Central Government hereby imposes anti-dumping duty on specified goods at the rate equal to the amount as specified- (Ministry of Finance ) (29 Nov 2016)

MANU/CUSA/0058/2016

Customs

Whereas, in the ’’matter of "Axle for Trailers" (hereinafter referred to as the 'subject goods'), falling under tariff item 8716 90 10 of the First Schedule to the Customs Tariff Act, 1975 (51 of 1975) (hereinafter referred to as the 'Customs Tariff Act'), originating in, or exported from People's Republic of China, (hereinafter referred to as the 'subject country'), and imported into India, the designated authority in its final findings published in the Gazette of India, Extraordinary, Part I, Section 1, vide notification number 14/17/2015-DGAD, dated the 30th September, 2016, has come to the conclusion that -

(a) the subject goods have been exported to India from the subject country below their associated normal values;

(b) the domestic industry has suffered material injury;

(c) the material injury has been caused by the dumped imports of the subject goods from the subject country,

and has recommended imposition of definitive anti-dumping duty on imports of the subject goods, originating in, or exported from the subject country and imported into India, in order to remove injury to the domestic industry;

2. The anti-dumping duty imposed under this notification shall be effective for a period of five years (unless revoked, superseded or amended earlier) from the date of publication of this notification in the Official Gazette and shall be paid in Indian currency.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, 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 (52 of 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 : DUTY GOODS LEVY