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Exemption from application of quantitative ceiling and export bans and enhancement of quantitative ceiling- (Ministry of Commerce and Industry) (19 Apr 2017)

MANU/DGFT/0033/2017

Commercial

In exercise of the powers conferred by Section 3 of the Foreign Trade (Development & Regulation) Act, 1992 (No.22 of 1992), as amended, read with paragraph 1.02 and 2.01 of the Foreign Trade Policy (FTP) 2015-2020, the Central Government hereby makes following amendments in export policy of organic agricultural products (wheat, non Basmati rice and pulses & lentils) and organic processed products (edible oils and sugar) duly certified by Agricultural & Processed Food Products Export Development Authority (APEDA) as organic under the National Programme for Organic Production (NPOP):

(a) Export of following items from Custom EDI ports have been exempted from all quantitative ceilings with immediate effect irrespective of any existing or future restriction/ prohibition on export of their basic product (non-organic), with due certification by APEDA as organic under the NPOP:

(i) organic wheat
(ii) organic non-Basmati Rice (excluding rice in husk - paddy or rough)
(iii) organic edible oils
(iv) organic sugar

(b) The quantitative ceiling in respect of export of organic pulses and lentils has been increased from 10,000 MT per annum to 50,000 MT per annum, duly certified by APEDA as organic pulses and lentils, with immediate effect, subject to following conditions:

(i) Export contracts should be registered with APEDA, New Delhi prior to shipment
(ii) Export shall be allowed only from Custom EDI ports.

2. Effect of this Notification:

Export of organic agricultural and organic processed products i.e. wheat, non-Basmati rice, edible oils, sugar have been exempted from existing quantitative ceilings and any existing or future restriction / prohibition on export of their basic product (non-organic). Annual quantitative ceiling on export of organic pulses & lentils has been enhanced from existing 10,000 MTs to 50,000 MTs per annum.

Tags : EXEMPTION   CEILING   EXPORT  

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