Government of India
Ministry of Commerce and Industry
Department of Commerce
Directorate General of Foreign Trade
Policy
Circular No. 10 (RE-2008)/2004-09
Subject: Endorsement of
permitted imports on duty credit scrips, issued under Target Plus Scheme, procedure
thereof.
Representations
have been received from Trade and Industry that there is confusion with respect
to ‘permitted imports’ under the said scheme. In view of this, it has been
decided to list the permitted imports. Accordingly under Target Plus Scheme (under FTP
RE2004 / FTP RE2005), the following endorsement may be made by RA concerned on duty
credit scrips issued under DFCE for the Scheme, upon requests received on the
letter head of the applicant.
“In terms of Para 3.7.6 of the
FTP, the following are allowed to be imported under the scheme, provided these
are freely importable under the ITC HS:
1.
Any inputs (having nexus with exported products –
2.
Capital goods including spares (having nexus with exported
products –
3.
Office equipment,
4.
Professional equipment,
5.
Office furniture,
6.
Agricultural Products covered under Chapter 1 to 24 except
(a) to (f) below. However, Import of all edible oils classified under Chapter
15, shall be allowed under the scheme only through STC and MMTC.
a.
Garlic, Peas and all other Vegetables with a Duty of more
than 30% under Chapter 7 of ITC (HS) Classification of Export and Import items.
b.
Coconut, Areca Nut, Oranges, Lemon, Fresh Grapes, Apple and
Pears and all other fruits with a Duty of more than 30% under Chapter 8 of ITC
(HS) Classification of Export and Import items.
c.
All spices with a Duty of more than 30% under Chapter 9 of
ITC (HS) Classification of Export and Import items (except Cloves).
d.
Tea, Coffee and Pepper as per Chapter 9 of ITC (HS)
Classification of Export and Import items.
e.
All Oil Seeds under Chapter 12 of ITC (HS) Classification of
Export and Import items.
f.
Natural Rubber as per Chapter 40 of ITC (HS).
”
This
issues with the approval of DGFT.
Sd/-
(A.K. Singh)
Joint Director General of Foreign Trade
To, All Regional Authorities
[Issued
from F.No.01/94/180/308/AM07/PC-3(Part2)]