Policy, 2015-2020

Grain of rice to be exported shall be more than 6.61 mm of length and ratio of length to breadth of the grain shall be more than 3.5; Export shall be through Custom EDI ports. Export is also permitted through the non-EDI Land Custom Stations (LCS) on Indo-Bangladesh and Indo-Nepal border subject to registration of quantity with DGFT. Regional Authorities (RAs) Kolkata & Patna and such other RAs as notified by DGFT from time to time will be the designated RAs for the purpose of such registration of quantity. Exports to European Union permitted subject to pre-shipment quality inspection as may be specified by the Government through a notification; Exports to Russian Federation permitted subject to pre-shipment quality certification. In addition to the EDI ports, export of Basmati Rice will now be permitted through Land Custom Stations (LCS) on Indo-Bangladesh and Indo-Nepal border also, subject to registration of quantity with DGFT. Export of Basmati Rice shall not be permitted on the basis of Documents against Acceptance (D/A) unless such export is covered either by Bank Guarantee or ECGC Guarantee, with effect from 01.10.2016.

Tags : BASMATI RICE   EXPORTS   CONDITIONS   AMENDMENT  

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