Government of India

Ministry of Commerce

Directorate General of Foreign Trade

Udyog Bhavan, New Dehli – 110 011.

 

Policy Circular No. 44(RE-2004)/2002-2007     dated 24th August 2004

 

To

 

All Concerned

 

          Sub : Guidelines for import of Rough Marble Blocks/Slabs.

 

 

Attention is invited to Policy Circular No. 29(RE-01)/1997-2002 dated 14.3.2002  regarding the guidelines to be followed for grant of import licence for import of rough marble blocks / slabs.  

 

2.       A number of representations were being received from the various associations of marble manufacturers/processors for review of the import entitlement of rough marble blocks/slabs.  This matter has been considered in detail and decided to allow 50% import of the rough marble blocks of the total imports of rough marble blocks / slabs made during the two years’ period (i.e. 1999-00 & 2000-01), when this item was under SIL.

 

3.          Accordingly, para 4 of the said policy circular stands modified as under:-

 

“Value of the licence to be issued in a year shall be limited to 50% of the total CIF Value of imports made by them during the years i.e. 1999-00 and 2000-01 when this item was under SIL Scheme.”

 

4.       Other terms and conditions shall remain unchanged.

 

5.       This issues with the approval of Director General of Foreign Trade

 

 

( K.CHANDRAMATHI)

JT. DIRECTOR GENERAL OF FOREIGN TRADE

 

(Issued from File No.01/93/180/M-31/AM03/Pol.I)