No.
01/85/83/50/726/AM00/DES-VI
GOVERNMENT
OF INDIA
MINISTRY
OF COMMERCE
DIRECTORATE
GENERAL OF FOREIGN TRADE
UDYOG BHAWAN,
MAULANA AZAD ROAD
To,
All
the licensing Authorities.
(By
Name)
Subject:
Import of Horns & Hoofs (Cattle) against advance licences under para 7.5 of
the Hand Book of Procedure 1997-2002 (Vol.I)
----------------
Sir,
It has come to notice that
one of Regional Licensing Authorities has issued an advance licence for import
of Horns & Hoofs (Cattle) against export of Hoof and Horn Grist under para
7.5 of Hand Book of Procedures 1997-2002 and forwarded the case to Headquarters
for fixation of norms.
2. The matter has been considered in ALC
22/01 dated 5.10.2000. During the meeting it
has been pointed out that while allowing the import of Horns and Hoofs, sensitivity of “Mad Cow Disease” is to
be examined and thus it has been decided that hereafter no advance licence
should be issued by RLAs for import of items like Horn, Hoof & other organs of animals under Para 7.5
of Hand Book of Procedure (Vol.I). All applications for import of such items
should be forwarded to Headquarters for consideration.
This issues with the approval of DG.
Yours faithfully,
( S. L. Gupta )
Dy. Director General of Foreign Trade