Government of India

Ministry of Commerce

Directorate General of Foreign Trade

Udyog Bhavan, New Delhi – 110 011.

 

Policy Circular No. 100(RE-08)/2004-2009             Dated     12.08.2009

 

To

 All Licensing Authorities;

All Commissioners of Customs;

  

Sub : Condition on import of textile and textile articles as per Para 11 (i) of Chapter 1A of ITC (HS) Classifications of Export and Import Items 2004-09.

 

Representations have been received requesting to exempt the application of the condition imposed vide Para 11 (i) of Chapter 1A of ITC (HS) Classifications of Export and Import Items 2004-09 on import of such textile and textile articles which are imported for jobbing and re-export purpose under Custom Notification No.32/97-Cus dated 1.4.1997.

 

2.       The matter has been examined in the Department and with approval of competent authority, it is informed that the request has been agreed to.  Accordingly, import of textile and textile articles made under Custom Notification No.32/97-Cus dated 1.4.1997 shall be exempt from the testing for hazardous dyes as required under the aforementioned provisions.  However, in case any such imported material is retained in the country after execution of export order, the same shall be subject to the testing of the material from any of the agencies notified under Public Notice No.12 (RE-2001)/1997-2002 dated 3rd May, 2001.

 

3.       This issues with the approval of Competent Authority.

 

 Sd/-

 (O. P. Hisaria)

Joint Director General of Foreign Trade

 

(Issued from File No.01/89/180/Misc.39/AM05/PC-I(A)