Central Government hereby imposes on subject good an antidumping duty at the following rate- (Ministry of Finance ) (17 Aug 2016)

MANU/CUSA/0049/2016

Customs

In matter of "Cold-Rolled flat products of alloy or non-alloy steel", falling under Headings 7209, 7211, 7225 and 7226 of First Schedule to Customs Tariff Act, 1975, originating in, or exported from People's Republic of China, Japan, Korea RP and Ukraine and imported into India, the designated authority in its preliminary findings published in the Gazette of India, Extraordinary, Part I, Section 1, vide Notification number 14/12/2016-DGAD dated the 3rd August, 2016, has come to the provisional conclusion that -

(a) subject goods have been exported to India from the subject countries below normal value;
(b) domestic industry has suffered material injury on account of subject imports from the subject countries; and
(c) injury has been caused by the dumped imports of the subject goods from the subject countries;
and has recommended imposition of provisional anti-dumping duty on imports of the subject goods, originating in, or exported from subject countries and imported into India, in order to remove injury to the domestic industry

Anti-dumping duty imposed under this notification shall be effective for a period not exceeding six months (unless revoked, superseded or amended earlier) from the date of publication of this notification in the Official Gazette and shall be paid in Indian currency.

Explanation.- For the purposes of this notification,-
(a) "landed value" of imports for the purpose of this notification means the assessable value as determined by the customs under the Customs Act, 1962 and includes all duties of customs except duties levied under sections 3, 3A, 8B, 9 and 9A of the Customs Tariff Act, 1975;
(b) rate of exchange applicable for the purpose of calculation of such anti-dumping duty shall be the rate which is specified in the notification of the Government of India, in the Ministry of Finance (Department of Revenue), issued from time to time, in exercise of the powers conferred by section 14 of the Customs Act, 1962, and the relevant date for the determination of the rate of exchange shall be the date of presentation of the bill of entry under section 46 of the said Customs Act, 1962.

Tags : ANTI-DUMPING DUTY LEVY